3. Passport or travel document for departure from India.—
No person shall depart from, or attempt to depart from India, unless he holds in this behalf a valid passport or travel document.Explanation.—For the purposes of this section,—(a)“passport” includes a passport which having been issued by or under the authority of the Government of a foreign country satisfies the conditions prescribed under the Passport (Entry into India) Act, 1920 (34 of 1920), in respect of the class of passports to which it belongs;(b)“travel document” includes a travel document which having been issued by or under the authority of the Government of a foreign country satisfies the conditions prescribed.
