(1)An application for the issue of a passport under this Act for visiting such foreign country or countries (not being a named foreign country) as may be specified in the application may be made to the passport authority and shall be accompanied by [such fee as may be prescribed to meet the expenses incurred on special security paper, printing, lamination and other connected miscellaneous services in issuing passports and other travel documents.Explanation.—In this section, “named foreign country” means such foreign country as the Central Government may, by rules made under this Act, specify in this behalf.
