The Immigration (Carriers Liability) Act, 2000

[Act No. 52 of 2000]

[11th December, 2000]

Contents
Sections	Particulars
1	Short title and extent
2	Definitions
3	Liability of carriers for passengers brought into India
4	Appeals
5	Recovery of penalty due to Government
6	Bar of legal proceedings
7	Application of Acts 16 of 1939, 34 of 1920 and 31 of 1946 not barred
8	Power to make rules
9	Rules to be laid before Parliament
10	Power to remove difficulties