Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com REGISTRATION OF FOREIGNERS (EXTENSION TO PONDICHERRY) RULES, 1963 CONTENTS 1. . 2. . 3 . EXTENSION OF ORDERS ISSUED UNDER SECTION 6 TO THE UNION TERRITORIES OF PONDICHERRY 4 . DECLARING THAT CERTAIN PROVISIONS OF THE REGISTRATION OF FOREIGNERS RULES, 1939 SHALL NOT APPLY TO FRENCH NATIONALS REGISTRATION OF FOREIGNERS (EXTENSION TO PONDICHERRY) RULES, 1963 STATEMENT OF OBJECTS AND REASONS "Apart from the fact that from the Census Report of 1931, it Is known that in four year there were in India some 4,50,000 persons who stated that they had been born outside His Majesty's dominions : there is no information a s to the number, nationality and whereabouts of foreigners in India, nor, in the absence of any statutory obligation on foreigners to report their presence and movements, is it possible to obtain such information. The only law which provides for the registration of foreigners as a class is that which is contained in Sections 6 to 9 of the Foreigners Act (3 of 1864). Those provisions, however, are intended for use In emergency only, and, apart from this, even if they were brought Into force, they would apply only to foreigners arriving, and not to those already resident in British India. In the majority of other countries, both within and outside the British Commonwealth, foreign visitors and residents are required to report their presence and movements to specified authorities, and the Governments of those countries are thereby possessed at all times of complete information as to the number and whereabouts of foreigners in their countries. It is desirable that the Government. of India should also be at all times in possession of similar information, not only because it may be required for the purpose of national defence but also because, in its absence, it has from time to time been impossible to reply satisfactorily to questions asked in the Legislature and much difficulty and inconvenience has also been experienced in replying to enquiries as to the whereabouts of foreigners in India which have been received from their relatives. The Bill which is based upon provisions contained in the Foreigners Act, 1864, the British Aliens Registration Act, 1914. and the British Aliens Order of 1920 is Intended to provide the statutory powers necessary for the collection of such Information."-Gaz. of India, 1939, Extra, p. 59. 1. . :- These rules may be called the Registration of Foreigners (Extension to Pondicherry) Rules, 1963. 2. . :- All rules made under Section 3 of the Registration of Foreigners Act, 1939 , shall extend to, and come into force, in the Union Territory of Pondicherry. 3. EXTENSION OF ORDERS ISSUED UNDER SECTION 6 TO THE UNION TERRITORIES OF PONDICHERRY :- G.S.R. 1350, dated the 6th August, 1963.-In exercise of the powers conferred by Section 6 of the Registration of Foreigners Act, 1939 (16 of 1939) read with the notification of the Government of India in the Ministry of External Affairs No. G.S.R. 1557. dated 24th November, 1962, the Central Government hereby directs that all orders made under that section shall extend to and come into force in the Union territory of Pondicherry. [Gazette of India, 1963. Part II, Section 3(i) p. 1618] 4. DECLARING THAT CERTAIN PROVISIONS OF THE REGISTRATION OF FOREIGNERS RULES, 1939 SHALL NOT APPLY TO FRENCH NATIONALS :- G.S.R. 1352, dated the 6th August, 1963.-In exercise of the powers conferred by Section 6 of the Registration of Foreigners Act, 1939 (16 of 1939) , read with the notification of the Government of India in the Ministry of External Affairs No. G.S.R. 1557. dated 24th November, 1962. the Central Government hereby declares that the provisions of the Registration of Foreigners Rules, 1939 , expect Rules 4A and 8 and such of the provisions of Rules 4 , 14 , 15 and 16 as apply to, or In relation to, passengers and visitors who are not foreigners, shall not apply to, or in relation to, any national of France domiciled in the Union Territory of Pondicherry on the 16th August, 1962, or so long as such person is resident in the Union Territory. [Gazette of India. 1963, Pt. II, Section 3(i). p. 1618]