Section 7(1) in The Foreign Contribution (Regulation) Rules, 2011
(1)Any person belonging to any of the categories specified in section 6 who wishes to avail of foreign hospitality shall apply [electronically online] [Inserted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).] to the Central Government in Form FC-2 for prior permission to accept such foreign hospitality.
