Haryana act 15 of 1967 : The Passport Act 1967

Date: 23 Jun 1967

Department

Department of HOME DEPARTMENT

PDF

CONTENTS

THE PASSPORTS ACT, 1967 O Publishers

Page

3 4 4 6

7 7

I 10

t2 12

lntroduction Seciions

part of this publication can be reproduced or' or by anf means, without Prior Permission

Short title and extent Definitions Passport or travel document for deparfure from lndia : Classes of passports and travel clocuments

fn3tlltigns for passports, travel documents, etc., and orders thereon Refusal of passports, travel documents, etc. Duration of passports and travel documents Extension of period of passport Conditions and forms of passports and travel documents Variation, impounding and revocation of passports and travel documents , Sus,pension of passports or travel documentsL certain cases .Validation of intimations Appeals Offences and penalties Power to arrest Power of search and seizure Previous sanction of Central Government necessarv Protection of action taken in good faith Passports and travel doc,ments to be property of Central Government : [Repealedl Passports and travel documents to be invalid for travel to certain countries Issue of passports and travel documents to persorLs who are not citizens of India Power to delegate Power to exempt Act to be in addition to certain enactrrents Power to make rtrles Change of short title of Act 34 of 7920 IREealedl Repeal and saving

THE PASSPORTS RULES, 1980 Short title and comrnencement Definitions Passport authorities Classes of persons to whom the different cjasses of passports and travel documents may be issu.ed Form of applications IOmitted] Named foreign country Fee payabie on applications Coilection of fees Refund of fees

transmitted in any of the Publishers.

form

1. ) J.

10.

10A. 108.

11.

L2.

13. 1,4.

15.

16. 17.

18.

19.

20.

,-di+te.}>^ ieel lso Yi\ ii900l:l/ \ \:ttltttT 7\-.!.-/

0niverlql

A-58, G.T. Karnal Road Industriai Area, (Near Azadptlr Metro Station), Delhi-110033

Tel. : 01147 082254, 27 458529, 27 215334 F ax : 011'-27 458529 e-mail: unilaw@vsnl.com

o Showroom . C'27, Connaught Place, New Delhi-110001

Published by

e-mail: sales@unilawbooks.com . Editorial : edit@unilawbooks.com . Website : www.unilawbooks'com www,Iacebook.com/unilawbooks

27. 22.

23. 24.

25. 26. 27.

1,4

This publication is being sold on the condition and understanding that the in(ormation,

commenis, and views it contuins are merely for guidance and reference and must not be taken

as having the authority of, or being binding in any way on, the author, editors, publishers, and

sellers, who do not owe any responsibility whatsoever for any loss, damage. or distress to any

person, whether or not a purchaser of this publication, on account of any action taken or not

taken on the basis of this publication. Despite all the care taken, errors or omissions may have

crept inadvertently into this publication. For authoritative text information, please contact

the d-epartment concemed clr refer to the Govemment publication or the Gazette notification.

The publishers shall be obligecl if any such error or omission is brought to their notice for

poisible correction in a future edition. In the case of binding defect, misprint, missing

pages, etc., the publishers' liability is limited to replacement of the defective coPy rvithin one month of its purchase by a copy of the same ediiion or reprint.

All disputes are subject to the iurisdiction of competent cottrts in Delhi.

10.

t7 t/

low Publkhing (0. hrt, lld.

NEW DELHI . INDIA

Computer Typeset at Aesthetic and Printed at Taj Press, NOIDA (U.P.)

Y- t

\-r.,

-t-- \ \)

-\ ,$( ,g

-\.-\.

CONTENTS THE PASSPORTS ACT, 1967 . r Page © PUthhers l Introduction . . . 1 t Sections ' 1. Short title and extent 3 f ' 2. Definitions 3 . ' d in any 01'1“ 3. Pass ort or travel document for de arture from India 3 , . . n be re roduced or transmitte . p p N0 Pari- Of this P ublicatlonitgzut rioI: permission of the Publlshers. 4. Classes of passports and travel documents . 4 or by any means, W ' P 5. Applications for passports, travel documents, etc., and orders thereon 4 6. Refusal of passports, travel documents, etc. 6 7. Duration of passports and travel documents 7 8. Extension of period of passport . 7 9. Conditions and forms of passports and travel documents . . 7 W” 10. Variation, impounding and revocation of passports and travel documents . '3 Pu'bll‘She y 10A. Suspension of passports or travel documents in certain cases . . . 9 "HIVQrSUI 103. Validation of intimations 10 Law inbilsmng to. M Ltd'. 11. Appeals . 10 NEW DELHI _ INDIA 12. Offences and penalties 11 . 13. Power to arrest 12 A58, G.T. Karnal Road Industrial .Area, 14. Power of search and seizure 12 (Near Azadpur Metro Station), Delhi-'113f3237458529 15. Previous sanction of Central Government necessary . . 12 : 1147082254, 27458529r 27215334 Fax ' 0 _ 16. Protection of action taken in ood faith . 12 Tel. 0 . . 8 e-mail: unilaw@vsnl.com 17. Passports and travel documents to be property of Central Government 12 o Showroom: C—27, Connaught Place, New 991111410001 18. [Repealed] 12 e-mail: sales@unilawb00ks.com Join “Sign k 19. Passports and travel documents to be invalid for 0 Editorial : edit@unilawbooks.c0m k Sac-e1 :00“ 20 travel tp certain tcoun(;r1;s 1 d t t h t . . . 12 . . . - awbookS.C0m www.faceboo .com um aw o . ssue o passpor s an ave ocumen s 0 persons w o are no ' WebSIte ' WWW uml citizens of India . . . 13 W‘— 21. Power to delegate . . . 13 22. Power to exempt . . . 13 23. Act to be in addition to certain enactments . . . 14 24. Power to make rules . . . 14 25, Change of short title of Act 34 of 1920 . . . 15 . . . . - ' formation, 26. [R ealed] . . . 15 - - ' ' the condition and understanding that the m 9P . This Eubh‘gh'oéiti: $2233: 2:; merely for guidance and reference and must not be taker; 27‘ Repeal and saving _ . . 15 commen s‘,, an V1 , . ' blishers an . ~ - the author, editors, pu I , ' the authont of, or being binding in any way on, . a‘" “”8 y e onsibili whatsoever for any loss, damage] 9r (”stress t" “Y , THE PASSPORTS RULES, 1930 sellers,~wh0 d0 “0t 0W9 any I SP ty . . f t n taken or not . person, whether or not a purchaser Of this P ubllECZthn/ 0T: alfcoitigrsa330arfli132ions may have i ‘ 1. Short title and commencement . . . 16 basis of this ublication. Despite a t e care a en, . ' .3; : 2‘ D finiti . . . 16 talgre;(t)i‘ntainclivertently intopthis publication. For authontatizf text mforiﬂatgigetngsﬁcgggig 5' 3 P aessporct):suthorities 16 u ication or e - , ' , ' ‘ ' the departmint corﬁcelrgzcigfi r238iftgntyitilivee$$t°§nissmn is brought to their notice for .‘ , 4. glasses ofl piersons tr: whombthe diffierent classes of passports 17 . . - - . n ave ocumen 5 ma e issu . . . Theoggigiescgifeiﬁtn in a figure edition. In the case of binding defect, misprint, missmg i 5' ‘ Form of applications Y e . ' . 17 P a es etc. the publishers' liability is limited to replacement of_ the defective COPY ~ 6. [Omitted] . . ’ 17 p gwithinlone month of its purchase by a copy of the same editiont or refgéll‘ﬁi ! 7. Named foreign country . . . 17 All disputes are subject to the jurisdiction of competent cour s in - l . 8. Fee payable on applications . . . 18 9. Collection of fees . . . 18 l 10. Refund of fees . . . 18 5 Computer Typeset at Aesthetic and Printed at Taj Press, NOIDA (UP)

[e in respect of aPPeal to be followed by appellate authority

THE PASSPoRT (ENTRY tNTo INDIA) ACT, 1920 Introduction

Sections 1. Short title and exter-rt 2. Definitions 3. Power to make rules

3A. Punishment for subsequent offences 4. Power to arrest 5. Power of removal 6. lRepealedj

THE PASSPORT (ENTRY INTO tNDtA) RULES, 1950

141 1,41,

20. Repeal SCHEDILLE L-lPassport Authorities-See ile 3l SCHEDULE ll.- lClasses of persons to Tohom the dffirent classes of passports

and traoel doclmtents can be issued-See rule 4)

lForm of appLications for the tssue of passport or trar)el documjent or for the renewaL thereof or for any miscellaneous sensice--See rtiles 5,6 and 111

SCHEDULE IIIA.-[Price of nero application fornts-Sea sub-rule (2) of rule 5] SCHEDULE lV.- Schedule of Fees Payable in respect of appiications

for passport and travel documents Conditions Relating to the issue of Passport and Travel Document

THE PASSPoRTS AppLtCATroN (FAC|LITAT|ON AND PRoCESSTNG) RULES, 2010

Short title and comrnencement Definitions Passport Seva Kendras Mini-Passport Seva Kendras SCHEDULE l.-lPassport Seas Kendras-See sub-rule Q) of rule 3l SCHEDULE ll.-[Mini-Passport Seoa Kendras-See rule 4)

SCHEDULE V.-

18 18

_tJ5

2. 1

742 r43 L46

147SCHEDULE

r r.rE. r-A5SP()RTS ACT, 1967 INTRODUCTION

In Sqtwant Singh Sau;hney v. Unio.y of Ind.ia (W.p. No. 236 of i966) ti-reStrpreme Courr of tndia has held inter oria \hat,h; .i#;i",irr", abroad is a oarrof a person's personal liberty of which he coutdi;i;;;"prived of exceDtaccording to procedure est;bhshed by raw in terms-if article 21 0f theConstitution and as there was "o tu* "rtrrrri"r-,i"i s"ucl-r procedure, theGovernment had no right to refuse i passport to any !".ro., who might haveapplied for the same. It has further beln herd that ioiemment,s craim for anabsoh'rte discretion in the matter oiir*r-,"" of passports wor-rld also be violativeof article 14 of the Constitution. tt thLrs-beca-" .rrgentty necessary to regulate theissuance of passports and travel docun er,ts by law. pii". i" *," above said casepassports were issued by the Government in exercise of iis exe"utive power toconduct foreign rerations. As parriament was not in session an ordinance namerythe Passports ordinance,lg6T @ or woz1. was promulgated by trre president of

i:Xffi:J:place rhe ordinance ot ts6i tn" rrr'rp..tr'Firi"rias inrroduced in rhe

STATEMENT OF OBIECTS AND REASONS Prior to the decision:i-'hg supreme Court in satzuint singh satuhttey v..rheL[nion of India (w.p.^r::

1lu of toio,,, pu"sporrs were issued by rhe Governmcnrin the exercise of its execr,rt_i;ue po-"r'io'.tnciuct foreigrr;;lrri;"r. A passpori r,,asconsidered to be essen.tiaily z porticai document, :;r.*d'l; the n;.rme of trrePreside^r of India to rhe io""';;;;i of, o, ,,-,ir-,*iii", ir., foreigl_, courirriesrequesting them to afford facilities of safe travel to the holderl in their territoriesand to provide him necessary assistance and prote"ti; ih" presence abroad ofa passport holder and the mir'.,". in which h5:il;;;;; r",i*rt"rr while rhere, ihetreatment meted out to him by foreign Corru.n*".rts and authorities necessarilybr"ing into play the relations uftr""rii"Jia and the foreign countries concerned.Governme.t misht have to protect his interests abroad ,Tr o-ii, the foreign stateand might also h"ave to arrarige. nir ."pri.iltion to rndia ut puuii. expelrse, shourdhe become desrirure o. , pu6ri. .hrr;;.^F";;ii;;ffir;il, reasons strch asdiplomatic and consLrrar piactice urd 7,rrg" r,a ,r,t"*uiio.lt'irr.H.u and usage,covernme^t had craim"i ,n ,urorut" iircretion in the -aite, ot issuance ofpassports though

"^.,119 , taken adequate precatrtions by- issuing suitabreadministrative rnstructions to ensrre thai the pt*", *u, .roiir"cl *r an arbitrarymanner' T'he maioritl

{e5!ion of the Srrpreme Court in the case atorementioneddenied the Govemment any s'ch abio.rute power ih;;;h"minority upherdcovernmenrs view goint. Ih" ;;r";t"n"ia iitir'r,r"il.,1?'ir," righr to rraverabroad is a part of a person's personal liberty of which n" .ouia not be deprived :'^:1::ol.'i.ording to procedure established by law in rerms of articre 21 of rheConstitution and as the.e was no raw estabrishing such procedure, theGovemment had no right to ,ufur"', pirrport to any [.rro, who might haveapplied for the sr*e. th" maloriry ,f5""rrlfa that iorlernment.,s claim for anabsolute discretion in the matter oi'i.;;;;." of passports wourd also be violativeof article 14 of the constitution. It thus be;;me urgently necessary to regurate the

Rules 1.4.

5A. 6.-64.

or Ega’Vel document in I83. , » spasm; rm: * '14. Appellate. o‘ -- es ' ‘ ' . . x , u , l ' 15. Fee 'a able in respect of appea . . 16 Procgdl’ire to be followed by appellate authority ti 19 17. Authority and Form for special endorsement under sec on 18. Inspection of passport or travel document 19‘. The conditions of a passport or travel document . R a1 , . 20 ngngDULE I.——[Passport Authorities—See rule 3] , . . . SCHEDULE II.— [Classes of persons to whom the diﬂerent classes of passpol ts and travel documents can be issued—See rule 4] 1 . ' ' ' trave LE III.—— [Form of applications for the issue of passport or . SCHED” documjen-t or for the renewal thereof or for any miscellaneous service—See rules 5, 6 and 11] . . SCHEDULE lIIA.——[Price of new application forms—See sub—rule (.2) of rule 5] . SCHEDULE IV.— Schedule of Fees Payable in respect of applications for passport and travel documents . SCHEDULE V.-—- Conditions Relating to the issue of Passport and I Travel Document . THE PASSPORTS APPLICATION (FACILITATION AND PROCESSING) RULES, 2010 1. Short title and commencement 2. Definitions 3. Passport Seva Kendras 4. Mini-Pass ort Seva Kendras ‘ SCHEDUEE l.-—[Passport Seva Kendras—See sub-rule (2) of rule 3] SCHEDULE II.—[Mini—Pussport Seva Kendras-See rule 4] THE PASSPORT (ENTRY INTO INDIA) ACT, 1920 Introduction Sections _ 1. Short title and extent 2. Definitions 3. Power to make rules 3A. Punishment for subsequent offences 4. Power to arrest 5. Power of removal 6. [Repealed] THE PASSPORT (ENTRY INTO INDIA) RULES, 1950 Rules 1.-4. 5. 5A. 6.~6A. SCHEDULE 1‘8 19 19 19 20 20 20 20 20 20 30 130 131 134 135 135 135 135 136 138 139 140 140 140 141 141 141 141 142 143 146 147 147 inn rAssi’oRTs ACT, 1967 INTRODUCTION In Satwant Singh Sawhney v. Union of India (W.P. No. 236 of 1966) the Supreme Court of India has held inter alia that the right to travel abroad is a part of a person's personal liberty of which he could not be deprived of except according to procedure established by law in terms of article 21 of the Constitution and as there was no law establishing such procedure, the India. To replace the Ordinance of 1967 the Passports Bill was introduced in the Parliament. STATEMENT OF OBJECTS AND REASONS Prior to the decision of the Supreme Court in Sdtwdnt Singh Sawhney v. The Union of India (W.P. No. 236 of 1966), passports were issued by the Government in the exercise of its executive power to conduct foreign relations. A passport was President of India to the Governments of, or authorities in foreign countries requesting them to afford facilities of safe travel to the holder in their territories bring into play the relations between India and the foreign countries concerned. Government might have to protect his interests abroad visa—ms the foreign State and might also have to arrange his repatriation to India at public expense, should he become destitute or a public charge. For all these and other reasons such as absolute discretion in the matter of issuance of passports would also be violative of article 14 of the Constitution. It thus became urgently necessary to regulate the 1

The Passports Act, 1967 [Sec. 3

Government. It is the Passport Authority alone who can Prevent a Person from going abroad; Sri-tn-Sri Arunagirinathar Sri Gnannnanda Desika Pararnaclmriya Sunnigal, MotlLryai v. State of Tamil Nsdu. AIR 1989 Mad 3.

4. Classes of passports and travel documents.-(1) The foiiowing clzrsses of passports may be issued under this Act, namely:-

(a) ordinary passporf (b) official passporU (c) diplomatic PassPort.

(2) The following classes of travel documents may be issued nnder this Act, namely:-

(a) emergency certificate authorising a person to enter india; (b) certificate of ideniity for the ptlrpose of establishing the identity of a

person;

(c) such other certificate or document as may be prescribed. (3) The Central Covernment shall, in consonance with the usage and practice

foliowed by it in this behalf, prescribe the ciasses of persons to whom the classes of passports and travel documents referred to respectively in sr"rb-section (1) and strb-section (2) may be issued tLnder this Act.

5. Applications for passports, travel documents, etc., and orders thereon.- 1[(]) An application for: the issr-re of a passport under tl-ris Act for visiting sr-rch foreign cotrnLry or conntries (not being a named foreign country) as may be specified in the application may be made to the passport authority and sha1l be accompanied by 2[sr"rch fee as may be prescribed to meet the expenses incnrred on special security paper, printing, lamination and other connected miscellaneous services in issuing passports and other travel documentsl.

Explnnation.-In this section, "named foreign country" means such foreign country as the Central Government may, by rules made under this Act, specify in this behalf.

(1A) An applicatron for ihe issue of- (i) a passport under this Act for visiting a named foreign conntry; or (ii) a travel document under this Act, for visiting such foreign country or

collntries (inclucling a named foreign country) as may be specified in the application or for an endorsement on the passport or travel

. docr-rment referred to in this section, may be made to the passport authority and shall be accompanied by such fee (if any) not exceeding rupees fifty, as may be prescribed.

(lB) Er.,ery application under this section sha11 be in such form and contain such particulars as rnay be prescribed.]

(2) On receipt of an application 3[ur.der this section], the passport aulhority, after making sr,rch inquiry, il any, as it may consider necessary, shall, subject to ihe other provisions of this Act, by order in writing,-

1. Subs. by Act 31 of 1978, sec. 2, for sub-section (1) (w.e.f. L8-8-1978). 2. Strbs. by Act 35 of 1993, sec.2, for "a tee ol rupees fifty" (w.e.f. t-7-1993). 3. Ins. bv Act 31 of 1978, sec. 2 (w.e.l. 18-8-1978).

(a) issue the passport or travel document with endorsement, or, as the case may be, make on the passport or travel document the endorsement, in respect of the foreign country oi.-countries specified in the application; or

(b) issue the passport or travel document with endorsement, or, as the case may be, make on the passport or travel document the endorsement, in respect of one or more of the foreign countries specified in the application and refuse to make an endorsement in respect of the other country or countries; or

(c) refuse to issue the passport or travel document or, as the case may be, refuse to make on the passport or travel document any- endorsement.

(3) \Alhere the passport authority makes an order under clause (b) or clause (c) of sub-section (2) on the application of any person, it shall record in writing a brief statement of its reasons for making such order and fumish to that person on demand a copy of the same unless in any case the passport authority is of the lPinion that it will not be in the interests of the sovereignty and integrity of India, the security of India, friendly relations of Lrdia with any foreign iouirtry or in the interests of the general public to furnish such copy.

(i) Application for grant ., orrro"t?ffl.tn}5?ru"" in adoption by adoptive morher cannot be refused on the ground of subsequent marriage of the adoptiv-e mother as subsequent marriage of adoptive mother does not invalidate the acloption; Narinderjit KatLr v. Union of tndia, AIP. 1997 P&H 28A.

.(ii) The jurisdiction of the Regional Passport Officer to issue passports extends to applications made by persons ordinarily residing in the territories over which he has jrrrisdictiort. In a case where the minor peiitioners and their parents are permanent residents of a particular city, the mere fact the petitioners have bien sent away to study in a.boarding school, within another jurisdiction, cannot render them as being persons 1914i11r1!f residing" in that other jurisdiction; Harmeet lawandha v. l-Inion o7 ndia, etR 1991 P&H 288.

In exercise of the powers .."il:r:l'i?5i?[ f"l of section 22 or the passport Act, 1'967 (15 of 1967) and in supersession of the notification of the Government of India, in the Ministry of External Affairs, published in the Central Government, being of the gnlnltn that it is necessary and expedient in the public interest so to do, hereby exempts the following persons from the operation of the provisions of section 5 of the said Act, read with rule 8 of the Passports Rules, 1980, in so far as such provisions relate to the paymeni of fees for issue.or reissue of an ordinary thirty-six pages passport to be valid for ten years or five years, as the case may be, and ior rendering o1 miscelianeous services on srrch a passport, namely:-

(i) regular employees of the Central Passport Organisation and their spouses and children up to the age of fifteen years;

(ii) retired employees of the Centrai Passport Organisation and their spouses; and (iii) employees who come on deputation to the Central Passport Organisation and

iheir spouses and childrerl up to the age of fifteen years. during their deputation to the Central Passport Organisation:

Provided that such exemption of fees for issue or reissue of a passport and for rendering of any misceilaneous services on such a passport is not allowed to the 1lerson, who is-

(i) undergoing departmental proceedings for dereliction of duty or misconduct; or (ii) compulsorily retired from the services or terminated from the services; or (iii) awarded any major penalty during Departmental Inquiry proceedings; or

Sec. 6l The Passports Act, 1967

4 ' The Passports Act, 1967 [Sea 3 Government. It is the Passport Authority alone who can prevent a person, from going abroad; Sri-‘la—Sri Armiagirinathar Sri Gnunananda Desika Paramrzc/mriya Swangal, Madurai v. State of Tamil Nudu, AIR 1989 Mad 3. 4. Classes of passports and travel documents—(1) The following classes of passports may be issued under this Act, namely:— 9(a) lordinary passport; ‘ I (b) official passport; (c) diplomatic passport. . (2) The following classes of travel documents may be issued under this Act, namely:— (a) emergency certificate authorising a person to enter India; (b) certificate of identity for the purpose of establishing the identity of a person; (c) such other certificate or document as may be prescribed. (3) The Central Government shall, in consonance with the usage and practice followed by it in this behalf, prescribe the classes of persons to whom the classes of passports and travel documents referred to respectively in sub—section (1) and sub—section (2) may be issued under this Act. 5. Applications for passports, travel documents, etc., and orders thereon.— 1[(1) An application for the issue of a passport under this Act for visiting such foreign country or countries (not being a named foreign country) as may be specified in the application may be made to the passport authority and shall be accompanied by 2[such fee as may be prescribed to meet the expenses incurred on special security paper, printing, lamination and other connected miscellaneous services in issuing passports and other travel documents]. Explanation—In this section, ”named foreign country” means such foreign country as the Central Government may, by rules made under this Act, specify in this behalf. (1A) An application for the issue of— (i) a passport under this Act for visiting a named foreign country; or (ii) a travel document under this Act, for viSiting such foreign country or countries (including a named foreign country) as may be specified in the application or for an endorsement on the passport or travel . document referred to in this section, may be made to the passport authority and shall be accompanied by such fee (if any) not exceeding rupees fifty, as may be prescribed. (IB) Every application under this section shall be in such form and contain such particulars as may be prescribed] (2) On receipt of an application 3[under this section], the passport authority, after making such inquiry, if any, as it may consider necessary, shall, subject to the other provisions of this Act, by order in writing,— 1. Subs. by Act 31 of 1978, sec. 2, for sub-section (1) (w.e.f. 18-8-1978). 2. Subs. by Act 35 of 1993, sec. 2, for ”a fee of rupees fifty" (w.e.f. 1-7-1993). 3. Ins. bv Act 31 of 1978, sec. 2 (wef. 18-8-1978). Sec. 6] The Passports Act, 1967 5 (a) issue the passport or travel document with endorsement, or, as the case may be, make on the passport or travel document the endorsement, in respect of the foreign country of countries specified in the application; or (b) issue the passport or travel document with endorsement, or, as the case may be, make on the passport or travel document the endorsement, in respect of one or more of the foreign countries specified in the application and refuse to make an endorsement in respect of the other country or countries; or (c) refuse to issue the passport or travel document or, as the case may be, refuse to make on the passport or travel document any endorsement. (3) Where the passport authority makes an order under clause (b) or clause (c) of sub—section (2) on the application of any person, it shall record in writing a brief statement of its reasons for making such order and furnish to that person on demand a copy of the same unless in any case the passport authority is of the opinion that it will not be in the interests of the sovereignty and integrity of India, the security of India, friendly relations of India with any foreign country or in the interests of the general public to furnish such copy. COMMENTS (i) Application for grant of passport by child taken in adoption by adoptive mother cannot be refused on the ground of subsequent marriage of the adoptive mother as subsequent marriage of adoptive mother does not invalidate the adoption; Narinderjit Kaur v. Union of India, AIR 1997 P&H 280. (ii) The jurisdiction of the Regional Passport Officer to issue passports extends to applications made by persons ordinarily residing in the territories over which he has jurisdiction. In a case where the minor petitioners and their parents are permanent residents of a particular city, the mere fact the petitioners have been sent away to study in a boarding school, within another jurisdiction, cannot render them as being persons ”ordinarily residing” in that other jurisdiction; Harmeet Iawrmdha v. Union of India, AIR 1991 P&H 288. NOTIFICATION In exercise of the powers conferred by clause (a) of section 22 of the Passport Act, 1967 (15 of 1967) and in supersession of the notification of the Government of India, in the Ministry of External Affairs, published in the Central Government, being of the opinion that it is necessary and expedient in the public interest so to do, hereby exempts the following persons from the operation of the provisions of section 5 of the said Act, read with rule 8 of the Passports Rules, 1980, in so far as such provisions relate to the payment of fees for issue ,or reissue of an ordinary thirty-six pages passport to be valid for ten years or five years, as the case may be, and for rendering of miscellaneous services on such a passport, namely:— (i) regular employees of the Central Passport Organisation and their spouses and children up to the age of fifteen years; (ii) retired employees of the Central Passport Organisation and their spouses; and (iii) employees who come on deputation to the Central Passport Organisation and their spouses and children up to the age of fifteen years, during their deputation to the Central Passport Organisation: Provided that such exemption of fees for issue or reissue of a passport and for rendering of any miscellaneous services on such a passport is not allowed to the person, who is— (i) undergoing departmental proceedings for dereliction of duty or misconduct; or (ii) compulsorily retired from the services or terminated from the services; or (iii) awarded any major penalty during Departmental Inquiry proceedings; or

issuance of passports and travel documents by law. As Parliament was not in session, an Ordinance, namelp Passports Ordinance, 1967 was promulgated for the purpose.

.(2) The Ordinance prohibited the departure from India of any person without a passport or travel document. It provided for the machinery necessary for the issuance of passport. It also provided for the procedure for obtaining passports and travel documents and clearly defined the grounds on which passports or travel documents or endorsements on passports of travel documents for visit to any foreign country might be refused. The ordinance also made provisions for impounding or revocation of passports or travel documents and clearly defined the grounds for such impounding or revocation. Suitable provisions were incorporated in the Ordinance as to appeals against orders of refusal of passports or endorsements, revocation or impounding of passports, etc.

(3) 'Ihe present Bill seeks to replace the Ordinance by an Act of Parliament. ACT 1s OF 1967

The Passports Bill iraving been passed by both the Houses of parliament received the assent of the President on 24th June, 1967.It came on the Statr-rte Book as THE PASSPORTS ACT,1967 (15 ot 1967).

LIST OF AMENDING ACTS 1. The Passports (Amendment) Act, 19ZB (27 ot 1978) (w.e.f. 7g-g-1gZg). 2. The Passports (Amendment) Act, t99g (gS of 7993) (w.e.f. t-Z-1993). 3. The Passports (Amendment) Act, 2002 (72 of 2oo2) (w.r.e.f. 23-L0-2007).

THE PASSPORTS ACT, 1967 (15 of 1967)

[24th lune, 19671 An Act to proaide fo.r..the issue of passports and traael documents, to regulate thedeparture from India of citizens of India and other persons nnd for matters incidental orancillary thereto.

.Br it enacted by Parliament in the Eighteenth Year of the Republic of Indiaas follows:- 1. short titre and extent.-(1) This Act may be cailed the passpor ts Act,7967. (2) It extends to the whole of India and appiies also to citizens of India whoare outside Lrdia. 2. Definitions.-In this Act, unress the context otherwise requires,_

(a) "depatture", with . its grammatical variations and cognateexpressions, means departure from India by water,land or ;il-

(b) "passport" means a passport issued or deemed to have been issued under this AcU

(c) "passport. authority" means an officer or authority empowered under rules made under this Act to issue passports or travel documents and includes the Central Governmenq

(d) "prescribed" means prescribed. by rules made under this Act; (e) "travel document" means a travel document issued or deemed to

have been issued under this Act.

- 3. Passport or travel document for departure from India.-No person shall depart frorn, or attempt to depart from India, unless he holds in this behalf avalid passport or travel document.

Explanation.-For the purposes of this section,_ (a) "passpgrt" includer

1 .prr:port which having been issued by orunder the.authority of the Gbvernment of a foieign country satiifies the conditions prescribed under the passport (Eniry into India) Act, 1920 (34 of 1920), in respect of the class of passports to which it belongs;

(b) "travel document" includes a travel document which having been issued by or under the authority of the Government of a flreign country satisfies the conditions prescribed.

COMMENTS

. (i) Departure from India is the point of time envisaged in section 3. Unless there is departure or at least an attempt to_ iepart from India-, t["r" i.

