(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 B and, if such visitor is a foreigner shall further require him -(a)on his arrival at the hotel to furnish the other particulars specified in Items 4 to 11 of the said register; and(b)at the time of his departure from the 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.
