Section 3 in The Immigration (Carriers' Liability) Act, 2000 Act
3. Liability of carriers for passengers brought into India.
-Where the competent authority is of the opinion that any carrier has brought a person in contravention of the provisions of the Passport (Entry into India) Act, 1920 (34 of 1920) and rules made thereunder into India, he may by order impose a penalty of rupees one lakh on such carrier:Provided that no order shall be passed without giving the carrier an opportunity of being heard in the matter.[3A. Power to exempt. - (1) Without prejudice to the provisions of the Passport (Entry into India) Act, 1920 (34 of 1920) and the rules made thereunder, if the Central Government is of opinion that it is necessary or expedient in the interest of the general public or to fulfil the international obligation, it may, by order notified in the Official Gazette and subject to such conditions as may be specified in the order, exempt any carrier or class of carriers from the operations of all or any of the provisions of this Act and may, as often as may be necessary, revoke or modify such order.(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.][New section 3A added by Immigration (Carriers' Liability) Amendment Act,2005(44 of 2005) ]