"o q"estion of invoking

section 3 of the Passport Acu A. Ahmid v. state of Delhi,AIR 1999 sc rars. . liil The right to travel abroad is a fundamentai right guaranteed under article 21 of

the Constitution. A person holding a valid passport .unrrol be interdicted, nor can he be prevented from travelling abroad

-by u mere oral order of the police officials of the State

tl latvvubttut I

a, . , ; _ » » . ll HJUUUUHUI I issuance of passports :‘and travel documents by law. As Parliament was not in session, an Ordinance, namely, Passports Ordinance, 1967 was promulgated for thepurpose. _ -(2). The Ordinance prohibited the departure from India of any person without a passport or travel document. It provided for the machmery necessary for the issuance of passport. It also provided for the procedure for obtaining passports and travel documents and clearly defined the grounds on which passports or travel documents or endorsements on passports of travel documents for visit to any foreign country might be refused. The Ordinance also made provisions for impounding or revocation of passports or travel documents and clearly defined the grounds for such impounding or revocation. Suitable provisions were incorporated in the Ordinance as to appeals against orders of refusal of passports or endorsements, revocation or impounding of passports, etc. (3) The present Bill seeks to replace the Ordinance by an Act of Parliament. ACT 15 OF 1967 The Passports Bill having been passed by both the Houses of Parliament received the assent of the President on 24th June, 1967. It came on the Statute Book as THE PASSPORTS ACT, 1967 (15 of 1967). LIST OF AMENDING ACTS' 1. The Passports (Amendment) Act, 1978 (31 of 1978) (w.e.f. 18-8-1978). 2. The Passports (Amendment) Act, 1993 (35 of 1993) (w.e.f. 1—7-1993). 3. The Passports (Amendment) Act, 2002 (17 of 2002) (w.r.e.f. 23-10—2001). -! v I ‘T _-.\‘. my; THE PASSPORTS ACT, 1967 (15 of 1967) [24th lune, 1967] An Act to provide for the issue of passports and travel documents, to regulate the departure from India of citizens of India and other persons and for matters incidental or ancillary thereto. BE it enacted by Parliament in the Eighteenth Year of the Republic of India as follows:— _ . 1. Short title and extent.——-(1) This Act may be called the Passports Act, 1967. (2) It extends to the whole of India and applies also to citizens of India who are outside India. 2. Definitions—In this Act, unless the context otherwise requireS,‘ (a) ”departure”, with its grammatical variations and cognate expressions, means departure from India by water, land or air; (b) ”passport” means a passport issued or deemed to have been issued under this Act; (c) ”passport authority” means an officer or authority empowered under rules made under this Act to issue passports or travel documents and includes the Central Government; (d) ”prescribed” means prescribed by rules made under this Act; (e) ”travel document” means a travel document issued or deemed to have been issued under this Act. 3. Passport or travel document for departure from India.———No person shall depart from, or attempt to depart from India, unless he holds in this behalf a valid passport or travel document. Explanation—For the purposes of this section,— (a) ”passport” includes a passport which having been issued by or under the authority of the Government of a foreign country satisfies the conditions prescribed under the Passport (Entry into India) Act, 1920 (34 of 1920), in respect of the class of passports to which it belongs; (b) ”travel document” includes a travel document which having been iSSued by or under the authority of the Government of a foreign country satisfies the conditions prescribed. COMMENTS (i) Departure from India is the point of time envisaged in section 3. Unless there is departure or at least an attempt to depart from India, there is no question of invoking section 3 of the Passport Act; A. Ahmad v. State of Delhi, AIR 1999 SC 1315. (ii) The right to travel abroad is a fundamental right guaranteed under article 21 of the Constitution. A person holding a valid passport cannot be interdicted, nor can he be prevented from travelling abroad by a mere oral order of the police officials of the State 3

[Sec. 10A Sec.12l The PassPorts Act, lYb/

10 The PassPorts Act, 1967

later than eight weeks reckoned from the date of passing of strch order and

thereupon the Centrai'"c;;;;;; liuy'ir "*ttuty'Ly ntd"t in writing' modify

.t-.""it" the order passed under this sub-section' (2) The designated officer shall immediately

commulica'!3 the orders passed

rrnder sub_section (1),-t;;;;"cerned authoriiy at an airport or any other point

of embarkation or i-*"igt"1i""' and to the passport authority'

(3) Every authority.rf"r."d to in srrb-sectioil (2) shall, inrmediately on rcceipt

of the order passed tt'J;;t'l,-;"oio" (l)' give effcct to such order'l

lttOg.Validationofintimations'-Everyintimationgi":-"bytheCentral Government or the d;"fi;il;ii.er, befor" ih".o**"ttcem_e,:t

of the Passports

(Amendrnent) Act, ,fii';;';;y immig.ation authority at an airport or any other

ooint of ernbarkation or immigration, iestricting or in ally nlaru.rer prohibiting, the

heparttrre from India oi'""fi.,"faer of the pJssp.rt oi I"ravel.doerrment tttrder

strb_secriorr 1a) ot secli# 1d;"h;ii;; a**"a'to be an order under srrb-scction (1)

of section 10A and ,.,.r-, ".i", shall continue to be in force for a period of three

monthsfromthedateofConmencementofthePassports(Amendment)Act, ffi;^;

-ii.," J"t" of fi"ing such intimarion, whichever

is later.

Explnrntion.-fo'"thepr-rrposes,.ofsectionsl0Aandl0B'theexpressiou ,,designated officer" *euni such officer or authority designated'

by order in

;;iil;; sich by the Centrai Government'l 11. Appeals'-(1) Any person. aggrieved by an

order of the passport

arrthority trnder .trr,rl iUj 6. iUr,ru t.i oi tiif-t"cti6n (2) of section 5 or clar-rse (b)

of the proviro to r"ioiT ".,ru-r".tio" tri,-or sub-secLion (3) of section

I0 or by

anorderttnder,,n-",u..i'.(6)ofsectionl0oftheatrthorityl'owhomthe passport authority is subordinate' may

prefer an appeal againsl that order to

such ar.rthority trrereinafter referred to u, in* uppettate authoritv) and witl'rin strch

period as may be Prescribed: Provided that no appeal shall lie against

any order made by the Central

Government. (2)Noappealshallbeadmittedifitispreferredaftertheexpiryoftheperiod

prescribed therefor:

Providedthatanappealmaybeadmittedaftertheexpirvoftheperiod prescribed theretor ii tlie'appeltunt.sattsiies tne appellate

u,-,thotity thal' he had

sufficient cause tor ;";;;iJt;*g the appeal within that period'

(3) The period prescribed fo' u"^uppuul shall be compttted in accordance with

the orovisir.rns of the Limitation n.t, is63 (36 of to'os;, witn respect to the

.-d;;;;i; or ir'" periods of limitation thereunder' (4) Every appeal under this section shall be

made by a petition in writing and

shall be accompanied by a copy of tnu tiutu*unt of ihe'reasons for the order

appeale,.l against.n"r""r.n copy has r.*""i"r.irned to the appetlant and

z[by

strch fee as may;'p;;r.rrb"d foimeeting the expenses that may be incrtrred tn

catlintla:(t"i l"tntat and for connected servicesl'

1. Ins. by Act 17 of 2002' sec' 2 (w r'e'f 23-10-2001)'

2.Silbs'byAci35of1993,sec.5,for,,bysttclrfee(ifarry)rrotexceedirrgl,ttPeestwenty'fiveas may be prescribed" (w'e f. 1-7-1993).

(5) In disposing of an appeal' the appellate authority shall follow such

procedure as may be Prescribed: I)rovidedthatnoupp"utshallbedisposedofunlesstheappellarrthasbeen

gl"* l'."*nable opporttrnity of representing his case' (6) Every o.de. of ihe appellate attthority confirming'

modifying or reversing

the order a[pealed against shall be final'

contravenes the provisions of section 3; or

knowingly furnishes any false information or stlppresses any material information'*liri u view to obtaining a passp.ort

or travel

Io**"", ttnder this Act or without lawful authority alters or uit"*pt, to alter or calrses to alter the entries made in a passport

travel document; or

(c) fails to produce for inspection his passport.or' travel document (whether issued under this Act or not)^when called upon

to do so by

the Prescrjbed authoritY; or

(d) knowingly uses a passport or travel document isstted to another

person; or

(e) knowingly allows another person to tlse a passport or travel document issued to him;

shallbepunishablewithimprisonmentforatermwhichmayextendtoi[two ;;;;;, ffih ii* *h.i; ;;i"*r,d to ri,r"

thousand rupeesl or with both.

2[(1A) Whoever, not being a citizen of India'- (a) makes an application for a passport ol..obtains a passport

sttppressing information about his nationality' or

(b) holds a forged passport or any travel document'

shall be punishable wlti imprisonment for a term which shall not be less than

oneyearbtrtwhichmayextendtofiveyearsandwithfinewhichshallnotbeless than ten thousand ;;G';;, *ni.n nlay extend to fifty thotrsand

rttpees'l

(2)Whoeverabetsanyoffencepunishablettnder3[sub-section(1)orsub- section (1A)l shall,-lf tn! act abeited is committed in consequence

of the

abetment,bepunishabr".*itr.tr-'"ptrnishmentprovidedinthatsttb-sectionfor that offence'

(3) Whoever contravenes any condition of a passport or.travel docttment or

anv provision of this ,{ct * '"/""re m-afe thereund& for which no punishment

li'i.t#;;;;il;h;r"-;n 1r,i, h., shatr be punishabre with imprisonment for a

term which Inuy u*r",tJ to tht"e months or with fine which may extend to five

hundred rtlPees or with both'

(4) Whoever, having been convicie{ of an offence under this Act' is again

convicted of an offencJ tnder this Act shall be punishable with double the

penalty provided for the latter offence'

,*"* ;;t 35 of tgg3, sec. 6 for ,,six months or with fine which may extend to two

thottsand rttpees" (w'e'f ' l'7 -1993)' 2. Ins. by Act 35 of 1993, sec' 6 (w'e'f 1-7-1993\' i. S.,U.. by Act 35 of 1'993, sec' 6' for "sub-section (1)" (wef l-7-1993)'

12. Offences and penalties'-(1) Whoever-

(a)

(b)

to The Passports Act, 196? [Sec. 10A later than eight weeks reckoned from the date of passing of such order and thereupon the Central Government may, if necessary, by order in writing, modify or revoke the order passed under this sub—section. (2) The designated officer shall immediately communicate the orders passed under sub—section (1), to the concerned authority at an airport or any other point of embarkation or immigration, and to the passport authority. (3) Every authority referred to in sub—section (2) shall, immediately on receipt of the order passed under sub—section (1), give effect to such order.] 1[1015. Validation of intimationsé—Every intimation given by the Central Government or the designated officer, before the commencement of the Passports (Amendment) Act, 2002, to any immigration authority at an airport or any other point of embarkation or immigration, restricting or in any manner prohibiting the departure from India of any holder of the passport or travel doeument under sub—section (3) of section 10, shall be deemed to be an order under sub—section (1) of section 10A and such order shall continue to be in force for a period of three months from the date of commencement of the Passports (Amendment) Act, 2002, or the date of giving such intimation, whichever is later. Explanation—For the purposes of sections 10A and 103, the expression "designated officer" means such officer or authority designated, by order in writing, as such by the Central Government] 11. Appeals—(1) Any person aggrieved by an order of the passport authority under clause (b) or clause (c) of sub—section (2) of section 5 or clause (b) of the proviso to section 7 or sub-section (1), or sub-section (3) of section 10 or by an order under sub-section (6) of section 10 of the authority to whom the passport authority is subordinate, may prefer an appeal against that order to such authority (hereinafter referred to as the appellate authority) and within such period as may be prescribed: Provided that no appeal shall lie against any order made by the Central Government. (2) No appeal shall be admitted if it is preferred after the expiry of the period prescribed therefor: Provided that an appeal may be admitted after the expiry of the period prescribed therefor if the appellant satisfies the appellate authority that he had sufficient cause for not preferring the appeal within that period. (3) The period prescribed for an appeal shall be computed in accordance with the provisions of the Limitation Act, 1963 (36 of 1963), with respect to the computation of the periods of limitation thereunder. (4) Every appeal under this section shall be made by a petition in writing and shall be accompanied by a copy of the statement of the reasons for the order appealed against where such copy has been furnished to the appellant and 2[by such fee as may be prescribed for meeting the expenses that may be incurred in calling for relevant records and for connected services]. __—————-——-—." 1. Ins. by Act 17 of 2002, sec. 2 (w.r.e.f. 23-10—2001). 2. Subs. by Act 35 of 1993, sec. 5, for ”by such fee (if any) not exceeding rupees twenty—five as may be prescribed" (w.e.f. 1-7-1993). Sec. 12] The Passports«Act,- max (5) In disposing of an appeal, the appellate authority shall follow such procedure as may be prescribed: Provided that no appeal shall be disposed of unless the appellant has been given a reasonable opportunity of representing his case. (6) Every order of the appellate authority confirming, modifying or reversing the order appealed against shall be final. 12. Offences and penalties.—-(1) Whoever—- (a) contravenes the provisions of section 3; or (b) knowingly furnishes any false information or suppresses any material information with a View to obtaining a passport or travel document under this Act or without lawful authority alters or attempts to alter or causes to alter the entries made in a passport or travel document; or (c) fails to produce for inspection his passport or travel document (whether issued under this Act or not) when called upon to do so by the prescribed authority; or (d) knowingly uses a passport or travel document issued to another person; or (e) knowingly allows another person to use a passport or travel document issued to him; shall be punishable with imprisonment for a- term which may extend to 1[two years or with fine which may extend to five thousand rupees] or with both. 2[(lA) Whoever, not being a citizen of India,— (a) makes an application for a passport or obtains a passport by suppressing information about his nationality, or (b) holds a forged passport or any travel document, shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to five years and with fine which shall not be less than ten thousand rupees but which may extend to fifty thousand rupees] (2) Whoever abets any offence punishable under 3[sub-section (1) or sub- section (1A)] shall, if the act abetted is committed in consequence of the abetment, be punishable with the punishment provided in that sub—section for that offence. (3) Whoever contravenes any condition of a passport or travel document or any provision of this Act or any rule made thereunder for which no punishment is provided elsewhere in this Act shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both. (4) Whoever, having been convicted of an offence under this Act, is again convicted of an offence under this Act shall be punishable with double the penalty provided for the latter offence. 1. Subs. by Act 35 of 1993, sec. 6 for ”six months or with fine which may extend to two thousand rupees“ (w.e.f. 1—7—1993). 2. Ins. by Act 35 of 1993, sec. 6 (w.e.f. 1—7—1993). 3. Subs. by Act 35 of 1993, sec. 6, for “sub-section (1)" (w.e.f. 1-7-1993).

13. Power to arrest.-(1) Any officer of customs empowered-by a general olr ,p".iut or-der of the Central Government in tl-ris behalf and any

l[ol'ficer of police

ol ""-,lgrrtion

officerl not below the rank of a sub-inspector may arrc'st without

warrant any person against wfom a. reasonable suspicion exists that he has committed i.r1, offer-,ce-punishable under section 12 and shall, ars sooll ;'ls rnay' br.',

infonn him oi the grounds for sr-rch arrest' (2) Every officer making an arrest Llnder this section shalll, withoutl

Llnnecessary delay, take or send the person arrested before a magistrate lraving iurisdictionin the case or to the officer in charge of the nearest police statiou and iire provisions of 2[section 57 of the Code of Criminal Procedure, 797?, (2 of 1974)1, shall, so far as may be, apply in case of any such arrest'

14. Power of search and seizure.-(l) Any officer of customs enrpowered by a geueral or special order of the Central Government in this behalf and any L[o]ficer of police or emigration officerl not below the rank of a sttb-ir-rspector may search any place and seize any passport or travel docttment from any persoll against whom a reasonabie suspicion exists that he has committed any offcnce punishabie ttnderv section 12.

(2) The provisions of the 3[Code of criminal Procedure, 1973 (2 ol 1974)], reiating to searches and seizllres shall, so far as may be, apply to searcires and seizures tinder this section.

15. Previous sanction of Central Government necessary.*No prosectttiou shall be instituted against any person in respect of any offence rtnder this Act without the previotis sanction of the Central Government or stich officer or authority as may be authorised by that Government by order in writing in this behalf.

16. Protection of action taken in good faith.-No suit, prosecution or tlther legal proceeding shall lie against the Government or any offi.cer or arrthority for anything which is in good faith done or intended to be done ttnder this Act.

17. Passports and travel documents to be property of Central Government.-A passport or travel document issued ttnder this Act sha1l at all times remain tire property of the Centrai Covernment.

18. Passports, etc, not to be issued to persons who cannot emigrate under ActT ot lOiz.-lnep. by the Passports (Amendment) Act,'1993 (35 of 7993), sec. I

(ru.e..f. 1-7-1993).1

19. Passports and travel documents to be invalid for travel to certain countries.-Upon the issue of a notificatior-r by the Central Government that ;r foreign country is-

(a) a country which is committing external aggression against Indiai or

(b) a country assisting the country committing external aggression agaiust India; or

The Passports Act, 196/ [Sec. 'l 3

1. Snbs. by Act 35 of 1993, sec. 7, for "officer of police" (w.e.f' 1"7-1993)' 2. Strbs. by Act 31 of 1978, sec.3, for "section 61 of the Cocle of Criminal Procedtrre, 1898

(5 of 1898)" (w.e.f. 18-B-1978). 3. Strbs. by Act 37 of 1978, sec. 4, for "Cocle of criminal Procedttre, 1898 (5 of 1898)"

(.rv.e.f. 8-8-1978).

Sec.22l The passports Act, 1967 tg (c) a country where armed hostilities are in progress; or (d) a country to which travel must be restricted in the public interest

because such travel would seriously impair the conduct of foreign affairs of the Covernment of India.

a passport or travel document for travel through or visiting such country shali cease to be valid for such travel or visit unless in any case a ipecial endorsement in that behalf is made in the prescribed form by the prescriLed authority.

- 20' Issue of passports and travel documents to persons who are not citizensof tndia.-Notwithstanding anything contained in the foregoing provisions relating to issue of a passport or travel document, the Central i;rrJr,rr.,".rt may issue, or cause to be issued, a passport or travel document to a person who is not a citizen of India if that Government is of the opinion that it is necessary so to do in the public interest.

21. Power to delegate.-The Central Government may, by notification in the official Gazette, direct that any power or function which may be exercisecl or performed by it under this Act other than the power under .1rl,r" (d) of sub- section (1) of section 6 or the power under clause (1) of sub-section (2) of that section or the power under section 24, may, in relation to such matters and subject to such conditions, if any, as it may specify in the notification, be exercised or performed-

(a) by such officer or authority subordinate to the Central Government; or

(b) by any State Government or by any officer or authority subordinate to such Government; or

as may be specified in the notification. 22' Powet to exempt.-Where the Central Government is of the opinion that

ft i1. neg,19ary or expedient in the public interest so to do, it may, by notification

in the official Gazette and subjectlo such conditions, if any, us it *ry specify in the notificatiory-

(a) exempt,any person or class of persons from the operation of all or any of the provisions of this Act or the rules made thereunder; and

(b) as often as may be, cancel any such notification and again subject, by a like notification, the person or class of persons to tIe operation of such provisions.

12 The Passports Act; 1967 [890. 13 13. ‘POWer to "arrest—(1) Any officer of customs empowered by a general or Special order of the Central Government in this behalf and any 1[officer of police or emigration officer] not below the rank of a sub-inspector may arrest without warrant any person against whom a reasonable suspicion exists that he has committed any offence punishable under section 12 and shall, as soon as may be, inform him of the grounds for such arrest. (2) Every officer making an arrest under this section shall, without unnecessary delay, take or send the person arrested before a magistrate having jurisdiction in the case or to the officer in charge of the nearest police station and the provisions of 2[section 57 of the Code of Criminal Procedure, 1973 (2 of 1974)], shall, so far as may be, apply in case of any such arrest. 14. Power of search and seizure.—(1) Any officer of customs empowered by a general or special order of the Central Government in this behalf and any 1[officer of police or emigration officer] not below the rank of a sub—inspector may search any place and seize any passport or travel document from any person against whom a reasonable suspicion exists that he has committed any offence punishable underv section 12. (2) The provisions of the 3[Code of Criminal Procedure, 1973 (2 of 1974)], relating to searches and seizures shall, so far as may be, apply to searches and seizures under this section. 15. Previous sanction of Central Government necessary—No prosecution shall be instituted against any person in respect of any offence under this Act without the previous sanction of the Central Government or such officer or authority as may be authorised by that Government by order in writing in this . behalf. 16. Protection of action taken in good faith.-—-No suit, prosecution or other legal proceeding shall lie against the Government or any officer or authority for anything which is in good faith done or intended to be done under this Act. 17. Passports and travel documents to be property of Central Government—A passport or travel document issued under this Act shall at all times remain the property of the Central Government. 18. Passports, etc. not to be issued to persons who cannot emigrate under Act 7 of 1922.——[Rep. by the Passports (Amendment) Act, 1993 (35 of 1993), sec. 8 (w.e.f. 1~7—1993).] 19. Passports and travel documents to be invalid for travel to certain countries—Upon the issue of a. notification by the Central Government that a foreign country is—-— (a) a country which is committing external aggression against India; or (b) a country assisting the country committing external aggression against India; or 1. Subs. by Act 35 of 1993, sec. 7, for "officer of police” (w.e.f. 1-7—1993). 2. Subs. by Act 31 of 1978, sec, 3, for “section 61 of the Code of Criminal Procedure, 1898 (5 of 1898)" (w.e.f. 18-8-1978). 3. Subs. by Act 31 of 1978, sec. 4, for ”Code of Criminal Procedure, 1898 (5 of 1898)” (w.e.f. 8—8—1978). . ,tr “mum-awn ,... Sec. 22] The Passports Act, 1967 13 (c) a country where armed hostilities are in progress; or (d) a country to which travel must be restricted in the public interest because such travel would seriously impairthe conduct of foreign affairs of the Government of India. a passport or travel document for travel through or Visiting such country shall cease to be valid for such travel or Visit unless in any case a special endorsement in that behalf 1S made 1n the prescribed form by the prescribed authority. 20. Issue of passports and travel documents to persons who are not citizens of India—.Notwithstanding anything contained in the foregoing provisions relating to issue of a passport or travel document, the Central Government ma issue, or cause to be issued, a passport or travel document to a person who is no); a citizen of India if that Government is of the ' ' ' ' . o inion that It do in the public interest. P 15 necessary 50 to '2.1. Power to delegate.——The Central Government may, by notiﬁcation in the Off1c1al Gazette, direct that any power or function which may be exercised or performed by it under this Act other than the power under clause (d) of sub— section (1) of section 6 or the power under clause (1) of sub—section (2) of that sectlon or the power under section 24, may, in relation to such matters and subject to such conditions if an ' ‘ - . . . . , y, as it ma 5 ecrf in th exerc15ed or performed— y p y e notiﬁcation, be (a) by such officer or authority subordinate to the Central Government or I (b) by any State Government or by any officer or authority subordinate to such Government; or (c) in any foreign country in which there is no diplomatic mission of India, by such foreign Consular Officer; as may be specified in the notification. . . 22. Power to exempt—Where the Central Government is of the opinion that it is necessary or expedient in the public interest so to do, it may, by notification in the Official Gazette and sub' ' - - - . ject to such conditions, if - - the notification,—— any, as 1t may SPeCHY m (a) exempt any person or class of persons from the operation of all or any of the provrsions of this Act or the rules made thereunder' and I (b) as often as may be, cancel any such notification and again subject, by a like notification, the person or class of persons to the operation of such provisions.

23. Act to be in addition to certain enactments.-The provisions of this Act shall be in addition to and not in derogation of the provisions of the Passport (Entrv into India) Act,7920 (34 of 7920),

1[the Emigration Act, 1983 (31 of 1983)],

in" nljirtrrtion of Foreigners Act,7939. (16. of 1.939), the Foreigners Act, 7946 (31 it- tOtej, ,1""1 the Triding with the, Enemy (Continuance of Emergency provisions)'Aci, lg47 (16

"of OaZl-, the Foreigners Law (Application and

,f*""Jr"""t) Act, 7962 (42 of 1962),3[the Foreign Exchange Regr-rlation Act,7973 f[6iiiSi1l]'and other enactments relating to {oreigners and foreign exchange'

24.Power to make rules.-(1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the pllrposes of this Act'

(2) In particular, and without prejudice to the generality of the foregoing po*"i, su.i, rules may provide for ill oI any of the following matters, namely:-

(a) the appointment, jtrrisdiction, control and functions of passport authorities;

(b) the classes of persons to whom passports and travel documents referred to respectively in sub-section (1) and sub-section (2) of section 4 maY be issued;

(c) the form and particulars of application for the issue or renewal of a passport or travel docnment or for endorsement on a passport or irur"t document and where the application is for the renewal, the time within which it shall be made;

(d) the period for which passports and travel documents shall continue in force;

(e) the form in which and the conditions subject to which the different classes of passports and travel documents may be issued, renewed or

varied; a[(ee) specifying the foreign country for the ptlrposes of the Explnnation to

sub-section (1) of section 5;l the fees payable in respect of s[any application for the issue of a passport ,.,dur sub-section (1) of section 5 or issue of a passportl 61for'visiting a foreign country referred to in sub-sectiol (1A) of section 5] oi travel document or for varying any endorsement or making a fresh endorsement on a passport or a travel document and the feei payable in respect of any appeal under this AcU

the appointment of appellate authorities under sub-section (1) of section 11, the jurisdiiiion of, and the procedure which may be followed by, such appellate authorities;

subs. by Act 35 of 1993, sec. 9 for "the Emigration Act, 1922 (7 of 1922\" (w.e.f. 1-7-1993).

The words and figures "the Foreign Exchange Regu-lation Act, 1947 (7 of 1947)" omittetl bv

Act 31 of L978, sec.5 (w.e.f. 18-8-1978). Ins. by Act 31 of 7978, sec. 5 (w.e.f. 18-8-1978). Ins. by Act 31 of 1978, sec, 6 (w.e.f. 18-8-1978). subs. by Act 35 of 1993, sec.10, for "any application for the issue or renewal of a passport" (w.e.f. 1-7-1993).

Strbs. by Act 31 of 1978, sec.5, for "issue or renewal of a passport" (w'e'f 18-8-1978)'

the servi;e.s t-";; ;"r"r"llu' ,,r"1'oupricare passporr or traveldocument in lieu of a passport or travel docrmeni tori, au*ug"a o, destroyed) which may be rendered in reration to a passport oriravel document and the fees therefor; any other matter which is to be or may be prescribed or in respect ofwhich this Act makes no provisio., * *uk". ins,fficient p."Jrririo., and provision is, in the opinion of the Central Go.iernmer",t, necessary for the proper implementation of the Act.

(h)

(i)

(3)_Every rule made under this Act shall be laid as soon as may be after it ismade, before each House of parliament while it is in,";;; iJr a totar period ofthirty days which may be comprised in one session ,, ti* ;;;r more successive sessions and if, before the expiry of the session immediitely fotiowing the sessionor the successive sessions aforesaidl, both- House ;;;

^ making anymodification in the rure or both House, ugru" thai the .ri8-Jo,_,ta ""t ilk;;the rule shall thereafter have effect.only in such modified forrrror be of no effect,as the.case may be; so, however, that any such modification or annulment shallbe without prejudice to the validity of anything pr""io"rlrdoi." ,r,d", that rule.

. 2.5. Change of short title of Act 34 of 1920.-In the Indian passport Act,1920,in sub-section (1) of section 1, for the words and figures -tn" tr,aiu., purrporie.i, L920", the words, brackets and figures "the passpo"rt (E"ktil;; India) Act, 1920,,shall be substituted.

26' savings as to^^ceI1in-passports and applications.-[Rep. by the passports(Amendment) Act, 1993 (SS ofTSSS), sec, I fw,ij. tZ_tSg3).1 27' Repeal and saving.-(l) The passports ordinance, 1967 (4 of 1967) ishereby repealed. (2) Norwithstanding.such repear, anything done or any action taken orpurporting to have been done or tiken undlr the"said Ordinanle shall be deemedto have been done or taken under this Act as if this Act had commenced on theSth day of May,1967.

(g)

1. Snbs, by Act 31 of 1978, sec. 6, for certain words (w.e.f. 18-g_197g).

23.1Act tofbeiinaddition to certain enactments.—-—The provisions gffﬁis Act shall be in addition to and not in derogation of the provisions of the ’I’assport (Entry into (India) Act, 1920 (34 of 1920), 1[the Emigration Act, 1983 (31 of 1983)], the Registration of Foreigners Act, 1939 (16 of 1939), the Foreigners Act, 1946 (31 of 1946), 2[Wt] the Trading with the Enemy (Continuance of Emergency Provisions) Act, 1947 (16 of 1947), the Foreigners Law (Application and Amendment) Act, 1962 (42 of 1962), 3[the Foreign Exchange Regulation Act, 1973 (46 of 1973)] and other enactments relating to foreigners and foreign exchange. 24. Power to make rules.———(1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act. (2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—— (a) the appointment, jurisdiction, control and functions of passport authorities; (b) the classes of persons to whom passports and travel documents referred to respectively in sub—section (1) and sub-section (2) of section 4 may be issued; (c) the form and particulars of application for the issue or renewal of. a passport or travel document or for endorsement on a passport or travel document and where the application is for the renewal, the time within which it shall be made; (d) the period for which passports and travel documents shall continue in force; (e) the form in which and the conditions subject to which the different classes of passports and travel documents may be issued, renewed or varied; 4[(ee) specifying the foreign country for the purposes of the Explanation to sub-section (1) of section 5;] (f) the fees payable in respect of 5[any application for the issue of a passport under sub-section (1) of section 5 or issue of a passport] 6[for visiting a foreign country referred to in sub-section (1A) of section 5] or travel document or for varying any endorsement or making a fresh endorsement on a passport or a travel document and the fees payable in respect of any appeal under this Act; (g) the appointment of appellate authorities under sub-section (1) of section 11, the jurisdiction of, and the procedure which may be followed by, such appellate authorities; 1. Subs. by Act 35 of 1993, sec. 9 for ”the Emigration Act, 1922 (7 of 1922)” (w.e.f. 1—7—1993). 2. The words and figures ”the Foreign Exchange Regulation Act, 1947 (7 of 1947)” omitted by Act 31 of 1978, sec. 5 (w.e.f. 18-8—1978). 3. Ins. by Act 31 of 1978, sec. 5 (w.e.f. 18—8-1978). 4. Ins. by Act 31 of 1978, sec. 6 (w.e.f. 18-8-1978). 5. Subs. by Act 35 of 1993, sec.10, for "any application for the issue or renewal of a passport“ (w.e.f. 1-7-1993). 6. Subs. by Act 31 of 1978, sec. 6, for "issue or renewal of a passport" (w.e.f. 18-8-1978). .4». v“. .» Irkwanwmw.‘ em .m, awnmm’. _,, .m- lawmaemw-ama H , tr .1 ’ " "‘ 3 "JG :ﬁawyunswctpwqx . ,. ,_ 15 (h) she services (including the issue of a duplicate passport or travel document in lieu of a passport or travel document lost, damaged or estroyed) which may be rendered in relation to a passport or trav 1 document and the fees therefor; e (i) any other matter which is to be or may be prescribed or in res ect of which this Act makes no provision or makes insufficient prdDVision and pI‘OVISIOn is, in the opinion of the Central Governm t necessary for the proper implementation of the Act. en I mad§)bEe¥::y ml: rlniade unpler this Act shall be laid as soon as may be after it is , eac ouse 0 Parliament while it is in s ‘ f ‘ thirty days which may be com . ' _ essmn or a total period of . prised in one sessmn or 1[in two or ‘ sessmns and if before the expiry of the sessi ' ' more SUCCESSlVe , ' on immediatel follow‘ th ' or the success1ve sessions afore ' y mg 6 8688mm . . . said], both House a ' ' modification in the rule or both Hous / gree m makmg any es agree that the rule sh 1d the rule shall thereafter have effect ' ' 011 110i be madE, only in such modified f as the case may be' so however tha ‘ ' orm or be Of n0 effeCt, . . ., , , t any such modification or annulm be Without prejudice to the validity of anything previously done under thratt :31:11 25. Change of short title of Act 34 of 1920 ' . . . .—In the Indian Pass 0 t A in sub—section (1) of section 1, for the words and figures ”the IndiaIFPasspCd/rtlizce, 1920”, the words, brack t ‘ ” ' ' Shall be substituted, e s and figures the Passport (Entry into India) Act, 1920” 26. Savings as to certain pass ' ' ports and a licati .— (Amendment) Act, 1993 (35 of 1993), sec. 8 (we?) 1—7—13191ig).] [R611 by the PﬂSSPOT’tS 27. Repeal and sav' .— . hereby repealed. mg (1) The Passports Ordinance, 1967 (4 Of 1967) is (2) Notwithstanding such re ’ . peal, anything done or an a t' purporting to have been done or taken under the said Ordinanze shdllrbetzlezrmfd to have been done or tak . _ _ 5th day of May, 1967. en under Hus A“ as ‘f ““5 A“ had commenced on the 1. Subs. by Act 31 of 1978, sec. 6, for certain words (w.e.f. 18-8-1978).

