Section 3 in The Passport (Entry Into India) Rules, 1950
3. [Save as provided in rule 4, no person proceeding from any place outside India shall enter, or attempt to enter, India by water, land or air-
(a)unless he is in possession of a valid passport conforming to the conditions prescribed in rule 5, and(b)except through such port (including an airport) or other place as may be specified in this behalf by Central Government, and ports or other places specified under clause (a) of sub-paragraph (1) of paragraph 3 of the Foreigners Order, 1948, shall be deemed to have been so specified.]Explanation .-A person entering India by water or air shall not be deemed to be proceeding from a place outside India by reason only of the fact that he has traversed extra-territorial waters or land in the course of his journey.
