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Union of India - Section
Section 14 in The Registration Of Foreigners Rules, 1992
14.
[* * *] [Omitted by Notification No. G.S.R. 324(E), dated 18.3.2016 (w.e.f. 10.3.1992).]| 14. Report to be made to and by hotel keepers.-(1) Every keeper of a hotel shall require every visitor to the hotel to furnish the particulars necessary for recording, and sign, on his arrival at the hotel, his name and nationality in a register maintained for the purpose in Form F and, if any such visitor is a foreigner shall further require him,-(a) on his arrival at such a hotel to furnish the other particulars specified in Items 4 to 10 of the said register; and(b) at the time of his departure from such a hotel to furnish the particulars necessary for recording in the said register, the date and time of his departure and the address to which he is proceeding.(2) The register prescribed by sub-rule (1) shall at all time be made available for inspection, on the demand of any Registration Officer, any Magistrate or any Police Officer not below the rank of head constable.(3) Every visitor to any hotel shall, on being required so to do by the keeper of the hotel, furnish the particulars necessary for recording, and sign, his name and nationality, in the register referred to in sub-rule (1), and if such visitor is a foreigner, shall also,-(a) on his arrival at such a hotel furnish the other particulars specified in Items 4 to 10 of the said register; and(b) at the time of his departure from such hotel, furnish the particulars necessary for recording, in the said register, the date and time of his departure and the address to which he is proceeding.(4) Every particulars, other than the signature of the keeper of a hotel or a visitor, which is required by this rule to be recorded in the said register shall be recorded by the keeper of the hotel and in the English language, if he is so able, or otherwise, in an Indian language.(5) If a visitor does not understand the English language it shall be duty of the keeper of the hotel, if so requested to explain to the visitor the requirements of this rule and Form F.(6) The keeper of the hotel shall, as soon as may be but not more than twenty-four hours, after the arrival of any foreigner, transmit a copy of Form C, duly completed from the particulars furnished by such a foreigner, to the Registration Officer.(7) For the purpose of this rule,-(a) "hotel" includes any boarding-house, club, dak-banglow, rest house, paying guest house,saraior other premises of like nature;(b) "keeper of a hotel" means the person having the management of a hotel and includes any person authorised by him, and competent to perform the duties of the keeper of the hotel under this rule;(c) "sign" includes, in respect of a visitor who is unable to write, the making of a thumb-impression or other mark by means of which he is accustomed to attest a document; and(d) "visitor" means a person for whom accommodation is provided at a hotel.(8) Copies of Form C may be obtained, on application from any Registration Officer. |