(2)Leave to enter shall be refused if the civil authority is satisfied that,(a)the foreigner is not in possession of a valid passport or visa for India or has not been exempted from the possession of a passport or visa;(b)he is a person of unsound mind or a mentally defective person;(c)he is suffering from a loathsome or infectious disease in consequence of which, in the opinion of the medical officer of the port or the place of entry, as the case may be, the entry of the foreigner is likely to prejudice public health;(d)he has been sentenced in a foreign country for an extradition offence within the meaning of the Indian Extradition Act, 1903 (15 of 1903);(e)his entry is prohibited either under an order issued by a competent authority or under the specific orders of the Central Government.
