Union of India - Act
The Registration Of Foreigners Rules, 1992
UNION OF INDIA
India
India
The Registration Of Foreigners Rules, 1992
Rule THE-REGISTRATION-OF-FOREIGNERS-RULES-1992 of 1992
- Published on 10 March 1992
- Commenced on 10 March 1992
- [This is the version of this document from 10 March 1992.]
- [Note: The original publication document is not available and this content could not be verified.]
21.
/946Whereas the draft of the Registration of Foreigners Rules, 1990 in supersession of the Registration of Foreigners Rules, 1939 were published, as required by section 3 of the Registration of Foreigners Act, 1939 (16 of 1939) in the Gazette of India, Extraordinary, Part II, section 3, sub-section (1), dated 15th January, 1991 under the Notification of the Government of India in the Ministry of Home Affairs No. G.S.R. 37(E), dated 15th January, 1991, inviting objections and suggestions from all persons likely to be affected thereby, within a period of 45 days from the date of publication of that notification in the Official Gazette.And, whereas the copies of the said Official Gazette were made available to the public on the 15th January, 1991;And, whereas no objections and suggestions on the said draft have been received, from the persons likely to be affected thereby by the Central Government;Now, therefore, in exercise of the powers conferred by section 3 of the said Act [and in supersession of the Registration of Foreigners Rules, 1939, except as respects things done or omitted to be done before such supersession,] [ Inserted by G.S.R. 55(E), dated 29.1.1999 (w.e.f. 29.1.1999).] the Central Government hereby makes the following rules [* * *] [ The words " further to amend the Registration of Foreigners Rules, 1939" omitted by G.S.R. 55(E), dated 29.1.1999 (w.e.f. 1999).], namely:-1. Short title, commencement and extent
.-(1) These rules may be called The Registration of Foreigners Rules, 1992.2. Definitions
.-In these rules, unless there is anything repugnant to the subject or context,-3. Registration Officers
.-(1) The Central Government may appoint Registration Officers for the purposes of these rules for such areas as it thinks fit.4. Passengers on vessels to report arrival in India
.-Every passenger who arrives in India on board any vessel shall on being required so to do by or on behalf of, the master of the vessel, furnish true particulars as to his name and nationality, his age, sex, place of birth, and address or intended address in India, the purpose of his visit and the proposed length of his stay in India.[5. Report by Foreigners on arrival in India - Every Foreigner who enters India shall, on being required so to do by the Registration Officer of the place of arrival, furnish to him a true statement of the particulars set out in Form D.] [Substituted by Notification No. G.S.R. 598(E) dated 4.9.2013 (w.e.f. 10.3.1992)]6. Report by a foreigner of his address in India, etc
.-(1) Every foreigner entering India or resident in India shall present in person or through an authorised representative to the appropriate Registration Officer specified in rule 7, a report (hereinafter referred to as a registration report) within the time specified in that rule:Provided that no such report shall be necessary in the case of a foreigner who enters India on a visa valid for a period of not more than one hundred and eighty days and who does not remain in India beyond the said period.7. Procedure for registration
.-(1) The registration report shall be presented-(a)in the case of a foreigner who enters India on a visa valid for a stay in India for a period of one hundred and eighty days or less and who wishes to stay in India beyond a period of one hundred and eighty days, to the Registration Officer having jurisdiction in the place where the said foreigner is present at the time of presentation of such report;(b)in the case of foreigner who enters India on a visa valid for a stay in India for a period of more than one hundred eighty days to such Registration Officer as may be specified in this behalf by the Registration Officer of the port or other place of arrival with the approval of the Central Government;(c)in the case of foreigner who enters India otherwise than on a visa, to the Registration Officer having jurisdiction in the place where the said foreigner is present at the time of the presentation of such report;(d)in the case of a person who has become a foreigner by reason of his having ceased to be a citizen of India while resident in India to the Registration Officer having jurisdiction in the place where the said person is ordinarily resident;(e)[in the case of a foreigner who enters India with a Persons of Indian Origin Card, to the Registration Officer having jurisdiction in the place where the said foreigner is ordinarily resident. [ Inserted by G.S.R. 483(E), dated 1.7.1999 (w.e.f. 1.7.1999).]Explanation .