The Immigration (Carriers Liability) Act, 2000

7. Application of Acts 16 of 1939, 34 of 1920 and 31 of 1946 not barred.-

The provisions of this Act and the rules made there under shall be in addition to, and not in derogation of, the Registration of Foreigners Act, 1939, the Passport (Entry into Indi) Act, 1920 and the Foreigners Act, 1946 or the rules or orders made there under.