In this Act, unless the context otherwise requires,—(a)“departure”, with its grammatical variations and cognate expressions, means departure from India by water, land or air;(b)“passport” means a passport issued or deemed to have been issued under this Act;(c)“passport authority” means an officer or authority empowered under rules made under this Act to issue passports or travel documents and includes the Central Government;(d)“prescribed” means prescribed by rules made under this Act;(e)“travel document” means a travel document issued or deemed to have been issued under this Act.
