Section 3 in The Foreign Contribution (Regulation) Rules, 1976
3. Application for obtaining prior permission to receive foreign contribution or foreign hospitality .-An application for obtaining prior permission of the Central Government to--
(a)receive foreign contribution under sub-section (1) of section 5, or clause (a) of sub-section (2) of that section, shall be made in Form FC 1;(aa)[ receive foreign contribution under proviso to sub-section (1) of section 6, or under sub-section (1-A) of that section or clause (b) of section 10, shall be made in Form FC 1-A;](b)accept foreign hospitality under section 9 [or clause (d) of section 10] [ Inserted by G.S.R. 755(E), dated 5.11.1984 (w.e.f. 5.11.1984).], shall be made in Form FC 2.[3-A. Application for registration.-An application for registration of an association referred to in sub-section (1) of section 6 for acceptance of foreign contribution shall be made in Form FC 8.]
