Report No. 175
7H. Persons belonging to certain classes not to be admitted
No foreigner shall be allowed to enter India notwithstanding the fact that such a foreigner is in possession of a valid passport, visa or other travel document or permit, if in the opinion of the Immigration Off1cer,he falls in any one of the following classes, namely:-
(a) persons suffering from diseases or disabilities which are a danger to public health or safety and would result in excessive demands on health or social services in the country;
(b) persons unable or unwilling to support themselves or the persons dependent on them;
(c) persons who are convicts or hardened criminals and have committed offences or are likely to commit offences;
(d) persons engaged in trafficking in narcotics and psychotropic substances;
(e) persons engaged in planned and organized criminal activities;
(t) persons who are members of organizations involved in espionage, subversion or terrorism;
(g) persons who are believed to be members of organizations who have committed war crimes or crimes against humanity or genocide;
(h) skilled and unskilled labour from neighbouring countries having no work permit;
(i) foreigners previously deported from India on charges of misrepresentation to procure illegal entry into India; or
(i) such other classes as may be notified by the Central Government by general or special order in the Official Gazette.
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