3B. [ Requirement of holding a valid passport or other valid travel document while living in India. [Inserted by Notification No. S.O. 1027(E), dated 8.3.2022 and published in the Gazette of India, Extra., Part II, Section 3(ii), dated 9.3.2022, p. 2, No. 996.]
- Save as otherwise provided in terms of this Order or Rule 4 of the Passport (Entry into India) Rules, 1950, a foreigner shall hold a valid passport or other valid travel document relating to passport, as the case may be, while living in India.Explanation. - For the purpose of this paragraph, "other valid travel document" includes emergency certificate or certificate of identity or such other document which has been issued by or under the authority of the Government of a foreign country satisfying the conditions specified in the Passport (Entry into India) Rules, 1950 as made under the Passport (Enter into India) Act, 1920 (34 of 1920)]
