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PASSPORTS ACT, 1967
15 OF 1967
STATEMENT OF OBJECTS AND REASONS Prior to the decision of the Supreme Court in Satwant Singh Sawhney v. The Union of India (W.P. No. 236 of 1966), passports were issued by the Government in the exercise of its executive power to conduct foreign relations. A passport was considered to be essentially a political document, issued in the name of the President of India to the Governments of, or authorities in foreign countries requesting them to afford facilities of safe travel to the holder in their territories and to provide him necessary assistance and protection. The presence abroad of a passport holder and the manner in which he conducts himself while there, the treatment meted out to him by foreign Governments and authorities necessarily bring into play the relations between India and the foreign countries concerned. Government might have to protect his interests abroad vis-a-vis the foreign State and might also have to arrange his repatriation to India at public expense, should he become destitute or a public charge. For all these and other reasons such as diplomatic and consular practice and usage and international practice and usage. Government had claimed an absolute discretion in the matter of issuance of passports, though it had taken adequate precautions by issuing suitable administrative instructions to ensure that the power was not used in an arbitrary manner. The majority decision of the Supreme Court in the case aforementioned denied the Government any such absolute power though minority upheld Government's view point. The majority held inter alia that the right to travel abroad is a part of a person's personal liberty of which he could not be deprived except according to procedure established by law in terms of article 21 of the Constitution and as there was no law establishing such procedure, the Government had no right to refuse a passport to any person who might have applied for the same. The majority also held that Government's claim for an absolute discretion in the matter of issusance of passports would also be violative of article 14 of the Constitution. It thus became urgently necessary to regulate the issuance of passports and travel documents by law. As Parliament was not in session, a Ordinance, namely, Passports Ordinance, 1967 was promulgated for the purpose. (2) The Ordinance prohibited the departure from India of any person without a passport or travel document. It provided for the machinery necessary for the issuance of passport. It also provided for the procedure for obtaining passports and travel documents and clearly defined the grounds on which passports or travel documents or endorsements on passports of travel documents for visit to any foreign country might be refused. The Ordinance also made provisions for impounding or revocation of passports or travel documents and clearly defined the grounds for such impounding or revocation. Suitable provisions were incorporated in the Ordinance as to appeals against orders of refusal of passports or endorsements, revocation or impounding of passports, etc. (3) The present Bill seeks to replace the Ordinance by an Act of Parliament. The Notes on clauses explain the various provisions of the Bill.-Gaz. of Ind., 29-5-1967, Pt. II, S. 2, Ext., p. 372. Amending Act 31 of l978.-Section 5(1) of the Passports Act, 1967 provides that all applications for the issue of a passport shall be in such form. contain such particulars and be accompanied by such fee (if any) not exceeding rupees twenty-five as may be prescribed. Presently, the fee payable in respect of a passport (valid for five years from the date of issue) is rupees twenty-five, being the maximum prescribed under the Act. From 1 st June, 1960 until December, 1971, the fee for an ordinary passport remained unchanged at rupees fifteen. The passports were then valid for only three years. The fee was revised from 1 st December, 1971 to rupees twenty-five and at the same time, the period of validity of the passport was increased from three to five years. Thus, since 1st June, 1960, for a period of seventeen and a half years, the fee has remained constant at rupees five per annum, The cost of providing passport services in India has gone up in these years owing not only to increases in salaries and allowances of the personnel employed in Passport Offices but also due to the increase in accommodation charges and increase in the cost of equipment and services which the Passport Offices need. Similarly, the cost of providing passport services abroad has also increased sharply owing to inflation in foreign countries. The fee fixed under the Passport Rules, 1967 is charged from every Indian citizen whether the application is made in India or abroad. At present, there are nine Regional Passport Offices. Of these, some cover more than one State and very large areas. For example, the Regional Passport Office in Delhi covers Jammu and Kashmir, Delhi and Rajasthan, the Office in Lucknow covers Uttar Pradesh and Madhya Pradesh, the office in Calcutta covers West Bengal, Orissa and all the north-eastern States, and the Madras office covers both Tamil Nadu and Karnataka. In order to provide a better service to the public in the States which do not have a Passport Office, it would be necessary to open more Regional Passport Offices. For the above reasons, it is considered necessary to increase the fee in respect of a passport for visiting foreign countries, other than a foreign country to be specified by rules, from rupees twenty-five to rupees fifty and the fee thus increased will also cover the postal charges for despatching the passport by registered post to the applicant. In respect of a passport for visiting a foreign country to be specified by rules, the fee will be at such rate not exceeding the maximum mentioned in the legislation. It is also proposed to specify that a person who makes an application on or after the date of introduction of the Bill in Parliament for the issue or renewal of a passport will be required to pay, after the Bill becomes law, the difference between the fee as approved in the legislation and the fee already paid by him. Opportunity is being taken to amend the relevant sections in the Act- (a) to make references to the Code of Criminal Procedure, 1973 and the Foreign Exchange Regulation Act, 1973 since the earlier laws on the subject have been repealed: and (b) for modifying the rule laying formula to bring it in conformity with the recommendation of the committee on subordinate legislation. The Bill seeks to achieve the above objects.