(2)Subject to the other provisions of this Act, the passport authority shall refuse to issue a passport or travel document for visiting any foreign country under clause (c) of sub-section (2) of section 5 on any one or more of the following grounds, and on no other ground, namely:—(a)that the applicant is not a citizen of India;(b)that the applicant may, or is likely to, engage outside India in activities prejudicial to the sovereignty and integrity of India;(c)that the departure of the applicant from India may, or is likely to, be detrimental to the security of India;(d)that the presence of the applicant outside India may, or is likely to, prejudice the friendly relations of India with any foreign country;(e)that the applicant has, at any time during the period of five years immediately preceding the date of his application, been convicted by a court in India for any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than two years;(f)that proceedings in respect of an offence alleged to have been committed by the applicant are pending before a criminal court in India;(g)that a warrant or summons for the appearance, or a warrant for the arrest, of the applicant has been issued by a court under any law for the time being in force or that an order prohibiting the departure from India of the applicant has been made by any such court;(h)that the applicant has been repatriated and has not reimbursed the expenditure incurred in connection with such repatriation;(i)that in the opinion of the Central Government the issue of a passport or travel document to the applicant will not be in the public interest.
