The Foreigners Act, 1946

Contents
Sections	Particulars
1	Short title and extent
2	Definitions
3	Power to make orders
3-A	Power to exempt citizens of Commonwealth countries and other persons from application of Act in certain cases
4	Internees
5	Change of name
6	Obligations of masters of vessels, etc
7	Obligation of hotel keepers and others to furnish particulars
7-A	Power to control places frequented by foreigners
8	Determination of nationality
9	Burden of proof
10	Power to exempt from application of Act
11	Power to give effect to orders, directions, etc
12	Power to delegate authority
13	Attempts, etc., to contravene the provisions of this Act, etc
14	Penalties
15	Protection to persons acting under this Act
16	Application of other laws not barred
17	Repeals

An Act to confer upon the Central Government certain powers in respect of foreigners.

Whereas it is expedient to provide for the exercise by the Central Government of certain powers in respect of the entry of foreigners into India , their presence therein and their departure there from;

It is hereby enacted as follows: