(1)Every keeper of a hotel shall require every visitor to the hotel to furnish the particulars necessary for recording, and sign, on his arrival at the hotel, his name and nationality in a register maintained for the purpose in Form B and, if such visitor is a foreigner shall further require him -(a)on his arrival at the hotel to furnish the other particulars specified in Items 4 to 11 of the said register; and(b)at the time of his departure from the hotel to furnish the particulars necessary for recording in the said register, the date and time of his departure and the address to which he is proceeding.(2)The register referred to in sub-paragraph (1) shall at all time be made available for inspection, on the demand of any Registration Officer, magistrate or police officer not below the rank of a head constable.(3)Every visitor to any hotel shall, on being required to do so by the keeper of the hotel, furnish the particulars necessary for recording, and sign, his name and nationality, in the register referred to in sub-paragraph (1), and if such visitor is a foreigner, shall also, -(a)on his arrival at the hotel furnish the other particulars specified in Items 4 to 11 of the said register; and(b)at the time of his departure from the hotel, furnish the particulars necessary for recording, in the said register, the date and time of his departure and the address to which he is proceeding.(4)Every particular, other than the signature of the keeper of a hotel or a visitor, which is required by this order to be recorded in the said register, shall be recorded by the keeper of the hotel in English language, if he is so able, or otherwise, in an Indian language.(5)If a visitor does not understand English language, it shall be the duty of the keeper of the hotel, if so requested to explain to the visitor the requirements of this order.(6)The keeper of the hotel shall, as soon as may be but not more than twenty-four hours, after the arrival of a foreigner, transmit a copy of Form C, duly completed from the particulars furnished by the foreigner, to the Registration Officer.(7)For the purpose of this paragraph, -(a)"hotel" includes any boarding-house, club, dak-banglow, rest house, hostel, paying guest house, sarai, rented accommodation, hospital, or other premises of like nature, furnished or unfurnished, where lodging or sleeping accommodation is provided for reward;(b)"keeper of a hotel" means the person having the management of a hotel and includes any person authorised by him, and competent to perform the duties of the keeper of the hotel under this paragraph;(c)"sign" includes, in respect of a visitor who is unable to write, the marking of a thumb impression or other mark by means of which he is accustomed to attest a document; and(d)"visitor" means a person for whom accommodation is provided at the hotel.(8)The Form C shall be available online and may be submitted electronically to the Registration Officer in the manner directed by him.(9)The provisions in this paragraph shall not apply to, or in relation to, the persons registered as Overseas Citizen of India Cardholder under the Citizenship Act,1955.]
