[Repealed by Act 31 of 1983, Section 45, w.e.f. 30-12-1983.]
Whereas it is expedient to amend the law relating to emigration; It is hereby enacted as follows:
PRELIMINARY
(1) In this Act, unless there is anything repugnant in the subject or context,
4[(a) conveyance includes a vessel, a country-craft and an aircraft;]
5[(aa)] dependent means any woman or child who is related to an emigrant and any aged or incapacitated relative of an emigrant;
(b) emigrant means any person who emigrates or has emigrated or who has been registered as an emigrant under this Act, and includes any dependent of an emigrant, but does not include
(i) any person emigrating to a country in which he has resided for not less than five years or the wife or child of such person, or
(ii) the wife or child of any person who has lawfully emigrated when such wife or child departs for the purpose of joining such person;
(c) emigrate and emigration mean the departure by sea 6[or by air] out of 7[India] of
(i) any person who departs under an agreement to work for hire in any country beyond the limits of India, and
(ii) any person who is assisted to depart, otherwise than by a relative, if he departs, for the purpose or with the intention of working for hire or engaging in agriculture in any country beyond the limits of India;
8[(cc) emigrant ship means any ship specially chartered for the conveyance of emigrants, or conveying emigrants exceeding a number to be prescribed:
Provided that the Central Government may, by notification in the Official Gazette, declare that ships conveying emigrants to any specified port shall not be deemed to be emigrant ships;]
(d) prescribe means to prescribe by rules made under this Act;
(e) work , with its grammatical variations, means skilled or unskilled work;
(f) skilled work means
(i) working as an artisan; or
(ii) working as a clerk or shop assistant; or
(iii) working for the purpose of any exhibition or entertainment; or
(iv) service in any restaurant, tea-house, or other place of public resort; or
(v) domestic service; or
(vi) any other occupation which the Central Government may, by notification9 in the Official Gazette, declare to be skilled work;
(g) unskilled work includes engaging in agriculture.
(2) In case of any doubt or dispute arising otherwise than in the course of any legal proceedings, as to whether
(a) any person is an emigrant, or
(b) any work is skilled or unskilled, or
(c) any person has been assisted otherwise than by a relative,
within the meaning of this Act, the question shall be determined by such person and in such manner as the 10[Central Government] may prescribe, and such determination shall be final.
PROTECTORS OF EMIGRANTS AND MEDICAL INSPECTORS
(1) 11[The Central Government] may appoint a person to be the Protector of Emigrants for any port 12[or airport] situate 13[in 14[India]] from which emigration is lawful.
(2) The 15[Central Government] may define the area to which the authority of a Protector of Emigrants so appointed shall extend.
(3) Every Protector of Emigrants shall be a public servant within the meaning of the Indian Penal Code (45 of 1860).
Every Protector of Emigrants, in addition to the special duties assigned to him by or under this Act, shall
(a) protect and aid with his advice all emigrants;
(b) cause, so far as he can, all the provisions of this Act and of the rules made thereunder to be complied with;
(c) inspect, at the time of arrival, to such extent and in such manner as the 16[Central Government] may prescribe, vessels 17[or aircraft] bringing return emigrants to the port 18[or airport] for which he is Protector;
(d) inquire into the treatment received by return emigrants both during the period of their residence in the country to which they emigrated, and also during the return voyage 19[or journey], and report thereon in the 20[Central Government];
(e) aid and advise return emigrants so far as he reasonably can; and
(f) on being satisfied that any person intending to depart by sea 21[or by air] out of 22[India], comes within one of the classes expressly excluded from the definition of emigrant in Section 2, furnish such person with a certificate to the effect that such person is not an emigrant for the purpose of this Act.
(1) In any specified area where there is not a Protector of Emigrants, the 23[Central Government] 24[* * *] may appoint any person to perform all or any of the duties of a Protector of Emigrants under this Act.
(2) Every person so appointed shall be a public servant within the meaning of the Indian Penal Code (45 of 1860).
(1) The 25[Central Government] may appoint one or more Medical Inspectors of Emigrants at any port 26[or airport] from which emigration is lawful or at any other place, and, where more than one are appointed, may apportion their respective duties.
