Report No. 175
7-I. Persons refused entry to be deported
(1) Where any person is refused entry into India under sub-section (2) of section 7G or section 7H, he shall be forthwith deported to the place from where he embarked or to a country or territory specified in sub-section (2) of section 7M, in accordance with the provisions of sub-section (2).
(2) Where a person arriving in India is refused leave to enter, an Immigration Officer may,-
(a) give the captain of the ship or aircraft or any other mode of conveyance in which he arrives, directions requiring the captain to remove him from India in that ship or aircraft or conveyance as the case may be; or
(b) give the owners or agents of that ship or aircraft or conveyance directions requiring them to remove him from India in any ship or aircraft or conveyance specified or indicated in the directions, being a ship or aircraft of which they are the owners or agents-
Provided that where the Immigration Officer is of the opinion that it would not be suitable to give the direction of the nature contemplated by this sub-section, he shall make the arrangements to remove him from India to the place of embarkation or to a country or territory specified in sub-section (2) of section 7M at the cost of that person or where such person is not in a position to bear the cost the Central Government shall bear the same.
(3) A person in respect of whom directions are given under this section may be placed, under the authority of an Immigration Officer, on board any ship or aircraft in which he is to be removed in accordance with the said directions.
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