Section 6 in The Foreign Contribution (Regulation) Rules, 1976
6. Authority to whom an application or intimation to be sent .-Any application or intimation referred to [in rule 3, rule 3-A or rule 4], as the case may be, shall be made or given to the Secretary to the Government of India in the Ministry of Home Affairs, New Delhi and such application or intimation shall be sent by registered post.