THE PASSPORTS RULES' ]"9801

In ,:xercise of the powers conferred b'y section 24 of the Passports Act' 1967

(75 of 1967), tt" c"tr[t"Eoi"*";;" hueby iakes the foitowing rules'

nttnuzl't1:-

i" st ort title an] ;;;;;;""''-"t'"*[ij'"rh;;J 'u1*' "mav be called the

Passports Rules, 1980

iZlfn"y,hulltlmtinLoforcefromthedate2oftheirpublicationinthe Official Cazette o..i..^ ,,^rocc rhp corrtext otherwisc reqtrires'-

2. De{initions"-[n these Rules' unless the context otherw

(a) "Act" *;1.n;';;; i''uttpo'tt Act' 7967 (15 of 1e67);

(b) "Form" il"ur" a Form' set or-rt in Schedule ill;

'"roiio" io u p"tpnrt or travel doctrment

includes- (i) varying the entries. in a passport or travel

documenu

(ii) makinE ''iiiii"""r-endorse"ment on a passport or travel

dot'*o""ii''' respect of foreign tol"tti9:; ---^,r[(iii) issuinfl'"rt*rt -f*enor1

[gofret when the pages in the booklet

held ire almosiexhiusted; orl (iv) any otn"i'""i"e in respeciiS.'.,i::oort

or travel document ' *hi"h the holder thereof mav reourre;

( d) "schedul;"";il#; "

s!ii"Ji1i,'p pencied to these Rures ; 'tii "t""iio"" means a section of the Act'

3' Passport "th;;i;;'iil iT 3a$i$on '-o'tt"t"

Central Government' the

officers specified i" #;*" tzi-ir--s-.r-,*a#'i rhrrl';uufect in.rhe provisions of

sub-rrtie Q), be th" p"'';;:;i;";;"'tii;;-r* uir p"'pot"t of the Act and these

Rules. (2) An officer referred to in column

(2) of Schedule 1 shall' for the purpose

o( tssue of u pu'spJ' oi i"""r dot"*"'{tJ u;;;;;;; furisdiction in respect of

apphcations fo,,,r.f,'irrul *ua" Uy.purrnnJo"rJituiity't"tiding in the territories

soecrfied rn the .o""ffiaffi1^tiiit i" t"f"*" 3 oi the said Schedule:

, +[provided rhat #5;;;t6"at and ".g;i.;ur the said officer may entertaur

an application for 'h:;ffi5;';;i;;f"-ti'""r document from a person not

-;;;;Gs" 'e1

(E)' datecl llth December' 1980' pubtisned' i" dt" 9'u1"tt" of I-ndia' Extra"

Pt tl, sec 'f't,

o"lo"ii'i i"t"*u"":iseo unJ u"'*"ttded in recent past' wde

G.S.R. 235(E), dated 28-3-200 2 G'S'R" 103(E)' dated 22'2'2008"

G.S'R. 417(E), dated2g-5-2002 G'S'R' 850(E)' dated 11-12-2008'

' G.S'R. 718(E), dated 28-10'2004 G'S'R' 390(E)' dated 4-6-2009'

G.S.R' 674(E), dated 27-10-2006 G'S'R' 93' dated 25-6-2009'

G.S.R.768(E), dated'23-L2-2006 G'S'R' 372(E)' dated2T-4'2010'

G.S'R. 396(E), dated 25-5-2007 G'S'R' 575(E)' dated 26-6-2010'

G.S'R.526(E), dated2-8-200Z G'S'R' 633(E)' dated 23-8-2011'

' G.S'R" 43(E), dated 22'1r-2008'

2" Came into force on 11-12-1980' 3 Subs. bv G'S'R' asi iEl' i"iJ 28th August' 1ee7 tu'e't'

28-8-tee7)^

4. subs. bi G.s.R. 6;#;Hil;:.a n"g#t, zoii:|")'il;r"d 'u.""a proviso (w'e'f' 23-8-2011)'

Ihe first u"a '""'"i5'piJ;;' lJ;t";'bstitution' stood as under:

"Provided t# "*";;;P"'ionui una ;;#;; q"' ::1 :l1:l $lv"*'ff"':'11'1; xull'":1fu :lli"rx;1il:lT;;;',,:i:1x;:ff ii:i:#l''o"i;;-;'losrr'crrperson for a period "ii'""J##;;;ir;,{1tt'r

a.,h transf"r tire application to the passport

",,[::tLl.:",[{,1#',fl :T';J$";^i:"J[:*:ln".l*;t$:$::lffi tli'ii'ii1111q Dr()viso s.a, be made iJ tle appricant #"rlig*;

frorn- thc tprritorv where he was

lrrigtnaUv ,"rta.r.,i #iir. tie inten'tibn .f ,.i;il;;"|il i'-' tt'"u *ttltoty within the iurisdiction

ilt the p.tsspor'":i"ffi:i;;;;'l'-i"'"a u'-i'?tp*i '"cler the preieding proviso "'

ordinarilyresidingwithinhisjurisdictionandmay.issuea.passPortor.travel ;ffi;;?, ;;;;h", p;;;;;,r; period not exceeding tr,r,enty-four months.l

4. Classes of p"rJo"' to whom the different classes of p.assports and travel

documents may be issued'-The classes of persons. to whom the classes of

;;;rp;;;';r'f.r""1 documents referred to respeitively in sub-section (1) and strb-

section (2) ot sectro" 4-;;y be issued, shall be as specified respectively in Part

i * puti iI, as the case may be, of Schedule IL' " s. F;; of applicaiio"J.-'i(r)l An appticarion for tl" i:r,1: of a passport

o.r

ftr";ia;;;;;"i& f.r in. ,"r,"iuf tt't"ru6iot for any miscellaneous service sirall be made in the appropriatc Form set out therefore in Part I of Schedrrle

III and

* ,...rau"ce *iitr tfrl proceaure and instrttctions set out in such form:-'*;inr."ta"d that;ri/-uppti.utio" for any of the aforesaid pr'trposes shall be

made only in the form p-rinted and supplied by- (a) the Central Government; or

'1$ii a"y otn". p".to" *f9* the Central Govemment .may by

notification slpecify, subject to the condition that such Pers.o]1 complies witti ttre'conditions specified by that Government in this behalf:

Provided further that] in the cottrse of any inquiry t11der sub-section (2) of

section 5, a passport authority may reqtriie. an applicant to furnish such additional inJormation, docttments or certificates,

- is may be considered

""*ss"ty Uy ti.f, authority for the propel disposal of lh.e application'^ -- (r/Th6 price rf A;;'"* applici.tidn formi referred to i^ sub-rule (1) shall

be as specifie^a m "J;; 3 or 4,'as the case may be, of Schedule III A for that

particular categorY:

"i(r),rn" passport Authority may authorise any person or authority to collect

oassoort applications on itt U"[,utf fbr issue of a paisport or travel document or ffif,;;:;;i tii;;;.i o. io' any miscellaneolrs ierviie o.n payment of a service charEe soecified bv the Centrai Govemment under sub-rule (2) of rule- 8 in il;ft""ti.i|,""r""'puyutrte u.raut sttb-rrrle (1) of rule 8.and the service charge tn"fl U" prid by th6 applicant to srtch person or authority'l

7r***l

zl ilu*ua foreign country.-Each of the following countries shall be a named foreign

"orr,iry for the purposes of the Explnnation to sub-section (1) of

section 5, namelY:- (i) Bangladesh; and (ii) Sri Lanka.

8[(iii) Saudi Arabia]

The Pass1orts Rules, 19BO 17Rule 7l

1. Rule 5 re-numbered as sub-rule (1) thereof by G'S'R' 100(E), tlaterl 4th March, 1991

(r.

(w.e.f. 4-3-1991). S"Ut. fry G.S.R. i00(E), dated 4th lr4arch, 1991 (w'e'f' 4-3-1991)'

Clause (b) omitted o,.,a .iu..rru (c) re-nurnbered as clause (b) by C.S.R. 727 (E), clated 7th

August, 1992, (w.e.t. 17-8-1992). i"rluy c.S.n. ioo@), aut"a 4ilr March, 1991 (w'e'f' 4-3-1991)' Proviso ornitted Uy C.S.n. Sio lgl, arLa 13th lulyf 7999

(w'e'f' 73'7-1999)-' Also see G'S'R'

485(E),dated23rdMay,zooot*.".r.1-8-2000)Ed.Provisotosub-ru]e(2)hasalreadybeen ;;t"d ;t G.s.R. 515 irl, art.a 13th |uly, i999-' lt is not clear as to why it has again been ornitted Uy C.S.n. 485 (E), dated 23rd May, 2000'

ins. by G.'S.R. 52g (E), dated 8th ]une, 2000 (w'e'f' 8-6-2000)' RuIe 6 omitted by G.S.R. 860 (E); dated 1st November' 1985

(w e f' 1-11-i985)' tns. bv G.S.R' gg0G), aatea 4th June, 2009 (w'e'f' 5-5-2009)'

THE PASSPORTS RULES, 19801 k' In exercise of the powers conferred by section 24 of the Passports Act, 1967 (15 of 1967), the Central Government hereby makes the following rules, namely:— 1. Short title and commencement—(1) These r Passports Rules, 1980. (2) They shall come into force from t Ofﬁcial Gazette. 2. Definitions—In these Rules, unless ules may be called the he date2 of their publication in the the context otherwise requires,— (a) ’,’Act” means the Passports Act, 1967 (15 of 1967); (b) ”Form” means a Form set out in Schedule 111; (c) ”miscellaneous service”, in relation to a passport or travel document includes—- (i) varying the entries in a passport or travel document; (ii making additional endorsement on a passport or travel document in respect of foreign countries; 3[(iii) issuing a fresh passport booklet when the pages in the booklet held are almost exhausted; or] (iv) any other service in respect of a passport or travel document which. the holder thereof may require; (d) ”Schedule” means a Schedule appended to these Rules; (e) "section” means a section of the Act. 3. Passport authoritiesa—(l) In addition to the Central Government, the officers specified in column (2) of Schedule I shall, subject in the provisions of sub—rule (2), be the passport authorities for all purposes of the Act and these Rules. (2) An officer referred to in column (2) of Schedule 1 shall, for the purpose of issue of a passport or travel document, exercise jurisdiction in respect of applications for such issue made by persons ordinarily residing in the territories specified in the corresponding entries in column 3 of the said Schedule: 4[Provided that in exceptional and urgent cases the said officer may entertain an application for the issue of a passport or travel document from a person not ’__,_._4._._——-—-——~ 1, Vide G.S.R. 691 (E), dated 11th December, 1980, published in the Gazette of India, Extra, Pt, ll, Sec. 3(i), dated 11th December,'1980 and as amended in recent past, vide oss. 23503), dated 28—3-2002 (3.5.11. 41703), dated 29-5-2002 / Gsn. 718(E), dated 28-10-2004 G.S.R. 674(E), dated 27-10-2006 osn. 768(E), dated 23—12—2006 (:53. 396(E), dated 25-5—2007 G.S.R. 52603), dated 2-8-2007. osn. 43(E), dated 22-1-2008. Came into force on 11-12-1980. F'v’td G.S.R. 103(E), dated 22—2-2008. G.S.R. 850(13), dated 11-12—2008. G.S.R. 39003), dated 4-6-2009. G.S.R. 93, dated 26-6-2009. Gsn. 37203), dated 27-4-2010. G.S.R. 675(E), dated 26-6-2010“ (3.5.12. 633(E), dated 23-8—2011. Subs. by G.S.R. 491 (E), dated 28th August, 1997 (w.e.f. 28-8~1997). Subs. by G.S.R. 633(E), dated 23rd August, 2011, for first and second proviso (w.e.f. 23-8-2011). The first and second proviso, before substitution, stood as under: ”Provided that in exceptional and urgent cases the said officer may entertain an application for the issue of a passport or travel document from a person ordinarily residing in any other territory in India and may issue a passport or travel document to such person for a period not exceeding twelve months and transfer the application to the passport authority having jurisdiction in the territory wherein such person ordinarily resides: Provided further that no such transfer 0 f application for passport under the preceding proviso shall be made if the applicant has migrated from the territory where he was originally resident with the intention of settling down in the territory within the jurisdiction of the passport authority which issued the passport under the preceding proviso/C 1C ram-a “~144Mb a Rule 7] The Passports Rules, 1980 17 ordinarily residing within his jurisdiction and may issue a passport or travel document to such a person for a period not exceeding twenty-four months] 4. Classes of persons to whom the different classes of passports and travel documents may be issued—The classes of persons to whom the classes of passports or travel documents referred to respectively in sub-section (1) and sub— section (2) of section 4 may be issued, shall be as specified respectively in Part 1 or Part II, as the case may be, of Schedule [1. 5. Form of applications—9(1)] An application for the issue of a passport or travel document or for the renewal thereof or for any miscellaneous service shall be made in the appropriate Form set out therefore in Part l of Schedule III and in agcordance with the procedure and instructions set out in such form: [Provrded that every application for any of the aforesaid purposes shall be made only in the form printed and supplied by— (a) the Central Government; or 3[(b)] An other erson wh y, ' p om the Central Government may by notificatlon specify, subject to the condition that such person poplirﬁies with the conditions specified by that Government in this e a : l’rovided further that] in the course of any inquiry under sub—section (2) of section 5, a passport authority may require an applicant to furnish such additional information, documents or certificates, as may be considered necessary by such authority for the proper disposal of the application. [(2) The price of the new application forms referred to in sub—rule (1) shall be as spec1f1ed in column 3 or 4, as the case may be, of Schedule III A for that particular category: 5[X->l->(-] "[(3) The Eassport Authority may authorise any person or authority to collect passport applications on its behalf for issue of a passport or travel document or for the renewal thereof or for any miscellaneous service on payment of a service charge spec1f1ed by the Central Government under sub-rule (2) of rule 8 in add1t10n to the fee payable under sub—rule (1) of rule 8 and the service charge shallq‘p: 1paid by the applicant to such person or authority] I 7. Named foreign country—Each of the following countries shall be a named foreign country for the purposes of the Explanation to sub-section (1) of section 5, namely:— (i) Bangladesh; and (ii) Sri Lanka. 8[(iii) Saudi Arabia] 1. liwui:lfi54-;e-11;:rlr)ibered as sub—rule (1) thereof by G.S.R. 100(E), dated 4th March, 1991 5. 2.11138. byszSR. 100(E), dated 4th March, 1991 (w.e.f. 4-3-1991). . ause omitted and clause c re—munber ‘ ‘ August, 1992, (w.e.f. 17-3-1993} ) ed as clause (b) by G.S.R. 721 (E), dated 7th 1;. 315. by G.S.R. 1:253, dated 4th March, 1991 (w.e.f. 4-3—1991). . rov1so omitte y G.S.R. 516 (E), dated 13th Jul , 1999 w.e.f. 13-7-1999 . “ 485(E), dated 23rd May, 2000 (w.e.f. 1-8-2000). Ed.yProviso( to sub—rule (2) hailzﬁgdycogd orrutted by G.S.R. 516 (E), dated 13th July, 1999. It is not clear as to why it has again been omitted by G.S.R. 485 (E), dated 23rd May, 2000. 6. Ins. by G.S.R. 529 (E), dated 8th June, 2000 (w.e.f. 8—6—2000). 7. Rule 6 omitted by G.S.R. 860 (E), dated 1st November, 1985 (w.e.f. 1—11~1985). 8‘ Ins. by G.S.R. 390(E), dated 4th June, 2009 (w.e.f. 5-6—2009).

18 The PassPorts Rules' 1980

1. Rule B renumbered as sub-rule (1) thereof by C S'R' 529(E)' dated 8th Jure' 2000

8.Feepayableonapplications._I[(1)IThefeepayableoneveryapplication mentioned i. col.,*riiiiffi:ila'1r."'i1z'tn"11 be it-the

rates specified in the

corresponding entry'f"1l"ri""t"- Q)' 4 o' (s)' as the case may bel' of that

ttnu.ffi'f ,n" Central Government may s-pecify service

thu:q:- payable by tle

applicant to the persyJ;, ;;il";jiy foi.ofi".ti6n of passport ipplications under

sub-rule (3) of rute c' 4[g.Collectionoffees.-(1)Allfeespayableinrespectofapplicationsunder

sub-rule (1) of rule SJ"'t"#"ed by i"ina^d drafi drawn-in favour of the

oassport authority ,, irfj"i" 9*f.' 11 the counter of the passport authority

Hi:ffii;;ii^ii" tr't" teceipt the particulars in respect of which such fees have

been remitted or Paid' (2) The service .liu,g" payable yld:' sub-rule (2) of ruie 8 shall

be paid to

the person or the ".'til"iiii rJferted.to in sub-rule (3) of rule 5'l

10. Refund of fees.-iees shall be refunded if applied for witl-rin one year

from th" date of payment thereof in the following cases:--

(i) if after paying tl-re fee' a person does not submit the appiication for

iss,e of ;i;;";; ;t travei docttment or for any service on a passport

o. ,ro'"ff,"o"J'rn"'tt ul'"udy held by him' as the case may be;

(ii) if the fee paid is ir-r excess of the prescribed- fee; and (iii) if the fee iaid is for a service for which no

fee has been prescribed.

11. Forms of pn"Jpo* or travel document'-A passport or travel document

issued under the ncf shall be in the appropriate'form set out in Part III of

Schedule III: slProvidedthatwitheffectfromthedateaftercommencementofthe

passport (2nd AmenJ;""O Rules 1gg2 the forms of diplomatic, official and

India-Sri Lanka passports shall b,e- as specified in Form P-1A' Fotm P-2A and

for." p Zn respectivily, of Part III of Schedule III'l 12. Duratio^ rf ;;";prrts or travel documents.-6t(1) An ordinary

passport

for persous other thln .hildrun below the age of [5- years, containing thirty-six

pages orci*ty pug", ,nrit u" ir, force foru p*iiod of 10 years 7[*'t*], from the date

of its issue. (1A)Anordinarypassportforachildbelowtheageof15years'containing

thirty-six pages shalibL ir,'for." for a period of 5 yearJfrom the date of its isstte

;;i-rrtl iri" In*a ^itri"t ir^t" age of 15 years' whichever is earlier'l

(2) An rrraiu-su.[fJurh pispo.t shall continue in force for a period of three

years from the date of its issue'

4. 5.

6. 7.

(w.e.f. 8-6-2000). Subs.byG.S.R.633(E),dated23rdAugrrst,201'1,.for,,column(3)orcolumn(4),astl.recasemay be" (w.e.f. 22-8-2oll). eu'flit-ii *u" 3'Uttit't"d by G'S'R'

850(E)' dated l"st November' 1985

(w.e.f. 1-11-1985). i*. [r-c.s.n. sis (E), aut"a 8th ]une, 2000 (w'e'f' 8-6-2000)' 6'iir.'u"-c.s.n. izg (rll, dated 8th June,2000 (w'e'f' 8-6-2000)' il;;'d:R. oaa ts), d"tea 15th |une, ree2 (w'e'.r' 23-7-Leez)' il;':'bft:;.R ooi ei, dated 5th octob er' Lees (w'e'f' 8-10-1ee8)' The words "or 20 years"t;;;;;;ffu;o*itt"a by G'S'R' 533(E)' dated

23rd August' 2011'

(w.e.f. 23-8-20L1).

The Passporls Rules, 198O 19Rule 151

(3) An India-sri Lanka Passport shall continue in force for a period of four

years from the date of its issue' (4) An

"*"rg".,.y certificate shall continue in force for a period of

i[three

months] from the date of its issue'^- - ,t6i A certificate of identity shall continue in force for a period of ten years from the date of its issue.l^-"-(6i

A diplomatic and an official passport shall continue in force for a period

to be-iecidJd in each case by the Centrai Govemment or the passport authorify

which issues the PassPort: provided that the iotal life of a diplomatic or an official passport shall be ten

vears from the date of its issue. '"--TAtth- passport for Haj pilgrims shall be valid for a period of eight months from the date of issue.l

13. Issue of additional passport or travel document in special circumstances.-A person holding a passport or travel document shall not be entitled to another passport or tiavei document unless he surrenders to the pl$p"rt authority tlru pirrport or travel document already held by him:' irorided thai separate passports or travel documents may be issued to the same person in respect of"difflrent cor,rntries if it is necessary so to do for facilitaling his visits to such countries'

tS. A[pellate authorities"-For the gurpo.qe"gf the Act and these Rules' the appellate authority to whom a.t app"al shall lie from an order specified in' .5ir^" iri oi tn" iable below shall'b^e that specifiei.h ** corresponding errtrv of column (2) thereof and every such appeil shall-be filed within thirty. days from the daie'on which the ordei sought [o be appealed against is communicated

to the appellant. TABLE

(2)(1)

Orders appealed against Appellate authoritY

1. An order of the passport authority, other than the Central Government, under- (i) clause ft) or clause (c) of sub-

section (2) of section 5; or (ii) clause (b) of the Proviso to

section 7; or (iii) sub-section (1.) or sub-section (3)

of section 10" 2. An order under sub-section (6) of

section 10 of the authoritY to whom

The Chief Passport Officer, Ministry of External Affairs, New Delhi'

_ passport Delhi, authority is subordinate' Delhi^ -- 15. Fee payable in respect of appeal'-Eyery p."t1ti9" for appeal shall be

accompar,ied Uy u fee of twenty-five i.,-p""t which shall be paid in cash at the

treasuiy and a copy of the receipted chafian shall be enclosed with such petition'

Additionai Secretary or Secretary, Ministry of Externai Affairs, New

1. Subs. by G.s.R. 533(E), dated 23rd August. 20t1, tor"six months"' (w"e.f. 23-8-2011)'

2. Subs. by C.S.R. 527 (E), dated 9th jrny, 2001 (w'e'f' 13-7-2001)'

3. Ins. by G.S.R. 390G), dated 4th June, 2009 (w'e'f' 5-5-2009)'

lRule I

{

i ‘r Ii 1 i 118 The Passports Rules, 1980 3 [Rule 3 8. Fee payable on applications.———1[(1)] The fee payable on every application mentiOn'ed’in column (2) of Schedule IV shall be at the rates spec1f1ed m the corresponding entry in 2[column (3), 4 or (5), as the case may be], of that Schedule. ‘ 3[(2) The Central Government may specify servrce charge payable by the applicant to the person or authority for collection of passport applications under sub-rule (3) of rule 5. 4[9. Collection of fees—(1) All fees payable in respect of applications under sub-rule (1) of rule 8 be remitted by demand draft drawn in favour of the passport authority or paid in cash at the counter of the passport authority concerned stating in the receipt the particulars in respect of which such fees have been remitted or paid. (2) The service charge payable under sub-rule (2) of rule 8 shall be paid to the person or the authority referred to in sub—rule (3) of rule 5.] 10. Refund of fees.——Fees shall be refunded if applied for within one year from the date of payment thereof in the following cases:— (i) if after paying the fee, a person does not submit the application for issue of passport or travel document or for any service on a passport or travel document already held by him, as the case may be; (ii) if the fee paid is in excess of the prescribed fee; and (iii) if the fee paid is for a service for which no fee has been prescribed. 11. Forms of passport or travel document—A passport or travel document issued under the Act shall be in the appropriate form set out in Part III of Schedule 111: 5[Provided that with effect from the date after commencement of the Passport (2nd Amendment) Rules 1992 the forms of diplomatic, official and India-Sri Lanka passports shall be as specified in Form P-1A, Form P-2A and Form P-7A respectively, of Part III of Schedule 111.] _ 12. Duration of passports or travel documents—6K1) An ordinary passport for persons other than children below the age of 15 years, containing thirty—six pages or sixty pages shall be in force for a period of 10 years 7[***], from the date of its issue. (1A) An ordinary passport for a child below the age of 15 years, containing thirty-six pages shall be in force for a period of 5 years from the date of its issue or until the child attains the age of 15 years, whichever is earlier] (2) An India—Bangladesh passport shall continue in force for a period of three years from the date of its issue. 1. Rule 8 renumbered as sub-rule (1) thereof by G.S.R. 529(E), dated 8th June, 2000 (w.e.f. 8-6—2000). 2. Subs. by G.S.R. 633(E), dated 23rd August, 2011, for ”column (3) or column (4), as the case may be” (w.e.f. 22-8—2011). Earlier it was substituted by G.S.R. 860(E), dated lst November, 1985 (w.e.f. 1—11-1985). Ins. by G.S.R. 529 (E), dated 8th June, 2000 (w.e.f. 8—6-2000). Subs. by G.S.R. 529 (E), dated 8th lune, 2000 (w.e.f. 8-6—2000). Ins. by G.S.R. 684 (E), dated 15th June, 1992 (w.e.f. 23—7-1992). Subs. by G.S.R. 605 (E), dated 5th October, 1998 (w.e.f. 8-10—1998). The words ”or 20 years as the case may be ”omitted by G.S.R. 633(E), dated 23rd August, 2011 (w.e.f. 23-8-2011). News? -. «mi-yarns:non-‘QﬁI-xwtt'lmmrnxv: s.v.m-—w...i.,,-.-~ - « ;~.- m.-n .um-m.WEV-:mmr .1. ,u Rule 15] The Passports Rules, 1980 19 (3) An India-Sri Lanka passport shall continue in force for a period of four years from the date of its issue. (4) An emergency certificate shall continue in force for a period of 1[three months] from the date of its issue. 2[(5) A certificate of identity shall continue in force for a period of ten years from the date of its issue] (6) A diplomatic and an official passport shall continue in force for a period to be decided in each case by the Central Government or the passport authority which issues the passport: Provided that the total life of a diplomatic or an official passport shall be ten years from the date of its issue. 3[(7) The passport for Haj pilgrims shall be valid for a period of eight months from the date of issue] 13. Issue of additional passport or travel document in special circumstances.—~—A person holding a passport or travel document shall not be entitled to another passport or travel document unless he surrenders to the passport authority the passport or travel document already held by him: Provided that separate passports or travel documents may be issued to the same person in respect of different countries if it is necessary so to do for facilitating his visits to such countries. 14. Appellate authorities—For the purpose of the Act and these Rules, the appellate authority to whom an appeal shall lie from an order specified in column (1) of the Table below shall be that specified in the corresponding entry of column (2) thereof and every such appeal shall be filed within thirty days from the date on which the order sought to be appealed against is communicated to the appellant. TABLE Orders appealed against (1) (2) The Chief Passport Officer, Ministry of External Affairs, New Delhi. Appellate authority 1. An order of the passport authority, other than the Central Government, under—— (i) clause (b) or clause (c) of sub- section (2) of section 5; or (ii) clause (b) of the proviso to section 7; or (iii) sub-section (1) or sub-section (3) of section 10. 2. An order under sub-section (6) of Additional Secretary or Secretary, section 10 of the authority to whom Ministry of External Affairs, New passport Delhi, authority is subordinate. Delhi. 15. Fee payable in respect of appeal.—Every petition for appeal shall be accompanied by a fee of twenty-five rupees which shall be paid in cash at the treasury and a copy of the receipted challan shall be enclosed with such petition. 1. Subs. by G.S.R. 633(E), dated 23rd August, 2011, for ”six months’” (w.e.f. 23-8-2011). 2. Subs. by G.S.R. 527 (E), dated 9th July, 2001 (w.e.f. 137-2001). 3. Ins. by G.S.R. 390(E), dated 4th June, 2009 (w.e.f. 5-6-2009).

20 lRule l6

16. Procedure to be followed by appellate authority'--On receipt of an upp*i, tt "

upp"ttute authority may cal[,]or the records of the case from the

authority which purr"i in" oti"t upp"uled. against and after giving the appellant a reasonable opportunity of representing his case' pass

final order'

17. Authority and Form for special endorsement under section 19'-(1) The

authority for the pLlrposes of section 19 shall be the passport authority'

(2)Everyspccialendorsementreferredtoinsectionlgshallbeirrthe following Form, namelY:--

FORM

This passport is hereby made vaiid trnder section 19 of the Passports Act,

7967-(75 of |OOZ1, for travel through, or visiting,""""':""':"""' for a maximum period of...........-........... days/rnonths from the date of this endorsement.

