Section 7 in The Foreign Contribution (Regulation) Rules, 2011
7. Receiving foreign hospitality by specified categories of persons.
(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.(2)Every application for acceptance of foreign hospitality shall be accompanied by an invitation letter from the host or the host country, as the case may be, and administrative clearance of the Ministry or department concerned in case of visits sponsored by a Ministry or department of the Government.(3)The application for grant of permission to accept foreign hospitality must reach the appropriate authority ordinarily two weeks before the proposed date of onward journey.(4)In case of emergent medical aid needed on account of sudden illness during a visit abroad, the acceptance of foreign hospitality shall be required to be intimated to the Central Government within [one month] [Substituted 'sixty days' by Notification No. G.S.R. 659(E), dated 16.9.2019 (w.e.f. 29.4.2011).] of such receipt giving full details including the source, approximate value in Indian Rupees, and the purpose for which and the manner in which it was utilised.Provided that no such intimation is required if the value of such hospitality in emergent medical aid is upto one lakh rupees or equivalent thereto.
