Section 8 in The Immigration and Foreigners Act, 2025
8. Obligation of keeper of accommodation and others to furnish particulars.
(1)It shall be the duty of the keeper of accommodation to submit to the Registration Officer such information in respect of foreigners accommodated in such accommodation and in such manner as may be prescribed:Provided that subject to provisions of sub-section (3), provisions of this sub-section shall not be applicable to residential premises of non-commercial nature.(2)Every foreigner accommodated in such accommodation shall furnish to the keeper of accommodation thereof such particulars as may be required by him(3)If in any area as may be specified in this behalf, the civil authority so directs, it shall be the duty of every person occupying or having under his control any residential premises to submit to the Registration Officer in such manner such information in respect of foreigner accommodated in such premises as may be specified.
