Section 7(2) in The Registration Of Foreigners Rules, 1992
(2)The Registration report shall be presented-(a)in the case of a foreigner referred to in clause (a) of sub-rule (1), within two weeks after the expiry of one hundred and eighty days of his arrival in India;(b)in the case of foreigner referred to in clause (b) of sub-rule (1), within two weeks of his arrival in India;(c)in the case of a foreigner referred to in clause (c) of sub-rule (1), immediately after the expiry of the authorised period of stay in India;(d)in the case of foreigner referred to in clause (d) of sub-rule (1), within fifteen days of his ceasing to be citizen of India.(e)[ in the case of a foreigner referred to in clause (e) of sub-rule (1), within thirty days after the expiry of the period of one hundred and eighty days of his arrival in India;] [ Inserted by G.S.R. 483(E), dated 1.7. 1999 (w.e.f. 1.7.1999).](f)[ in the case of a foreigner referred to in clause (f) of sub-rule (1), any time before the expiry of the period of one hundred and eighty days of his arrival in India.] [ Inserted by G.S.R. 70(E), dated 30.1.2002 (w.e.f. 31.1.2002).]Explanation .- For the purpose of sub-rule (1) and sub-rule (2), the date on which the person concerned shall be deemed to have ceased to be a citizen of India shall be,-(a)where he has voluntarily acquired the citizenship of another country by naturalisation or registration, the date of such naturalisation or registration;(b)where he has obtained a passport from the Government of any other country, the date on which such passport was obtained:Provided that in the case of a person in respect of whom an order has been made under sub-section (2) of section 9 of the Citizenship Act, 1955 (57 of 1955), holding that, he had acquired the citizenship of a foreign country such date shall be the date of the order aforesaid.