(2) Every Medical Inspector of Emigrants shall be a public servant within the meaning of the Indian Penal Code (45 of 1860).
The Central Government may, for the purpose of safeguarding the interests of emigrants in any place outside 27[India], appoint persons to be agents in such places, and may define their powers and duties.
The 28[Central Government] may, for the purpose of assisting any Protector of Emigrants appointed by it or any person appointed by it under Section 5, constitute an Advisory Committee in such manner as it may think fit, and may prescribe the procedure to be followed and the functions to be performed by such committee.
EMIGRATION FOR THE PURPOSE OF UNSKILLED WORK
(1) Emigration, for the purpose of unskilled work, shall not be lawful except from the ports of Calcutta, Madras, Bombay, 29[* * *] Negapatam, Tuticorin and Dhanushkodi, and from 30[such other ports and such airports] as the Central Government may, by notification31 in the Official Gazette, declare to be 32[ports and airports from which] such emigration is lawful.
(2) The 33[Central Government] may, by notification in the Official Gazette, fix for the purposes of this Act the limits of any port 34[or airport] from which such emigration is lawful.
(1) Emigration, for the purpose of unskilled work, shall not be lawful except to such countries and on such terms and conditions as the Central Government, by notification35 in the Official Gazette, may specify in this behalf.
(2) No notification shall be made under sub-section (1) unless it has been laid in draft before 36[* * *] 37[Parliament] and has been approved by a resolution of 38[Parliament], either without modification or addition, or with modifications and additions to which 39[40[Parliament] agrees], but, upon such approval being given, the notification may be issued in the form in which it has been so approved.
(1) Where the Central Government has reason to believe that in any country to which emigration for the purpose of unskilled work is lawful plague or any other epidemic disease dangerous to human life has broken out, and that emigrants if allowed to emigrate to that country would be exposed to serious risk to life on arrival there, it may, by notification in the Official Gazette, declare that emigration to that country for the purpose of unskilled work shall cease to be lawful.
41[(2) Where the Protector of Emigrants for any port 42[or airport] has reason to believe that such a state of affairs as is described in sub-section (1) exists in any country to which emigration for the purpose of unskilled work is lawful, he may, by notification in such manner as he thinks fit, declare that emigration to that country for the purpose of unskilled work from that port 43[or airport] shall cease to be lawful pending a reference to the Central Government.]
(3) The 44[Protector of Emigrants] publishing a notification under sub-section (2) shall forthwith report such notification with the reasons for it to the Central Government, which shall thereupon publish a notification in the Official Gazette confirming or cancelling the notification published by the 45[Protector of Emigrants].
Where the Central Government is satisfied that the ground on which a notification under sub-section (1) of Section 11, or a notification under sub-section (3) of Section 11, confirming a notification of a 46[Protector of Emigrants] has been made with respect to any country has ceased to exist, it may, by notification in the Official Gazette, declare that emigration to that country for the purpose of unskilled work shall again be lawful from a date to be specified in the notification.
(1) The Central Government may, by notification47 in the Official Gazette, prohibit, from a date, and for reasons, to be specified in the notification, all persons or any specified class of persons from emigrating to any specified country from the territories under the administration of any State Government or any specified part thereof, for the purpose of unskilled work.
(2) Every notification issued under this section shall be laid before 48[* * *] 49[Parliament] as soon as may be after it is made.
A notification under Section 10, Section 11, Section 12 or Section 13 shall not affect any act done, offence committed, or legal proceedings commenced before the date on which such notification takes effect.
EMIGRATION FOR THE PURPOSE OF SKILLED WORK
15. Ports50 [or airports] from which emigration of skilled workers is lawful. Emigration, for the purpose of skilled work, shall not be lawful except from a port 51[or airport] from which emigration for the purpose of unskilled work is lawful and from such other ports 52[and airports] as the Central Government may, by notification53 in the Official Gazette, specify in this behalf.
