Section 2 in Immigration (Carriers' Liability) Order, 2007
2. Exemptions.-
The provisions of the said Act shall not apply to the carrier carrying:(i)passengers travelling on forged documents if such forgery cannot be detected without the help of experts;(ii)stow-away passengers whom the carrier is ready to take back;(iii)passengers who have arrived on an aircraft or ship which, on departure, had been diverted to India for reasons beyond the control of the carrier;(iv)foreigners exempted from the requirement of passport or visa by the orders of the Central Government under the provisions of Passport (Entry into India) Act, 1920 (34 of 1920);(v)foreign tourist group consisting of four or more persons sponsored by a recognised Indian travel agency arriving without visa by air or by sea who have obtained Temporary Landing Permit at the port of entry;(vi)foreigners holding diplomatic and official passport under any treaty waiving prior visa requirements.