-S.O.R.-Gaz. of Ind., 9-3-1978, Pt. II, S. 2, Ext., p. 138. Act 35 of 1993.- On the basis of the experience gained in the administration of the Passports Act, 1967, it is found necessary to amend the said Act for its better administration. 2. The Bill proposes, inter alia,- (a) to empower the Central Government to prescribe the fee by rules taking into consideration the actual expenditure to be incurred in designing and preparation of the passport booklet; (b) to provide for extension of validity period of passport issued for a shorter period; (c) for impounding other passports of the holder of a passport if he obtains a passport by suppression of material information, etc.; (d) to enhance the punishment from six months imprisonment to two years imprisonment and from two thousand rupees to five thousand rupees fine for the offences under section 12; (e) to make a new provision providing for stringent punishment for a person who is not a citizen of India if he makes or obtains a passport by suppression of information about his nationality, etc. 3. The Bill seeks to achieve the above objects. -Gaz. of Ind., 20-8-1993, Pt. II, S. 2, Ext., p. 9 (No. 55). An Act to provide for the issue of passports and travel documents to regulate the departure from India of citizens of India and other persons and for matters incidental or ancillary thereto. Be it enacted by Parliament in the Eighteenth Year of the Republic of India as follows :-OBJECTS AND REASONS Clause 3.- This clause provides that no person shall depart from or attempt to depart from India unless he holds in this behalf a valid passport of travel document. As the clause is intended to apply to all persons, it is necessary to recognise for the purpose of the clause passports and travel documents issued by or under the authority of a foreign Government. The 1920 Act which regulates entry into India and provides for the conditions which have to be satisfied in respect of foreign passports does not deal with foreign travel documents. Accordingly, clause (a) of the Explanation to this clause makes it clear that for the purposes of the clause, 'passport' includes a foreign passport which satisfied the conditions prescribed under the 1920 Act in respect of class of passports to which it belongs. Clause (b) of Explanation provides for recognition of foreign travel document and for prescribing the conditions which such travel document should satisfy.- S.O.R- Gaz. of Ind., 29-5-1967, Pt. II, S. 2, Ext., p. 374.OBJECTS AND REASONS Clause 5.- This clause deals with applications for the issue of passports and travel documents, endorsements on passports or travel documents and the authority to whom such applications may be made and the orders which may be passed on such applications. In particular, it provides that where such authority refuses to issue a passport or travel document or refuses to make an endorsement on a passport or travel document for visiting a foreign country, it shall record in writing a brief statement of its reasons for making such an order and furnish to the applicant on demand a copy of the same, unless in any case such authority is of the opinion that it will not be in the interests of sovereignty and integrity of India, the security of India, the friendly relations to India with any foreign country or in the interests of the general public to furnish such acopy.- S.O.R.-Gaz. of Ind., 29-5-1967, Pt. II, S. 2, Ext., p. 374. OBJECTS AND REASONS Clause 6.- Sub-clause (1) of this clause enumerates the grounds on which an endorsement on a passport or travel document for visiting any foreign country shall be refused. Sub-clause (2) of this clause enumerates the grounds on which a passport or travel document for visiting any foreign country shall be refused. In this connection, it may be mentioned that under the corresponding provision of the Passports Ordinance, 1967, a passport or travel document could also be refused on the ground that the applicant had no adequate means of supporting himself outside India consistently with his dignity and self-respect as a citizen of India. This ground has not been included in the Bill as it may be difficult to apply such a ground in advance and may consequently involve delay in the issuance of passports.-S.O.R.-Gaz. of Ind., 29-5-1967, Pt. II, S. 2, Ext., p. 375. OBJECTS AND REASONS "Clause 19.- It is difficult to ensure adequate protection to holders of Indian passports and travel documents in countries committing external aggression against India or in countries in league with such countries or in countries where armed hostilities are in progress or in countries with which India does not have good relations. This clause, therefore, authorises the Central Government to notify such countries and provides that such notification would have the effect of rendering a passport or travel document invalid for travel through or visit to such countries."-S.O.R.-Gaz. of Ind., 29- 5-1967, Pt. II, S. 2, Ext., p. 377. OBJECTS AND REASONS "Clause 20.- Under this clause, a passport can be refused on the ground that the applicant is not a citizen of India. But, in special cases, having regard to international convention and usage, it may become necessary for the Government to issue a passport or travel document to a person who is not a citizen of India. This clause seeks to give necessary powers to the Central Government in this behalf."-S.O.R.-Gaz. of Ind., 29-5-1967, Pt. II, S. 2, Ext., p. 377. OBJECTS AND REASONS "Clause 22.- This clause authorises the Central Government to exempt any person or class of persons from the operation of all or any of the provisions of the legislation or the rules made thereunder. Such power will be necessary for implementing international conventions to which India is a party or for conforming to international practice and usage. "- S.O.R-Gaz. of Ind., 29-5-1967, Pt. II, S. 2, Ext., p. 378.
