Whereas it is expedient that the Central Government should exercise full control over recruiting in 2[India] for the service of Foreign States; It is hereby enacted as follows:
In this Act
Foreign State includes any person or persons exercising or assuming to exercise the powers of Government in or over any country, colony, province or people beyond the limits of 5[India].
If any person is, within the limits of 6[India], obtaining or attempting to obtain recruits for the service of any Foreign State in any capacity, the Central Government may, by order in writing 7[* * *], either prohibit such person from so doing, or permit him to do so subject to any conditions which the Central Government thinks fit to impose.
The Central Government may from time to time, by general order notified in the Official Gazette, either prohibit recruiting for the service of any Foreign State, or impose upon such recruiting any conditions which it thinks fit.
The Central Government may rescind or vary any order made under this Act in such manner as it thinks fit.
Whoever, in violation of the prohibition of the Central Government, or of any condition subject to which permission to recruit may have been accorded,
(a) induces or attempts to induce any person to accept or agree to accept or to proceed to any place with a view to obtaining any commission or employment in the service of any Foreign State, or
(b) knowingly aids in the engagement of any person so induced, by forwarding or conveying him or by advancing money or in any other way whatever,
shall be liable to imprisonment for a term which may extend to seven years, or to fine to such amount as the Court thinks fit, or to both.
Any offence against this Act may be inquired into and tried, as well in any district in which the person accused may be found, as in any district in which it might be enquired into and tried under the provisions of the Code of Criminal Procedure.8
1. Substituted by Act 3 of 1951, Section 3 and Schedule, for Part A States and Part C States.
2. Substituted by Act 3 of 1951, Section 3 and Schedule, for Part A States and Part C States.
3. The words except Part B States omitted by Act 3 of 1951, Section 3 and Schedule.
4. The commencement clause repealed by Act 12 of 1876, Section 1 and Schedule.
5. Substituted by the A.O. 1950 for the Provinces .
6. Substituted by Act 3 of 1951, Section 3 and Schedule, for Part A States and Part C States.
7. The words signed by a Secretary to the G. of I. omitted by the A.O.
8. See now the Code of Criminal Procedure, 1898 (5 of 1898).