(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.