-In this clause, the expression "Persons of Indian Origin" means a person who is a foreign citizen of Indian Origin settled outside India and to whom such card has been issued by the Central Government, subject to such conditions, as it may specify in this behalf;](f)[ in the case of a foreigner who enters India on a visa valid for a stay in India for a period of more than one hundred and eighty days with a stipulation that "each stay shall not exceed one hundred and eighty days", and who wishes to stay in India beyond the period of one hundred and eighty days on any single occasion, to the Registration Officer having jurisdiction in the place where the said foreigner is present at the time of presentation of such report.] [ Inserted by G.S.R. 70(E), dated 30.1.2002 (w.e.f. 31.1.2002).]8. Period of validity of certificate of registration
.-The certificate of registration issued in respect of any foreigner shall be valid for so long as the foreigner does not depart from India.9. Production of proof of Identity
.-(1) Every foreigner shall within twenty-four hours of demand being made of him by any Registration Officer, magistrate or police officer, not below the rank of a head constable, produce, at such place as may be specified in his passport or such other proof of his identity as may be required for any purpose connected with the enforcement of these rules:Provided that the said Registration Officer, magistrate or police officer may, on sufficient cause being shown, extend the aforesaid period of twenty-four hours to such period as, in the circumstances, may be necessary for the production of the said passport or other proof of identity.10. Production of certificate of registration
.-Every registered foreigner shall, within twenty-four hours of demand being made of him by any Registration Officer, any magistrate or any police officer not below the rank of a Head Constable, produce or cause to be produced his certificate of registration for his inspection of such registration officer, magistrate or police officer:Provided that the Registration Officer, magistrate or police officer may, on sufficient cause being shown, extend the aforesaid period of twenty-four hours to such period as, in the circumstances may be reasonably necessary for the production of the said certificate:Provided further that if the Registration Officer, magistrate or police officer, not being below the rank of an Inspector is of the opinion that the passport or other documents of identification produced by the foreigner do not furnish adequate proof of identity and if the registration certificate does not bear the photograph or finger impressions required by the second proviso to sub-rule (3) of rule 7 the Registration Officer, magistrate or police officer not being below the rank of an Inspector may require the foreigner either to produce, four copies of a photograph of himself of passport size, one of which shall be affixed to the registration certificate and over stamped with the stamp of the officer or to furnish four complete sets of his finger impressions one of which shall be made on the registration certificate. The finger impression shall be made in the presence of the Registration Officer and each set attested by him.11. Report of absence from address
.-(1) If at any time a foreigner proposes to be absent from his registered address for a continuous period of eight weeks or more or he is changing his registered address or he is finally departing from India, he shall, before he leaves, inform in person or through an authorised representative or by registered post his Registration Officer of his intention to leave either temporarily or permanently the jurisdiction of the Registration Officer. In case he is returning he should inform the Registration Officer of the date of return and in the case he is moving away, the change of address. Any changes made subsequently should also be intimated to the Registration Officer:Provided that nothing in this sub-rule shall apply in the case of any foreigner in respect of whom, in pursuance of the proviso to sub-rule (3) of rule 6, the address of Indian citizen is deemed to be his registered address.12. Change in registered address
.-A foreigner shall be deemed to have changed his registered address-13. Reports of change other than of address
.-Without prejudice to the provisions of rules 11 and 12 every foreigner shall furnish to the Registration Officer of the district in which his registered address is situated particulars of any circumstances affecting in any manner the accuracy of the particulars recorded in his certificate of registration within fourteen days after the circumstance has occurred, and generally shall supply to the Registration Officer all such information as may be necessary for maintaining the accuracy of the certificate.14.
