Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Immigration (Carriers' Liability) Rules, 2007 CONTENTS 1. Short title and commencement 2. Definitions 3. Fees for appeal Immigration (Carriers' Liability) Rules, 2007 G.S.R. 72(E) In exercise of the powers conferred by Section 8 of the Immigration (Carriers'Liability) Act, 2000 (52 of 2000), the Central Government hereby makes the following Rules, namely: 1. Short title and commencement :- (1) These Rules may be called the Immigration (Carriers' Liability) Rules, 2007. (2) They shall come into force on the date of their publication in the Official Gazette. 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 or 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 Services 60-Other Services 117-visa fee.