The Immigration (Carrier' Liability) Rules, 2007
2. Definitions-
(1) In these Rules, unless the context otherwise requires,-
(a) "Act" means the Immigration (Carriers' Liability) Act, 2000 (52 of 2000);
(b) Words and expressions used herein and not defined but defined in the Act have the meanings respectively assigned to them in the Act.
(3) Fees for appeal-
(1) The carrier on his agent or representative shall pay a fee of rupees one thousand in the form of a Bank Draft drawn in favour of the competent authority for filing an appeal against the order.
(2) The said competent authority shall keep an account of all the amount received as fees which shall be credited to the Budgetary Head of the Ministry of External Affairs under the Head "0070"-Other Administrative Service-60- Other Service-117-visa fee.
Deposit of Penalty amount1:- The penalty imposed under Section 3 of the Act shall be deposited through a Bank Draft drawn in favour of the Foreigners Regional Registration Officer or the Foreigners Registration Officer as the case may be and the Foreigners Regional Registration Officer or the Foreigners Registration Officer shall keep an account thereof which shall be credit to the Budgetary Head of the Ministry of External Affairs under the Head '0070- Other Administrative Service-60 Other Services-117-visa fee.'
Address for filing appeals2:- The appeal as prescribed in sub-section (1) of Section 4 of the Act shall lie to the Joint Secretary to the government of India in the Ministry of Home Affairs, Jaisalmer House, 26 Man Singh Road, New Delhi-110011.
1. Inserted vide GSR 427 (E) dated 14.10.2010
2. Inserted vide GSR 427 (E) dated 14.10.2010
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