6A. [ Liability of master of vessel or country representative or station manager of airline to provide information. [Substituted by Notification No. G.S.R. 56(E), dated 24.1.2008 (w.e.f. 1.4.2008).]
- The master of a vessel or country representative or station manager of an airline, as the case may be, arriving or landing in India, shall provide the following information about the passengers on board and crew, in electronic form, within fifteen minutes of leaving or taking off of the vessel or aircraft from the port of embarkation outside India, to the immigration authority on the ports of arrival or landing in India, namely:(i)flight information:(a)airline carrier code and flight number;(b)departure airport;(c)scheduled departure date and time;(d)arrival airport;(e)scheduled arrival date and time;(ii)passenger information:(a)last name;(b)first name;(c)middle name;(d)gender;(e)date of birth;(f)nationality;(iii)journey information:(a)journey start airport;(b)destination airport;(c)passenger name record locator;(iv)travel document information:(a)document type;(b)document number;(c)expiry date; and(d)country of issue.For crew, in addition to the above information, the information about cockpit or operating crew indication shall also be furnished.]
