Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com REGISTRATION OF FOREIGNERS (BANGLADESH) RULES, 1973 CONTENTS 1. Short title and commencement 2. Reporting by a citizen of Bangladesh of his address in India, etc 3. Procedure for registration 4. Certificate of Registration REGISTRATION OF FOREIGNERS (BANGLADESH) RULES, 1973 G.S.R. 209 (E).-In exercise of the powers conferred by Section 3 of the Registration of the Foreigners Act, 1939 (16 of 1939) the Central Government hereby makes the following rules, namely :- "The Central Government may after previous publication by notification in the official Gazette make rules with respect to foreigners. 1. Short title and commencement :- (1) These Rules may be called the Registration of Foreigners (Bangladesh) Rules. 1973. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Reporting by a citizen of Bangladesh of his address in India, etc :- Notwithstanding anything contained in the Registration of Foreigners (Exemption) Order, 1957, every foreigner, who is a citizen of Bangladesh, entering India or resident in India shall present in person to the appropriate Registration Officer appointed under i, a report (hereinafter referred to as a registration report) within the time specified in Rule 3 : Provided that no such report shall be necessary In the case of a citizen of Bangladesh who enters India on a visa valid for a stay in India for a period of not more than 180 days and who does not want to remain in India beyond the said period : Provided further that the Registration Officer may, in his discretion, dispense with personal attendance for the purpose of presentation of the registration report. 3. Procedure for registration :- (1) The registration report shall be presented,- (a) in the case of a citizen of Bangladesh who enters India on a visa valid for a stay in India for a period of not more than 180 days, and who wishes to stay in India beyond the period of 180 days, to the Registration Officer having jurisdiction in the place where the said citizen of Bangladesh is present at the time of presentation of such report ; (b) In the case of a citizen of Bangladesh who enters India on a visa valid for a stay in India for a period of more than 180 days, to such Registration Officer as may be specified in this behalf by the Registration Officer of the port oi other place of arrival. (2) The registration report shall be presented,- (a) in the case of a citizen of Bangladesh referred to in Clause (a) of sub-rule (1), immediately after the expiry of 180 days of his arrival in India : (b) in the case of a citizen of Bangladesh referred to in Clause (b) of sub-rule (1), 1 "within 14 days" of his arrival in India. 1. substituted for "within seven days" by the Registration of Foreigners (Bangladesh) (Amendment) Rules, 2000 4. Certificate of Registration :- Every citizen of Bangladesh presenting a registration report shall furnish to the Registration Officer such information as may be in his possession for the purpose of satisfying the said officer as to the accuracy of the particulars specified therein and shall, on being required to do so, sign the registration report in the presence of the said officer and shall thereupon be entitled to receive from the said officer a Certificate of Registration specified in Part 3 of Form "A" of the Registration of Foreigners Rules, 1939.