18. Inspection of passport or travel document,-The authorities for the prlrposes oi clause (c) of s,b-section (1) of section 12 shall be-

(i) anY PassPort authoritY; (ii) any officer of Police not below the rank of a sub-Inspector; and

(iii) any officer of Customs empowered by general or special order of Central Government in this behalf'

19. The conditions of a passport or travel document.-The conditions subject to which a passport or tiavei document shall be issrred or renewed shall

be as set out in Schedule V. 20. Repeal.-The Passports Rules, 7967 are hereby repealed: provided that such repeal shail not affect the previotrs operation of the said

R,les or anything duly dbne or suffered, or any right, privilege, obligation or liability acqirired, accepted or incurred, thereunder'

The PassPorts Rules, 19BO

SCHEDULE I (See rule 3)

S1. No. Passport authorities jurisdiction

(3)(2)(1)

'Ii. (a)

(b)

(c)

(d)

Regional Passport Officer, Ahmecl;rbad, (Regional Passport Office, Ahmedabad).

Assistant Passport Officer, Ahmedabad, (Regional Passport Office, Ahmeclabad).

Public Relations Officer, Ahmedabad, (Regional Passport Office, Ahmedabacl).

Superi ntendent, Ahmedal-r.rcl, iRegion.r I Passport Office, Ahmedabad).

The State of Gujarat and the Union Territory of Diu.

-do-

1.. subs. by G.s.R. 84(E), ctated 1.1th February, 1988, for Scrial No. 1 (w.e.f' 11-2-1988).

Sch. ll The Passports Rules, 198O 21

_ _11) (2) (3)

'12.

(d)

2t3. (a)

(b)

(c)

(d)

3[4.(i) (a)

(d)

4.(ii) (a)

(b)

(c)

(d)

(a)

(b)

(c)

Recional Passp()rt Officer, Calcutta, (R6[ional ['asi1ro11 Office, Calcutta).

Assistant Passp()rt Officer, Calcutta, ( tlegiorral l).rsiport Officc, Calcutta).

Public l(elations Officer, Calcutta, (Regional Passport Office, Calcutta).

Superinteuelenl, Calcutta, (Regional Palsport Office, Calctrtta).

Reiriorral Passport Officer, (R6!ional Pasiport Office, Delhi).

Assistarrt Passport Officer, (Regional I'asiport Office, Delhi).

Public Relation Officer, (Itegional Passport Office, Delhi).

Superintendent, (R6gional Passport Office, Delhi).

Passlrort Officer (l'asiport Officc, Clrandigarh)

Deoutv Passuort Officcr, (Palspbrt Oftice, Chandigarh)

Assistant Passport OfIicer, (Passport Of tite, Charrdigarh)

Superintendent, (l)issport Office, Chandigarh)

Passoort Officer (Pasiport Office, Amritsar)

Deuu[v l'assport Officer (l'isspbrt Oflice, Amri tsar)

Assistant Passport Officer (Passprrrt Offiie, Amritsar)

Suoerintendeut (Pissport Officc, Anrritsar)

The States of West Bengal, Tripura and Sikkim.

-do-

-do-I

Delfu and the dishicts of Gurgaon, Faridabad, Sonepat, ]h--aliar, Rohtak, Mahendergarh and Rewari in the State ofHaryana.

-do-

-.1o-l

The districts of Bhatinda, Ludhiana, Fategarl'r Sahib, Patiala, Ivlosa. Mansa. Sanqrur and Ropar in tHestate of Pturi'ab, the districts o[ Ambala, Bhiwairi, Hissar, firrd, Karnal, Sirsa, Kaithal, Rewari, Kurukshetra, Mohindergarh, Panioat. Yamunanaear, Panclikttla and 'Fatehabad in" the State of Haryan.r and Union "l'erritory of Chahdigarh.

-do-(b)

(c)

-do-

Ferozepur, Faridkot, I\tluktsar, Amritshr, Gurdaspur, Tarn Taratr

-do-

subs. by G.s.]{. 1155(lr), c{ated 21st Novernber, 1988, for serial No. 2 (w.e.f.8.12-1988). Subs. bjr G.S.R. 718(Il), r'laterl 28th september, 2004, for Seriai No. 3 (w.e.f. 29-10-2004). Earlier Serial No. 3 was substituted by G.S.R. 576(E), dated 27thJuly,200i (w'e'f' 2-9:2901),by g'9:R' 833(E), ctared 2rrr{ Decernbei, tss'L (w.e.f.2-12-1994) and hy G.s.R. 1155(E), dated 21st November, 1988 (rv.e.f. 8-12-1988). srrbs. by G.s.l{. 850(1.), dared llth December, 2008, for Serial No. 4 (w.e.f. 11-L2-2006). Earlier Serial No. 4 n,as substitr"rted by G.S.R. 526(E), dated 2nd Augusi, 2007 (w.e.I. 2-8-2007).

2t} " ' The'Pa'ssports Rules, .1980 £qu 15 '16. Procedure to be followed by appellate authority.——On receipt of an appeal, the appellate authority may call for the records of the case from the authority which passed the order appealed against and after givmg the appellant a reasonable opportunity of representing his case, pass final order. 17. Authority and Form for special endorsement under section 19.—(1) The authority for the purposes of section 19 shall be the passport authority. (2) Every special endorsement referred to in section 19 shall be in the following Form, namely:— FORM This passport is hereby made valid under section 19 of the Passports Act, 1967 (15 of 1967), for travel through, or Visiting, for a maximum period of............... ..... days/months from the date of this endorsement. 1.8. Inspection of passport or travel document.———The authorities for the purposes of clause (c) of sub-section (1) of section 12 shall be—- (i) any passport authority; (ii) any officer of Police not below the rank of a Sub-Inspector; and (iii) any officer of Customs empowered by general or special order of Central Government in this behalf. 19. The conditions of a passport or travel document—The conditions subject to which a passport or travel document shall be issued or renewed shall be as set out in Schedule V. 20. Repeal.——The Passports Rules, 1967 are hereby repealed: Provided that such repeal shall not affect the previous operation of the said Rules or anything duly done or suffered, or any right, privilege, obligation or liability acquired, accepted or incurred, thereunder. SCHEDULE 1 (See rule 3) Sl. No. Passport authorities Jurisdiction (1) (2) (3) The State of Gujarat and the 1[1. (a) Regional Passport Officer, Ahmedabad, Union Territory of Diu. (Regional Passport Office, Ahmedabad). (b) Assistant Passport Officer, Ahmedabad, —do~ (Regional Passport Office, Ahmedabad). (c) Public Relations Officer, Ahmedabad, —do- (Regional Passport Office, Ahmedabad). (d) Superintendent, Ahmedabad, (Regional -do- Passport Office, Ahmedabad). l. Subs. by G.S.R. 84(E), dated 11th February, 1988, for Serial No. 'l (w.e.f. 11-2-1988). «mic-1.: Sch. I] 1.113“ 1[2. (a) (b) (C) (d) 2[3- (a) (b) (a) 3[4-0) (a) (b) (C) (d) 4.(ii) (a) (b) (C) (d) The Passports Rules, 1980 21 (2) Regional Passport Officer, Calcutta, (Regional Passport Office, Calcutta). Assistant Passport Officer, Calcutta, (Regional Passport Office, Calcutta). Public Relations Officer, Calcutta, (Regional Passport Office, Calcutta). Superintendent, Calcutta, (Regional Passport Office, Calcutta). Regional Passport Officer, (Regional Passport Office, Delhi). Assistant Passport Officer, (Regional Passport Office, Delhi). Public Relation Officer, (Regional Passport Office, Delhi). Superintendent, (Regional Passport Office, Delhi). Passport Officer (Passport Office, Chandigarh) Deputy Pass ort Officer, (Passport 0 ice, Chandigarh) Assistant Passport Officer, (Passport Office, Chandigarh) Superintendent, (Passport Office, Chandigarh) Passport Officer (Passport Office, Amritsar) Deputy l’ass ort Officer (Passport 0' ice, Amritsar) Assistant Passport Officer (Passport Office, Amritsar) Superintendent (Passport Office, Amritsar) .- (3) The States of West Bengal, Tripura and Sikkim. -do- .do- -do~] Delhi and the districts of Gurgaon, Faridabad, Sone at, Jhajjar, Rohtak, Mahen er arh and Rewari in the State 0 Haryana. —do- —do— —do—] The districts of Bhatinda, Ludhiana, Fate arh Sahib, Patiala, Mo a, Mansa, angrur and Ropar in e State of Piuijab, the districts of Ambala, Bhiwani, Hissar, Iind, Karnal, Sirsa, Kaithal, Rewari, Kurukshetra, Mohinder arh, Panipat, Yamunanagar, Panel ula and Fatehabad in the State of Haryana and Union Territory of Chandigarh. —do- —do- -do- Ferozepur, Faridkot, Muktsar, Amritsar, Gurdaspur, Tarn Taran -do— -do- -do- 1. Subs. by G.S.R. 115505), dated let November, 1 988, for Serial No. 2 (w.e.f. 8-12—1988). 2. Subs. by G.S.R. 718(E), dated 28th September, 2004, for Serial No. 3 (w.e.f. 29-10-2004). Earlier Serial No. 3 was substituted by G.S.R. 576(E), dated 27th July, 2001 (w.e.f. 2—8-2001), by G.S.R. 833(E), dated 2nd December, 1994 (w.e.f. 2~12—1994) and by G.S.R. 1155(E), dated let November, 1988 (w.e.f. 8—12—1988). 3. Subs. by G.S.R. 85005.), dated 11th December, 2008, for Serial No. 4 (w.e.f. 11—12—2008). Earlier Serial No. It was substituted by G.S.R. 526(E), dated 2nd August, 2007 (w.e.f. 2-8—2007).

The Passports Rules, 1980

+.(iii) (a) I)assPort Of[i-cer, . (PassPort ()lfice, 5lrlllll'1 )

I)eolttv Passport Officer (l'issp'ort Office, Shimla ;

Assistatrt l)assport Officcr (Pass[,ort Offiie, Shinrla)

Sr-rocritr te ndetrt {l)iss1.ort Officc, Slrimla)

Passuort Officer (['asiport Office, Chcrrrrai t

All districts of the State of Himanchal Pradesh

(b)

r[5.(i) (a)

(d)

s.(ii) (a)

(b)

(c)

(d)

'?[6.(i) (a)

(c)

(d)

(b)

(c)

-do-

-do-l

The districts of Chennai, Chingelput (E), Kanchil'ruram, Velloie,' 'Ihiruvanirmalai, Cuddalore, Villupuram, Dharmapuri, Kaiaikkal, Tfuruvallur of the State of Tamil Nadu and Union territory of Pondicherry.

-do-Deoutv Passr-.ort Officer. (PaLsp'ort Office, Cherura i )

Assistant Passport Officer, (Passlrort Of [ice, Cheru-rai)

Sr.rpe rintenden t, (P;issport Office, Cherrna i )

Passr,rorI Officer (Pasiport Of fice, Coimbatore)

l)euutv Passuort Officer ( PJssp'ort OtIi ce, Coi mba tore)

Assistant Passoort Officer (Passport Of fite, Coimbatore)

Suoerintendent (Pdssport Office, Coimba tore)

l{ec.iorraI Passport Officer, ( Re"gional Pasiport O(fice, Cochin)

_do_

Coimbatore, Salern, lJammakkal, Nilgiris

-do-

-do-I

'l'he dishicts of Alappuzha, Kottayam, Idukki, Ttirissur, Ernakulam of the State of Kerala and Union territory of Lakshadween.

-do-

(b) Assistant Passport Officer, (Regional I'}assport Office, Cochin)

' (d) Superintendent, (l{egional Passport Office, Cochin

3[6.(iiXa) Passport Officcr, l'assport CX[ice, Kozhikoc-le

-do-I

The djstricts of Way.rn.rd. Kozlrikode, K.rnnaur and Kasargod of the State of Kerala.

1. Sttbs. by C.S.R. 850(li), dated 11th Decernber,2O08, for Serial No.5 (w.e.f. 11-12-2008). Earlier Serial No. 5 was sttbstitutecl by G.S.R. 576(E), dated 27thltr|y,2001 (w.e.f. 2-8-2001). SuLrs. by G.S.R. 576(E), rlatecl 27th July, 2001, for Serial No. 6(i) (w.e.f. 2-8-2001). Earlier Serial No. 6(i) was strbstitrtted by G.S.i{. 111(E), dated 22nd January, 1992 (w.e.f. 19-2'1992) and by C.S.R, 1155(E), datecl 2lst Novernber, 1988 (w.e.f. 8-12-1988). Srtbs. bv G.S.R. 674(E), clated 2Tth October, 2006, for Serial No. (:(ii) (rv.e.f. 27-70-2006). Earlier Sr:rial No. (r(ii) *,as substittrtecl by G.S.R. 576(E), datecl 27thJttly,2001 (n,.e.f. 2-8-2001).

Sch. ll The Passparts Rules, 1980 23

(1) (3)(2)

(b) Assistant Passport officer' (Passport Of6ce, Kozhikbde)

Public Relations Officer, (Passport Office' Kozhikode)

Supelintendent, (Passport Of fice, Ko'21'dkodc)

Passport Officcr, l'assPort Office, Mala'ppurarn

-do-

The clistricts of Malappuram 'rncl riiitciiaa in the State'of Kerala'

-do-

-do-l

The tlnion territorY of Dadra and Nilai Haveli and Daman "rnd tlre diit"ricts of Mumbai, Rahragiri, Sindhudurs, Aurangabad antl B"ed- of thE'State of Maharashtra'

-do-

-c1o-

-do-

-do-l

The State . of- Uttar . f.l*dgSl'

(c)

(d)

6.(iii)(a)

(b)

(c)

Assistant Passport Officer, (Regional PassPort Office,

Public Relation Officer, (Regiorral PassPort Office,

Superintendent, (R6gional PassPort Otttce,

Passuort Officer, (f isiport Office, NagPur)

Assistant l'assPort Officcr, Office, Nagpur)

Public Relation Oificer, (Passport Office, NagPur)

Suuerintendent, (l)issprtrt Offic.', Na g;'ur)

Passport Officer, Ltrcklrow Offiie, I.ucknow).

l'he districts of Amravati, Akola, B-hu'rdato, Btrltllrarra, L-lra!1'11'q1, [.ahrr, I lingo]i, C.lLlcltlr()ll, L*liti.'. Ialrral' N.rgpur' ([JrL)'rr\), Napour (Rura11,' Natr,le'l Oi,i'li,'obnd, I'arbh.rrti, Waslrttii w^riinr. YavaLmal n, ,1'o 5i.11.' "I Mi(arashtra .rnd Bhilai SIt'el Pl'rrrt'

Murnbai)

Mrrmbai)

Mumbai)

(h)

(c)

(I'assport

(Passport

i"*.fr-rJrlo tt e tlistricts of l'iliLrtrit, Strot'rluhriprt, ^Mairrpttri, tUl,rprtri,

Agra, h, tli.ah,uitliur.'', ' Aligarh, tilal'r,

ijiiiin.lslirtrt, Ilttdaun, ltart'iily, Ramuttr, Meerut, Glr,rz j'rlrad, Mori.l.rba.{, Nainital,. [5r1rrt-rr,

(b) Public Relations Officer, (Passport Office'' MalaPPuram) (c) Superintendcnt, (Passport Office''

MdlapPruram,l

r r 7 ( A ) ( a )

i[r;l,.l,X, il;*:#;: -"Jt,,f.? M umba i )

(d)

7.(ts) (a)

(d)

2[8.(i) (u)

A;;Ii;il, "Xl',-'urn,

Pirl:'rrasirrh, (lhamo.li, ...'tetrr'i;(,.,trltwal, Muzaffalnagar, Carhwal, Alrr

Sahararipur,

qeit4{ttsr{ 9r"' kryiri) -- - r -s"b' ;y G^s I{. 576(E), cta Eq ?7rl i-}y, '3911

r:i ::lil *;1 l: : i ?^1;1?31)', Earrier seriar

ffi't "J;'".il,ilffi'bv'il'R ;bai6; datecl 21st Ju[e' lee1 (w e r' 't6'e'reet)'

- t 1n /- 1(\Qat\ 2. i;;". ty C.S.n. ags@), iate'i 16th June, 1983' for Serial No 8 (w e'f' 17-6-198it)'

22 The: Passports Pulsar 1980 [Sch I (1) A (2) <3) 4,(iii)‘r 7(3) Pass ort Officer, A11 d. tr' f f in (Faggport Ofﬁce, Shimla) PﬁmanbsheflslgradJesh' e State Of b De ut Pass ort Officer - - ( ) (Pagspbrt O 'ce, Shimla) do (c) Assistant Passport Officer -do- (Passport Office, Shimla) (d) Su erintendent - — (Pziassport Office, Shimla) do ] l[5.(i) (a) Passport Officer The districts of Ch ' (Passport Ofﬁce, Chennai) Chingelput (E), Kanchipieirfgrari: Vellore, Thiruvannrnalai, Cuddalore, ‘ Villupurarn, Dharmaﬁuri, Karaikkal, Thiruva ur of the State of Tamil Nadu and Union territory of Pondicherry. (b) Depu Pass wort Officer, - - (Passigbrt 0 ice, Chennai) do (c) Assistant Passport Officer, -do— (Passport Office, Chennai) (01) Superintendent, ~ -do- (Passport Office, Chennai) 5.(ii) (a) Passport Officer C ‘ b . (Passport Office, Coimbatore) Noalrhnmaaaigl, Nilgiarliiml Erode, (b) Deputy Pass ort Officer - - (Passport Office, Coimbatore) do (c) Assistant Passport Officer -clo- (Passport Ofﬁce, Coimbatore) (d) Superintendent - - (Passport Office, Coimbatore) do ] 2[6.(i) (a) Regional Passport Officer, The d' tr' (Regional Passport Office, Cochin) Kottayafrﬁ, lCtslduﬁlrd, Ala {fig}; Ernakulam .of the State of Kerala in; h dUruon territory of (b) Assistant Passport Officer, a a weep. -d0- (Regional Passport Office, Cochin) (c) Public Relation Officer, -do- (Regional Passport Office, Cochin) ‘ (d) Superintendent, —do-] (Regional Passport Office, Cochin 3[6.(ii)(a) Passport Officer Passport Office The di ' - . . , . , .t , stricts of W (1, Kozhikode Kozhikode, Kannaur ayanaald 1. Subs. by G.S.R. 850(E), dated 11th December, 2008, for Serial No. 5 (w.e.f. 11—12-2008). Earlier Serial No. 5 was substituted by G.S.R. 576(E), dated 27th July, 2001 (w.e.f. 245-2001) 2. Subs. by G.S.R. 576(E), dated 27th July, 2001, for Serial No. 6(i) (w.e.f. 2-8-2001). Earlier Serial No. 6(1) was substituted by G.S.R. 111(E), dated 22nd January, 1992 (w.e.f. 19—2—1992) and b G.S.R. 1155(E), dated let November, 1988 (w.e.f. 8-12—1988). Y 3. Subs. by G.S.R. 674(E), dated 27th October, 2006, for Serial No. 6(ii) (w.e.f. 27—10-2006). Earlier Serial No. 6(ii) was substituted by G.S.R. 576(E), dated 27th July, 2001 (w.e.f. 2-8—2001). Kasargod of the State of Kerala. Sch.’ 1] The Passports Rules, 1980 23 (1) <2) (3) ._ (b) Assistant Passport Officer, (Passport Office, Kozhikode) -do- (c) Public Relations Officer, (Passport Office, Kozhikode) ~do— (d) Superintendent, (Passport Office, Kozhikode) -do- 6.(iii)(a) Passport Officer, Passport Office, _ Malappuram The districts of Malappurarn and Palakkad in the State of Kerala. (b) Public Relations Officer, (Passport Office, Malappurarn) ~do— (c) Superintendent, (Passport Office, Malappuram) -do—] 1[7.(A) (a) Regional Passport Officer, (Regional Passport Office, Mumbai) The Union territor of Dadra and Nagar Haveli and aman and the districts of Mumbai, Ratnagiri, Sindhudurg, Aurangabad and Beed of the State of Maharashtra. (b) Assistant Passport Ofﬁcer, (Regional Passport Office, Mumbai) -do- (c) Public Relation Ofﬁcer, (Regional Passport Office, Mumbai) -do- (d) Superintendent, . (Regional Passport Office, Mumbai) -do— 7.(B) (a) Passport Officer, _ . . (Passport Office, Nagpur) The districts of Amravati, Akola, Bhandara, Buldhana, Chadrapur, Latur, I-Iingoli, Gadchiroli, \ Gondia, Jalna, Nagpur (Urban), Nagpur (Rural , Nanded, Osmanabad, Parb ani, Washiin Wayclha, Yavatmal of the State of Ma arashtra and Bhilai Steel Plant. (b) Assistant Passport Officer, (Passport Ofﬁce, Nagpur) -do— (c) Public Relation Officer, (Passport Office, Nagpur) -do- (d) Superintendent, (Passport Office, Nagpur) -do—] 2[8.0) (a) Passport Officer, Lucknow (Passport Pradesh Office, Lucknow). l. Subs. by G.S.R. 576(E), dated 27th July, No. 7 was substituted by G.S.R. 58603), 2. Subs. by G.S.R. 49403), dated 16th June, The State of Uttar excluding the districts of Pilibhit, hahjahanpur, Main uri, Agra, Mathura, Ali ar , Etah, Bulandshahr, Bu aun, Bareilly, Rampur, Meerut, Gl'iaziabad, Moradabad, Nainital, Bijnor, Muzaffarna at, Saharanpur, Garhwal, lmora, Pi choragarh, Chamoli, T ehri—Garhwal, Deliradun and Uttar~kashi). 2001, for Serial No. 7 (w.e.f. 2—8—2001). Earlier Serial dated 21st June, 1991 (wef. 16—9—1991). 1983, for Serial No. 8 (w.e.f. 17-6—1983).

24 The Passports Rules, 1980 lSch. I

(1)

(d)

8.(iii) (a)

(b)

(c)

(d)

(3)(2)

(o) &*':;Tli

t;,",';tu'i.?t[t*,Lucknow

(PiissPort Office, Lucknow)'

t[s.(ii) (a) ifjsfp"#,"J1]tg Barelry)

-do-

-..-- :do-

-do-

The districts of Bareilly, Budaur, Etah, Biinor, Moradahad, Rampur Pilibhit,' Shahiahanpur, Mainpuri, Firozabad andJyotiba Phule Nagar in tl're State of Uttar Pradesh.

-do-

All districts of the State of Uttaranchal.

(b)

(c)

[)cuutv Passoort Officer (Pa'ssp'ort Office, Bareilly)

Assistant Passuort Officer (Passport Offiie, Bareilly)

Suoerintendent (Pdssport Office, Bareilly)

Passrrort Officer, ( Pasi1.611 Office, Dehrad un)

Deuutv Passrrort Officer (l'assp6rt Off ice, Delrradurr)

Assistant Passport Officer ( Passport Offite, Dehr.rdun)

Suuerinicndent (l'dss1rs11 ()ffice, Dehradurr)

Passuort Officer, (PasAport Office, i{yderabad).

-do-

(a)219

-c1o-l

Tl.re districts of Adilabacl, Niz.rnrabad, Medak, Kartmtr,rg.tr, Wararrga[, Klrantrn.urt, ltang.r Itedclv," I Iyderaha,l, Kurrrool, M.rhabubna(ar, Cutrtur, Krislura, I'.rrk.rsam,'Auantlr,rpr.rr, Nelltrr,-', Nalaeonda, CtrddaDh,r, Clritt,,r, Secuiiderab.'rd in [h., State o[ Andhra Praclesh.

The districts of Adilalracl, Nizanrahad, Medak, K,trimttagar, Wararrgal, Khamnram, ll;tnga Reddy," Hyderah,rd, Kurrrool, Mah.ibubrracirr, GutrtLtr, Krr';lrrr.r, Parkasani, "AnanthaL.ur, N:ellrrle Nalagonda, Cutldaplra, (lrittor', Sectriderabad in Itre St,r te of Andhra Pradesl-r.

-do- (c) I']trblic l{elatiorrs Officer,

(Passp611 Office, Hyderabad).

Subs. by G.S.l{.850(E), dated L1th Decernber,2008, for Serial No.8(ii) (w.e.f. 11-12-2008). Earlier Serial No. 8(ii) was substituted by G.S.R. 576(E), datecl 27tlnltrly,2001 (w,,.:.f. 2-8-2001).

Subs. by G.S.l{. 576(E), dated 27th JuIy, 2001, for Serial No. 9 (w.e.f. 2-8-2001).

(bt Assist,rrrt Passpor[ Officer, { ['assporl Of fiie, l-lyJerabad).

Sch. ll The PassqoRs rlutes, trov

(3) (2)(1)

(d)

10. (a)

(b)

(cl) SuPerintendent, Bangalore''-' (PJssPort Office, Bangalore)' tl. (a) Passport Officer, ]aiPur'

(PasiPort Office, JaiPur)' (b) Assistant Passport Officer' Jaipur

(PassPort Office, ]aiPur)' (c) Public Relations Officer' |aipur

(PassPort Office, JaiPur)' (d) SuPerintendent, JaiPur'

(PissPort Office, JaiPur)' Itl2. (a) PassPort Officer,r'-'

(PassPort Office' BhoPal)' (b) DePutv PassPort Officer''

(Pa'ssP'ort Ofiice' BhoPal)' (c) Assistant PassPort Officer'

(PassPort Office' BhoPal)'

(d) Sutrerintendent' (PissPort Office, BhoPal)' (e) PassPort Officer

(PasiPort Office, RaiPur)'

(f) Assistant PassPort Officer (PassPort Office, RaiPur)'

(s) SuPerintendent'"' lPuttPott Office, RaiPur)'

l? (a) Passport Officer, Bhubaneshwar'-' (Rutipo.t Office, Bhubaneshwar)' (b) Assistant PassPort Officer'

Bhubaneshwar [PassPort Office, Bhubaneshwar)'

(d) SuPerintendent, Bhubaneshwar'-' (fittpott Office' Bhtrbaneshwar)' 2l 14. (a) Passport Officer,

(PassPort Office' Patna)

-do-

The State of Raiasthan'

-do-

A11 Districts of the State of the Madhya Pradesh.

-do-

A11 Districts of the State of Chhattisgarh.

-do-

-do-I

The State of Orissa'

-do-

The State of Orissa'

-do-

The States of Bihar and Jharkhand.

Superintendent, lnJttpo.t Office, HYderabad)' Passoort Officer, Bangalore (Passport Office, Bangalore)'

Asslstant Passport Officer, Bangaiore (Passport Office, Bangalore)'

-do-l

The State of Karnataka.

-do-

itJr. Lry Cs.n' 43(E), dated 22nd January' 2008.' for Serial No 12 (r'r''e'f' 22-1-2008) Earlier

Seriat No. 12 was strbstit;ffy?;.li #oe'1, dated 2Tth luly' 2001 (w e'f' 2-8-2001)'

Strbs. by G.S.R. 576(E), dated2)thfuly' 2001' for Serial No' 14 (w'e'f' 2-8-2001)'

!i' :itt 'i:!

iiiir

iii.i

i I

' Semi] The Passports-“Hulasp mou ,_- TherPas'SPOrts. Rules, 1980 V 3 ﬁsh. I (1) ' ‘ (2) (3) (b) Assistant Passport Officer, Lucknow ' —do- (Passport Office, Lucknow). (c) Public Relations Officer, Lucknow ,_ -010- (Passport Office, Lucknow). \“ (d) Superintendent, Lucknow -do- (Passport Office, Lucknow). l[8.(ii) (a) Passport Officer (Passport Office, Bareilly) The districts of Bareilly, Budaun, Etah, Bijnor, Moradabad, R Pilibhit, Shalcig'ahan ur, Magi“ 11311;: Plrozabad an Jyoti a Phule agar 1n the State of Uttar Pradesh. (b) Deputy Pass ort Officer (Passport O ice, Bareilly) —do~ (c) Assistant Passport Officer -do— (Passport Ofﬁce, Bareilly) (d) Superintendent -d (Passport Office, Bareilly) 0* 8.(iii) (a) Passport Officer, ' ‘ (Passport Office, Dehradun) Gilardi‘lilfaits Of the State Of (b) Deputy Pass Wort Officer (Passport O ice, Dehradiui) ‘dO' (c) Assistant Passport Officer (Passport Office, Dehradun) -do— (d) Superintendent (Passport Office, Dehradun) 'dO‘] The districts of Adilabad, Nizamabad, Medak, Karimnagar, Warangal, Khammam, Ranga Redd , Hyderabad, Kurnool, l\J/laha ubnagar, Guntur, Krishna, larkasam, Ananthapur, Nellore, Nalagonda, Cudda ha, Chittor, Secunderabad in e State of Andhra Pradesh. The districts of Adilabad, Nizamabad, Medak, Karimnagar, Warangal, Khammam, Ranga Redd , Hyderabad, Kurnool, Maha ubnagar, Guntur, Krishna, Parkasam, Ananthapur, Nellore ~ glalaggndao, dCuddaphha, Chittor, ecun era a in t e St; Andhra Pradesh. ate 0f -do- 2[9. (a) Passport Officer, (Passport Office, Hyderabad). (b) Assistant Passport Officer, (Passport Office, Hyderabad). (c) Public Relations Officer, (Passport Office, Hyderabad). l, gubls) b3] OSR. 850(E), dated 11th December, 2008, for Serial No. 8(ii) (w.e.f. 11-17-2008) :ai 1cr erial No. 8(u) was substituted by G.S.R. 576(E), dated 27th July, 2001 (w.e.f. 2-5—2001). Subs. by GSR. 576(E), dated 27th July, 2001, for Serial No. 9 (w.e.f. 2—8-2001). I (1) (2) (3) (d) Superintendent, -d0_] (Passport Office, Hyderabad). 10. (a) Passport Officer, Bangalore (Passport Office, Bangalore). The State of Karnataka. (b) Assistant Passport Officer, Bangalore —do- (Passport Office, Bangalore). (c) Public Relations Officer, Bangalore -do- (Passport Office, Bangalore). (d) Superintendent, Bangalore, -do~ (Passport Office, Bangalore). 11. (a) Passport Officer, Jaipur, (Passport Office, Jaipur). The State of Rajasthan. (b) Assistant Passport Officer, Jaipur -do— (Passport Office, Jaipur). (c) Public Relations Officer, Jaipur -do— (Passport Office, Jaipur). (d) Superintendent, Jaipur -do- (Passport Office, Jaipur). 1[12. (a) Passport Officer, All Districts of the State of the (Passport Office, Bhopal). Madhya Pradesh. (b) Deputy Passport Officer, —do— (Passport Office, Bhopal). (c) Assistant Passport Officer, -do- (Passport Office, Bhopal). (d) Superintendent -do- (Passport Office, Bhopal). (e) Passport Officer All Districts of the State of (Passport Office, Raipur). Chhattisgarh. (f) Assistant Passport Officer -do— (Passport Office, Raipur). (g) Superintendent -do—] (Passport Office, Raipur). The State of Orissa. 13. (a) Passport Officer, Bhubaneshwar (Passport Office, Bhubaneshwar). (b) Assistant Passport Officer, -do~ Bhubaneshwar) (Passport Office, Bhubaneshwar). (c) Public Relations Officer, Bhubaneshwar The State of Orissa. (Passport Office, Bhubaneshwar). (d) Superintendent, Bhubaneshwar —do— (Passport Office, Bhubaneshwar). 2[14. (a) Passport Officer, The States of Bihar and (Passport Office, Patna). Jharkhand. 1. Subs. by G.S.R. 43(E), dated 22nd January, 2008 , for Serial No. 12 (w.e.f. 22—1—2008). Earlier Serial No. 12 was substituted by G.S.R. 576(E), dated 27th July, 2001 (w.e.f. 2-8-2001). 2. Subs. by G.S.R. 576(E), dated 27th July, 2001, for Serial No. 14 (w.e.f. 2-8—2001).

