Passport (for Indian Nationals)

How Indian citizens obtain, renew, and (in limited cases) can be refused a passport or travel document for departure from India.

Who it is for

• Indian citizens applying for or renewing a passport
• Those needing to understand refusal, impounding or appeal rights

Key requirements

• A valid application under Section 5 with prescribed documents
• Eligibility — passports may be refused on the limited grounds in Section 6
• Awareness of duration (Section 7) and the appeal remedy against adverse orders (Section 11)

Governing law

Passports Act, 1967 — Section 5 (application), Section 6 (refusal), Section 7 (duration), Section 11 (appeals).

• {'abbr': 'A1372', 'section_no': '5', 'label': 'Passports Act §5 — application'}
• {'abbr': 'A1372', 'section_no': '6', 'label': 'Passports Act §6 — refusal'}
• {'abbr': 'A1372', 'section_no': '7', 'label': 'Passports Act §7 — duration'}

Passport refusal/impounding must fall within the statutory grounds and is subject to appeal under Section 11.