(1)Subject to the other provisions of this Act, the passport authority shall refuse to make an endorsement for visiting any country under clause (b) or clause (c) of sub-section (2) of section 5 on any one or more of the following grounds, and on no other ground, namely:—(a)that the applicant may, or is likely to, engage in such country in activities prejudicial to the sovereignty and integrity of India;(b)that the presence of the applicant in such country may, or is likely to, be detrimental to the security of India;(c)that the presence of the applicant in such country may, or is likely to, prejudice the friendly relations of India with that or any other country;(d)that in the opinion of the Central Government the presence of the applicant in such country is not in the public interest.