(1) Whoever desires to engage, or to assist, any person to emigrate for the purpose of skilled work shall apply for the permission of 54[the Central Government], and shall state in his application
(a) the number of persons whom he proposes so to engage or assist;
(b) the place beyond the limits of India to which each such person and his dependants are to proceed;
(c) the accommodation to be provided for each such person and his dependants until their departure out of India and during the voyage 55[or Journey].
(2) Whoever desires to engage any person for the purpose described in sub-section (1) shall, in addition to the information which he is required by that sub-section to supply in his application, further state therein
(a) the provision to be made for the health and well-being of such person and his dependants during the period of the proposed engagement and for their repatriation at the end of such period;
(b) the terms of the agreement under which such person is to be engaged;
(c) the security in 56[India] which he proposes to furnish for the due observance of such agreement and for the proper treatment of the person to be engaged and his dependants.
On receiving an application under Section 16, the 57[Central Government] may, after such inquiry as it may deem necessary, grant the permission applied for on such terms and conditions (if any) and on payment of such fees (if any) as it thinks fit, or withhold such permission, and the decision of the 58[Central Government] shall be final59.
(1) Before any person departs from 60[India] in accordance with permission granted under Section 17, the person by whom he has been engaged or assisted shall appear in person or by his duly authorized agent before the Protector of Emigrants at the port 61[or airport] of embarkation with such first-mentioned person and with any persons intending to accompany him as his dependants.
(2) If it appears to the Protector of Emigrants
(a) that permission to engage or assist such person has been duly obtained,
(b) in the case of an engagement, that the terms of the agreement under which such person has been engaged are in accordance with the terms of the permission granted and are understood by him, and
(c) that the conditions on which the permission was granted have been complied with,
he shall register in a book to be kept for the purpose such particulars concerning the person engaged or assisted and his dependants (if any) and concerning the person engaging or assisting him, and in such form, as the 62[Central Government] may prescribe.
Where such security as is referred to in sub-section (2) of Section 16 has been furnished, the 63[Central Government] may, at any time after making such inquiry as it may deem necessary, pass orders in regard to the forfeiture of the security in whole or in part and the application of the same or any part thereof, and, on the expiry of the period to which the agreement relates and on being satisfied that no ground exists for forfeiting the security in whole or in part, order the return of the security or of any part thereof to the person by whom it was furnished or to his representative.
The 64[Central Government] may, by notification in the Official Gazette, authorize a Protector of Emigrants to receive and dispose of applications made under this Chapter:
Provide that an appeal shall lie to the 65[Central Government] from every order passed by a Protector of Emigrants in exercise of the authority so conferred.
(1) Where the Central Government has reason to believe that sufficient grounds exist for prohibiting emigration of skilled workers to any country, it may, by notification in the Official Gazette, declare that such emigration to that country shall cease to be lawful from a date specified in the notification; and from that date such emigration to that country shall accordingly cease to be lawful.
(2) Every notification issued under this section shall be laid before 66[* * *] 67[Parliament] as soon as may be after it is made.
69[* * *] The 70[Central Government] may, by notification in the Official Gazette, make rules consistent with this Act to prescribe the person by whom any doubt or dispute referred to in sub-section (2) of Section 2 shall be determined and the procedure to be followed and the proof to be required in such cases, and to provide for any other matter which the Central Government is by this Act empowered to prescribe.
(1) The Central Government may, by notification in the Official Gazette, and after previous publication, make rules71 for the purpose of carrying into effect the provisions of this Act.
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for
(a) the powers and duties of the several officers appointed by the Central Government under this Act;
72[(b) the licensing, supervision and control of persons in 73[India] engaged in causing or assisting persons to emigrate and in the conveyance and accommodation of emigrants, and the prohibition of unlicensed persons from being so engaged;]
(c) the establishment, supervision and regulation of any places of accommodation provided for emigrants and for their medical care while resident there;
(d) the forms to be maintained and the returns to be submitted by persons licensed in accordance with rules framed under clause (b);
(e) the information to be furnished by persons licensed in accordance with rules framed under clause (b) to emigrants and the language in which such information is to be furnished;
(f) the production and examination of emigrants before District Magistrates or such other authorities as may be appointed in this behalf;
(g) the age below which persons of either sex may not emigrate except as dependants;
(h) the accommodation, the provisions, fuel and other necessaries, the medical stores and staff, the life-saving and sanitary arrangement, and the records to be maintained on 74[emigrant ships];
(i) the receipts and the despatch to their homes of return emigrants;
(j) the fees, if any, payable by Emigration Agents to Protectors of Emigrants for each emigrant departing from India; 75[* * *]
76[(k) the issue of the permits referred to in sub-section (1) of Section 30-A; and]
77[(l)] generally, the security, well-being and protection of emigrants 78[up to the date of their departure from India, during a voyage on an emigrant ship 79[or a journey on an aircraft]] and on their return to India.