(d)

1[15. (a)

(d)

2U6" (a)

(b) Assistant Passport Officer, (Passport Office, Jammu).

(d) Superintendent, (Passport Office, |ammu).

17, (a) Passport Officer, Panaji, (Passport Office, Panaji).

(b) Assistant Passport Officer, Panaji (Passport Office, Panaji).

. (c) Public Relations Officer, Panaji (Passport Office, Panafi).

(d) Superintendent, Panaji (Passport Office, Panaji).

Assistant PassPort Officer, (Passport Office, Patna).

Public Relation Officer, (Passport Office, Patna).

Superintendent, (Passport Office, Patna).

Regional Passport Officer, Guwahati, (Regional Passport Office, Guwahati).

Assistant Passport Officer, Guwahati (Regional Passport Office, Guwahati).

Public Relations Officer, Guwahati (Regional Passport Office, Guwahati).

Superintendent, Guwahati (Regional Passport Office, Guwahati).

Passport Officer, (Passport Office, Jammu)"

(3)

-do-

-do-j

The States of Arunachal Pradesh, Assam, Manipur, Mizoram, Meghalaya and Nagaland.

-do-

_do_

-do-l

The districts of Jammu, Poonch. Kathua, Doda, Rajouri, Udhampur in the State of Jammu and Kashmir.

-do-

-do-l

The State of Goa

-do-

(b)

(c)

0r)

(c)

1. Subs. by C.S,R. 1155(E), dated 21st November, 1988, for Seria1 No. 15 (w.e.f. 8-12-1988). 2. subs.byG.s.R.576(E),dated27thJuly,2001,forserialNo. 16(w.e.f.z-B-2001).Earlierserial

No. 16 was substituted by G.S.R. 833(E), dated 2nd December,1994 (w.e.L Z-12-L994).

tne rasspofis Hu,es, 'Y6Uscn. lJ

(1)

- ' \ n-^^-^-! tctinat The districts of Jalandhar'1118. (a) Passport Officer,- (Passport Off;;, Jalandhar) Kapurthala' ' Nawanshahar'

Hoihiarpur in the State of Punjab'

fu) DePutY PassPort Officer' -do-' ' (Pa.ss;,ort Office, ]alandhar)

(d) SuPerintendent, -do-l (PissPort Office, Jalandhar)

2U9. (a) Passport Officer, The districts of Agra' Mathura'L^" '-.' lnu,ipo''t orii;;;Ghaziabad) f,i%1i;,J#iTdshahar ffi:f

SaharanPur, Ghaziabad, Hathras and Gautam Budh Nagar in the State of Uttar Pradesh'

(b) Assistant Passport Officer, .. -do-

(PassPort C)ffice, Ghaziabad)

(d) SuPerintendent, -do-l (PissPort Office, Ghaziabad)

3[20. (a) Passport Officer, The districts of Pune' Satara'

Maharashtra.

(b) Assistant PassPort Officer, -do- (PassPort Office, Prlne)

(d) SuPerintendent, -do-l (PissPort Office, Pune)

1'Srtbs,byG.S.R,850(E),dated11thDecember,2008,forSerialNo.lB(w.e.f.11-1,2-2008).Earlier Seriat No. rs *o. s,,bsiit.,i"Jrrf Cs.n szoiE;, aated 27thlr,;,y,2001

(w.e.f. 2-8-2001)'

2. Strtrs.byG.S.R.576(E),daredZitXl''ly'2001'forSerial No tg(wef 2-8-2001)'

3.Strbs.byCi'S.R,576(!]),dated27lhJl|y,2001,forSerialNo.20(w'e.f.2-8-2001).EarlierSerial No.20 rvas substitLrted b*fE.s.n. irt6irl, dated 2tst November, 1988

(w.ef.8-12-1988)

[scn. I

; "7‘” ........., '“W 7 tween; 1 (1') . W (2) i (3) I. (b) Assistant Passport Ofﬁcer, -515- (Passport Office, Patna). (c) Public Relation Officer, -do- (Passport Office, Patna). (d) Superintendent, -do-] (Passport Office, Patna). 1[15. (a) Regional Passport Officer, Guwahati, The States of Arunachal (Regional Passport Office, Guwahati). Pradesh, Assam, Manipur Mizoram, Meghalaya and Nagaland. (b) Assistant Passport Officer, Guwahati "d0- (Regional Passport Office, Guwahati). ((2) Public Relations Officer, Guwahati ado- (Regional Passport Office, Guwahati). (d) Superintendent, Guwahati ~do-] (Regional Passport Office, Guwahati). 2 ' ’ [16, (a) Passport Officer, The districts of Jammu, Poonch (Passport Office, Jammu). Kathua, Doda, Rajouri’ Udhampur in the State of Jammu and Kashmir. (b) Assistant Passport Officer, (Passport Office, Jammu). (c). Public Relation Officer, (Passport Office, Jammu). (d) Superintendent, (Passport Office, Jammu). 17. (a) Passport Officer, Panaji, (Passport Office, Panaji). (b) Assistant Passport Officer, Panaji (Passport Office, Panaji). (c) Public Relations Officer, Panaji (Passport Office, Panaji). (d) Superintendent, Panaji (Passport Office, Panaji). -d0- .do_ -do—] The State of Goa -do- -do- -do- 1. Subs. by G.S.R. 1155(E), dated let November, 1988, for Serial No. 15 (w.e.f. 8-12-1988) 2. Subs. by G.S.R. 576(E) dated 27th Jul ‘ ‘ , y, 2001, for Serlal No. 16 (w.e.f. 2—8-2001 . E 1i ' No. 16 was substituted by G.S.R. 833(E), dated 2nd December, 1994 (w.e.f. 2-12-fg9fiserlal ’r'¥«4,~nrh'4'4.2n Set-1M! me Passports Hares, wau A ~ we. _. (1) <2) (3) 1[18. (a) Passport Officer, The districts of Jalandhar, (Passport Office, Jalandhar) Kapurthala, Nawanshahar, Hoshiarpur in the State of Punjab. (b) Deputy Passport Officer, -do— (Passport Office, Jalandhar) (c) Assistant Passport Officer, -do- (Pa55port Office, Jalandhar) -do-] (d) Superintendent, (Passport Office, Jalandhar) 2[19. (a) Passport Officer, (Passport Office, Ghaziabad) (b) Assistant Passport Officer, (Passport Office, Ghaziabad) (c) Public Relation Officer, (Passport Office, Ghaziabad) (d) Superintendent, (Passport Office, Ghaziabad) 3[20. (a) Passport Officer, (Passport Office, Pune) (b) Assistant Passport Officer, (Passport Office, Prime) ((3) Public Relation Officer, (Passport Office, Pune) (d) Superintendent, (Passport Office, Pune) The districts of Agra, Mathura, Aligarh, Bulandshahar Meerut, Muzaffarnagar, Bagpat, Saharanpur, Ghaziabad, Hathras and Gautam Budh Nagar in the State of Uttar Pradesh. -do— -do— —do—'] The districts of Pune, Satara, Sangli, Kolhapur, Ahmadnagar and Sholapur in the State of Maharashtra. {10- —do- -do-] Subs. by G.S.R. 850(E), dated 11th December, 2008, for Serial No. 18 (w.e.f. 11-12—2008). Earlier Serial No. 18 was substituted by G.S.R. 576(E), dated 27th July, 2001 (w.e.f. 2-8-2001). Subs. by G.S.R. 576(E), dated 27th July, 2001, for Serial No. 19 (w.e.f. 2-8—2001). Subs. by G.S.R. 576(E), dated 27 th July, 2001, for Serial No. 20 (w.e.f. 2-8—2001). Earlier Serial No. 20 was substituted by G.S.R. 1155(E), dated let November, 1988 (w.e.f. 8-12-1988).

L.>UII. I

) (3)

(b)

Passport Officer, (Pasdport Office, Thane)

Public Relation Officer, (Passport Office, Thane)

Superintendent, (Pdssport Office, Thane)

Pclssport Officer, (Pasiport Office, Srinagar)

Strperintendent, (Pdssport Office, Srinagar)

Passport Officer, (Passport Office, Tiruchirappalli)

Deorrtv Passoort Officer ( I'aispbrt Office, Tiruch ira ppalli)

Assistant Passoort Officer (Passport Offiie, Trichy)

Suoerintendent (Pdssport Office, Irichy)

Passport Officer, (Pasiport Office, Madurai)

Deoutv Passoort Officer (Pissp'ort Office, M.'rdura i )

Assistant Passport Officer (Passport Offiie, Madurai)

Superintendent (Pdssport Office, Madurai)

Passport Officer, (Passport Office, Visakhapatnam)

Public Relation Officer, (Passport Office, Visakhapatnam)

Supetintendent, (Pdssport Office, Visakhapatnam)

The districts of Dhtrle. Ialsaon. Nasik, Navi Mumbai, -Riiead, Thane, Nandurbar in the StatE of Maharashtra.

-do-

-do-l

The districts of Srinagar Anantnag, Baramulla, Budgam, Kargil, Kupwara, Laddakh- and Pulwaina in ihe State of Jammu & Kashmir.

-do-l

Tiruchirappaili, Karur Perambalur, Ariyalur,' ' Nagappattinam, Thdnjavur, Thiruiaiur & Pudukkottai

-do-

Madurai, Theni, Sivagangai, Dindigul, Virudhinafiar, Ramanthapuram, Thoothukudi, Tiruneveli' & Kanyakumari

-do-

(c)

2[22. (a)

(b)

2123. (a)

(b)

(c)

(d)

(e)

(h)

2124. (a)

(b)

(c)

(f)

(g) -do-

-do-l

The diqtricts of Godawari (West), Codawa\ (East), Srikakulam, Vizianasaram and VisakhaDatnam in the St,ate oY Andhra Pradesh.

-do-

-do-l

Subs. by G.S.R. 576(E), dated 27th July, 2001, for Serial No. 21 (w.e.f. 2-8-2001). Eariier Serial No. 21 was added by G.S.R. 485(E), daied 1st funy,1993 (w.e.f. 1-7-1993). Subs. by G.S.R. 103(E), dated 22ncl February, 2008, for serial No. 23 (w.r.e.f. 17-12-2007). EatLier it was strbstituted by C.S.R. 576(E), dated 27rhJuJy,2001 (w.e.f. 2-8-2001).

Sch. ll The Passports Rules, 19Ba 29

1125. (a)

(c)

'[26. (a)

(b)

(c,)

(d)

'lr.\.j

1[28. (a)

(b)

(c)

(d)

(3)

(b)

Director General, India Taipei Association, Taiwan

Deputy Director General, India Taipei Association, Taiwan

Assistant Director, India Taipei Association, Taiwan

Chief Secretary, Andaman Nicobar Administration, Port Biair.

Secretary (Passport), Andaman Nicobar Administration, Port Blair.

Deputy Commissioner, Andaman District, Port Blair.

Assistant Secretary (Passports), Andaman Nicobar Administration, Port Biair.

Consular Officer or Consular Agents in the Indian Mission or Posts outside India.

Joint Secretary (Consular Passport Visa) and Chief Passport Officer

Director, Passport and Visa Division, Ministry of External Affairs, New Delhi.

Deputy Secretary, Passport and Visa Division, Ministry of External Affairs, New Delhi.

Under Secretary,

Taiwar-r

-do-

-do-l

Union territory of Andarnan and Nicobar Islands.

-do-

_do-

-do-l

The area within ihe consular jurisdiction of the Indian Mission or Posts concerned.]

Whole of India in respect of diplomatic, official and ordinary passports.

-do-

-do-l

Area b be specified by the Central Government from time to time.l

Passport and Visa Division, Ministry of External Affairs, New Delhi.

(e) Section Officer, Passport and Visa Division, Ministry of External Affairs, New Delhi

1129. Any other Officer as may be designated by the Central Government from time to time.

1. Subs. by G.S.R.576(E), dated 27thJttly,2001, for Serial No.21 (vr'.e.f 2'8'2001).

! I

I I

. 1[2], (a) _ y ('2)’ Passport Officer, ‘ (Passport Office, Thane) (b) (C) 2[22. (a) (b) 2[23. (a) (e) (f) (g) (h) 2[24. (a) (b) (C) Public Relation Officer, (Passport Office, Thane) Superintendent, (Passport Office, Thane) Passport Officer, (Passport Office, Srinagar) Superintendent, (Passport Office, Srinagar) Passport Officer, (Passport Office, Tiruchirappalli) Deputy Pass ort Officer (Passport Of ice, Tiruchirappalli) Assistant Passport Officer (Passport Office, Trichy) Superintendent (Passport Office, Trichy) Passport Officer, (Passport Office, Madurai) Deputy Pass ort Officer (Passport Of ice, Madurai) Assistant Passport Officer (Passport Office, Madurai) Superintendent (Passport Office, Madurai) Passport Officer, (Passport Office, Visakhapatnam) Public Relation Officer, (Passport Office, Visakhapatnam) Superintendent, (Passport Office, Visakhapatnam) The districts of Dhule, Nasik, Navi Mumbai, Jalgaon, Raigad, Thane, Nandurbar in the State of Maharashtra. _d0_ ~do-] The districts of Srinagar Anantna , Baramulla, Budgam, Kargi , Kupwara, Laddakh and Pulwama in the State of Jammu & Kashmir. -do-] Tiruchirappalli, Karur Perambalur, Ariyalur, Nagappattinam, Thanjavur, Thiruvarur & Pudukkottai _do_ -do- -do- Madurai, Theni, Sivagangai, Dindigul, Virudhunagar, Ramanthapuram, Thoothukudi, Tiruneveli & Kanyakumari —do~ -do— —do—] The d~i5tricts of Godawari Godawaix (East), Srika ulam, Viziana ara and Visakha atnam in the tate 0 \«Andhra Pra esh. ~do— West), -do-] 2. l. Subs. by G.S.R. 576(E), dated 27th July, 2001, for Serial No. 21 (w.e.f. 2-8-2001). Earlier Serial No. 21 was added by G.S.R. 485(E), dated lst July, 1993 (w.e.f. 1-7-1993). Subs. by G.S.R. 103(E), dated 22nd February, 2008, for serial No. 23 (w.r.e.f. 17-12-2007). Earlier it was substituted by GSR. 576(E), dated 27th July, 2001 (w.e.f. 2-8-2001). .,, ,_. new: 1980 ’ '29 Sch. I] The Passports Rules, (1) (2) (3) 1[25. (a) Director General, Taiwan India Taipei Association, Taiwan (b) Deputy Director General, -do— India Taipei Association, Taiwan (c) Assistant Director, -do-] India Taipei Association, Taiwan 1[26. (a) Chief Secretary, Union territory of Andaman and Andaman Nicobar Administration, Nicobar Islands. Port Blair. (b) Secretary (Passport), -do- Andaman Nicobar Administration, Port Blair. (c) Deputy Commissioner, -do- Andaman District, Port Blair. (d) Assistant Secretary (Passports), —do—l Andaman Nicobar Administration, Port Blair. 1[27. Consular Officer or Consular Agents in The area within the consular the Indian Mission or Posts outside jurisdiction of the Indian India. Mission or Posts concerned] 1[28. (a) Joint Secretary (Consular Passport Visa) Whole of India in respect of and Chief Passport Officer diplomatic, official and ordinary passports. (b) Director, -do- Passport and Visa Division, Ministry of External Affairs, New Delhi. (c) Deputy Secretary, —do— Passport and Visa Division, Ministry of External Affairs, New Delhi. (d) Under Secretary, -do- Passport and Visa Division, Ministry of External Affairs, New Delhi. (e) Section Officer, -do-] Passport and Visa Division, Ministry of External Affairs, New Delhi 1[29. Any other Officer as may be designated Area to be specified by the by the Central Government from time to time. Central Government from time to time] 1. Subs. by G.S.R. 576(E), dated 27th July, 2001, for Serial No. 21 (w.e.f. 2—8-2001).

T- 30 The PassPorts Rules, 1980

SCHEDLTLE II (Scc rule 4)

PART I

PASSPORTS

lSch. ll

Classes of PassPort Classes of persons to whom issuable

). 4.

Ordinary PassPort

India-Bangladesh PassPorts

India-Sri l-anka PassPorts

lndia-Sri L;rnka PassPorts (for Repatriates-1964 and 1974 agreernents)

Official Passports

Citizens of India' -do-

-do-

Persons who have been granted citizenship ttnder the India-Sri l{epatriation Agreements of 1,964 and

Inclian Lanka t971,

(i) Government officials and non-officials when their passages are paid by the Covernment and the members of their families, when such members of their famities also proceed out of India at the expenses of Covernment.

(ii) Officials of Reserve Bank of India, the State Bank of India, nationalised banks, Corporations, Undertakings and other institutions owued or controlled by the State and officials of atttonomous bodies

set up by the State, proceeding out of India on the official work of their respective organisations; and the members of their Jamilies when such members also proceed out of India at the

expense of sr"rch organisations.

(iii) Permanent Government officials on cleptrtation to foreign Governments, the United Nations Organisations and its specialised Agencies and other inter- Governrnental Organisations/agencies recognisetl by the Government of India, ancl the members of their families, provided such deptrhrtion is arranged through the Covernment of India'

(iv) Government officials sponsored by the Ministries in the Government of India and their departments, for attending international conferences, seminars and meetings or for undergoing trairring either independently or under any of the

scholarship schemes for the time being in force, provided the deputation out of India is treated as dutY and the Government officiat is ailowed to draw

The PassPorts Rules, 108O 31Sch. lll

(v)

his dr-rty pay and allowances in India and the members of the family of sr-rch official deputed or'rt of India for a period not less than twelve months, r'r'hen travelling with or joining such official at his post abroad.

Fully depender',1 m61hgr / fa ther/ mother- in-law/6rotherlsister of an officer belonging to tndian Foreign Scrvice (Branih B) and fulty dependcnt motlrer- in-law/brother/sister of an officer belonging to Indian Foreign Service- (Branih

-,{;, *h".t proceeding otrt of India, with the Permission of the Government, to reside with the officer at the place of his Posting abroad'

6. Diplomatic PassPorts

(vi) Any other person who, in the opinion of the Government of lrrdia shotrld have arr official passport becaltse of the nature of his foreign mission.

Note.-The following persons str'rll not be entitled to the isstte of official passports' namelY-

(a) persons sponsored by a Government iepartrnent for altending interntrtional co.tferencos, seminars at-rd meetings or

for studies of iraining outsicle lnclia either independently or: under any of the

scholarship schemes for the time being in force when such persons go on study leave or leave of anY other kind;

(b) persons proceeding olrtside India at ih"ia o*n expense on ctimmercial tlr other pr.rrposes aithough a department of the Government certifies that such PurPose would be to Covernment interest'

(i) ' (a) Officers of the Indian Foreign Service (Branch A) when Proceeding out of India on official br-rsincss

(b) Such Officers of the Indian Foreign Service (Branch B) and other officet's of the Ministry of External Affairs or other Ministties of DePartment of the Covernment of indiar who '1rc proceeding abroad on official business-or

are posted to Indian Missions or Posts abroad', as may be determined b1' the Foreign Service Board in the Ministry of External Affairs.

‘30 The Passports Rules, 1980 if [Sch. ll SCHEDULE 11 (See rule 4) PART I PASSPORTS Classes of Passport Classes of persons to whom issuable 1 2 1. Ordinary Passport Citizens of India. 2. India-Bangladesh Passports —do- 3. India—Sri Lanka Passports do— 4. India-Sri Lanka Passports Persons who have been granted Indian (for Repatriates—1964 and citizenship under the India-Sri Lanka 1974 agreements) Repatriation Agreements of 1964 and 1974. 5. OfﬁCial Passports (i) Government officials and non-officials when their passages are paid by the Government and the members of their families, when such members of their families also proceed out of India at the expenses of Government. (ii) Officials of Reserve Bank of India, the State Bank of India, nationalised banks, Corporations, Undertakings and other institutions owned or controlled by the State and officials of autonomous bodies set up by the State, proceeding out of India on the official work of their respective organisations; and the members of their families when such members also proceed out of India at the expense of such organisations. (iii) Permanent Government officials on deputation to foreign Governments, the United Nations Organisations and its specialised Agencies and other inter- Governmental Organisations/agencies recognised by the Government of India, and the members of their families, provided such deputation is arranged through the Government of India. (iv) Government officials sponsored by the Ministries in the Government of India and their departments, for attending international conferences, seminars and meetings or for undergoing training either independently or under any of the scholarship schemes for the time being in force, provided the deputation out of India is treated as duty and the Government official is allowed to draw Sch. II] The Passports Rules, 1980 31 6. Diplomatic Passports (vi) 2 his duty pay and allowances in India and the members of the family of such official deputed out of India for a period not less than twelve months, when travelling with or joining such official at his post abroad. Fully dependent mother/ fa ther / mother— in-law/brother/sister of an officer belonging to Indian Foreign Service (Branch B) and fully dependent mother~ in—Iaw/brother/sister of an officer belonging to Indian Foreign Service (Branch A), when proceeding out of India, with the permission of the Government, to reside with the officer at the place of his posting abroad. Any other person who, in the opinion of the Government of India should have an official passport because of the nature of his foreign mission. Note—The following persons shall not be (a) (b) entitled to the issue of official passports, namely—- .. persons sponsored by a Government department for attending international conferences, seminars and meetings or for studies of training outside India either independently or under any of the scholarship schemes for the time being in force when such persons go on study leave or leave of any other kind; persons proceeding outside India at their own expense on commercial or other purposes although a department of the Government certifies that such purpose would be to Government interest. (a) Officers of the Indian Foreign Service (Branch A) when proceeding out of India on official business, (b) Such Officers of the Indian Foreign Service (Branch B) and other officers of the Ministry of External Affairs or other Ministries of Department of the Government of India who are proceeding abroad on official business or are posted to Indian Missions or Posts abroad, as may be determined by the Foreign Service Board in the Ministry of External Affairs.

32 The Passports Rutes, lgBO lSch. ll Sch. llll The Passpotts Rules, 1980 33

t1c; [wife or official hostess or husband, as the case may be, dependent son, dependent unmarried, separratecl, divorced or widowecl cliugliter, dependent parents of an offl.", referred to in (a) and (b) above when travelling with or joining such officer at his post abroad, on conclition of dependent status being recognised by the Ministry.l

Note,-Any member of the family referred to in (c) above of an officer who is actually holding a diplomatic assignment abroad may also be issued a diplomatic passport for staying in a country other than the country of accreditation of the officer for siudy or other prrrposes approvecl by the Central Governmen! a diplomatic pass-port issued in such a case shall, however, be surrenderecl whdn the diplomatic assignment of the officer is terminated or when the bfficer is posted back to the headquariers.

(ii) (a) A person having or having been granted a diplomatic statrrs either because of the nature of his foreign mission or because of the position he holds, as may be determined by the Central Government,

(b) Wife or husband, as the case may be, of a persorr referred to in (a) atove when accompanying tl-re said person.

Certificate of Identity

'[3. Passport for Haj pilgrims

(iii) Citizens of India abroad whose passports have been lost, stolen or damaged, and to whom new passports cannot be issued without verificatibn of their passport particulars by reference to the offices of Issue.

(iv) Persons of Indian origin abroad when allowed to come to lndia for settling down here.

(i) Stateless persons residing in India, foreigners, whose country is not represented in India, or whose national status is in doubt.

(ii) Persons exempted under section 22 from the operation of the provisions of clause (a) of sub-section (2) of section 6.

(i) Persons holding Haj a[ofment number for the relevant year from the Haj Commi.ttee:

Provided that name and allotment number match with the list given by the Haj Committee to the Passport Office.l

SCHEDULE III (See rules 5,6 and 11)

PART I (See rule 5)

Regional Code & Number............. Price:

GOVERNMENT OF INDIA REGIONAL PASSPORT OFFICE

ACKNOWLEDGEMENT"* Received your application form aiong with.....................fee and other documents

merrtioned below. Your reference is No.*............clated......,....... Please bring this card or quote this reference for enquiries, which should be made only after 40 days.

Signature for Regional Passport Office

Details of documents received: 1. Postal Orders/Bank Drafts/Special Passport Stamp

Amount Number Date

No. of photographs ( ) Old Passport, if issued. For official use. Only for applications received by post or through TAs.

Rs. 5 (India) l(s. 10 (Outside India)

PART iI TRAVEL DOCUMENTS

Classes of to whom issuable

Emergency Certificate (i) Citizens of India abroad who have been refused passport, or whose passports have been impounded or revoked, or who have to be repatriated to India.

(ii) Persons who have produced,. prima fncrc eviderrce of Indian citizenship but the evidence is considered insufficient to justify ihe issue of a passport

2. J,

T without further verification.

Classes of Travel Documents

1. Strbs, by G.S.R. 477(E), dated 16th June, 1993 (w,e.f. 21-6-1993).

1. Ins. by G.S.tt. 390(E), dated 4th june, 2009 (w.e,f. 5-6-2009).

iijj

32 The Passports Rules, 1980 [Son ll 1 2 . 1(c) [wife or official hostess or husband, as the case may be, dependent son, dependent unmarried, separated, divorced or widowed daughter, dependent parents of an officer referred to in (a) and (b) above when travelling with or joining such officer at his post abroad, on condition of dependent status being recognised by the Ministry] Note—Any member of the family referred to in (c) above of an officer who is actually holding a diplomatic assignment abroad may also be issued a diplomatic passport for staying in a country other than the country of accreditation of the officer for study or other purposes approved by the Central Government; a diplomatic pass-port issued in such a case shall, however, be surrendered whén the diplomatic assignment of the officer is terminated or when the officer is posted back to the headquarters. (ii) (a)A person having or having been granted a diplomatic status either because of the nature of his foreign mission or because of the position he holds, as may be determined by the Central Government. (b) Wife or husband, as the case may be, of a person referred to in (a) above when accompanying the said person. PART II TRAVEL DOCUMENTS Classes of Travel Documents Classes of persons to whom issuable '1 2 l. - Emergency Certificate (i) Citizens of India abroad who have been refused passport, or whose passports have been impounded or revoked, or who have to be repatriated to India. (ii) Persons who have produced primn ﬁzcie evidence of Indian citizenship but the evidence is considered insufficient to justify the issue of a passport without further verification. m ’l. Subs. by G.S.R. 477(E), dated 16th june, 1993 (wet. 24-64993) Sch. III] The Passports Rules, 1980 33 2. Certificate of Identity 1 2 (iii) Citizens of India abroad whose passports have been lost, stolen or damaged, and to whom new passports cannot be issued without verification of their passport particulars by reference to the offices of Issue. (iv) Persons of Indian origin abroad when allowed to come to India for settling down here. (i) Stateless persons residing in India, foreigners, whose country is not represented in India, or whose national status is in doubt. (ii) Persons exempted under section 22 from the operation of the provisions of clause (a) of sub-section (2) of section 6. (i) Persons holding Haj allotment number for the relevant year from the Haj Committee: Provided that name and allotment number match with the list given by the Haj Committee to the Passport Office] 1[3. Passport for Haj pilgrims SCHEDULE III (See rules 5, 6 and 11) PART I (See rule 5) R ' al Code & Number ............. eglon Price: Rs. 5 (India) Rs. '10 (Outside India) GOVERNMENT OF INDIA REGIONAL PASSPORT OFFICE ACKNOWLEDGEMENT“M f d h d t ' ' ' ' t er ocumen s Received our appllcatlon form along w1th.... .ee an o. .‘ mentioned belgw. Your reference is No.*.. ...dated.. . Please bring this card or quote this reference for enquiries, which should be made only after 40 days. Signature for Regional Passport Office Details of documents received: . 1. Postal Orders/ Bank Drafts/SpeCIal Passport Stamp Amount Number Date 2. No. of photographs ( ) 3. Old Passport, if issued. "‘ For official use. ** Only for applications received by post or through TAs. l. Ins. by G.S.R. 390(E), dated 4th June, 2009 (w.e.f. 5-6-2009).

Sisnature oR -+

Ihumb Impressron -

Please read the Pas.sport informatron Booklet carefully before filiing the form, in CAPITAL LETTERS in blue/black ball poini pen only:

(CAUTION: Please furnish correct information" Furnishing of incorrect information wou,ld attract pgnal provisions as prescribed under the nuJlpo.t, Act, 1967). piease produce your original documents at the time of submrssion of ihe for-.

H<;use No. and Street.. \i.P.

Tow.n and State. PIN Code

l[FOR]\,' EA(P)_l F'OR INDIA COVERNMENT OF INDIA

MINISTRY OF EXTERNAL AFFAIRS PASSPORT APPLICATTON FORM (NO^ 1)

(For New/Re-issue/Replacement of Lost/Damaged lrassport) (Please tick the reguired category)

Paste your unsrgned recent

colour photograph.

