Foreigners (Proof Of Identity) Order (Ii) 1986

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Foreigners (Proof of Identity) Order (II) 1986 CONTENTS 1. 1 2. 2 Foreigners (Proof of Identity) Order (II) 1986 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 (II) 1986. (2) It that come into force on and from the 8th day of November, 1986 and shall remain in force up to and inclusive of the 19th day uf November, 1986. 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 Bangalore 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 rank of a constable or to any other officer concerned with internal security or work in respect of foreigners.

Act Metadata
  • Title: Foreigners (Proof Of Identity) Order (Ii) 1986
  • Type: C
  • Subtype: Central
  • Act ID: 10456
  • Digitised on: 13 Aug 2025