80[(3) Every rule made under this Act shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]
OFFENCES
(1) Whoever, except in conformity with the provisions of this Act or of the rules made under this Act, emigrates or attempts to emigrate shall be punishable 81[with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both].
(2) Whoever, except in conformity with the provisions of this Act or of the rules made under this Act,
(a) makes, or attempts to make, any agreement with any person purporting to bind that person, or any other person, to emigrate, or
(b) 82[causes or assists, or attempts to cause or assist], any person to emigrate or to attempt to emigrate or to leave any place for the purpose of emigrating, or
(c) causes any person engaged or assisted by him, after grant of the permission referred to in Section 17, to depart by sea 83[or by air] out of 84[India] without registration of the particulars required by sub-section (2) of Section 18,
shall be punishable 85[with imprisonment which may extend to two years and with fine:
Provided that in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the court, such imprisonment shall not be less than six months and such fine shall not be less than one thousand rupees.]
86[(3) When in the course of any proceedings in connection with emigration in which a person licensed in accordance with rules framed under clause (b) of sub-section (2) of Section 24 is concerned, a breach of the provisions of this Act or of the rules made under this Act is committed, such person shall be liable to the punishment provided by sub-section (2), unless he shows that he was not responsible for and could not have prevented the commission of the breach.]
87[(4)] If any person commits an offence under this section, any police-officer may arrest him without warrant.
Whoever, by means of intoxication, coercion or fraud, causes or induces, or attempts to cause or induce, any person to emigrate, or enter into any agreement to emigrate, or leave any place with a view to emigrating, shall be punishable 88[with imprisonment for a term which may extend to three years and with fine:
Provided that in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the court, such imprisonment shall not be less than six months and such fine shall not be less than one thousand rupees.]
Whoever falsely represents that any emigrants are required by the Government or are to be engaged on behalf of the Government shall be punishable 89[with imprisonment for a term which may extend to three years and with fine:
Provided that in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the court, such imprisonment shall not be less than six months and such fine shall not be less than one thousand rupees.]
90[27-A. Punishment for second or subsequent offences. In the event of a second or subsequent offence under any of the following provisions, namely, sub-section (1) or sub-section (2) of Section 25, Section 26, Section 27 or sub-section (4) of Section 30-A, a person shall be punishable with imprisonment which may extend to four years and with fine:
Provided that in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the court, such imprisonment shall not be less than nine months and such fine shall not be less than one thousand rupees.]
91[27-B. Confiscation of conveyance used for committing offence against Act. In any case in which an offence has been committed against this Act, any conveyance used in the commission of such offence shall be liable to confiscation.]
92[27-C. Confiscation how ordered. (1) When the offender is convicted or when the person charged with an offence against this Act is discharged or acquitted, and the court decides that any conveyance is liable to confiscation, such confiscation may be ordered by the court.
(2) When an offence against this Act has been committed but the offender is not known or cannot be found and any conveyance is used in the commission of such offence, or when any conveyance liable to confiscation under this Act and not in the possession of any person cannot be satisfactory accounted for, the case shall be enquired into and determined by such officer as may be authorised by the Central Government in this behalf, who may on seizure thereof, order such confiscation:
Provided that no such order of confiscation shall be made until the expiration of thirty days from the date of seizure of the conveyance intended to be confiscated or without hearing the persons, if any, claiming any right thereto and evidence, if any, which they produce in support of their claims.]
