(3)[ Every foreigner to whom a permit is issued under sub-paragraph (1) or sub-paragraph (2)(i)shall not, if the permit indicates the place or places for stay in India, visit any other place unless the permit is extended by the Central Government to such other place; [*](ii)[ shall, if the permit indicates the place or places for stay in India, report in person or in writing his arrival at, and departure from, any such place to the Registration Officer having jurisdiction at such place, within twenty-four hours after his arrival or, as the case may be, before his intended departure; and [Inserted by G.S.R. 312(E), dated, 24.4.2002 (w.e.f. 24.4.2002).](iii)[ shall, unless the period indicated in the permit is extended by the Central Government, depart from India before the expiry of the said period; and at the time of the foreigners departure from India the permit shall be surrendered by him to the Registration Officer having jurisdiction at the place from which he departs.)]
