Section 6(c) in The Passport (Entry Into India) Rules, 1950
(c)[ enters or attempts to enter, India on a forged passport or visa,] [ Inserted by S.O. 1794, dated 18.7.1960.][shall be punishable with imprisonment for a term which may extend to five years, or with fine which may extend to fifty thousand rupees, or with both] [ Substituted by G.S.R. 322(E), dated 2.5.2001 (w.e.f. 2.5.2001).].