No prosecution shall be instituted for any offence under this Chapter except with the sanction of a Protector of Emigrants or of a person appointed under Section 5 and empowered in this behalf, or, where there is no Protector or person so appointed and empowered, of the District Magistrate:
Provided that no sanction shall be required when an offence has been committed in respect of an emigrant or an intended emigrant and the complaint is filed by such emigrant, or intended emigrant or, on behalf of such emigrant or intended emigrant, by the father, mother, husband, wife or guardian of such emigrant or intended emigrant or, if such emigrant or intended emigrant is a member of a joint Hindu family, by the manager of that family.
All the powers for the time being conferred by law on officers of 93[customs] with regard to the searching and detention of vessels 94[or aircraft or any other conveyance] or otherwise for the prevention of smuggling on board thereof 95[may be exercised, for the prevention of offences against this Act, by any such officer, or by a Protector of Emigrants, or a person appointed under Section 5].
SUPPLEMENTAL
(1) The departure by land out of 96[India] of any person under, or with a view to entering into, an agreement to work for hire, or when assisted, otherwise than by a relative, so to depart for the purpose or with the intention of working for hire or engaging in agriculture, in any country beyond the sea, is prohibited.
(2) Whoever departs, or attempts to depart, by land out of 97[India] in contravention of this section, shall be deemed to have committed an offence under sub-section (1) of Section 25.
(3) Whoever 98[causes or assists, or attempts to cause or assist], any person to depart by land out of 99[India] in contravention of this section shall be deemed to have committed an offence under sub-section (2) of Section 25.
100[30-A. Power to prohibit departure by sea from India for the purpose of unskilled work. (1) The Central Government may, by notification101 in the Official Gazette from a date and for reasons to be specified in the notification, prohibit all persons or any specified class of persons from departing by sea 102[or by air] out of 103[India] to any specified country beyond the limits of India for the purpose of unskilled work unless possessed of a prescribed permit or otherwise exempted by general or special order of the Central Government from the provisions of the notification.
(2) Every notification issued under this section shall be laid before 104[* * *] 105[Parliament] as soon as may be after it is made.
(3) Whoever departs or attempts to depart out of 106[India] in contravention of the notification issued under sub-section (1) shall be punishable with punishment provided for an offence under sub-section (1) of Section 25.
(4) Whoever causes or assists or attempts to cause or assist any person to depart out of 107[India] in contravention of a notification issued under sub-section (1) shall be punishable with the punishment provided for an offence under sub-section 108[(2)] of Section 25.]
109[(5) If any person commits an offence under this section, any police-officer may arrest him without warrant.]
SAVINGS AND REPEAL
[Repealed by the Repealing and Amending Act, 1939 (34 of 1939), Section 3 and Schedule II.]
[Repealed by the Repealing Act, 1927 (12 of 1927), Section 2 and Schedule.]
1. Extended to the absorbed area of Angul in the State of Orissa by Act 20 of 1954, Schedule III.
2. The word Indian omitted by Act 23 of 1963, Section 3 (w.e.f. 1-1-1964).
3. Substituted by Act 3 of 1949, Section 2.
4. Inserted by Act 23 of 1963, Section 4 (w.e.f. 1-1-1964).
5. Re-lettered as clause (aa) by Act 23 of 1963, Section 4 (w.e.f. 1-1-1964).
6. Inserted by Act 23 of 1963, Section 4 (w.e.f. 1-1-1964).
7. Substituted by Act 3 of 1949, Section 4, for the Provinces .
8. Inserted by Act 27 of 1927, Section 2.
9. For such notification, see Gazette of India, 1927, Part I, pp. 6, 124; see Gazette of India, 1947, Part I, p. 1354; see Gazette of India, 1948, Part I, p. 1614.
