Section 7(4) in The Foreign Contribution (Regulation) Rules, 2011
(4)In case of emergent medical aid needed on account of sudden illness during a visit abroad, the acceptance of foreign hospitality shall be required to be intimated to the Central Government within [one month] [Substituted 'sixty days' by Notification No. G.S.R. 659(E), dated 16.9.2019 (w.e.f. 29.4.2011).] of such receipt giving full details including the source, approximate value in Indian Rupees, and the purpose for which and the manner in which it was utilised.Provided that no such intimation is required if the value of such hospitality in emergent medical aid is upto one lakh rupees or equivalent thereto.
