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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).    |
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