10. Substituted by the A.O. 1937 for L.G .
11. Substituted by the A.O. 1937, for Subject to the control of the G.G. in C., the L.G. .
12. Inserted by Act 23 of 1963, Section 2 (w.e.f. 1-1-1964).
13. Substituted by the A.O. 1937, for within the territories administered by it .
14. Substituted by Act 3 of 1949, Section 4, for the Provinces .
15. Substituted by the A.O. 1937 for L.G .
16. Substituted by the A.O. 1937 for L.G .
17. Inserted by Act 23 of 1963, Section 5 (w.e.f. 1-1-1964).
18. Inserted by Act 23 of 1963, Section 2 (w.e.f. 1-1-1964).
19. Inserted by Act 23 of 1963, Section 5 (w.e.f. 1-1-1964).
20. Substituted by the A.O. 1937 for L.G .
21. Inserted by Act 23 of 1963, Section 5 (w.e.f. 1-1-1964).
22. Substituted by Act 3 of 1949, Section 4, for the Provinces .
23. Substituted by the A.O. 1937 for L.G. .
24. The words subject to the control of the G.G. in C. repealed by the A.O. 1937.
25. Substituted by the A.O. 1937 for L.G. .
26. Inserted by Act 23 of 1963, Section 2 (w.e.f. 1-1-1964).
27. Substituted by Act 3 of 1949, Section 4, for the Provinces .
28. Substituted by the A.O. 1937 for L.G. .
29. The word Karachi repealed by the A.O. 1948.
30. Substituted for such other ports by Act 23 of 1963, Section 6 (w.e.f. 1-1-1964).
31. For such notification, see Gazette of India, 1941, Part I, pp. 1269, 1429.
32. Substituted for ports from which by Act 23 of 1963, Section 6 (w.e.f. 1-1-1964).
33. Substituted by the A.O. 1937 for L.G. .
34. Inserted by Act 23 of 1963, Section 2 (w.e.f. 1-1-1964).
35. For such notification, see Gazette of India, 1923, Part I, p. 149; see Gazette of India, 1926, Part I, p. 449; see Gazette of India, 1937, Extraordinary, p. 582.
36. The words both Chambers of repealed by the A.O. 1948.
37. Substituted by the A.O. 1950 for the Central Legislature .
38. Substituted by the A.O. 1950, for that Legislature .
39. Substituted by the A.O. 1948 for both Chambers agree .
40. Substituted by the A.O. 1950, for that Legislature .
41. Substituted by the A.O. 1937 for the original sub-section.
42. Inserted by Act 23 of 1963, Section 2 (w.e.f. 1-1-1964).
43. Inserted by Act 23 of 1963, Section 2 (w.e.f. 1-1-1964).
44. Substituted by the A.O. 1937 for L.G. .
45. Substituted by the A.O. 1937 for L.G. .
46. Substituted by the A.O. 1937 for L.G. .
47. For such notification, see Gazette of India, 1938, Part I, p. 1126.
48. The words both Chambers of repealed by the A.O. 1948.
49. Substituted by the A.O. 1950 for the Central Legislature .
50. Inserted by Act 23 of 1963, Section 2 (w.e.f. 1-1-1964).
51. Inserted by Act 23 of 1963, Section 2 (w.e.f. 1-1-1964).
52. Inserted by Act 23 of 1963, Section 7 (w.e.f. 1-1-1964).
53. For such notification, see Gazette of India, 1950, Part I, Section 1, p. 285.
54. Substituted by the A.O. 1937 for the L.G. having jurisdiction at the port from which such person is to depart .
55. Inserted by Act 23 of 1963, Section 8 (w.e.f. 1-1-1964).
56. Substituted by Act 3 of 1949, Section 4, for the Provinces .
57. Substituted by the A.O. 1937 for L.G. .
58. Substituted by the A.O. 1937 for L.G. .
59. For the notification permitting the levy of a fee on emigrants, see Gazette of India, 1949, Part I, p. 1617.
60. Substituted by Act 3 of 1949, Section 4, for the Provinces .
61. Inserted by Act 23 of 1963, Section 2 (w.e.f. 1-1-1964).
62. Substituted by the A.O. 1937 for L.G. .
63. Substituted by the A.O. 1937 for L.G. .
64. Substituted by the A.O. 1937 for L.G. .
65. Substituted by the A.O. 1937 for L.G. .
66. The words both Chambers of repealed by the A.O. 1948.
67. Substituted by the A.O. 1950, for the Central Legislature .
68. Section 22 omitted by Act 23 of 1963, Section 9 (w.e.f. 1-1-1964).
69. The words Subject to the control of the G.G. in C. repealed by the A.O. 1937.
70. Substituted by the A.O. 1950, for the Central Legislature .
71. For such rules, see Gazette of India, 1923, Part I, p. 214. For fees in respect of emigrants to such countries, see Gazette of India, 1945, Part I, P. 1081. For the modifications with which the rules apply to emigrant labour to Ceylon, the Straits Settlements, the Federated Malay States and Unfederated Malay States, see Gazette of India, 1923, p. 236.
