Section 4 in The Foreign Contribution (Regulation) Rules, 1976
4. Intimation regarding receipt of foreign contribution or scholarship or stipend or any payment of a like nature of foreign hospitality .-(1) An intimation as to the receipt of--
(a)[ foreign contribution by an association referred to in sub-sections (1) and (1-A) of section 6 shall be given for every year beginning on the 1st day of April in Form FC 3 in duplicate, [within nine months][of the closure of the year:- [Substituted by G.S.R. 179(E), dated 25.3.1991 (w.e.f. 1.4.1991). ]Provided that a NIL report shall also be furnished. The intimation to be furnished for the year beginning on the 1st day of April, 1991 shall also include the receipt and utilisation of foreign contribution during the period commencing from 1st January, 1991 and ending on 31st March, 1991;](b)foreign contribution by a candidate for election, referred to in sub-section (2) of section 6 shall be given in Form FC 4, within fifteen days from the date on which he is duly nominated as a candidate for election;(c)any scholarship, stipend or any payment of a like nature, from any foreign source in relation to which an intimation is required to be given under sub-section (1) of section 7, shall be given in Form FC 5, within thirty days of receipt of such scholarship, stipend or other payment of a like nature:Provided that where the person receiving the scholarship, stipend or any payment of a like nature is residing outside India, the intimation shall be given within sixty days from the date of receipt of such scholarship, stipend or other payment of a like nature;(d)foreign hospitality, referred to in the proviso to section 9, shall be given on plain paper within thirty days from the date of receipt of such hospitality specifying the particulars as to the receipt of such hospitality and the source from which and the manner in which such hospitality was received.
