Section 3(1) in The Passport (Entry Into India) Act, 1920
(1)The Central Government may make [rules] [[See the Indian Passport Rules, 1950; the CentralPassport and Emigration Organisation (Initial Constitution and Maintenance) Rules, 1959.]] requiring that persons entering [India] [Substituted by Act 36 of 1949, Section 4 (w.e.f. 28.4.1949).] shall be in possession of passports, and for all matters ancillary or incidental to that purpose.
