Section 14B in THE FOREIGNERS (AMENDMENT) ACT, 2004
14B. Penalty for using forged passport.-
Whoever knowingly uses a forged passport for entering into India or remains therein without the authority of law for the time being in force shall be punishable with imprisonment for a term which shall not be less than two years, but may extend to eight years and shall also be liable to fine which shall not be less than ten thousand rupees but may extend to fifty thousand rupees.
