(1)Whoever—(a)contravenes the provisions of section 3; or(b)knowingly furnishes any false information or suppresses any material information with a view to obtaining a passport or travel document under this Act or without lawful authority alters or attempts to alter or causes to alter the entries made in a passport or travel document; or(c)fails to produce for inspection his passport or travel document (whether issued under this Act or not) when called upon to do so by the prescribed authority; or(d)knowingly uses a passport or travel document issued to another person; or(e)knowingly allows another person to use a passport or travel document issued to him;shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees or with both.