SECTION 1 : Short title and extent
3 (a) [a] The Act has been given effect to from 5-5-1967-See S. 27 infra.-(1) This Act may be called The Passports Act, 1967.
(2) It extends to the whole of India and applies also to citizens of India who are outside India
SECTION 2 : Definitions
In this Act, unless the context otherwise requires,- (a) "departure," with its grammatical variations and cognate expressions, means departure from India by water, land or air;
(b) "passport" means a passport issued or deemed to have been issued under this Act.
(c) "passport authority" means an officer or authority empowered under rules made under this Act to issue passports or travel documents and includes the Central Government;
(d) "prescribed" means prescribed by rules made under this Act;
(e) "travel document" means a travel document issued or deemed to have been issued under this Act.
SECTION 3 : Passport or travel document for departure from India
No person shall depart from, or attempt to depart from, India unless he holds in this behalf a valid passport or travel document.
SECTION 4 : Clauses of passports and travel documents
(1) The following classes of passports may be issued under this Act, namely :-
(a) ordinary passport;
(b) official passport:
(c) diplomatic passport.
(2) The following classes of travel documents may be issued under this Act, namely :-
(a) emergency certificate authorising a person to enter India;
(b) certificate of identity for the purpose of establishing the identity of a person;
(c) such other certificate or document as may be prescribed.
(3) The Central Government shall, in consonance with the usage and practice followed by it in this behalf, prescribe the classes of persons to whom the classes of passports and travel documents referred to respectively in sub-section (1) and sub-section (2) may be issued under this Act.
SECTION 5 : Applications for passports, travel documents, etc., and orders thereon
3 (a) [a] Substituted by the Passports (Amendment) Act, 1978 (31 of 1978), S. 2 (18-8-1978). [(1) An application for the issue of a passport under this Act for visiting such foreign country or countries (not being a named foreign country) as may be specified in the application may be made to the passport authority and shall be accompanied by 3 (c) [c] Substituted for the words "a fee of rupees fifty," by the Passports (Amendment) Act, 1978 (35 of 1993), S. 2 (1-7-1993). [such fee as may be prescribed to meet the expenses incurred on special security paper, printing, limitation and other connected miscellaneous services in issuing passports and other travel documents.]
(1A) An application for the issue of-
(i) a passport under this Act for visiting a named foreign country; or
(ii) a travel document under this Act, for visiting such foreign country or countries (including a named foreign country) as may be specified in the application or for an endorsement on the passport or travel document referred to in this section, may be made to the passport authority and shall be accompanied by such fee (if any) not exceeding rupees fifty, as may be prescribed.
(1B) Every application under this section shall be in such form and contain such particulars as may be prescribed.
(2) On receipt of an application 3 (b) [b] Inserted, by the Passports (Amendment) Act, 1978. [under this section], the passport authority, after making such inquiry, if any, as it may consider necessary shall, subject to the other provisions of this Act, by order in writing,-
(a) issue the passport or travel document with endorsement, or, as the case may be, make on the passport or travel document the endorsement, in respect of the foreign country or countries specified in the application; or
(b) issue the passport or travel document with endorsement, or, as the case may be, make on the passport or travel document the endorsement, in respect of one or more of the foreign countries specified in the application and refuse to make an endorsement in respect of the other country or countries; or
(c) refuse to issue the passport or travel document or, as the case may be, refuse to make on the passport or travel document any endorsement.
(3) Where the passport authority makes an order under clause (b) or clause (c) of sub-section (2) on the application of any person, it shall record in writing a brief statement of its reasons for making such order and furnish to that person on demand a copy of the same unless in any case the passport authority is of the opinion that it will not be in the interests of the sovereignty and integrity of India, the security of India, friendly relations of India with any foreign country or in the interests of the general public to furnish such copy.
