Section 19(1) in The Immigration and Foreigners Act, 2025
(1)Where the civil authority or Immigration Officer is of the opinion that any carrier has brought a person, in contravention of the provisions of section 3 and rules or orders made thereunder, into India, he may, by order impose a penalty which shall not be less than two lakh rupees, but may extend to five lakh rupees, on such carrier:Provided that no order shall be passed without giving the carrier an opportunity of being heard in the matter.
