Section 2 in The Immigration and Foreigners Act, 2025
2. Definitions.
In this Act, unless the context otherwise requires,-(a)“accommodation” means a temporary or permanent premises of any nature, where a foreigner is accommodated;(b)“carrier” means a person or entity, including any association of persons or company, whether incorporated or not, who is engaged in the business of transporting passengers or cargo by air, water or land by aircraft or ship or any other mode of transport;(c)“civil authority” means such authority as may be appointed by the Central Government in this behalf for such area as it thinks fit;(d)“entry” means entry by air, water or land;(e)“exit” means exit by air, water or land;(f)“foreigner” means a person who is not a citizen of India;(g)“immigration function” means any one of the functions relating to—(i)the visa issuance and regulation of entry into;(ii)transit through;(iii)stay in; or(iv)movement within and exit from,
