Section 16(3) in The Registration Of Foreigners Rules, 1992
(3)Every particular, other than the signature of a foreign passenger, which is required by this rule to be recorded in Form D, as the case may be, shall be recorded;(a)if the passenger is able to write in English language, by the passenger and in the English language;(b)if the passenger is unable to write in English language, by the passenger in an Indian language; or(c)if the passenger is unable to write either in English language or in an Indian language by the master of the vessel or by any person having the management of such vessel or by any seaman authorised in this behalf by such master or person, in the English language or in an Indian language.
