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Union of India - Section

Section 11B in The Foreigners Order, 1948

11B. [ Restrictions on mountaineering expeditions. [Substituted by S.O.1881(E), dated 1.11.2006 (w.e.f. 1.11.2006).]

- Notwithstanding anything contained in the Foreigners (Exemption) Order, 1957, no foreigner or group of foreigners shall climb or attempt to climb any mountain peak in India, except those peaks with routes as specified in the Schedule appended to this Order without obtaining the prior permission in writing of the Central Government on an application made in that behalf through the Indian Mountaineering Foundation (a registered society having its registered office in the National Capital Territory of Delhi) and without specification of route to be followed, accompaniment by liaison officer, use of photographic and wireless communication equipment, as may be laid down in this behalf by the Central Government. However, the prior permission of the Central Government shall be required by nationals of China, Pakistan, Bangladesh and Afghanistan even for climbing peaks included in the Schedule:Provided that the Indian Mountaineering Foundation will specify routes, attach liaison officer and impose such restrictions as it may deem necessary in respect of peaks specified in the Schedule also.]