Section 6 in The Passport (Entry Into India) Rules, 1950
6. Any person who-
(a)contravenes or abets the contravention of the provisions of Rule 3, or(b)does, or attempts to do, any act in contravention of any condition prescribed under sub-rule (2) of rule 4, [or](c)[ enters or attempts to enter, India on a forged passport or visa,] [ Inserted by S.O. 1794, dated 18.7.1960.][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 G.S.R. 322(E), dated 2.5.2001 (w.e.f. 2.5.2001).].[6A. [Inserted by G.S.R. 322(E), dated 2.5.2001 (w.e.f. 2.5.2001). ] Whoever having been convicted of an offence under any rule or order made under the Passport (Entry into India) Act, 1920 (34 of 1920), is again convicted of an offence under the said Act, shall be punishable with double the penalty provided for the later offence.] [ Substituted by G.S.R. 6(E), dated 14.1.1975.]Ministry of Home AffairsNotificationNew Delhi, the 21st July, 2010G.S.R. 611(E). - In pursuance of of clause (i) of sub-rule (1) and sub-rule (2) of rule 4 of the Passport (Entry into India) Rules, 1950 and of all other powers thereto enabling and in supersession of the notification of the Government of India, in the Ministry of Home Affairs number G.S.R. 1265, dated the 28th June, 1968, the Central Government being of the opinion that it is necessary and expedient in the public interest so to do, hereby exempts from the provisions of rule 3 of the said rules, every member of the hill tribes, who is either a citizen of India or a citizen of the Union of Myanmar and who is ordinarily resident of any area within sixteen kilometers on either side of the India-Myanmar Border, entering India across the said border, subject to the following conditions, namely :-(a)If he/she is a citizen of India,-(i)who has departed to Myanmar on the basis of permit issued in accordance with the notification of the Government of India in the Ministry of External Affairs No, SI/108/166, dated the 28th June, 1968 he/she shall be in possession of such permit which is valid and effective at the time of re-entry, and(ii)in any other case in possession of a permit (which is in the form given in the Schedule thereto annexed and valid and effective at the time to re-entry) issued by the Government of India or the State Government or by such authority as the Government may specify in this behalf.(b)If he/she is a citizen of Union of Myanmar, he/she shall be in possession of -(i)a permit or other like document issued by any authority empowered under the law for the time being in force in Myanmar, or by such other authority in Myanmar as the Government of Myanmar may specify for the purpose, or(ii)a permit (which is in the form given in the Schedule hereto annexed and valid and effective at the time of re-entry) issued by the Government of India or the State Government or by such authority in India as the Government of India or the State Government, may specify for the purpose, and he/she shall not, on the basis of that permit move into area in India which is beyond sixteen kilometers from the aforesaid frontier.
