Section 3(2) in The Passport (Entry Into India) Act, 1920
(2)Without prejudice to the generality of the foregoing power such rules may(a)prohibit the entry into [India] [Substituted by Act 36 of 1949, Section 4 (w.e.f. 28.4.1949).] or any part thereof of any person who has notin his possession a passport issued to him;(b)prescribe the authorities by whom passports must have been issued or renewed, and the conditions with which they must comply, for the purposes of this Act; and(c)provide for the exemption, either absolutely or on any condition, of any person or class of persons from any provision of such rules.
