Section 23 in The Immigration and Foreigners Act, 2025
23. Penalty for contraventions of other provisions of this Act.
Whoever,(a)being a foreigner, remains in any area in India for a period exceeding the period for which the visa was issued to him or stays in India without a valid passport or other valid travel document in contravention of provisions of section 3 or does any act in violation of the conditions of the valid visa issued to him for his entry and stay in India or any part thereunder;(b)contravenes any other provisions of this Act, other than sections 17 and 19, or of any rule or order made thereunder or any direction or instruction given in pursuance of this Act or such order or direction or instruction for which, no specific punishment is provided under this Actshall be punishable with an imprisonment for a term which may extend to three years or with a fine which may extend to three lakh rupees or with both.