Size: 3.5 X .1.5 cm

Fee Amount Rs' Cash/D'D" Bank Code D.D. No. Date of Issue of D.D-

Sumame

Given Name (witb clocumentary proof)

2. In case of change of name/surname (after marriage or otherwise withdrc,mentary proof), piease indicate the previo", "u*uZ*irrr^?-m"f"ff

1. Strbs^ by G.S.R. 768(E), dated 23rd December.2006 as corrected by G.S.R. Z3S(E), dated 28th Nrrvember. 2007 (w.e.I. 23-72-2006),

Fite N umber"..."."....."......""p orr"u u.##ffi ffeslNo) ECR/ECNR

Signature of Checking Official

bicn. llu

3. Sex

tne rasspons Hules, 19AU 35

4. Date of Birth: (with documentarY Proof) In words......

6. Father/Legal allowed)

Guardian's Full Name (including surname, if any): (Initials not

8. If maried, Full Name of wifelhusband (including surname, allowed).

if any). (Initials not

g. Current Residential Address (where staying presently), Residing since......................

(ln case of students, please see section III of Passport Information Booklet)

Mobile No.

9. (a) If you have been resident at your current address for less than one year, please furnish other addresses of your residence during the last one year'

From.............................To... From.'...'........." """""'To"

"" E fl *r'fl fl YYYY l-l f] n E 5. Place of Birth: Village/Town, District, State, Country (with Documentary Proof)

Mother's Full Name (including surname, if any): (Initials not allowed)

8. (i) If divorced/widow/widower, Please indicate the category with documentary

I N

Ielephone No.

iilr 1- Name of applicant as it shourd appear in the passport (Initiars not allowed)

Lye. .. ".- 0.1.6.8. To, ........ .. .......... . ..... . .......................... Sh/Smt./Kum ................. . ............... House No. and Street ...................... V.P. ...... . ............... Town and State ............................... PIN Code. ............. . ............ , ............. 1[FORM EAlPl-1 FOR INDIA GOVERNMENT OF INDIA MINISTRY OF EXTERNAL AFFAIRS PASSPORT APPLICATION FORM (NO. 1) (For New/Re-issue/Replacement of Lost/Damaged Passport) (Please tick the required category) . Paste your Signature unSigned recent OR a l colour Thumb lmpressmn Phomgraph' Size: 3.5 X 3.5 cm I Please read the Passport Information Booklet carefully before filling the form, in CAPITAL LETTERS in blue/black ball point pen only: (CAUTION: Please furnish correct information. Furnishing of incorrect information would attract penal provisions as prescribed under the Passports Act, 1967). Please produce your original documents at the time of submission of the form. ﬁ For oﬂicinl use only .............Police Verification required (Yes/No) File Number........ ECR/ECNR Sig nature of Checking Official l Fee Amount Rs. Cash/DD. Bank Code DD. No. Date of Issue of D.D. CCU] L l Lilli tillllllﬂjmm I. Name of applicant as it should appear in the rt not allow Given Name ( with documentary proof) 2. In case of change of name/ surname (after marriage or otherwise with. documentary proof), please indicate the previous name/ surname in full lllllllllllllllllllllllllllllﬂ llllllllllllllllllllllllll-lllll I. Subs. by G.S.R. 768(E), dated 23rd December, 2006 as corrected by G.S.R. 733(E), dated 28th November, 2007 (w.e.f. 23-12-2006). mam“. rr - «50h. Amt "I‘FleT'I"&SSP€IT9’~’HUI98,' 1980 ' ‘ T35 Male [: Female C] 4. Date of Birth: DD E] [3 MM [:1 [:l YYYY [:1 |:] E D (with documentary proof) In words .................... . ...... . ............................ ‘ P f) 5 Place of Birth: Village/ Town, District, State, Country (With Documentary roo IllIlllllllllllllllllllllllJ Pill!lllllllllllllllllllllIllll 6 Father/ Legal Guardian’s Full Name (including surname, if any): (Initials not allowed) I I lll‘lllllllllllllllllllllll Elllllllllllllllllllllllllllll 7. Mother’s Full Name (including surname, if any): (Initials not allowed) Tllllllllllllllllllllllllllllld mllllllIIllllllllllllllllllnlll 8. If married, Full Name of wife/ husband (including surname, if any). (Initials not allowed). IIlllIlllllllllllllllllllllll TCllllllllllllllllllllllllllllld 8. (i) If divorced/ widow/ widower, Please indicate the category with documentary proof. lllIlllllllllllllllllllllllld llllllllIllllllllllllllllllllll 3. Sex 9. Current Residential Address (where staying presently), Residing since ...................... (In case of students, please see section III of Passport Information Booklet) I N Telephone No. Mobile No. lllllIlllllllllJllllllllllllll 9 (a) If vou have been resident at your current address for less than one year, please furnish other addresses of your residence during the last one year. From ............................. To .............................

. .,v , ueoPvt Lo t tutd>, t vou

.10. Permanent Address with PIN code (if the permanent

[Sch. lll

adclress is same as the

lil ,i

present address writ "Same" only)

11. Details of latest held/existing O.air-,r.@ (i) Passport Office File No.:.,.........................../passport(s) No............ (ii) Date and Place of Issue:........ ...................../Date of Expiry........... (iii) In

.case passport was applied for and not issued, prease give File No. &Date.........,..,..

Sch llll

i'2" (a )

The Passports Rules. 198O 37

H;rve you <rt <rn)/ trme r-luring the period of five,vears im.rrediateiy precetlinli the daie of th.is application been r:onvicted bv .'r r:ot.lrt rn Indra ior any crtmtnai oflence & sentenced to i6pris1v116ent !or i:w(l ye.rrs or rnore? [f so. give nirme of the conrt, case number ancl relev'ttt.t.t sccttons oi Laur (Attach copir ot itrdgment)

(bl Are any criminal proceedings pending against yor"i before a court in lnclia? If so, give name of court, case number irnd relevant sectlons of Law

(iv) Has yollr passport(s) ever been lost/damaged (if so attach FiR and give details)

11. (a) If yor-r have returned to India on Emergency Certificate (EC) or were everdeported or repatriated, please fumish details: EC No., date ancl place of isstre & attach seizure memo in original......... Place & Country from where deporteci/repatriated and reason thereof:..........

12. Other Details: (a) Educaiional QuaJifications (b) Visibte Distinguishing Mark, if any........,.... (c) Height................,............cms.

13. Are you working in Central Government/State Bodies (Y)esl(No f

Governmerrt/ pSU/Statutory

o,roo',lr)'"t' attach Identity Certificate (As per Annexure "8" of passport Information

14' Are you a citizen of India by: (B)irth/(D)escent,/(R)egistration/(N)aturarisation;

.,,,,J,1,il[i..li:: :::: :ossesseci anv other citizenship, ptease indicate previous

15. "Ernigraiion Check Not Requirecl,, status? yes/No......... (Please note that all 10 and above quarifiecr appricants are eligible for ECNRsta tus.) II yes' nrention the,eJigible category (srt'section III of passport lrrformatio^ Booklet)and enclose copy of relev.-r"nt certifilatJ/ Jocument.......... 16' In case of [rinors (appiicant below the age of 1g), if EITHER of the parents lrolda valid indian Passport.or his applied for ir tive the foilowing details. please see a^c-l fillup attached Annexure H. o

Mother

b-a ther

I'assport/File No. Date & Place of Issue/Application

(d) Have vou been ever refused/denied oassport? If yes, give details:

(e) Has your passport ever been impounded/revoked? If yes, give details

Have vou ever apphed/granted political asylum by any forergn country? If yes, give details:

18. Particr"rlars of person to be intimated in the event of death or accident: Name

Mobile/Tel" No./E-mail ID "..........."^... 19 Self Deciaration:

I owe allegiance to the sovereignty, unity & rntegrity of India, and have not voiuntarilv acguired citizenship or travel documents of anv other country. I have not lost. surrendered or been deprived of citizenship of India. Ihe information given by me in this form and enclosures is true and I am soleiy responsibie lor its accuracy" I am aware that it is an offence under the Passports Act, 1"967 to furnish any false information nr to suppress any materral rnformation with a vie\^' tc) obtaining a passport or any other travel document.

I further declare that I have no other passport/travel document"

(f:

(Signature/T'humb Impression of Applicant) (Left Hand Thumb lmpressron if male and Right Hand lhumb Impressron rf femaiei

. . 1v unqqqyw ta l ”1160, IUOU . (Sch. m 10. Permanent Address with PIN code (if the permanent address is same as the present address writ ”Same u only) PIN . e e g /Diplomatic/Of’ficial passport(s): (i) Passport Office File No: ...................... /Passport(s) No .............................. (ii) Date and Place of Issue: ............................. /Date of Expiry ............................. (iii) In case passport was applied for and not issued, please give File No. & Date ............................. (iv) Has your passport(s) ever been lost/ damaged (if so attach FIR and give details) 11‘ (a) If you have returned to India on Emergency Certificate (EC) or were ever deported or repatriated, please furnish details: EC No, date and place of issue & attach seizure memo in original ................................. Place & Country from where deported /repatriated and reason thereof: ........................ 7 ......................................................................................... 12. Other Details: (a) Educational Qualifications ........ . ........ . ...................................................................... (b) Visible Distinguishing Mark, if any ............................................................................. (c) Height ................ 13, Are you working in Central Government/State Government/PSU/Statutory Bodies (Y)es/(N)o {:1 If /Yes’ attach Identity Certificate (As per Annexure ”B” ofPassport Information booklet). 14. Are you a citizen of India by: (B)irth/(D)escent/(R)egistration/(N)aturalisation; ....... cms. If you have ever possessed any other citizenship, please indicate previous citizenship ............................. IS. ”Emigration Check Not Required” status? Yes/No ............................. (Please note that all 10 and above qualified applicants are eligible for ECNR status.) If yes, mention the eligible category (see section III of Passport Information Booklet) and enclose copy of relevant certificate/ document ................. 16. In case of minors (applicant below the age of 18), if EITHER of the parents hold a Valid Indian Passport or has applied for it give the following details. Please see and fill up- attached Annexure H. Passport/File No. : i Sch. HI] ' "The Passports Rules, 1980 ' ' 37 ' ' ' ' ’ diately preceding . H e ou at an time during the period of five years imme 7 . , 17 (a) chVdalle of this prlication been convicted by a court in India for any criminal offence & sentenced to imprisonment for two years or more? If so, give name of the court, case number and relevant sections of Law. (Attach copy of judgment) ................. ' . . >- 7 (b) Are any criminal proceedings pending against you before a court in India. It A so give name of court, case number and relevant sections of Law, (c) It answer at (b) is (Y)es, please furnish No Obiection Certificate from competent court for grant of Passport. (d) Have you been ever refused/ denied passport? If yes, give details: Has your passport ever been impounded/ revoked? If yes, give details: .,_,., (e if) flave you ever applied / granted political asylum by any foreign country? If yes, give details: 18i Particulars of person to be intimated in the event of death or accident: Name. ..................................... ...... . .................................. . ................... .i .......................... Address ................. . ............ Mobile/Tel. No./E-mail ID ...................... ....................... . ...... , ..... 19. Self Declaration: , . ' I owe allegiance to the sovereignty, unity & integrity of India, and hail/eh not voluntarily acquired citizenship or travel documentstof any other country. ave not lost. surrendered or been deprived of citizenship of India. The information given by me in this form and enclosures is true and I am solely responSible torn; accuracy" I am aware that it is an offence under the Passports Act, 1967 to turnis any false information or to suppress any material information With a View to obtaining a passport or any other travel document I further declare that l have no other passport/ travel document (Signature/Thumb Impression of Applicant) (Left Hand Thumb Impression if male and Date ........................... a. Right Hand Thumb ImpreSSion if femme’ Place .......... 20. Enclosures: . , 1 Proof of date of birth ........... 2 Proot of ReSidence... 3 Educational Qualifications ...... ........... 4 ...... ..... i ..... 5

1 t ta , aoJPUt tb nutes, lydu

(For Official Use Only)

[Sch. lll

Granted by Name

Scanned by Name

Dispatched by Name

Chtcked lrv Name Signature,/date

Signatr.rreldate

Signattrre,/da te

Signature/date

PERSONAT PARTICULARS FORM (In Duplicate)

Paste your cross signed recent colour

photograph

Size: 3.5 X 3.5 cm

1. Full name (Initials not allowed),

2. Sex: Male/Female

6. .7

3. (a) Has the applicant ever changed name? (b) Il yes, previous name:....... Date of Birth: ............ ....,... 5. place of Birth Profession.................,. :.... (a) Father

(Surname) (Name) (b) Mother

(Surname) (Name) (c) Husband/wife...

(Surname) (Name) B. (a) Permanent Address & Tel. No. alongwith police Station

(b) Present Residential Address & Tel. No. residing since

aiongwith Police Station and

e Ir you have not ,;;; ;;il; ;; il] ;;o;;;, ;,;;. "; ;.i;; ;.o;co.tin*ousry for the last one year, please furnisfi "th";""J;e"ss(es) withdtrration(s) resided (please fu#sh u.,'uJlitio.ror set of pp Forms for eachaddress with police Station.

Frorn.,..........,.... .........1o..... From..........................To..

Sch. llll

For Police Use Only

Recommended Passport: YES/NO

The Passports Rules, 19BO 39

10. References: Names and Address of two responsible persons in the applicant's locality who can vouch for the applicant. (1) Name, Address & Tel. No"

(2) Name. Acldress & Tel. No.

11. Citizenshrp of India by:Birth I Descent I Registration l] Naturalisation I 12" Furnish details of previnus passport/travel document, if any:

(i) Passport,/Travel document No.................. (ii) Date & Place of issue.."......

PASSPORT INFORMATION BOOKLET (APPLICANT MAY KEEP THIS BOOKLET FOR FUTURE HANDY REFERENCE)

CAUTION A passport is issued under the Passports Lct, 1967. It is an offence knowingly to furnish false information OR suppress information, which attracts penal and other action under relevant sections of the said Act^ Passport is a valuable document. AII holders are required to take due care that it dnes not get damaged, mutilated or lost. Passports should not be sent out to any country by post" Loss of passport should be immediately reported to the nearest Police Station and to the nearest Passport Office/Indian Mission. Passport holder shall be responsible for misuse of passport, due to non-intimation of loss to the concemed Passport Office/Indian Mission" Passport is a Government property and should be sun'endered when demanded in writing by any Passport Issuing Authority.

Signature or Thumb hnpression of the applicant

(Left Hand Thumb Impression if male and Right Hand Thumb Impressron if female)

through a A11 original

I" ISSUE OF FRESH PASSPORT BOOKLET SECT/ON 1_ GENER/L INFORMATION

1. HOW TO APPLY An application for a passport may be submitted personally OR representative carrying an authority letter (specimen given below). documents should be shown and self attested copies attached.

:tr

mu 1. aaaput w. mules, ”IOU fSch. I” v Sch. 1“] The Passports Rules, 1980 '39 , _ (For Ofﬁcial Use Only) 1: 10. References: Names and Address of two responsible persons in the applicant’s Checked by Name Signature /date locality who can vouch for the applicant Granted by Name Signature/date (1) Name, Address & Tel. No. Scanned by Name Signature/ date Dispatched by Name Signature/ date PERSONAL PARTICULARS FORM Paste your cross (In Duplicate) signed recent colour photograph l ............. . ..... .. ..... Size: 3.5 X 3.5 cm : ll. Citizenship of India by: Birth [:1 Descent |:| Registration |:] Naturalisation [:3- 121 Furnish details of previous passport/ travel document, if any: 1. Full name (Initials not allowed) ....... (i) Passport/Travel document N0....... ..... ............. .. ..... . ...... . ........ .................... (ii) Date & Place of issue 2. Sex: Male/Female ........................................................................... 3- (a) Has the applicant ever changed name? ............. For Police Use Only .................. .......... .......... (b) If, yes, previous name: ......................................................................... Signature or Thumb Impression 4. Date of Birth: ........................................... 5. Place Of Birth ............... 0f the applicant 6. Profession ............ ................................................................... (Left Hand Thumb Impression if male and 7. (a) Father ............................................................ Right Hand Thumb lmpressmn if female) . ................................................................. .7 Recommended Passport: YES /NO (Surname) (Name) (b) Mother ........................... . ......................................... (Surname) (Nanie; """"""""""""""""" PASSPORT INFORMATION BOOKLET (c) Husband / wife ................................................... ‘ (APPLICANT MAY KEEP THIS BOOKLET FOR FUTURE HANDY REFERENCE) .......................................... CAUTION (Surname) (Name) 8. (a) Permanent AddreSS & Tel. No. alongwith Police Station A passport is issued under the Passports Act, 1967. It IS an offence knowmgly to furnish false information OR suppress information, which attracts penal and other action under relevant sections of the said Act. Passport is a valuable document. All holders are required to take due care that it does not get damaged, mutilated or lost. Passports should not be sent out to any country by post. Loss of passport should be immediately reported to the nearest Police Station and to the nearest Passport Office/Indian Mission. Passport holder shall be responsible for misuse of passport, due to non-intimation of loss to the concerned Passport Office/Indian Mission. Passport is a Government property and should be surrendered when demanded in writing by any Passport Issuing Authority. (b) Present Residential Address & Tl N ‘ ' ' reSiding Since e. O. alongw1th Police Station and 9. If you have not been resident at the add ‘ ~ , ress given at COLUMN 8 b continuously for the last one year, please furnish other address(es) witli ( ) s ( S ClLuathIlws 1e lded 1193‘ e fuIIllsll all addltlollal Set Of II IOIIIlS fOI each From .......................... To ......................... From ......................... TO I. ISSUE OF FRESH PASSPORT BOOKLET SECTION I — GENERAL INFORMATION 1. HOW TO APPLY An application for a passport may be submitted personally OR through a representative carrying an authority letter (specimen given below). All original documents should be shown and self attested copies attached.

The Passports Rutes, lgBO [Sch. lll Sch. llll The Passports Rules, 1980

The Passport Officer Passport Office...

I hereby authorise Sh.,/Srnt./Kum.............................son/wifeldaughter of............resident of.....,........,..whose sig.ature is attested below'to ,rfr*l?ppfication on

ilrnj;n",t and to collect my old passport and other original docu,.n'ents on my

. Use black/blue ball pen only

aro^g wirh the appiication forn eirhel uy 4",.t Draft iri ruuo.,.-oi^inu';.u,,.H,"3fi::1 concer.ed or in casrr. In case of DD, fuil name or uppri.*t r"i-rppr,"r,-rr rrirmber to bewritten on the reverse of the draft. Details of payme^t of fe" may be mentioned in the ffi5t1.;3;J;;jl,'1;,':"^:: l::ijl"^':.ll1i,::,,r,;5;;1" a,j:'c;le or rssuins; Bank,

Yours faithfully,

(Signature with name of the applicant) Signatttre of authorised representative

Attested Signature of ihe applicant NB: lt is esser.rtial for ihe representative to have some ideniity clocument bearing his,/her photograph' Copy bf identity document to be attacliea *itn aLrtr-,qrity le*er.

; JIf ,tI3"#""^?:"?:": :Y:)J: IL:,,,*,"ry'ng al-incrusr,." r* is to be paid

the Demand Drarr Number and drite or i;; ;i th" ;;;; ilj?,:#;,I oJl,llJ..l,3iXj

[;il::,i, re-iss,e, ttre fee 6"tbl" r,vix b. it*

apprlicant. 3. DELIVERY OF PASSPORTS:

Passport may be derivere,].onr.y to-the applicant or dispatched by speed post to theaddress given in the application form.' SECTION 11_ /NSTRLICTIONS AND GLTTDETINES FOR

FILLING UP THE APPLICA rcN FO]?n,r The Passport Apprication Form is Machine Reaelabre. It will be scanned on computer.Iherek)re, the following instrucLions may be followed .t.i.iif'

At the beginning of the Application Form there are boxes for affixing photograph, appending signaturJand thumb impression and giving details of payment of the fee.

PHOTOGRAPHS: Recent passport size photographs (Three) in colour showing frontal view of full face are required. One photograph is to be pasted on form and two on the PP forms, which is to be filled in duplicate. Black and white photograph, photograph with coloured or dark glasses or in uniform, Polaroid prints or computer prints"*iif not be accepted. In the box meant for affixing the photograph, please paste your recent and identicil colour photograph of size 3.5 cm x 3'5 cm. Photograph should irurr" u white or a light coloured background. Photograph should fit exactly in the box and in any case not imailer than the box provided in the form. For |umbo booklets, two additional photographs are required.

Signature/thumb impression should be strictly within the box without touching the boundiries. Thumb impression should be of left hand in case of males and right hand in case of females.

COLUMN 1-NAME (WITH DOCUMENTARY PROOF) The name up to 75 character long name can be given and filled in the Form. The fuli

name as it shouid appear in the Passport should be furnished here. For example,

NAMC: KARUR VAIKUNTA SUBRAMANIYAN MMANATHAN PIL'LAI -

write the surname as "PILLAI" in the boxes provided for surnane and put a comma ANd Writc -VAIKUNTA SUBRAMANIYAN RAMANATHAN" AS thc GiVCN NAMC iN thc rest of the columns. In case you do not have a surname, fust write the given name. No initials shotLld be zuritten nnd they sltould be expanded.

coLUMN 2-If you have ever changed your name, please indicate the previous name in full. This wili be applicable to a person who has even marginally changed the name or a lad.y who has changed her name/surname subsequent to the marriage' If there is no change in name at alt, kindly write: Not applicable.

Use c;'rpital letters only. Particulars givert irr the form w ill be printed in Ihe passl'e11. Thert'[r-rrc, plcrst' be carelul in filling up the form aud avoid auy mistakes

SECT/ON III - COLUMN-WISE GUIDELINES FOR F/LLING UP THE APPLICATION FORM

o Write clearly within the box without touching the bor-rndaries.

. Adiust the information to fit within the ntrmber of given boxes.

. Do not fill the form with pencils I ' ,o not write anything outside the box. or ink-pen. I Avoid over-writing'

. while filling up the boxes, kindly I . tncomplete application will not be leave one box blank after each I accepted.

Important Note.-All original documents are to be shown at the time of submission of ihe passport application form. With the Original Passport ApPlication Form, self- attested copi"s oi

-all required documents need to be attached. Illiterate applicants

should put only thumb impression in the box meant for thumb impression/signatr"rre. In case in appiicant has stiyed at more than one address during the last one year, he/ she should furnish two additional photocopies of the PP form for each additional place of stay.

Fresh Passport (36 pages of 10 years validity (incl-rding minors between 15 to lg years of age, who wish Lo get a l0 years fulJ validity passport) ' Fresh Irassport (60 pages) of .10 years ,^lr.ltt Fresh Passport for Minors (below 1gr rsDrr r dbbpurr ror lvltnors (b9low 1g years of Age) of 5 yearsvalidity or till the minor attains the age of iS which ever is earlier.

3:tl.i,: l-r.sporr (36 pages) in tieu "f lrrr,;;;g".1 ",Stoten DassDorf Duplicate Passport (60 pages) in lieu of k rfi;"g"d; stolen passport

“U The Passports Flu/es, 1980 [Sch ill To, The Passport Officer Passport Office... Sir, I hereby authorise Sh./Smt./Kum ............................. son/wife/daughter of ﬁzliZTltqﬁfén‘aut ....... \ﬁ/hotse signature is attested below to submit appliCatigrilugg . O . . behalf. co ec my old passport and other original documents on my Yours faithfully, (Signature with name of th ' ' - e a c Signature of authorised representative pphmnt) Attested Signature of the applicant BB: 11: is essential for the representative to have some identity document bearin his/ er p iotograph. Copy of identity document to be attached with authority (Cietter—I 2. FEE AND MODE OF PAYMENT: . . . The following all-inclusive f ' ' along With the application form, either by Bank Draft in favour of the Pislsspbitbgflfizlei 5:25;:1131 otiénrca/sh. In Ease of DD, full name of applicant and application number to be relevant boxes I: tirsef o .the draft. Details of payment of fee may be mentioned in the the Dem d D; e ee 15 paid by Demand Draft, then the Bank Code of Issuin Ba k an iaft Number and date of issue of the Demand Draft should be merizlionreld, i7. Fresh Passport (36 pages of 10 years validity Rs 1 000 (including minors between 15 to 18 years of age, who i I Wish to get a 10 years full validity passport) 2. Fresh Passport (60 pages) of 10 years validity Rs 1500 3. Frela‘sCliitPasspirlt flor Minors (below 18 years of Age) of 5 years I vai 1 t' ' ‘ ‘ earliery or 1 t e minor attains the age of 18 which ever is - Rs. 600 4. Duplicate Passport (36 a es ' l' Stomn passport _ p g ) in ieu of lost, damaged or R 25 .. ‘ . 00 3. Duplicate Passport (60 a es ' l’ s L StOlen Passport p g ) in 1eu of lost, damaged or R 30 s. 00 In case of re-issue, the fee leviable will applicant. 3. DELIVERY OF PASSPORTS: Passport may be delivered onl to th ' ‘ ' address given in the applicatibn forfrialppmant 01' dISPatChed by SPEEd POSt t0 the SECTION II ~ INSTRUCTIONS AND GUIDELINES FOR FILLING UP THE APPLICATION FORM The Passport Application Form ‘ ' ‘ c 15 Machine Rea labl . ' Therefore, the following instructions may be followed :tiiitclllyl'l be scaMEd 0“ COmPUteF- be the same, depending on the age of the my ~‘Anm‘n-4 .Sch. lll]‘ , The Passports Rules, 1980 41 Write clearly within the box without 0 Use capital letters only. Particulars . touching the boundaries. given in the form will be printed in the passport. Therefore, please be careful in filling up the form and avoid any mistakes. 0 Use black/blue ball pen only. 0 Adjust the information to fit within the number of given boxes. - Do not fill the form with pencils 0 Do not write anything outside the box. or ink-pen. Avoid over~writing. Incomplete application will not be 0 While filling up the boxes, kindly 0 accepted. leave one box blank after each completed word. Important Note.—All original documents are to be shown at the time of submission of the passport application form. With the Original Passport Application Form, self- attested copies of all required documents need to be attached. Illiterate applicants should put only thumb impression in the box meant for thumb impression / signature. In case an applicant has stayed at more than one address during the last one year, he/ she should furnish two additional photocopies of the PP form for each additional place of stay. L SECTION III — COLUMN—WISE GUIDELINES FOR FILLING UP THE APPLICATION FORM At the beginning of the Application Form there are boxes for affixing photograph, appending signature and thumb impression and giving details of payment of the fee. PHOTOGRAPHS: Recent passport size photographs (Three) in colour showing frontal View of full face are required. One photograph is to be pasted on form and two on the PP forms, which is to be filled in duplicate. Black and white photograph, photograph with coloured or dark glasses or in uniform, Polaroid prints or computer prints will not be accepted. In the box meant for affixing the photograph, please paste your recent and identical colour photograph of size 3.5 cm X 3.5 cm. Photograph should have a white or a light coloured background. Photograph should fit exactly in the box and in any case not smaller than the box provided in the form. For Jumbo booklets, two additional photographs are required. Signature/thumb impression should be strictly within the box without touching the boundaries. Thumb impression should be of left hand in case of males and right hand in case of females. COLUMN l—NAME (WITH DOCUMENTARY PROOF) - The name up to 75 character long name can be given and filled in the Form. The full name as it should appear in the Passport should be furnished here. For example, Name: KARUR VAIKUNTA SUBRAMANIYAN RAMANATHAN PILLAI - Write the Surname as ”PILLAl” in the boxes provided for Surname and put a comma and write ”VAIKUNTA SUBRAMANIYAN RAMANATHAN” as the Given name in the rest of the columns. In case you do not have a surname, just write the given name. No initials should be written and they should be expanded. COLUMN 2——If you have ever changed your name, please indicate the previous name in full. This will be applicable to a person who has even marginally changed the name or a lady who has changed her name / surname subsequent to the marriage. If there is no change in name at all, kindly write: Not applicable.

42 The Passports Rules, lgBO ISch. lll

CoLUMN 3_In case of Male/Female option, please write M or F as applicable in the box space provided.

COLUMN 4-DATE OF BIRTH: The dare of birth is filled as dd/mm/yyyy and in words as shown in the birth certificate issued by Municipal/Government Authorities. Proof of date of birth is to be attached. Please see section IV concerning documer.rts to be attached.

coLUMN '-.LACE

& couNTRy oF BIRTH: In case born in India, prease mention name o_f place like Village/Town, District, State and if born o,rtsiau'f.riiu, mention name of piace and cotrntry. If born before partition of India, at a place, whichnow falis within Pakistan g..prlg1l_d.:h, please fill trp the name of

'plac",f"li;;";;; Country as "Undivided India". Undivided India means hrdia as defined in theCovernment of India Act, 1935, as originally enacted.

COLUMNS 6, 7 AND g-The name of Father, Mother and spouse is to be enteredin the respective columns..surnames, if any, in these columnr rr,,rrita be mentioned afterthe given names.'In case the applicant is unmarried, column 8 asking for information onname of spouse may be filled is NOT APPLICABLE. --'-- c COLUMNS 9 AND L0-Please give relevant details alongwith date since residing atthe given address, telephone No. witl area code is requireJfoor ,t-ru'p,r.por" of contactingin case additional information or document is requirei uy lasspo.tbffice. rvrouile phonENo. would be useful for.send.ing sMS message to tne appticur-r't fo. the same purpose. Ifthe period of residence given in Column 9 is liss ti-run oriJy"r. o" tr-r" art" ,r

^ppri."ti.",please furnish the other addresses with duration rrf residence. students ,tryr"t ,*ryfrom"their.parents have..the op.ti.on of applying from prace or r;J;. rn such cases, forproof of addr'ess a bona fitlc certificate frorn the F.i".ipri/Oir".r".7iligirrrar/Dean of rheeducational institution is mrrst. CoLUMN 11-Please give details of previous passport(s) held. Either the previous

Passport Number or the file number may be mentioned n"."'rio.rg*lth date of issue andplace of issue in the relevant boxes. In cise previously applied fo."prrrpo.t but the samewas not received/issued, then the details such as fiie number, dite ippried ur",a ptu""where applied should be furnished here. suppression of iu.i, -.rlry

attract penalprovisions as per the section 12 of the passports Act, 1967. CoLUMN 11(a)-lf ever travelled on Emergency Certificate (EC) or ever deported orrepatriated to India at Government cost, then tle dltails or gc nu-maer, clate and placeof issne. alongwith originar seizure memorandum, place ,r",a

-.o,r.,oy from wheredep.orted or repatriated should be fumished in this column. Even if the gc details are notavailable readily, at least the place and country r.om *ne.e a.p.rt"a or repairiatedshould invariably be given irere. A[ such appricants shoud iurnish details ofcircttmstances of their repatriation/loss of passport in a form of notarized affidavit.

