Section 3(3) in The Passport (Entry Into India) Act, 1920
(3)Rules made under this section may provide that any contravention thereof or of any order issued under the authority of any such rule shall be [punishable with imprisonment for a term which may extend to five years, or with fine which may extend to fifty thousand rupees, or with both] [[Substituted by Act 47 of 2000, Section 2, for [punishable with imprisonment for a term which may extend to three months, orwith fine, or with both] (w.e.f. 8.12.2000).]].
