Section 15 in The Citizenship (Amendment) Act, 2003
15. Amendment of section 18.-
In section 18 of the principal Act,-(i) in sub- section (2),-(a)after clause (a), the following clause shall be inserted, namely:-" (aa) the form and manner in which a declaration under sub- section (1) of section 4 shall be made;";(b)after clause (i), the following clause shall be inserted, namely:-(ia)the procedure to be followed in compulsory registration of the citizens of India under sub- section (5) of section 14A;(ii)in sub- section (3), the following proviso shall be inserted, namely:-" Provided that any rule made in respect of a matter specified in clause (ia) of sub- section (2) may provide that a breach thereof shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five thousand rupees, or with both.".