SECTION 6 : Refusal of passports, travel documents, etc
( 1 ) Subject to the other provisions of this Act, the passport authority shall refuse to make an endorsement for visiting any foreign country under clause (b) or clause (c) of sub-section (2) of (section 5) on any one or more of the following grounds, and on no other ground, namely :-
(a) that the applicant may, or is likely to, engage in such country in activities prejudicial to the sovereignty and integrity of India;
(b) that the presence of the applicant in such country may, or is likely to, be detrimental to the security of India;
(c) that the presence of the applicant in such country may, or is likely to, prejudice the friendly relations of India with that or any other country;
(d) that in the opinion of the Central Government the presence of the applicant in such country is not in the public interest.
(2) Subject to the other provisions of this Act, the passport authority shall refuse to issue a passport or travel document for visiting any foreign country under clause (c) of sub-section (2) of (section 5) on any one or more of the following grounds, and on no other ground, namely :-
(a) that the applicant is not a citizen of India;
(b) that the applicant may, or is likely to, engage outside India in activities prejudicial to the sovereignty and integrity of India;
(c) that the departure of the applicant from India may, or is likely to, be detrimental to the security of India;
(d) that the presence of the applicant outside India may, or is likely to, prejudice the friendly relations of India with any foreign country;
(e) that the applicant has, at any time during the period of five years immediately preceding the date of his application, been convicted by a Court in India for any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than two years;
(f) that proceedings in respect of an offence alleged to have been committed by the applicant are pending before a Criminal Court in India;
(g) that a warrant or summons for the appearance, or a warrant for the arrest, of the applicant has been issued by a Court under any law for the time being in force or that an order prohibiting the departure from India of the applicant has been made by any such Court;
(h) that the applicant has been repatriated and has not reimbursed the expenditure incurred in connection with such repatriation;
(i) that in the opinion of the Central Government the issue of a passport or travel document to the applicant will not be in the public interest.
SECTION 7 : Duration of passports and travel documents
A passport or travel document shall, unless revoked earlier, continue in force for such period as may be prescribed and different periods may be prescribed for different classes of passports or travel documents or for different categories of passports or travel documents under each such class : Provided that a passport or travel document may be issued for a shorter period than the prescribed period- (a) if the person by whom it is required so desires; or
(b) if the passport authority, for reasons to be communicated in writing to the applicant, considers in any case that the passport or travel document should be issued for a shorter period.
SECTION 8 : Extension of period of Passport
3 (a) [a] Substituted by Passport (Amendment) Act (35 of 1993), S. 3 (1-7-1993). [ Where a passport is issued for a shorter period than the prescribed period under (section 7) , such shorter, period shall, unless the passport authority for reasons to be recorded in writing otherwise determines, be extendible for a further period (which together with the shorter period shall not exceed the prescribed period) and the provisions of this Act shall apply to such extension as they apply to the issue thereof.]
SECTION 9 : Conditions and forms of passports and travel documents
The conditions subject to which, and the form in which, a passport of travel document shall be issued or renewed shall be such as may be prescribed : Provided that different conditions and different forms may be prescribed for different classes of passports or travel documents or for different categories of passports or travel documents under each such class: Provided further that a passport or travel document may contain in addition to the prescribed conditions such other conditions as the passport authority may, with the previous approval of the Central Government, impose in any particular case.
SECTION 10 : Variation, impounding and revocation of passports and travel documents
10:Variation, impounding and revocation of passports and travel documents
( 1 ) The passport authority may, having regard to the provisions of sub-section (1) of (section 6) or any notification under (section 19) , vary or cancel the endorsements on a passport or travel document or may, with the previous approval of the Central Government, vary or cancel the conditions (other than the prescribed conditions) subject to which a passport or travel document has been issued and may, for that purpose, require the holder of a passport or a travel document, by notice in writing, to deliver up the passport or travel document to it within such time as may be specified in the notice and the holder shall comply with such notice.
(2) The passport authority may, on the application of the holder of a passport or a travel document, and with the previous approval of the Central Government also vary or cancel the conditions (other than the prescribed conditions) of the passport or travel document.
(3) The passport authority may impound or cause to be impounded or revoke a passport or travel document,-
(a) if the passport authority is satisfied that the holder of the passport or travel document is in wrongful possession thereof;
(b) if the passport or travel document was obtained by the suppression of material information or on the basis of wrong information provided by the holder of the passport or travel document or any other person on his behalf. 3 (a ) [a] Inserted by Passport (Amendment) Act (35 of 1993), S. 4 (1-7-1993).
[Provided that if the holder of such passport obtains another passport, the passport authority shall also impound or cause to be impounded or revoke such other passport.]
(c) if the passport authority deems it necessary so to do in the interests of the sovereignty and integrity of India, the security of India, friendly relations of India with any foreign country, or in the interests of the general public;
(d) if the holder of the passport or travel document has, at any time after the issue of the passport or travel document, been convicted by a Court in India for any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than two years;
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