(3)Subject to such exceptions as the Central Government may, by notification, specify in this behalf, every person, who is domiciled in India at the time of his departure from India, shall furnish—(a)the Permanent Account Number allotted to him under section 262;(b)the purpose of his visit outside India; and(c)the estimated period of his stay outside India, to the income-tax authority or such other authority in such form, as may be prescribed.
