Section 3 in The Passport (Entry Into India) Act, 1920

3. Power to make rules.-

(1) The Central Government may make rules 6[ requiring that persons entering 7[ India] shall be in possession of passports, and for all matters ancillary or incidental to that purpose.

(2) Without prejudice to the generality of the foregoing power such rules may-

(a) prohibit the entry into 7[ India] or any part thereof of any person who has not in his possession a passport issued to him;

999999. Extended to Sikkim (w. e. f. 20. 9. 1976 ) vide Notifn. No. S. O. 3392, dated 3. 9. 1976

1. This Act has been extended to Goa, Daman and Diu with modifications by Regulation 12 of 1962, s. 3 and Sch.; to Dadra and Nagar Haveli by Regulation 6 of 1963, s. 2 and Sch. I; and to Laccadive, Minicoy and Amindivi Islands by Regulation 8 of 1965, s. 3 and Sch. 2. Subs. by Act 36 of 1949, s. 2, for" the Provinces of India". 3. Subs. by Act 15 of 1967, s. 25, for" the Indian Passport Act. 1920 ". 4. Subs. by Act 36 of 1949, s. 3, for" all the Provinces of India". 5. The words" excluding the State of Hyderabad" subs. by the A. O. 1950. omitted by Act 3 of 1951, s. 3 and Sch. 6. For Passport (Entry into India) Rules, 1950, see Gazette of India, 1950, Pt. II, Sec. 3, p. 91. 7. Subs. by Act 36 of 1949, s. 4, for" Provinces".

(b) prescribe the authorities by whom passports must have been issued or renewed, and the conditions with which they must comply, for the purposes of this Act; and

(c) provide for the exemption, either absolutely or on any condition, of any person or class of persons from any provision of such rules.

(3) Rules made under this section may provide that any contravention thereof or of any order issued under the authority of any such rule shall be punishable with imprisonment for a term which may extend to three months, or with fine or with both.

(4) All rules made under this section shall be published in the Official Gazette, and shall thereupon have effect as if enacted in this Act.

(5) 1[ Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]