- Gangs of foreign Asiatic vagrants shall on no account be passed on under police surveillance from one province or district to another. Whenever it may appear to the officer-in-charge of a district that the presence of any such foreigners is undesirable, and that they cannot be dealt with under the Code of Criminal Procedure, instead of passing them on to an adjacent district, he shall submit a report of the circumstance through the proper channel, to the Provincial Government, asking for their deportation under the Foreigners Act, 1864 (III of 1864). Under section 2 of that Act the onus of proof that he is not a foreigner and not subject to the provisions of the Act lies on the person so charged. Full lists and descriptive rolls of the persons to be deported shall be submitted.Note. - Foreign Asiatic vagrants are trans-frontier tribesmen who generally visit India with the intention of committing crime. More often than note they wander about the country without any visible means of subsistence. It is believed that many of those vagrants enter India as traders with the connivance of the regular powindahs, who deliberately allow fellow-tribesmen to accompany them for the purposes of crime.
