- [(1)] [ Rule 5 renumbered as sub-Rule (1) thereof by G.S.R. 100(E), dated 4.3.1991 (w.e.f. 4.3.1991).] An application for the issue of a passport or travel document or for the renewal thereof or for any miscellaneous service shall be made in the appropriate form set out thereof in Part I of Schedule III and in accordance with the procedure and instructions set out in such form:[Provided that every application for any of the aforesaid purposes shall be made only in the form printed and supplied by-(a)the Central Government; or] [Substituted by G.S.R. 100(E), dated 4.3.1991 (w.e.f. 4.3.1991). ](b)[] [ Clause (b) omitted and Clause (c) renumbered as Clause (b) by G.S.R. 721(E), dated 7.8.1992 (w.e.f. 17.8.1992).][any other person whom the Central Government may by notification, specify, subject to the condition that such person complies with the conditions specified by that Government in this behalf:Provided further that] [Substituted by G.S.R. 100(E), dated 4.3.1991 (w.e.f. 4.3.1991). ] in the course of any inquiry under sub-section (2) of section 5, a passport authority may require an applicant to furnish such additional information, documents or certificates, as may be considered necessary by such authority for the proper disposal of the application.(2)[ The price of the new application forms referred to in sub-rule (1) shall be as specified in column (3) or (4), as the case may be, of Schedule III-A for that particular category:] [ Inserted by G.S.R. 100(E), dated 4.3.1991 (w.e.f. 4.3.1991).][* * *] [ Proviso omitted by G.S.R. 516(E), dated 13.7.1999 (w.e.f. 13.7.1999). Also see G.S.R. 485(E), dated 23.5.2000 (w.e.f. 1.8.2000) which again omits Proviso. [Proviso to sub-Rule (2) was earlier omitted by G.S.R. 516(E), dated 13.7.1999. It is not clear as to why it has again being omitted by G.S.R. 485(E), dated 23.5.2000-Ed.]](3)[ The passport authority may authorise any person or authority to collect passport applications on its behalf for issue of a passport or travel document or for the renewal thereof or for any miscellaneous service on payment of a service charge specified by the Central Government under sub-rule (2) of rule 8 in addition to the fee payable under sub-rule (1) of rule 8 and the service charge shall be paid by the applicant to such person or authority.] [ Inserted by G.S.R. 529(E), dated 8.6.2000 (w.e.f. 8.6.2000).]
