19. Registering authority for the purpose of sub-section (3) of section 6-A and form for registration
.-(1) The Central Government may, for the purposes of sub-section (3) of section 6-A, appoint an officer not below the rank of Additional District Magistrate as the registering authority for every district of the State of Assam.(2)[ An application for registration under sub-section (3) of section 6A shall be made in Form XVIII, by the person to the registering authority for the district in which such person is ordinarily a resident within a period of thirty days from the date of receipt of order of the Foreigners Tribunal declaring such person as a foreigner;Provided that the registering authority may, for reasons to be recorded in writing, extend the said period to such further period as may be justified in each case but not exceeding sixty days].(2A)[ A person who has been declared as a foreigner by the Foreigners Tribunal prior to 16th July, 2013 and has not been registered under sub-section (3) of Section 6A for the reason of non-receipt of order of the Foreigners Tribunal or refusal by the registering authority to register such person as a foreigner on account of delay may, within a period of thirty days from the date of receipt of the order passed by the Foreigners Tribunal, or, from the date of publication of this notification, make an application for registration in Form XVIII to the registering authority of the district in which such person is ordinarily a resident: [Inserted by Notification No. G.S.R. 488 (E) dated 16.7.2013 (w.e.f. 25.2.2009)]Provided that the registering authority may, for reasons to be recorded in writing, extend the said period to such further period as may be justified in each case but not exceeding one hundred eighty days].(3)The registering authority shall, after entering the particulars of the application in a register in Form XIX, return a copy of the application under his seal to the applicant.(4)One copy of every application received during a quarter shall be sent by the registering authority to the Central Government and the State Government of Assam along with a quarterly return in Form XX.(5)[***] [Omitted by Notification No. G.S.R. 488 (E) dated 16.7.2013 (w.e.f. 25.2.2009)]