72. Substituted by Act 16 of 1932, Section 2, for the original clause.
73. Substituted by Act 3 of 1949, Section 4, for the Provinces .
74. Substituted by Act 27 of 1927, Section 3, for any ship specially chartered for the transport of emigrants .
75. The word and repealed by Act 21 of 1938, Section 2.
76. Inserted by Act 21 of 1938, Section 2.
77. Original clause (k) relettered (l) by Act 21 of 1938, Section 2.
78. Substituted by Act 27 of 1927, Section 3, for both up to the date of their actual departure from India .
79. Inserted by Act 23 of 1963, Section 10 (w.e.f. 1-1-1964).
80. Inserted by Act 23 of 1963, Section 10 (w.e.f. 1-1-1964).
81. Substituted for with fine which may extend to fifty rupees by Act 23 of 1963, Section 11 (w.e.f. 1-1-1964).
82. Substituted by Act 16 of 1932, Section 3, for induces, or attempts to induce .
83. Inserted by Act 23 of 1963, Section 11 (w.e.f. 1-1-1964).
84. Substituted by Act 3 of 1949, Section 4, for the Provinces .
85. Substituted for with fine, which may extend to five hundred rupees by Act 23 of 1963, Section 11 (w.e.f. 1-1-1964).
86. Inserted by Act 16 of 1932, Section 3.
87. The original sub-section (3) was renumbered as sub-section (4) by Act 16 of 1932, Section 3.
88. Substituted by Act 23 of 1963, Section 12 (w.e.f. 1-1-1964).
89. Substituted by Act 23 of 1963, Section 13 (w.e.f. 1-1-1964).
90. Inserted by Act 23 of 1963, Section 14 (w.e.f. 1-1-1964).
91. Inserted by Act 23 of 1963, Section 14 (w.e.f. 1-1-1964).
92. Inserted by Act 23 of 1963, Section 14 (w.e.f. 1-1-1964).
93. Substituted for sea-customs by Act 23 of 1963, Section 15 (w.e.f. 1-1-1964).
94. Inserted by Act 23 of 1963, Section 15 (w.e.f. 1-1-1964).
95. Substituted by Act 8 of 1940, Section 2, for may be exercised by those officers for the prevention of offences against this Act .
96. Substituted by Act 3 of 1949, Section 4, for the Provinces .
97. Substituted by Act 3 of 1949, Section 4, for the Provinces .
98. Substituted by Act 16 of 1932, Section 4, for induces, or attempts to induce .
99. Substituted by Act 3 of 1949, Section 4, for the Provinces .
100. Inserted by Act 21 of 1938, Section 3.
101. For such notification, see Gazette of India, Extraordinary, 1939, p. 157; see Gazette of India, Extraordinary, 1941, p. 421.
102. Inserted by Act 23 of 1963, Section 16 (w.e.f. 1-1-1964).
103. Substituted by Act 3 of 1949, Section 4, for the Provinces .
104. The words both Chambers of repealed by the A.O. 1948.
105. Substituted by the A.O. 1950, for the Central Legislature .
106. Substituted by Act 3 of 1949, Section 4, for the Provinces .
107. Substituted by Act 3 of 1949, Section 4, for the Provinces .
108. Substituted for (1) by Act 23 of 1963, Section 16 (w.e.f. 1-1-1964).
109. Added by Act 8 of 1940, Section 3.
110. Substituted by Act 3 of 1949, Section 4, for the Provinces .
111. Substituted by Act 23 of 1963, Section 17 (w.e.f. 1-1-1964).
112. Substituted by Act 23 of 1963, Section 17 (w.e.f. 1-1-1964).