Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Foreigners (Proof of Identity) Order, 1987 CONTENTS 1. 1 2. 2 Foreigners (Proof of Identity) Order, 1987 In exercise of the powers, conferred by Section 3 of the Foreigners Act, 1946 (31 of 1946), the Central Government hereby makes the following Order, namely :- 1. 1 :- (1) This Order may be called the Foreigners (Proof of Identity) Order, 1987. (2) It shall come into force on and from the 23rd day of July, 1987 and shall remain in force up to and inclusive of the 31st day of July) 1987. 2. 2 :- Every foreigner, who is required to be in possession of a passport or any other kind of travel document for the purpose of entry into India, shall, carry with him at all time^, while he is in the Union Territory of Delhi, his passport or such other travel documents, as is required to be in his possession or other proof of his identity as also the certificate of registration ^nd resi- dential permit, if any, issued to him under the Registration of Foreigners Rules, 1939, and the Foreigners Order, 1948, and shall be liable to produce the same, on demand, to any police officer of or above the rank of a constable or t o any other officer concerned with internal security or work in respect of foreigners.