[* * *] [Omitted by Notification No. G.S.R. 324(E), dated 18.3.2016 (w.e.f. 10.3.1992).]| 14. Report to be made to and by hotel keepers.-(1) Every keeper of a hotel shall require every visitor to the hotel to furnish the particulars necessary for recording, and sign, on his arrival at the hotel, his name and nationality in a register maintained for the purpose in Form F and, if any such visitor is a foreigner shall further require him,-(a) on his arrival at such a hotel to furnish the other particulars specified in Items 4 to 10 of the said register; and(b) at the time of his departure from such a hotel to 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.(2) The register prescribed by sub-rule (1) shall at all time be made available for inspection, on the demand of any Registration Officer, any Magistrate or any Police Officer not below the rank of head constable.(3) Every visitor to any hotel shall, on being required so to do 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-rule (1), and if such visitor is a foreigner, shall also,-(a) on his arrival at such a hotel furnish the other particulars specified in Items 4 to 10 of the said register; and(b) at the time of his departure from such 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.(4) Every particulars, other than the signature of the keeper of a hotel or a visitor, which is required by this rule to be recorded in the said register shall be recorded by the keeper of the hotel and in the English language, if he is so able, or otherwise, in an Indian language.(5) If a visitor does not understand the English language it shall be duty of the keeper of the hotel, if so requested to explain to the visitor the requirements of this rule and Form F.(6) The keeper of the hotel shall, as soon as may be but not more than twenty-four hours, after the arrival of any foreigner, transmit a copy of Form C, duly completed from the particulars furnished by such a foreigner, to the Registration Officer.(7) For the purpose of this rule,-(a) "hotel" includes any boarding-house, club, dak-banglow, rest house, paying guest house,saraior other premises of like nature;(b) "keeper of a hotel" means the person having the management of a hotel and includes any person authorised by him, and competent to perform the duties of the keeper of the hotel under this rule;(c) "sign" includes, in respect of a visitor who is unable to write, the making of a thumb-impression or other mark by means of which he is accustomed to attest a document; and(d) "visitor" means a person for whom accommodation is provided at a hotel.(8) Copies of Form C may be obtained, on application from any Registration Officer. |
15. Surrender of certificates of registration on departure
.-(1) Every foreigner who is about to depart finally from India shall surrender his certificate of registration either to the Registration Officer of the place where he is registered or of the place from where he intends to depart or to the Immigration Officer at the port/checkpost of exit from India.If the certificate is surrendered other than to the Immigration Officer of the port or checkpost of exit, a receipt indicating such surrender of the document may be obtained and shown to the Immigration Officer.16. Obligations of masters of vessels, etc
.-(1) The master or the person having management of any vessel arriving at or leaving any place in India shall-(a)require any person who intends to disembark from or embark on any such vessel for the purpose of entering or leaving India, to furnish in writing a true statement of the particulars set out in Form D, as the case may be;(b)cause Form D to be delivered to the Registration Officer at the place of arrival or departure;(c)take steps to ensure that no foreigner disembarks or embarks until authorised so to do by the Registration Officer;(d)if so requested by the Registration Officer require any foreign passenger about to depart from India to surrender his certificate of registration and deliver such certificate to Registration Officer;(e)if so required by the Registration Officer, furnish on arrival at the said place a true statement in writing showing the name and nationality of every seaman employed on such vessel, and at the time of departing from such place take such steps as the Registration Officer may specify to ascertain whether or not any such seaman as aforesaid who is a foreigner is about to depart on board such vessel; and(f)generally render to the Registration Officer such assistance as he may reasonably require for carrying out the purpose of the Act and these rules.17. Duplicate certificate of registration
.-If any certificate of registration, issued under these rules is lost or destroyed, the foreigner to whom it was issued, shall make or send to the Registration Officer of the district of his registered address a report of circumstances in which it was so lost or destroyed together with an application in writing for the issue of a duplicate copy of the certificate of registration.18. [* * *] [Omitted 'Report to be made by Universities/Educational Institutions. - Every University/Educational Institution shall furnish to the Registration Officer, information in respect of foreign students enrolled in the University/Educational Institution in Form G.' by Notification No. G.S.R. 324(E), dated 18.3.2016 (w.e.f. 10.3.1992).]
