Immigration (Carriers' Liability) Order, 2007

UNION OF INDIA
India

Immigration (Carriers' Liability) Order, 2007

Rule IMMIGRATION-CARRIERS-LIABILITY-ORDER-2007 of 2007

Published on 9 February 2007
Commenced on 9 February 2007
[This is the version of this document from 9 February 2007.]
[Note: The original publication document is not available and this content could not be verified.]

Immigration (Carriers' Liability) Order, 2007Published vide Notification Gazette of India, Extra; Part 2, Section 3(i), dated 9.2.2007

1622.

G.S.R. 72(E), dated Sth February, 2007.- In exercise of the powers conferred by Section 3-A of the Immigration (Carrier's Liability) Act, 2000 (52 of 2000) the Central Government hereby makes the following order, namely:

1. Short title, commencement and extent.-

(1)This order may be called the Immigration (Carrier's Liability) Order, 2007.

(2)It extends to the whole of India.

(3)It shall come into force from the date of its publication in the Official Gazette.

2. Exemptions.-

The provisions of the said Act shall not apply to the carrier carrying:

(i)passengers travelling on forged documents if such forgery cannot be detected without the help of experts;

(ii)stow-away passengers whom the carrier is ready to take back;

(iii)passengers who have arrived on an aircraft or ship which, on departure, had been diverted to India for reasons beyond the control of the carrier;

(iv)foreigners exempted from the requirement of passport or visa by the orders of the Central Government under the provisions of Passport (Entry into India) Act, 1920 (34 of 1920);

(v)foreign tourist group consisting of four or more persons sponsored by a recognised Indian travel agency arriving without visa by air or by sea who have obtained Temporary Landing Permit at the port of entry;

(vi)foreigners holding diplomatic and official passport under any treaty waiving prior visa requirements.

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