Report No. 175

7-L. Determination of guestion as to whether a person is an illegal entrant.

(1) If, on the 'basis of information received or otherwise, the Immigration Officer has reasonable grounds to believe that a person found residing within his jurisdiction is an illegal entrant, he shall record that fact giving reasons in support of such belief and shall call upon that person to show cause why he should not be declared to be an illegal entrant.

(2) For purposes of sub-section (1), the Immigration Officer shall conduct such enquiry as may be prescribed and may determine-

(a) whether he is an illegal entrant,

(b) his nationality,

(c) the country from which he entered India,

(d) the duration of his stay in India, and

(e) such other particulars as may be prescribed.

(3) The Immigration Officer shall hold the enquiry in accordance with the principles of natural justice and in accordance with the procedure, if any, as may be prescribed by rules.