FormsFORM A(See rule 6)(To be completed in quadruplicate)Part I – .-Registration report.
Part II – .-Duplicate registration report.
Part III – .-Certificate of registration (vide rules 2, 5, 6, 7, 9, 12, 13, 15, 16 and 17).
Part IV – .-Triplicate of registration report.
1. Serial Number.
2. Name in full (block capitals, surname first).
3. Sex .......................Height.......................Colour of eyes.......................
4. Date and place of birth.
5. Present nationality.
6. Previous nationality (if any).
7. Mariner and date of acquiring present nationality.
8. Occupation or profession, and purpose of visiting India.
9. If a member of any country's naval, military or air-force, or its reserve, state which country's and rank held.
10. Number, date and office of issue of passport or particulars of other proof of identity.
11. Address or intended address in India.
12. Post or place of embarkation or departure for India.
13. Date and place of arrival in India.
14. Name of vessel on which or how arrived in India.
15. Address of last residence outside India.
16. Name of husband/wife and children and their nationalities (if accompanying the visitor).
17. Signature of registree.
18. Date of expiry of registration.
(only for tourists)*| DistrictA | Date | Signature and seal of Registration Officer of district inColumn 1 |
| 1 | 2 | 3 |
| 1 | ||
| 2 | ||
| 3 | ||
| 4 |
1. Every registered foreigner is required:
2. Failure to comply with the foregoing provisions will render the holder of this certificate liable to be punished with imprisonment or fine or both, under Section 5 of the Registration of Foreigners Act, 1939 (XVI of 1939).
Form BTemporary Certificate of Registration(Rule 7)Serial Number-Mr.......................a Foreigner of....................nationality who arrived in India on the .....................20.................. is directed to report to the....................at...............within seven days for the purpose of registration.2. For a period of one week or until the report prescribed above has been made, whichever, is less, this Form will be deemed to be a Certificate of registration in Part III of Form A and must be produced on the demand of any Registration Officer, Magistrate, or police officer not below the rank of head constable.
3. If for any reason that report prescribed in paragraph 1 cannot be made within one week the holder of this Form is directed to report in person at the office of the under-signed or of the nearest Registration Officer and to comply with such directions as to registration as may then be given.
4. The contents of this Form have been explained to the holder thereof.
| (Rule 14)Hotel Arrival Report(To be completed in duplicate)1. Name of hotel2. Name of foreign visitor(in full in block capitals, surname first)3. Nationality4. Number, date and place of issue of passport5. Address in India6. Date of arrival in India7. Arrived from8. Whether employed in India-Yes or No.9. Proposed duration of stay in India10. Number, date and office of issue of certificate of registration, if anyManager's Signature |
| [FORM D |
| (See rules 5 and 15) |
| ARRIVAL CARD FOR PASSENGERS |
| Please write in CAPITALS only. One character in one box as shown below. Do not write across the lines. Leave one box blank for space. |
| A | B | C | D | E | 1 | 2 | 3 | 4 | 5 |
| 1. Name (as in passport) Leave one box blank after every part of the name/initial. |
| 2. Sex (tick √ appropriate box)| 3. Nationality |
| MaleFemale|{| | ||||||||||||||
| 4. Date of Birth (DD/MM/YYYY)| 5. Country of Residence|- | {| | ||||
