Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com FOREIGNERS (PROOF OF IDENTITY) ORDER, 1988 CONTENTS 1. 1 2. 2 FOREIGNERS (PROOF OF IDENTITY) ORDER, 1988 In exercise of the powers conferred by Sec. 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, 1988 . (2) It shall come into force on and from the 7th of November, 1988 and shall remain in force up to and inclusive of the 21st day of November, 1988. 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 times, while he is in 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 and residential 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 to any other officer concerned with internal security duty or work in respect of foreigners.