- In these rules, unless the context otherwise requires, -(i)"appendix" means an Appendix to these rules;(ii)"resident" means a person holding a valid passport issued under the Passports Act, 1967 (15 of 1967) and normally residing in India;(iii)"tourist" means a person not normally resident in India, who enters India for a stay of not more than six months in the course of any twelve months period for legitimate non-immigrant purposes, such as touring, recreation, sports, health, family reasons, study, religious pilgrimage or business;(iv)"family" includes all persons who are residing in the same house and form part of the same domestic establishment;(v)"professional equipment" means such portable equipments, instruments, apparatus and appliances as are required in his profession by a carpenter, a plumber, a welder, a mason, and the like and shall not include items of cammon use such as comeras, cassette recorders, dietaphones, personal computers, typewriter and other similar articles.