| 6. NRI/PIO/OCI Status (tick √ appropriate box)| 7. PIO/OCI Card NO. If any |
| | NRI| | PIO| | OCI| | NOne|{| | |||||||
| 8. Passport Number| 9. Date of issue(DD/MM/YYYY)|- | {| | |||||||
| 10. Flight Number| 11. Port of Boarding|- | {| | ||||||
| 12. Date of Arrival (DD/MM/YYYY)| 13. Countries visited in last 6 days |
| {| | |||||
| 14. Address in India |
| 15. Telephone No. |
| To be filled in by Indians only |
| 16. Does your passport carry an ECR stamp?(tick √ appropriate box )| 17.Whether employed overseas?(tick √ appropriate box) |
| YesNo| YesNo |
| 18. If answer is yes to 17, reason for return (tick √ appropriate box) |
| Completion of Employment| Others| |
| To be filled in by Foreigners (including PIO/OCI) and NRIs |
| *19. Visa Number| *20. Date of Expiry(DD/MM/YYYY)|- | {| | ||||||||
| *21. Type of Visa| 22. Expected Date of Departure(DD/MM/YYYY)|- | {| | ||||||||
| 23. Purpose of visit (tick √ appropriate box) |
| | | | | | | | | | | | |
| Business| Transit| Official| Employment| Education| Conference| |
| | | | | | | | | | | | |
| Visit Friends/Relatives| Medical/Health| Religion/Pllgrimage| Leisure/Holiday| Sport| Others| |
| *Not to be filled by NRIsSignature of Passenger| | Immigration Stamp| |
| | | | |
| Sl. No. | Name of passenger | Nationality | Port of embarkation (abroad) | Port of disembarkation (abroad) |
| 1 | 2 | 3 | 4 | 5 |
| (See rule 14)Hotel Register1. Serial No.2. Name of visitor in full (in block capitals, surname first).3. Nationality.4. Number, date and place of issue of passport.5. Address in India.6. Date of arrival in India.7. Whether employed in India-Yes or No.8. Proposed duration of stay in India.9. Arrived from.10. Number, date and place of issue of certificate of Registration, if any.11. Purpose of visit.12. Date and time of departure from hotel.13. Address to which proceeding.14. Signature of the visitor. |
| [(See Rule 18) [Inserted by Notification No. G.S.R. 598(E) dated 4.9.2013 (w.e.f. 10.3.1992)]Foreign Students Information SystemDATASHEET{| | |
| StudentInformation | |
| Surname | |
| Given Name | |
| Date of Birth | |
| Gender | |
| Nationality | |
| Parent Name | Father Name/MotherName |
| Parent Relation | Father/Mother |
| Address in India | |
| InstitutionAdmission No. | |
| Date of Joining inInstitution | |
| Sponsoring Agency | |
| Passport Number | |
| Date of Issue ofPassport | |
| Place of Issue ofPassport | |
| Passport IssuedCountry | |
| Date of Expiry ofPassport | |
| Visa Number | |
| Visa Issued Date | |
| Place of Issue ofVisa | |
| Visa IssuedCountry | |
| Visa Expiry Date | |
| Visa Type | |
| Visa Valid for | |
| Purpose of Visit | |
| CourseDetails | |
| Course Name | |
| Course Pattern | Non-Semester/Semester/Shortterm |
| Course Duration | From Date : ToDate : |
| Fee Structure | |
| Registrationwith FRRO/FRO | |
| RegistrationCertificate No. | |
| RC Issued Date | |
| RC Expiry Date | |
| Changeof Course Details | |
| Course Name | |
| Course Pattern | None-Semester/Semester/ShortTerm |
| Course Duration | From Date : ToDate : |
| Fee Structure | |
| AcademicPerformance Entry | |
| Assessment Period | From Date : ToDate : |
| Attendance | Regular/Irregular |
| ExaminationConducted | Yes/No |
| Result | Pass/Fail |
| General Conduct ofStudent | Good/Bad |
| Enter Detailsabout Conduct | Remark Entry |
| Eligible toContinue Course | Yes/No |
| ExitEntry (Details of Student Exit from Institution) | |
| Student's ExitInformation | Date : |
| Reason to Exit | CourseComplete/Discontinued by student/Terminated] |