Section 6 in The Foreign Contribution (Regulation) Rules, 2011
6. Intimation of receiving foreign contribution from relatives.
- Any person receiving foreign contribution in excess of one lakh rupees or equivalent thereto in a financial year from any of his relatives shall inform the Central Government [by uploading details electronically online] [Inserted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).] in Form FC-1 within thirty days from the date of receipt of such contribution.