CoLUMN 12-Details like educational qualifications, visible distinguishing markand the heighr in centimeters are to be provided ,g;i";; ti"," ."rf".irr" ir".". coLUMN 13-The relevant entry as'yes' or,No, should be marked in the box spaceprovided' If working in Central,/state Government, Public sector undertakings. Statutory

Pf*:?r:.;dentity Certificate" from the concerned office should be attached as per coLUMN 14-Regarding. citizenship, whether i! is by birth, descent, registration ornattrralization is ro be ;*.q+ i" F: brr:;pace provided by either B/D/R/N as the casemay.be' If.held

3ny othgr citizenship befoie Indian.itir#hip, rhlr,'pt"rr. furnis6 theprevious citizenship in the blank spice providect. coLUMN 1,-please write y or N as applicable. It may be mentioned here thatI.dian citizens categorized as ECR before lelving the couniry are required to get a

The PassPorts Rules, l9BO 43Sch. llll

clearance from the protector General of Emigrants. Applicants in.ECR.category,will hav_e

the ECR Stamp put or", their passports._In cise the pissport bookletdoes not have ECR

;rr"p, the applicant would be dlemed to have been granted.EC_NR status. No ECNR ,i"*'p'*,fi Ui'uffi*"a on the passpo..rt. +n app.licant would be

eligible for ECNR status if

helshe falls in any one of ihe iollowing iitegories a.d provides documentary proof

thereof:

PERSONS ON WHOSE PASSPORTS ECR STAMPS WOULD NOT BE AFFIXED:

(I) (a) All holders of Diplomatic/Official Passports' (b) Al1 GAZETTED Government servants' (c) All Income-Tax payers (including Agricultural Income-Tax Payees) in their

individual capaciiy. Proof of asseJsmJnt of income-tax and actual payment of

income-tax foi Usi one year or copy of PAN card to be insisted upon, and not merely payment of advance tax. However, in most cases as an assessment order is not issued separately by the income-tax department, income-tax returns which are stamped by-income tax authorities can be accepted'

(d)AllprofessionalDegreeholders,suchasDoctorsholdingMBBSdegreeor' equi'valent degree hi eyuRvrp or HOMEOPATHY, accredited lournalists, Eigineers, Cliartered Accountants, Cost Accountants, Lecturers, Teachers,

Scientists, Advocates, etc.

(e) spouses and dependent children of category of persons listed from (b) to (d).

(0 All persons having educational qualifications of matriculation and above. (g) seamen who are in possession of CDC or Sea Cadets, Deck Cadetsl

(i) who have passed final examination of three years B.Sc. Nautical Sciences Courses at T.S. CHANAKYA, MUMBAI; and

(ii) who have undergone three months Pre-Sea training- ul -utty-- -9f jry Government appriued Training Institutes such as T.S. CHANAKYA, T.s. REHMAN, r.b. JAWAHA& MTr (SCI) and NrPM, CHENNAI, after production of identity cards issued by the Shipping Master, MUMBAI/ KOLKATA/CHENNAI.

(h) Persons holding Permanent Immigration visa, such as the visas of uK, USA and Australia'

(i) Persons possessing two years diploma from any_institute recognised by- the- National Council for Vocationil training (NCVT) or State Council of Vocational Training (scvT) or Persons holding three years' diploma/ equivalent degree fiom instihrtions like Polytechnics recognised by Central/ State Governments'

(j) Nurses possessing qualifications recognised under the Indian Nursing Council Act, 1947.

(k) All persons above the age of 50 years. (l) All persons who have been staying abroad for more than three years (the' '

period of three years could be-either in one stretch or broken) and their sPotlses.

(m) All children upto the age of 18 years of age. (At the .time of re-issue at the age of 18 years, ECR stamping shatl be done, if applicable)'

(Il) Emigration clearance is required for visiting Unit-ed Arab- Emirates (UAE), The Kingdom of Eaudi Arabia (KSA), Qitar, Oman, Kuwait, Bahrain, Malaysia, Libya, Jordan, Yerien, Suda1, Brunei, Afghanistan, Indonesia, Syria, Lebanon, Thailand and Iraq (emigration banned).

42 The Passports Rules, 1980 [SCh. IH COLUMN 3—In case of Male/ Female option, please write M or F as applicable in the box space provided. COLUMN 4—DATE OF BIRTH: The date of birth is filled as dd/mm/yyyy and in words as shown in the birth certificate issued by Municipal/ Government Authorities. Proof of date of birth is to be attached. Please see section IV concerning documents to be attached. COLUMN 5~—I’LACE &; COUNTRY OF BIRTH: In case born in India, please mention name of place like Village/Town, District, State and if born outside India, mention name of place and country. If born before partition of India, at a place, which now falls within Pakistan or Bangladesh, please fill Lip the name of place followed by Country as ”Undivided India”. Undivided India means India as defined in the Government of India Act, 1935, as originally enacted. COLUMNS 6, 7 AND 8—The name of Father, Mother and Spouse is to be entered in the respective columns. Surnames, if any, in these columns should be mentioned after the given names. ‘In case the applicant is unmarried, column 8 asking for information on name of spouse may be filled as NOT APPLICABLE. COLUMNS 9 AND 10—Please give relevant details alongwith date since residing at the given address, telephone No. with area code is required for the purpose of contacting in case additional information or document is required by Passport Office. Mobile phone No. would be useful for sending SMS message to the applicant for the same purpose. If the period of residence given in Column 9 is less than one year on the date of application, please furnish the other addresses with duration of residence. Students staying away from their parents have the option of applying from place of study. In such cases, for proof of address a bona fide certificate from the Principal / Director/ Registrar/ Dean of the educational institution is must. COLUMN 11—Please give details of previous passport(s) held. Either the Previous Passport Number or the file number may be mentioned here alongwith date of issue and place of issue in the relevant boxes. In case previously applied for passport but the same was not received/ issued, then the details such as file number, date applied and place where applied should be furnished here. Suppression of facts may attract penal provisions as per the section 12 of the Passports Act, 1967. COLUMN 11(a)——If ever travelled on Emergency Certificate (EC) or ever deported or repatriated to India at Government cost, then the details of EC number, date and place of issue alongwith original seizure memorandum, place and country from where deported or repatriated should be furnished in this column. Even if the EC details are not available readily, at least the place and country from where deported or repatriated should invariably be given here. All such applicants should furnish details of circumstances of their repatriation/ loss of passport in a form of notarized affidavit. COLUMN 12—Details like educational qualifications, visible distinguishing mark and the height in centimeters are to be provided against the respective item. ‘ COLUMN 13—The relevant entry as ’Yes’ or ’No’ should be marked in the box space provided. If working in Central/ State Government, Public Sector Undertakings. Statutory Bodies, a ”Identity Certificate” from the concerned office should be attached as per ’Annexure 8’. COLUMN 14—Regarding citizenship, whether it is by birth, descent, registration or naturalization is to be recorded in the box space provided by either B / D/ R/ N as the case may be. If held any other citizenship before Indian citizenship, then please furnish the previous citizenship in the blank space provided. COLUMN 15—Please write Y or N as applicable. It may be mentioned here that Indian citizens categorized as ECR before leaving the country are required to get a 43 _ I1 Rules, 1980 Sch. Ill] The Passpo s ' ‘ '11 have f Emi rants. Applicants in ECR category w1 ance from the ProteCtOI‘ Genepzlrfs. In cgse the passport booklet does not have ECR ted ECNR status. No ECNR ' t Id be deemed to have been gran . ' . stamp, tk‘llel Sgglflfiigd it]: 1the passport. An applicant would be eligible for ECNR status ll; :aghexlalls in any one of the following categories and prOVides documentary proo e thereof: .. PERSONS ON WHOSE PASSPORTS ECR STAMPS WOULD NOT BE AFFIXED. (I) (a) All holders of Diplomatic/ Official Passports. t servants. (b) All GAZETTED Governmen . . their ' ' ltural Income-Tax Payees) in I me—Tax a ers (including Agricu ' (C) i‘r‘iiiivrfdfial capacinyYI’roof of assessment of mcogie-tix and acéuaépgyrarlileéitngi ‘ f PAN car to e inSis e u , income—tax for last one year or copy 0 . t t cases as an assessmen l ment of advance tax. However, in mos . — :ifileeryispeiilot issued separately by the income-tax department, 111301118 tax returns which are stamped by income tax authorities can be accepte . (d) All professional Degree holders, such as Doctors holding MESS degrele psr e uivalent degree in AYURVED or HOMEOPATHY, accredite Journahis , Ecrligineers Chartered Accountants, Cost Accountants, Lecturers, Teac ers, Scientists, Advocates, etc. . (e) Spouses and dependent children of category of persons listed from (b) to (d). (f) All persons having educational qualifications of matriculation and above. (g) Seamen who are in possession of CDC or Sea Cadets, Deck Cadets. . (1) who have passed final examination of three years B.Sc. Nautical SCiences Courses at T5. CHANAKYA, MUMBAI; and ‘ t of the ’ -Sea training a any ' h have under one three months Pre (ll) VGvox(/)ernment approgved Training Institutes such as T.S. CHANAKXIA, ES!- REI—IMAN, T.S. IAWAI—IAR, MTI (SCI) and. NIPM, CHENlN/IUMSAF/ production of identity cards issued by the Shipping Master, KOLKATA / CHENNAI. . (h) Persons holding Permanent Immigration Visa, such as the Visas of UK, USA and Australia. ‘ ' . (i) Persons possessing two years diploma from any institute recogméed byl tiref National Council for Vocational Trainingh (ECVT)thor Sifts! (Ziiiilijilcoma/ t' al Trainin (SCVT) or persons 0 ing ree y Zgijiilatlelnt degree ffom institutions like Polytechnics recognised by Central/ State GOvernments. . . - (j) Nurses possessing qualifications recognised under the Indian Nursmg CounCil Act, 1947. k All ersons above the age of 50 years. ‘ ((1; All Ipersons who have been staying abroad for more than three yeacris ifh'e period of three years could be either in one stretch or broken) an t eir s ouses. . k (m) Apll children upto the age of 18 years of age. (At the time of re—issue at the age of 18 years, ECR stamping shall be done, if applicable). . Th (11) Emigration clearance is required for visitingUnited Arab EmiratelséUAE),dane Kin dom of Saudi Arabia (KSA), Qatar, Oman, Kuwait, Bahrain, MalaySia,1 idya, Jcrlir Ira , Yenigen Sudan, Brunei, Afghanistan, Indonesia, Syria, Lebanon, Thai an an q (emigration banned). clear . the ECR Stamp put on their pass

tne Hassports Rules, lgBO [Sch. lll

TI , The eligible category should be mentioned in the blank soarcolumn and supportir" io.rr*u.,; J;dd_b^"_ril"h"i;i;h ifl;Tr?.,r";f;::.T*iJi,:mentioned thar passpert horders witrr ,rcR,

"";;;r;;;;; 'traveiri.g

ro co,niriesmentionecl above f.r any no.-employment purposes ur" r"fui.",t [. have the,ECR,endorsemenr srrspended each time'i.;;;lr" .irii.l,, .i'rn" or#"J-. of Emigrants (poE)or designared passport .offices, o"ro."

"in"y ,.,,.J".iutJ ir.'""i.rr",. For emproymentpLrrPoses, such passport horders require emi[ration .i;;;;;; r.ol tt.,u offices of r)oEs.otherv'ise, rhev wiir b" rt"pp;i?I,.'irr;r,*g ,f.ih";'r,"Ji

"*it. Appricanrs are,rhererore, adviied ,u.rpr,, i.jr icrlri,'ii'in"y.ui" erigibrel;;';r.. hassre_free travelabroad' It mav be n11ed inut ttru p*rpi.t ur"ilrut *iu?r,ii r,rr" icn category stamped ll3-1,'ii",,,[ffi :]?:ft :-i":$fl ";;fi i]il;8i.":lJ#,*n'",00,,.i";;;;ii;;

coLUMN 16-In, this column, while applying for the first time for the mi.orchirdren who are ress rrran raf"r.r.irg;)rn"'a6"i.*;f ";i; iurrp.ro held by BorHoR E,THER parenrs shotrrd rJ rrr.rri-,"E'i, tn" .uiu"r;;.#;L"i; such cases, passportto their minor clrild will be irrr"a *ii[l,,i ,,",y porice verification. rurtn"r, in the ciseswhere rhe parenrs d1

1o^t-hord ;"r; ;;;;;rts,'appricatio", r.. rr"n minors can be macre.n t.e basis of three documents of 'pr*;lr, details.r*niJ'"."'giuen in para C(B) ofsectiou lV of the Passport Informati,ci Boot)",.urong*i,h's;;;j;.diffidavft

Annexure I.In all s,ch cases, Dassport tr; their *ino, child *iriu"'*rr"jl1.!orr-po,,ce verificationbasis' A deciararion on.prain.pap"r;;;ir;; at Annexure rirr"^-5i"a ro be filred up ineach case' In case the minor triili *r',. # tut*".r, 15 and 1g years of age wishes to obtaina full validity passport ro. ro y"urs",',#ro*u _can be ir*.J-or.,ry on strbmission ofstarrdard Affidavit is in Annexrir;";;;;;ny three

"r ti.,"-ia alr.rmenr as menrionecl

lj :ir:i lll :[::. ir jdJjixn;u*jltt *:1,,",,,r:: ;ii. ",' a n d . n pu y ," " n iappricable ror an adurr. o*,u.*isJine""Jriijiry."r rhe passport ,, *l,Il[T ,tT,rJ"";:"::rr attaining rhe age of 18, whiche""ii, "r.ii".. In case tr.iigi" ;;;;, and chirdren bornr.rut of wedlock or in case of parenrs *r.," ,."lratilii. r"*"ii,;:;,J,j,.r,l affidavir beforea Magistrare, staring the facl.irr'"."r"-riJngwith ao.L.nu,rtrriproor to be submi*edas per Annexure "C". rn rhe NoRMai ciiirrlsr iil;#il;)r.J*"^, or borh parentsis required for issue .,r u purrpo.i'io'm""iirr'o. ta*ur,,r?";,friLl ijo*"u"., if in case theapplicant pare^t is n-o.t ln u poriiior",-ro'lu, ,r," .or,r*t-o1'thu- othu, parerrt, FORWHATEVER ouorol:jl" orl*;;;ryilir", the passporr of thero.n and stLbmit u r*or'''uiii;;;i,"'1."''^::'r:"-li:.t-1"',1:!,th: linor mav sisn the

circumstarrces of the.Yo^il-'ff'.1,'vit as per attL*rri-lctr "ri.,,ng the facrs and

i n c a s e " i, ..

",, . "',; !i4 i:JilXt,ffi iXJ, "ffi ff ;jitrJ I ",,8:i1 :lniti,ntcases, where onry one pu."l! " ,ttifi;, ;'h",pnyri.ri ,pi;;;:#";, rhe chird may bereqtrested to ensure the .rppricant'r;;""t"il'fhe actual custody of the chird. lTl

;3iHHTe,I*iff ,Tfi lT;Jr'i:l*,fi:" correct inrorma tion Suppression oi u,,y under the p;;rr;;;, ]r ,i,. i,;r*.ir'A:;.i;;rlrrJJ:ilfiT:tr?#:.;r ,-;,ppil;;ii

' coLUMN lg-In this corr-rrnn, the name and address alongwith Mobile or Telephone ili.l'.'',l;ya: ^air

of person ro be intirnai.J-r" *," uu"nr;;';";;h';"; accicrenr is ro be

.,,"*i?.1.,',Yi,li;Ji.,'? ::ltrm..is a self declaration nrade by the appricant abour owing citiz"ensliipo.--;;";i;::1*1lJ"lt?J:k":",f, ritvorr"au,"',,i""r,i"'i, a

". r u.u t'i o',., i; ffi ., #is,.," i. r".,"

",i;I ;fiiht$jf **:i::iffi ff;*ffoffcnce r.rnder rhe passriorrs.Ac t,.lsd"i;r;;;;.""g information or smate.ial inr'ornrarion iri getirrg rrr. p".rp"ri.'rn" op-pii.oi.,;ffi';"1,;.HorlT,',;l;jJll

Sch. llll The Passports Rules, l98O 45

other passport or travel document. Under the space provided, the signature or Tl1r-rmb Impression (left hancl thumb impression for male and right hand thu;b impression for female) should be furnished alongwith date and place oi application.

COLUMN 20-Photocopies of all documents that are attached as enclosures alongwith the application form should be listed in the btank spaces providecl and each document self attested by the applicant.

SECTiON IV _ DOCLTMENTS TO BE ATTACHED WITH THE APPLICATION (ln case the appiicant is submitting the application himself,/herseif, self attested

copies of all .docurne-nts are required to be attached with the application form. Original docurnents should, however, also be produceci for verificatio.r ir"td u." retgr.necl. tn"case the application is not being submitted by the applicant himself, he c:rn authorise any member of his family to do so with on authority letter. In case of applications sent bj, posl the copies of original documents are to be attested by a Ca2ETTED Officer or Notary public.

(A) PASSPORTS (1) while applying for a fresh passport attach two copies of the following

documents: (a) Proof of address (attach one of the following):

Applicant's ration card, certificate from Employer of reputed companies on letter head, water,/telephone/Gas Connection biil/electricity billlstatement of running bank account/Income Tax Assessment Order,/Electi,on Cornrnission ID ca.rd, Spouse's passport copy, parent's passport copy in case of minors. [n addition to above, applicant miy submit\.any of thl'14 .iocuments given in Section IV, para C(B)(a) of the Passport Iniormation Booklet as ad'missible proof of resident, if sucir documents hive residential address similar to the one given in the Passport Application form uncler present address. (NOTE: If a'y applicant submits only ration card as proof of address, it should be accompanied by one more proof of address out of the above categories).

(b) Proof of Date of Birth (attach one of the following): Birth certificate,issttecl by tr Municipal Ar,rtl.rority or district office of t6e Registr.ar of Births & Deaths; Date of birth certificate from the school last attencled by the applicant or arly other recognised educational institution; or an Affidavit ,oro.r-, t

"fn." 'u

Magistrate,/Ngliy ?L1ti"g date/place of birth as per the specimen inANNEXURE 'A' by iiliterate or semi_iiliterate applicants.

N.B.: In the case of applicants, born on or after 26-01-89, only Birth Certificate issued hy the Municipal Authoriry or the Office of the Registrar of Births & Deaths is acceptable

(d) Government/Public Sector,/Statutory body employees should slbrnit ,,Ide^tity Certificare" in original (ANNEXiJRE B) alongwith stand"rrct Aff,d;i; Annexure I.

(e) If the applicant is eligible for "ECNR".attach .rttestetl copy of slrpporti.g documenl (see CoLLTMN 15 of /IIe lNSTliUCTloNs AND iUIDELINES FoR FTLLING Ltp THE Appt_tcA.rrcN roliM)

(f) li the applicant was repatriaied at Governinent cost, enclose clocuments to show that the expenditure, if any, incurred by fhe Government of Ilclia o1 his/ her repatriation has been fr-rlly iefr-rncled k> the Government of lpdia, lVtinistry of External Affairs.

Ine Passpons Flu/es, 1980 [Soh. Ill The eligible category should be mentioned in the blank space provided under this column and supportive documents should be attached with the application. It may be mentioned that passport holders with ’ECR’ endorsement travelling to countries mentioned above for any non~employment purposes are required to have the ’ECR’ endorsement suspended each time from the offices of the Protector of Emigrants (POE) or designated Passport Offices, before they undertake the travel. For employment purposes, such passport holders require emigration clearance from the offices of POEs. Otherwise, they will be stopped from travelling at the port of exit. Applicants are, therefore, advised to apply for ECNR, if they are eligible, to ensure hassle-free travel abroad. It may be noted that the passport booklet will only have ECR category stamped and in case the passport booklet does not have ECR stamp, the applicant would be deemed to have been granted ECNR status. COLUMN 16~In this column, while applying for the first time for the minor children who are less than 18 years of age, the details of valid passports held by BOTH on the basis of three documents of parents details of which are given in para C(B) of section IV of the Passport Information Booklet alongwith Standard Affidavit Annexure 1. In all such cases, passport to their minor child will be issued on post—police verification basis. A declaration on plain paper as given at Annexure H is needed to be filled up in a full validity passport for 10 years, the same can be issued only on submission of Standard Affidavit as in Annexure ”I” and any three of the 14 document as mentioned in para C(B) of section IV of Passport Information Booklet by the parents and on payment a Magistrate, stating the facts of the case alongwith documentary proof to be submitted as per Annexure ”C”. In the NORMAL COURSE the signature/ consent of both parents is required for issue of a passport to the minor (Annexure ”H”). However, if in case the applicant parent is not in a position to get the consent of the other parent FOR WHATEVER REASON, the parent applying for the passport of the minor may sign the form and submit a sworn affidavit as per Annexure ”G” stating the facts and circumstances of the case alongwith the application. The affidavit should also state that in case of a court case he/ she would be responsible and not the passport office. In such cases, where only one parent is applying, the physical appearance of the child may be requested to ensure the applicant parent has the actual custody of the child. COLUMN 17—The applicant should give correct information. Suppression of any fact may lead to fine up to Rs. 5000 per offence and other penal provisions as applicable under the provisions of the Passports Act, 1967 as amended from time to time. COLUMN 18—In this column, the name and address alongwith Mobile or Telephone number/e-mail of person to be intimated in the event of death or accident is to be furnished. COLUMN 19——This column is a self declaration made by the applicant about owing allegiance to the sovereignty, unity and integrity of India, not voluntarily acquiring the citizenship or travel document from any other country etc. Also this column contains declaration in furnishing true information in the application form and aware that it is an offence under the Passports Act, 1967 for any wrong information or suppression of any material information in getting the passport. The applicant also declares that he has no -. rim-«W «Mr-n.» a ,1...» u ,«-. , Sch. Ill] The Passports Flu/es, 1980 45 'ded the signature or Thumb t t a el document. Under the space proVi , ' . I’diheifeglziipaleftohafidvthumb impression for male and right hand thumb impreSSion for ferrlijale) should be furnished alongwith date and place of application. COLUMN ZO—Photocopies of all documents that are attached as enclosures alongwith the application form should be listed in the blank spaces prov1ded and each document self attested by the applicant. SECTION IV — DOCUMENTS TO BE ATTACHED WITH THE APPLICATION 'cant is submittin the application himself/herself, self attested copiéinofcaasll dIdSuffepnlfs are required to ie attached with the application forma OIriginal doctunents should, however, also be produced for verificatron and are retuiirle1 . . ii cage the application is not being submitted by the applicant himself, he caln atu orrseitaby member of his family to do so with on authority letter. In case of app #1:"; Ii)orgf.f_ r 0}; post, the copies of original documents are to be attested by a GAZE ice Notary public. (A) Ifﬁswtffszfpplying for a fresh passport attach two copies of the followmg documents: . (a) Proof of address (attach one of the followmg): . . Applicant’s ration card, certificate from Employer of reputed companies or; letter head, water/ tel'ephone/ Gas Connection bill/electriCity bill/statementlrij running bank account/Income Tax Assessment Order/ Election Commisswn [ card, Spouse’s passport copy, parent’s passport copy in case of minors. .n addition to above, applicant may submit‘ any of the 14 documents given rn Section IV, para C(B)(a) of the Passport information Booklet as admiSSib e proof of resident, if such documents have residential address Similar to the one given in the Passport Application form under present address. (NOTE: {f agy applicant submits only ration card as proof of address, it shou d e accompanied by one more proof of address out of the above categories). (b) Proof of Date of Birth (attach one of the following): . . . Birth certificate issued by a Municipal Authority or district office of the Registrar of Births & Deaths; ' Date of birth certificate from the school last attended by the applicant or any other recognised educational institution; or. an AffidaVit sworn before a Magistrate/ Notary stating date/ place of birth “as per the specunen in ANNEXURE ’A’ by illiterate or semi—illiterate applicants. . ' . N.B.: In the case of applicants, born on or after 26-01-89, only Birth Certificate issued by the Municipal Authority or the Ofﬁce of the Registrar of Births & Deaths is acceptable. . . . ' (c Citizenship document if applicant is a citizen of India by Registration or Naturalisation. . H . (d) Government/ Public Sector/ Statutory body employees. should submit Identity Certificate” in original (ANNEXURE B) alongWith Standard AffidaVit Annexure I. CNR t h tt t d y of supporting a licant is all ible for ”E ”.a tac a es e cop (e) goégfnerlitpﬁec COLUA/sz 15 of the INSTRUCTIONS AND GUIDELINES FOR FILLING LIP THE APPLICATION FORM). (f) 3f the applicant was repatriated at Governinent cost, enclose documents. to show that the expenditure, if any, incurred by the Government of India on tus/ her repatriation has been fully refunded to the Government of India, Ministry of External Affairs. V

tt,s t drsPuus nutes, lgau

(g) U the applicant was ever deported b India, give Ce rt ifica te/ Pa ssport. mentioned in para C(B) of section IV of Passport Information Booklet by the parents and

on payment of fee equivalent to the normil passport fee i.rr. Rs. 1000 for a 36 oases PassPort,.as applicable for an adult. In the case of -single parents or o[ p.rrents *h;:;; separated but not formally divorced, an affidavit at'A,rnextrre C'is to be submittecl. For Adopted Children:

In case of Adopted Children the following doctrments are to be ftrrlis6ecl: (i) Valid adoption deed registered as per Incliar-r laws. (ii) In the case of Christians, Muslims and Parsis, a cotrrt order sranting

guardianship and allowing the child tr., be taken out of the Cou.rirr'-"-'""'" (iii) copy of the gtrara^tee executed before the Court c.ncerned.

(B) CHANGE OF NAME I. Following marriage, remarriage or divorce:

(a) A woman applying.for change of name/surname in existing passport due to marriage must flrrnish: (i) Photocopy of the Husband,s passport, if any, and

(ii) Arr atte,sled,copy o[,marriage certificate issued by Registrar,rf M,rrriage Ollan affidavit from trre husbancr and wife arongwit[.r joint phot,,ir,rprr, (Specimen at Annexure D).

(b) Divorcees applying for change of name ol{ for deletion of spor-rse,s name inexisting passport mtrst furnish: (i) Certified copy of Divorce decree.

(ii) Deed poll/sworn affidavit (ANNEXUI(E ,E,) (c) Re-married applicants applying for change of name/spolrse,s name mgst

furnish: (i) Divorce deed,/death certificate as the case may be in respect of first slrouse,

and

(ii) Document as at (a) above relating to secorrd marriage. II In other circumstances for change of name, the applicant (both male and female)

should furnish:

(i) Deed poll,/swom affidavit (ANNEXURE ,8,); (ii) Paper crrttings of two..leading daily newspapers (one daily newspaper should

be of the area of applicant's'permanent in,i present addiess or nearby area). (C) OUT OF TURN TSSUE OF PASSPORT UNDER TATKAAL SCHEME

"(A) I1 an applicant desires to obtain his passport under the Tatkaal scheme, averification certificate

.as Pel the specimen at ANNEXUIiE 'F' ar-rd standard affidavit asAnnextrre "l" shotrld be submitted alongwith the TATKAAL fce. The rrrrp.rrt rrr,,rnfAuthority slrall retain-the right to verify"in wrir.ing the arrthenticity of the VerificationCertificate from the official i,ho l',rs issired it. Aliipplicants seekiig a passport out ofturn ttncler the TATKAAL Scheme are advised to submit their application, doclrmentationand fee as specified u1d1 No proof of urgency is requirecl for Out-of-Turn issue ofpassPort Post I'olice Verification shall be d6ne in.all cases of issue of passport LrnderTatkaal Scheme.

, (B) Tlre applicant also has tlr.e opttor., to obtain a passport t'rc1er Tatkaal Scheme onsubmission of three clocuments from the Fotrrteen.docirments as mentioned below,provided onc'of the three doctrments is a photo identity c-locument ancl atleast one of the

[Sch. lll

cletails of Emergency Sch. llll The Passports Rules, lgBO 47

(2) When applying for reissue of a passport after 10 years, attach: (a) old PassPort in ori-ginal with self-attested photocopy of its first for-rr and lastfour pages, including ECR/ECNR page.

L r r "' (b) Document mentioned at (1)(d), if applicable. (c) Doc*ment mentioned at (1)(e), if the old passport did not have ECNR stampor it was issued when the applicant was a minor. (d) lf there is any change in address, document mentioned at I(a). (e) If the old passport does not contain spouse.name, copy ofmarriage certificateissued by the Registrar of Marriage or affidavit u, fJl ,i".i*en in Annexure,D'.

