(1A)Whoever, not being a citizen of India,—(a)makes an application for a passport or obtains a passport by suppressing information about his nationality, or(b)holds a forged passport or any travel document,shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to five years and with fine which shall not be less than ten thousand rupees but which may extend to fifty thousand rupees.
