Section 7 in The Registration Of Foreigners Rules, 1992
7. Procedure for registration
.-(1) The registration report shall be presented-(a)in the case of a foreigner who enters India on a visa valid for a stay in India for a period of one hundred and eighty days or less and who wishes to stay in India beyond a period of one hundred and eighty days, to the Registration Officer having jurisdiction in the place where the said foreigner is present at the time of presentation of such report;(b)in the case of foreigner who enters India on a visa valid for a stay in India for a period of more than one hundred eighty days to such Registration Officer as may be specified in this behalf by the Registration Officer of the port or other place of arrival with the approval of the Central Government;(c)in the case of foreigner who enters India otherwise than on a visa, to the Registration Officer having jurisdiction in the place where the said foreigner is present at the time of the presentation of such report;(d)in the case of a person who has become a foreigner by reason of his having ceased to be a citizen of India while resident in India to the Registration Officer having jurisdiction in the place where the said person is ordinarily resident;(e)[in the case of a foreigner who enters India with a Persons of Indian Origin Card, to the Registration Officer having jurisdiction in the place where the said foreigner is ordinarily resident. [ Inserted by G.S.R. 483(E), dated 1.7.1999 (w.e.f. 1.7.1999).]Explanation .-In this clause, the expression "Persons of Indian Origin" means a person who is a foreign citizen of Indian Origin settled outside India and to whom such card has been issued by the Central Government, subject to such conditions, as it may specify in this behalf;](f)[ in the case of a foreigner who enters India on a visa valid for a stay in India for a period of more than one hundred and eighty days with a stipulation that "each stay shall not exceed one hundred and eighty days", and who wishes to stay in India beyond the period of one hundred and eighty days on any single occasion, to the Registration Officer having jurisdiction in the place where the said foreigner is present at the time of presentation of such report.] [ Inserted by G.S.R. 70(E), dated 30.1.2002 (w.e.f. 31.1.2002).](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.(3)Every foreigner presenting a registration report shall furnish to the Registration Officer such information as may be in his possession for the purpose of satisfying the said officer as to the accuracy of the particulars specified therein and shall, on being required to do sign the registration report in the presence of the said officer and shall thereupon be entitled to receive from the said officer a certificate of registration in Part III of Form A:Provided that, in any case in which the registration report is presented, in accordance with clause (b) of sub-rule (1), by a foreigner whose address in India is not within the jurisdiction of the Registration Officer of the port or other place of arrival in India, temporary certificate in Form B shall be issued and the said foreigner shall thereafter comply with the conditions set out in Form B:Provided further that any foreigner whose passport or other documents of identification do not, in the opinion of the Registration Officer, provide adequate proof of identity, shall be required to furnish to the Registration Officer, within such period of presenting his registration report as such officer may fix, either four copies of a photograph of himself of passport size, one of which shall be affixed to Part III of Form A and over stamped with the Stamp of Registration Officer or four complete sets of his finger impressions, one of which shall be made on Part III of Form A, whichever the Registration Officer may require. The finger impressions shall be made in the presence of the Registration Officer and each set attested by him.
