Section 6(3) in The Registration Of Foreigners Rules, 1992
(3)For the purpose of sub-rule (2), a foreigner's address in India, shall be-(a)the place of his residence; or(b)if he has no residence, the place at which, at the time of making his registration report he is for the time being living or at which he first intends to live after his arrival in India:Provided that, subject to the approval of the Registration Officer, any foreigner who has no residence in India may, with the consent previously obtained of an Indian citizen residing in India, being a banker or a person having the management of hotel or of a tourist or travel agency, report as his address in India the name and address of the said Indian citizen and such name and address shall, for so long as the provisions of sub-rule (4) are complied with, be deemed to be the foreigner's address in India:Provided further that in the case of a foreigner who has no residence in India, whose occupation is such as to necessitate frequent travelling, who is not likely to return within a reasonable time to the district in which he is at any time living and who is unable to avail himself of the provisions of the foregoing proviso, the office of the Registration Officer of the district in which he has first registered upon his arrival in India shall be deemed to be his address in India.
