30A. [ Passenger and crew arrival manifest and passenger name record information. [Inserted by Finance Act, 2017 (Act No. 7 of 2017), dated 31.3.2017.]
(1)The person-in-charge of a conveyance that enters India from any place outside India or any other person as may be specified by the Central Government by notification in the Official Gazette, shall deliver to the proper officer-(i)the passenger and crew arrival manifest before arrival in the case of an aircraft or a vessel and upon arrival in the case of a vehicle; and(ii)the passenger name record information of arriving passengers, in such form, containing such particulars, in such manner and within such time, as may be prescribed.(2)Where the passenger and crew arrival manifest or the passenger name record information or any part thereof is not delivered to the proper officer within the prescribed time and if the proper officer is satisfied that there was no sufficient cause for such delay, the person-in-charge or the other person referred to in sub-section (1) shall be liable to such penalty, not exceeding fifty thousand rupees, as may be prescribed.] [ Substituted by Act 32 of 2003, Section 112, for sub-Section (1) (w.e.f. 14.5.2003).]
