Passports Act, 1967

[Act No. 15 of 1967 dated 24th. June, 1967]

Contents
Sections	Particulars
1	Short title and extent
2	Definitions
3	Passport or travel document for departure from India
4	Classes of passports and travel documents
5	Applications for passports, travel documents, etc., and orders thereon
6	Refusal of passports, travel documents. etc.
7	Duration of travel document
8	Extension of period of passport
9	Conditions and forms of passports and travel documents
10	Variation, impounding and revocation of passports and travel documents
11	Appeals
12	Offences and penalties
13	Power to arrest
14	Power of search and seizure
15	Previous sanction of Central Government necessary
16	Protection of action taken in good faith
17	Passport and travel document to be property of Central Government
13	[***]
19	Passports and travel documents to be invalid for travel to certain countries
20	Issue of passports and travel documents to persons who are not citizens of India
21	Power to delegate
22	Power to exempt
23	Act to be in addition to certain enactments
24	Power to make rules
25	Change of short title of Act 34 of 1920
26	[***]
27	Repeal and saving
	Foot Notes

An Act to provide for the issue of passports and travel documents, to regulate the departure from India of citizens of India and for other persons and for matters incidental or ancillary thereto.

Be it enacted by Parliament in the Eighteenth Year of the Republic of India as follows:-