The Foreigners Act, 1946
14. Penalties. -
If any person contravenes the provisions of
this Act or of any order made thereunder , or any
direction given in pursuance of this Act or such, he shall be punished with
imprisonment for a term which may extend to five years and shall also be liable
to fine; and if such person has entered into a bond in pursuance of Clause (f) of
sub-section (2) of Section 3, his bond shall be forfeited, and any person bound
thereby shall pay the penalty thereof, or show cause to the satisfaction of the
convincting Court why such penalty should not be
paid.
Comments
Petitioner, a Pakistani national had entered
India unauthorisedly via Bangladesh without any valid
passport, visa and he had not informed any authority about his entry and stay
in India and not got himself registered as a citizen of India. He has clearly contravened
cl . 3(1) and cl . 7(2) of
Foreigners Act, 1948 and committed offence under Sections 13 and 14 of the
Foreigners Act ( Mohd . Anwar
v. State of Bihar 1992 Cr. L.J. 48).