Section 17 in The Immigration and Foreigners Act, 2025
17. Obligation of carriers and like.
(1)The carrier landing or embarking at a port or place in India shall furnish to a civil authority or Immigration Officer—(i)the passenger and crew manifest;(ii)the advance passenger information data of passengers and crew on board of such aircraft, vessel or other mode of transport, as the case may be; and(iii)he passenger name record information of passengers arriving or departing,