(3) When applying for a minor,s passport attach: (a) A Declaration., from the parents/single

. parent/applicant parent/legalguardians, as, the case may

'be, affirmirig tn! prrti.,ilrs furnished in theapplication about the minor child u, i". ;a'"r,"r"." H (for all minorapplicants). Annexure "C" (single parents who are separated but not formalydivorced/Singre parenr of the cf,ira'born our .a;;;;:ij.;nnexure ,,c,, (whenpassport ,r,?1*fl a,pplied.for by singte parent o. f"gul iluidian), Annex ure ,,[,,(when a minor between r5-18 yeari of uge appriel f# a fulr validity i0 yearpassport QR in case eithe"r paients whddo'not hold valid tnarur,'purr'poitwhile applying passport foi their- minor child), u, th"

"ur" *uy be. Singleparents apptying

{::.1n" passporr for rheir "hili'rii;;iJriu up annexure,,C,,and or Annexure ,,G,,, ai the case may be. (b) Attested photocopy,of passport, if any, of both parents, if applicable. (c) original passports of parents shourd be presented for verification ofparticulars. . (d) If one parent.is, resident abroad, a sworn affidavit by the parent resident

* i:11", :f ,;T, dil",H

J;1il Miss i on uro"g,ir h u iria o.lil r,o * pa re n r res id in g

N.B'-ordinarilv th.e consent of both-parents is required for issue of a passport to ami,or (below 18 veais.of age). However if itis absoruteiy.rot porriut. due [o any reason,the parenr apprving ror.a"passpo; r"';;;iil;ffi;I.il,rt'ii"ri'lro*,, an arridavit(Annexure G) and based on .the

same q*!n9rt apprication wi, 'be processed, In casewhere the parent(s) islare resident outsiie ddia, s;:h .""r""i r..- the parent(s), in thef.rm of a sworn affidavit, duly attesteJ tt ;h. Indian Mirri; ;;;ad, is acceptable. Inthe cases where rhe minor chiliren *ho # i;r, than 18 y;;;; ;i;;;; the detals of validpassports held by BorH oR EITHER parents srrouri be rurn'ishea. [n such cases,passport to their minor child will be issuei witho,rt any poti"e ""Jii.rri"" basis. Further,in tl"ris cases where rhe parents do not hota vand p"rr;"il;-;;;;.;;;", for such minorscan be made on the ba.sis of three do.,r-unt, of parents deia'ils of which are given inpara C(B) of section IV of the Passport t.for*ution Booklet alongwith standard AffidavitAnnexure I. In ail such.cases,.passporr ro rheir minor chiid;lii"b;';;;r"d on posr-policeverificarion basis. Chitdrei:r_;]l ,;" *"rt upiry f",,;;;;;;;;;;p;;r. However, rrrosebelow 15 years will o" gy"ll yeais-validity'passport or passporti,l 18 years of age. Incase the minor child who is between 15 and 18'yeais of age *i.i.ri"

"utain a full validitypassport for 10 vcars. the same can be issueionry on'post-p"il. #.lrication basis onstrbmission of siandard Affidavit ;r t; ;;;;;, re ,,r,, aid. thiee of rhe 14 docume.t as

iydu [Sch. Ill mt: raoapuus nules, (g) If the applicant was ever deported to India, give details Of Emergency Certifica te / Passport. (2) When applying for reissue of a passport after 10 years, attach: (a) Old passport in original with self-attested photocopy of its first four and last four pages, including ECR/ECNR page. (b) Document mentioned at (1)(d), if applicable. (c) Document mentioned at (1)(e), if the old passport did not have ECNR stamp or it was issued when the applicant was a minor. (d) If there is any change in address, document mentioned at 1(a). (e) If the old passport does not contain spouse name, copy of marriage certificate issued by the Registrar of Marriage or affidavit as per specimen in Annexure ID]. ‘ (3) When applying for a minor’s passport attach: (a) A Declaration from the parents/ single parent/applicant parent/ legal guardians, as the case may be, affirming the particulars furnished in the application about the minor child as per ’Annexure H (for all minor applicants). Annexure ”C” (Single parents who are separated but not formally divorced/ Single parent of the child born out of wedlock). Annexure ” ” (when passport is being applied for by single parent or legal guardian), Annexure ”I” (when a minor between 15-18 years of age applies for a full validity 10 year passport QR in case either parents who do not hold valid Indian passport while applying paSsport for their minor child), as the case may be. Single Parents applying for the passport for their child should fill up Annexure ”C” and or Annexure ”G”, as the case may be. (b) Attested photocopy‘ of passport, if any, of both parents, if applicable. (c) Original passports of particulars. 4 parents should be presented for verification of (d) If one parent is! resident abroad, a sworn affidavit by the parent resident abroad attested by the Indian Mission alongwith affidavit from parent residing in India as well be submitted. N.B.—Ordinarily the consent of both parents is required for issue of a passport to a minor (below 18 years of age). However if it is absolutely not possible due to any reason, the parent applying for a passport for his/her minor child may submit an affidavit (Annexure G) and based on the same passport application will be processed. In case where the parent(s) is / are resident outside India, such consent from the parent(s), in the form of a sworn affidavit, duly attested by the Indian Mission abroad, is acceptable. In the cases where the minor children who are less than 18 years of age, the. details of valid passports held by BOTH OR EITHER parents should be furnished. In such cases, passport to their minor child will be issued without any police verification basis. Further, in this cases where the parents do not hold valid passports, applications for such minors can be made on the basis of three documents of parents details of which are given in para C(B) of section IV of the Passport Information Booklet alongwith Standard Affidavit Annexure I. In all such cases, passport to their minor child will be issued on post-police verification basis. Children of all age must apply for separate passports. However, those below 15 years will be given 5 years validity passport or passport till 18 years of age. In case the minor child who is between 15 and 18 years of age wishes to obtain a full validity ? 7 3 Sch. m] The Passports Rules, 1980 47 mentioned in para C(B) of section IV of Passport Information Booklet by the parents and on payment of fee equivalent to the normal passport fee 1.8. R5. 1000 for a 36 pages passport, as applicable for an adult. In the case of single parents or of parents who are separated but not formally divorced, an affidavit at ’Annexure C’ IS to be submitted. For Adopted Children: . In case of Adopted Children the following documents are to be furnished: (i) Valid adoption deed registered as per Indian laws. (ii) In the case of Christians, Muslims and Parsis, a court order granting guardianship and allowing the child to be taken out of the Country. (iii) Copy of the guarantee executed before the Court concerned. (B) CHANGE OF NAME I. Following marriage, remarriage or divorce: (a) A woman applying for change of name/ surname in existing passport due to marriage must furnish: (i) Photocopy of the Husband’s passport, if any, and (ii) An attested copy of marriage certificate issued by Registrar of Marriage OR an affidavit from the husband and wife alongwith a joint photograph, (Specimen at Annexure D). (b) Divorcees applying for change of name OR for deletion of spouse’s name in existing passport must furnish: (i) Certified copy of Divorce decree. (ii) Deed poll/ sworn affidavit (ANNEXURE ’E’) (c) Re—married applicants applying for change of name/spouse’s name must furnish: (i) Divorce deed / death certificate as the case may be in respect of first spouse, and (ii) Document as at (a) above relating to second marriage. II. In other circumstances for change of name, the applicant (both male and female) should furnish: (i) Deed poll/sworn affidavit (ANNEXURE ’E’); (ii) Paper cuttings of two leading daily newspapers (one daily newspaper should be of the area of applicant’s permanent and present address or nearby area). (C) OUT OF TURN ISSUE OF PASSPORT UNDER TATKAAL SCHEME 7 (A) If an applicant desires to obtain his passport under the Tatkaal Scheme, a verification certificate as per the specimen at ANNEXURE ’F’ and standard affidavit as ‘Annexure ”I” should be submitted alongwith the TATKAAL fee. The Passport Issuing Authority shall retain the right to verify in writing the authenticity of the Verification Certificate from the official who has issued it. All applicants seeking a passport out of turn under the TATKAAL Scheme are advised to submit their application, documentation and fee as specified under. N0 proof of urgency is required for Out—of-Turn issue of ‘passport. Post Police Verification shall be done in-all cases of issue of passport under Tatkaal Scheme. (B) The applicant also has the option to obtain a passport under Tatkaal Scheme on Submission of three documents from the Fourteen documents as mentioned below, provided one of the three documents is a photo identity document and atleast one of the

48 The Passports Rules, 19BO [Sch. lll

three is amongst the documents indicated at (a) to (i) and standard affidavit duly attested by a Notary as at Annexute "r". All applicants seeking a passport out of turn under the TATKAAL Scheme are advised to submit their application, documentation and fee as specified beiow:

_ Proof,of tdentity and.Nationality (please attach three documents from the followrng Fourteen documents,,provided one of three documents rs a photo identity document anfi at least one of the three is amongst the ciocuments rndicated at (a) to (i) below and alongwith standard affidavit as given rn Annexure "I" on non-;udiciai stamp paper t9 be attested by pr-rblic notary):

(a) Electors Photo tdentity Card (EPIC); (b) Service Identity Card issued by Statei Central Government, Public Sector Undertakings, local boclies or pubhc Lr*fi"A Companies; (ct SCIST/OBC Certificates; (d) FreeJom Fighter Identity Cards; (e) Arms Lrcenses; (f) Propertv Documents such as pattas, Registerei Deeds etc.; (g) Rations Cards; (h) Pensron Documents such as ex-servicemen's PJnsion Book/pensioripayment order, ex-servicemen's Widow/Depencient Certificates, Old Age pension Order, Widow pension 9.d"1-(i) Railr,vav Identity Cards; (j) Income-rax ldentf,y (pAN) Cards; (k) Bank/Kisan/, Post Office Passbooks; (I) Stucient Identity Cards issued by Recoqnrsed Educational Instltutions; (m) Drrvrng Licenses; and (n) ilirth Certificates issuecl rirder the RBD Act. (All above documents to be produced in original alongwith self-attested copies)

Ihe IAIKAAL fee.is in addition-to the applicable pa-ssport fee and payable either in cash or DD in favor of Passport Officer conclrned. Tie additional fee ior gut of turn TATKAAL passport, would be as folk;ws: Fresh Passport

(D) For"issu-e 1l p1:rp^u.,:j9^orl"l, partners and direcors of Companies which are

members of CII, FICCI & ASSOCHAM. The applicants have to submit Verification Certificate as at Annexure "f" alongwith standard Affidavit at Annexure ,,I,, .^. .(E) In case an applicant.is in possession of a Verification Certificate (VC) and or three(3) documents as mentioned in para c(B) (a) of section IV. but does not *ish to pay the additional fees as required under Tatkaal. In such a case, the applicants will be issued passport on post-police verification basis in the normal course.

(F) CASES OF LOST/DAMAGED PASSPORTS: The applicant has to fill the passport application form and submit the same alongwith fbllowing deeds;

(i) FIR in original (ii) First and last four pages of old passport. (iii) tf there is any change in adclress, proof of address.

I Within 1-7 days of the date of Application

Within 8-14 days of the date of Application Rupees 1,000 plus the passporr fee as applicable

Duplicate Passport

7-7 days of the ciate of Application

Within 8-14 days of thc, daie of- Application Rupees 1,500 plus ihe passport fee

Rupees 2,500 plus the d.r,rplicare passport fee as applicable

l(e-issue cases after rs validi Within 3 working days of the date of application

Rupees 1.500 plus the passporr fee as applicable

SPECIMEN AFFIDAVIT TO BE SUBMITTED BY ILLITERATE API'LICANTS AS PROOF OF DATE OF BIRTH IN CASE NO OTHER DOCUMENT MENTIONED

AT PARA A(b) OF SECTION IV IS AVAILABLE (To be executed on non-judicial stamp paper)

I...".......,............5 / o tN / o D / o........................ presentiy residing at........................ hereby state as follows:

I was born on..".................at.................. situated in the District......"...."............in the state of."...................^." I have no documentary proof in support of my place and date of birth.

I do not possess any educational qualification ind I am an llht"rut" person. I take oath and solemnly declare/affirm that the particulars furnished by me above

are correct and ihat I have not concealed or misreprelented any facts. Place...".................... Date........................

Verified on this.........-....:."...... day of............ of the year . that the contents of mv above affidavit are tru-e and correct to the best df my knowledge and belief and nothing in material has been concealed therefrom.

The contents of the afficiavit has been read out to me. Deponent

Attested

Sch. Illl

Ref. No. & Date..............."....^..,

The Passports Rules, 1980 49

SECTION V - SPECIMEN OF AFFIDAVITS/DECLAR,4TIOIVS ANNEXURE'A'

Signature and official seal of attestin;1 authority Note.-Affidavit to be attested by the Magistrare,/Notary In case of notary, notarial stamp woul<i be required

ANNEXURE'B' ALL CENTTTAL GOVERNMENT EMPLOYEES STATE GOVERNMENT

EMPLOYEES, EMPLOYEES OF STATUTORY BODIES AND ['UB[,IC SECTOR UNDERTAKINGS AND DEPENDANT FA]\4ILY MEMBERS (SPOUSE AND DEPENDANT CHILDRENS) ARE REQUIRED TO T'RODUCE A IDENTITY

CERTIFICATE (STRIKE OUT PORTION NOT APPLICABLE) (To be given rn Duplicate on Original Stationery)

Certified that SHRI/SHITIMATI/KUM....".......^...........Son/Wife of Shri....".. ofiSarL,mPorary/permanentemployeeofthis(officeaddress) f1om,.............,...."...."(aut") "...-............ "..... and is ;ip;;;;;J;ffi;h;ing the post of...........

i/Smt./Miss/Mst.."........-.."-."..... . is,/are ^ ;Jr;;;;;i

"rr*fir:" ;;;;il;i;; ;i ih;;; t.'....."....."..",'"..." and his/her

. identity rs. certified. This Ministry/bepartmentT

;anisation has no obfection to.his,/her-acquiring lndian.passport" The rrndJ.rigri; i. 1:,]I::!n".,':d t" :iql jlis Idenrity Certificaie. I h"ave read rL" ir""i.i"^r;f secifl;Arjoi the {)assports Act, 1967-an.d certily that these are not attracted in case of this applicant. I^t:.X:]|"l9"l::.l"jf an lndian,?assport to him/her. It is certified ihat this orgirii*tr;i,fc. I 6h+s-l lqt^t-^ I F"i,c:*:11:,1,"S-.,"Xyent /public sector /;d;;tJi"g7rt"i"t"d*" il'" iffiH;Card Number of Shri/Smt (emptoyee) "--.--..:-._.._;:...:..._:::.:.:....1"

Applicant's photo b be attested by cerhfyurg authority

Name. Designation, address & Tel No.

48 The Passports Rules, 1980 [Sch. lll three is amongst the documents indicated at (a) to (i) and standard affidavit duly attested by a Notary as at Annexure ”I”. All applicants seeking a passport out of turn under the TATKAAL Scheme are advised to submit their application, documentation and fee as specified below: Proof of Identity and Nationality (please attach three documents from the followmg Fourteen documents, provided one of three documents is a photo identity document and at least one of the three is amongst the documents indicated at (a) to (i) below and alongwith standard affidavit as given in Annexure ”I” on non—)udicial stamp paper to be attested by public notary): (a) Electors Photo Identity Card (EPIC); (b) Service Identity Card issued by State/ Central Government, Public Sector Undertakings, local bodies or Public Limited Companies; (c) SC/ST/OBC Certificates; (d) Freedom Fighter Identity Cards; (e) Arms Licenses; (f) Property Documents such as Pattas, Registered Deeds etc.; (g) Rations Cards; (h) Pension Documents such as ex-servicemen’s Pension Book/ Pension Payment order, ex-servicemen’s Widow / Dependent Certificates, Old Age Pension Order, Widow Pension Order; (i) Railway Identity Cards; (j) Income—Tax Identity (PAN) Cards; (k) Bank/Kisan/ Post Office Passbooks; (I) Student Identity Cards issued by Recognised Educational Institutions; (m) Drivmg Licenses: and (n) Birth Certificates issued under the RED Act. (All above documents to be produced in original alongwith self-attested copies) The TATKAAL fee is in addition to the applicable passport fee and payable either in cash or DD in favor of Passport Officer concerned. The additional fee for out of turn TATKAAL passport. would be as follows: Fresh Passport 1. Within l-7 days of the date of Application Rupees 1,500 plus the passport fee as applicable 2. Within 8—14 days of the date of Application Rupees 1,000 plus the passport fee as applicable Duplicate Passport l. Withln 1-7 days of the date of Application Rupees 2,500 plus the duplicate passport fee as applicable 2. Within 8-14 days of the date of Application Rupees 1,500 plus the passport fee as applicable Re-issue cases after expiry ot Iii years validity 1. Within 3 working days of the date of application Rupees 1,500 plus the passport fee as applicable (D) For issue of passports to owner, partners and directors of Companies which are members of CH, FICCI & ASSOCHAM, The applicants have to submit Verification ‘ Certificate as at Annexure ”I” alongwith Standard Affidavit at Annexure ”I". (E) In case an applicant is in possession of a Verification Certificate (VC) and or three (3) documents as mentioned in para C(B) (a) of section IV, but does not wish to pay the additional fees as required under Tatkaal. In such a case, the applicants will be issued passport on post-police verification basis in the normal course. (F) CASES OF LOST / DAMAGED PASSPORTS: The applicant has to fill the passport application form and submit the same alongwith following deeds: (i) FIR in original (ii) First and last four pages of old passport. (iii) If there is any change in address, proof of address. Sch. lll] The Passports Rules, 1980 49 SECTION V — SPECIMEN OF AFFIDAVITS/DECLARATIONS ANNEXLIRE 'A’ SPECIMEN AFFIDAVIT TO BE SUBMITTED BY ILLITERATE APPLICANTS AS PROOF OF DATE OF BIRTH IN CASE NO OTHER DOCUMENT MENTIONED AT PARA A(b) OF SECTION IV IS AVAILABLE (To be executed on non-judicial stamp paper) ”mam .tv; A, l ........................ S/o W/o D/o presently residing at ........................ hereby state as follows: I was born on ................ ....at ........ situated in the District........ ........ . ....... in the State of...... .............. I have no documentary proof in support of my place and date of birth. I do not possess any educational qualification and I am an illiterate person. I take oath and solemnly declare/ affirm that the particulars furnished by me above are correct and that I have not concealed or misrepresented any facts, Place ........................ Date .............. .. ........ Verified on this... ..................... day of.......... ....... . ..... . of the year ..... ........ that the contents of my above affidavit are true and correct to the best of my knowledge and belief and nothing in material has been concealed therefrom. The contents of the affidavit has been read out to me. Deponent Attested Signature and official seal of attesting authority Note—Affidavit to be attested by the Magistrate/ Notary In case of notary, notarial stamp would be required ANNEXLIRE ’8’ ALL CENTRAL GOVERNMENT EMPLOYEES STATE GOVERNMENT EMPLOYEES, EMPLOYEES OF STATUTORY BODIES AND PUBLIC SECTOR UNDERTAKINGS AND DEFENDANT FAMILY MEMBERS (SPOUSE AND DEFENDANT CHILDRENS) ARE REQUIRED TO PRODUCE A IDENTITY CERTIFICATE (STRIKE OUT PORTION NOT APPLICABLE) (To be given in Duplicate on Original Stationery) Certified that SHRI/SHRIMATI/KUM........ ....... .........Son/Wife of Shri.... ...... . ................ . of is a temporary/ permanent employee of this (office address) ...... . ..... :- from ...... . .......... (date) ...... ....... and is at present holding the post of... Shri/Smt./Miss/Mst ....... ..... is/ are a dependent family member(s) of Shri/ Smt.. .......... . ...... and his / her identity is certified. This Ministry/Department/ Organisation has no objection to his/ her acquiring Indian Passport. The undersigned is duly authorised to sign this Identity Certificate. I have read the provisions of section 6(2) of the Passports Act, 1967 and certify that these are not attracted in case of this applicant. I recommend issue of an Indian Passport to him/ her. It is certified that this organisation Is a Central/ State Government/ Public Sector/ undertaking/ statutory body. The Identity Card Number of Shri/Smt (employee) . ........ . ....... is ..... . ....... ..... Ref. No. 8: Date ........ .. .............. er Name, Designation, address & Tel No. Applicant's photo to be attested by certifying authority

The Passports Rules" 19BO [Sch. lll

Date:

Signature & address of Deponents 1.....................

2.........,........... Note.-l. This affidavit may be sworn before a Magistrate/Notary.

ANNEXLIRE'C' AF'FIDAVIT TO BE SUBMITTED WITH THE API'LICATION FOR A PASSPORT

OF A MINOR CHILD BY EITHER PARENT (WHO ARE SEPARATED BUT NOT FORMALLY DIVORCED) OR BY A SINGLE PARENT OF

THE CHILD BORN OUT OF WEDLOCK (To be executed on non_judicial stamp paper)

[, (name of single parent) solemnly declare and affirm as follows: 1" That I am the mother/father of (name of the child) who is a minor child and on

whose behalf I have made an application for his/irer passport. 2 Ihat I am judicially separated from the mother/father of (name of minor)^

OR 'Ihat no legally valid marriage ever existed berween me and Mr./Ms. (the fatherl mother the minor child).

OR The father/mother of (name of the child) has deserted me after conceptlonl delivery.

3' That (name of the minor)." is exclusivery under my care and cust.dy since separation/delivery.

Date.."..................."" Signature & address of Deponent

(sworn before the First class judicial Magistrate or Notary public)

dI./NEXURE'D' SPECIMEN AFFIDAVIT TO BE SUBMITT'ED ALONG WITH APPLICATION

FOR PASSPORT BY A WOMAN APPLICANT FOR CHANGE OF NAME AFTER MARRIAGE (JOINT AFFIDAVIT TO BE SUBMITTED

ALONGWITH HER HUSBAND) (To be executed on non_judicial stamp paper)

(maiden name of wife)

(name of husband) solemnly declare and affirm as under:

1. Ihat we are married under..,.....................Marriage Act/Rights/Customs and are living together as married couple since..".......]................:........

(date of marriage) 2. That......... ...... would henceforth be known as...................

(maiden name of wife) (name of wife after *r;d;;jby virtue of our marriage^ 3. That our ioint photograph is affixed below.

2".

Sch. llll The Passports Rules, 1980 51

The Joint photograph of the couple is to be pasted on the bottom left hand sicle of the affidavit paper and attested by the Magistrate,/Notary with his/her signature and rubber stamps (half on the photograph and half on the affidavit) Declaration 2 above to be ignored by applicants who seek endorsemer.rt of name of spouse in respect of reissne of a previously issued passport.

,ANNEXLIRE 'E'

SPECIMEN AFFIDAVIT FOR CHANGE IN NAME/DEED POLLiSWORN AFFIDAVIT

(On non-judicial stamp paper) By this deed i, the undersigned. (Ne-w Name) previously

called.,...................... (Old Name), doing......,................. (give profession or vocation) and resident of........................ (address) solemnly declare:-

1. That for and on behalf of myself and my wife and children and remitter issue wholly renounce/relinqrtish and abandon the use of my former name/ surname of................,....... and in place thereof I do hereby assume from this date the name/surname....,..........,,.....,. and so that I and my wife, children and remitter issue may hereafter be called, known and distinguished not by *y former name/surname, but assumed name/surname of........ That for the purpose of evidencing such my determination declare that I shall at all times hereafter in ali records, deeds and writings and in all proceedings, dealings and transactions, private as well as upon all occasions whatsoever use and sign the name of........................ as my name/surname in place and in substitution of my former name/surname. That I expressly authorise and request all persons in generai and relatives and friends in particular, at all times hereafter to designate and address me, my wife, my children, remitter issue by snch asstrrned name/surname of........................ accordingly.

In wilness whereof I have hereunto subscribed my fonner and adopted name/ surname of........................and........... affix my signature and seal, if any, this........................ duy of.................,......

Signed sealed and delivered by the above name F-ormer name.....................:.... ....

(This deed poll/affidavit may be signed and attested in presence of a Magistlate/ Notary or Consular Officer in an Indian Mission abroad)

Note.-In case of change of name, applicant should insert rrdvertisemerrts in two reputed newspapers (one local newspaper of the area in which he/she is residing and 2nd in newspaper of the area of permanent address) and submit original newspapers at

tirne o[ applying for passport in his/her new n.1me.

50 The Passports Rules, 1980 (Sch. Ill ANNEXLIRE 'C' AFFIDAVIT TO BE SUBMITTED WITH THE APPLICATION FOR A PASSPORT OF A MINOR CHILD BY EITHER PARENT (WHO ARE SEPARATED BUT NOT FORMALLY DIVORCED) OR BY A SINGLE PARENT OF THE CHILD BORN OUT OF WEDLOCK (To be executed on non-judicial stamp paper) I, (name of single parent) solemnly declare and affirm as follows: 1. That I am the mother/ father of (name of the child) who is a minor child and on whose behalf I have made an application for his/ her passport. 2. That I am judicially separated from the mother/father of (name of minor). OR That no legally valid marriage ever existed between me and Mr./Ms. (the father/ mother the minor child). OR The father/mother of (name of the child) has deserted me after conception/ delivery. 3. That (name of the minor). is exclusively under my care and custody since separa tion/ delivery. Signature & address of Deponent Date..... ................... (Sworn before the First Class judicial Magistrate or Notary Public) ANNEXURE ‘D’ SPECIMEN AFFIDAVIT TO BE SUBMITTED ALONG WITH APPLICATION FOR PASSPORT BY A WOMAN APPLICANT FOR CHANGE OF NAME AFTER MARRIAGE (JOINT AFFIDAVIT TO BE SUBMITTED ALONGWITH HER HUSBAND) (To be executed on non—judicial stamp paper) We 1... (maiden name of wife) 2. ..... (name of husband) solemnly declare and affirm as under: 1. That we are married under........................Marriage Act/Rights/Customs and are living together as married couple Since (date of marriage) 2. That.... would henceforth be known as... (maiden name of wife) by virtue of our marriage. 3. That our ioint photograph is affixed below. Date:........................ (name of wife after marriage) Signature 8: address of Deponents 1 ...... 2 ..... Note—1. This affidavit may be sworn before a Magistrate/ Notary. Sch. III] ' The Passpon‘s Rules, 1980 51 2. The Joint photograph of the couple is to be pasted on the bottom left hand side of the affidavit paper and attested by the Magistrate/Notary with his/her signature and rubber stamps (half on the photograph and half on the affidavit) 3. Declaration 2 above to be ignored by applicants who seek endorsement of name of spouse in respect of reissue of a previously issued passport. ANNEXLIRE ’E’ SPECIMEN AFFIDAVIT FOR CHANGE IN NAME/DEED POLL/SWORN AFFIDAVIT (On non~judicial stamp paper) By this deed I, the undersigned... .................. .. (New Name) previously called ........................ (Old Name), doing ........................ (give profession or vocation) and resident of. ....... (address) solemnly declare:— 1. That for and on behalf of myself and my wife and children and remitter issue wholly renounce/ relinquish and abandon the use of my former name/ surname of ........................ and in place thereof I do hereby assume from this date the name / surname ........................ and so that I and my wife, children and remitter issue may hereafter be called, known and distinguished not by my former name/ surname, but assumed name/ surname of ........................ 2. That for the purpose of evidencing such my determination declare that I shall at all times hereafter in all records, deeds and writings and in all proceedings, dealings and transactions, private as well as upon all occasions whatsoever use and sign the name of ........................ as my name/surname in place and in substitution of my former name/surname. 3. That I expressly authorise and request all persons in general and relatives and friends in particular, at all times hereafter to designate and address me, my wife, my children, remitter issue by such assumed name/surname of ........................ accordingly. 4. In witness whereof I have hereunto subscribed my former and adopted name/ surname of ................. . ...... and ........................ affix my signature and seal, if any, this ........................ day of ........................ Signed sealed and delivered by the above name Former name ....................... / ........................ , Date ........................ In the presence of: Name ......................................................... Name ......................................................... Address ..................................................... Address ..................................................... (This deed poll/affidavit may be signed and attested in presence of a Magistrate/ Notary or Consular Officer in an Indian Mission abroad) Note—In case of change of name, applicant should insert advertisements in two reputed newspapers (one local newspaper of the area in which he/she is residing and ' 2nd in newspaper of the area of permanent address) and submit original newspapers at . time of applying for passport in his/her new name.

52 The Passports Rules, 19BO [Sch. lli

/NNEXUI{E'F' SPECIMEN VERIFICATION CERTIFICATE (FOR PASSPORT UNDER

TATKAL ONLY) (On official stationery of verifying authority)

(To be given in Dupiicate* along with standard Affidavit as at Annexu re ,,r,,)

Reference Number

(verification Certificate ilt_"i"g officer should attest the photogra?h of the applicantwith his/her signature and rubter stamp,in such-a way that Aalf u,rZ-rigr,utrru a.d stampappear on the photograph and half on the certificatef.

Verification Certificate

, l1,r is. to certify that Shri/Smt./Kum........., ...............son of /wife of /oaugnter ot................... .... .rl9:u personal particulars are given below has good moral character an<l repttahion and thaiafter having read the p.J"irlo.,, tf section 6(2) of thePassports Act,7967. I certify that these p.&irio.,, are not attracted in case of thisapplicant and I recommend issue of an Ind^ian Passport to him/hei. Applicant has been staying at his/her address continuotrsiy for the lasi one year.

Date of Birth Place of Birth Educational Qualifica rion Profession (Govt. /Private Service/Others) Permanent Address

,iji' Present Address ,lii,i place....... ',,, Office Address with location......... i,rl Date......................,.

Signatr-rre

Full Name... Designation..

I Card No.,............... (Enclose a photocopy of I Card) Telephone No. (O).......... .... (R) Mobile No.................

., .Iol:.'-1. The applicant's. passportsize phorograph is arso required to be affixed onthe Verification Certificate. and.itteited by the orriEu.'i*r1nj*," ilriri.ution Certificarewith his,/her signature and rubler sto-p in such-a way that l:ali the;ignature ancl stampappear on the photograph and half on the certificate.

Sch. llll The Passports Rules, 1980 53

2. If the applicant has resided at more than one place during the last one year then all previous addresses with the relevant dates should be mentioned.

3. This Verification Certificate may be got signed by any of the following: (i) An Under Secretary/Deputy, Secretary/Director'/Joint Secretary,/Add.

Secretary/Special Secretary/Secretary/Cabinet Secretary to Government of India.

(ii) A Director/Ioint Secretary/Additional Secretary/Special Secretary/Chief Secretary to a State Government.

(iii) A Sub-Divisional Magistrate/First Class judicial Magistrate/Additional DM/ District Magistrate of the district of residence of applicant.

(iv) A District Superintendent of Police Range, DIG/IG/DGP of district of residence of applicant.

(v) A Major and above in the Army. Lt. Commander and above in the Navy and Sq. Leader and above in the Air Force.

(vi) The General Manager of a Public Sector Undertaking (vii) All members of any All India Service or Central Service who are equivalent to

or above the rank of an Under Secretary to the Government l.e. in the pay scale of Rupees 10,000-15,200 or above.

(viii) Resident Commissioners/Additional Resident Commissioners of all State Governments based in Delhi. Concerned Tehsildars or Concerned SHO's for an applicant staying in the area under his/her jurisdiction. The Chairmen of the Apex Business Organisations Le. FICCL CII and ASSOCHAM in respect of owners, partners or directors of the companies that are members of the concerned Chamber in prescribed performa as at Annexttre "t"

4. Anyone who issues incorrect verification certificate may be prosecuted under section l2(2) of the Passports Act,1967.

5. SECTION 6(2) OF THE PASSPORT ACT, 1967 "subject to the other provisions of this Act, the passport authority shall refuse to

issue a passport or travel document for visiting any foreign country under clause (C) sub- section 5 of anyone or more of the following grounds, and on no oiher ground, namely:-

(a) that the applicant is not a citizen of India. (b) tlrat the applicant may, or is likely to engage outside

prejr-rdicial to the sovereignty and integrity of India. (c) that the departure of the applicant from India may,

detrimental to the security of India. that the presence of the applicant outside India may, or is likely to prejudice the friendly relations of India with any foreign country. that the applicant has, at any time during the period of five years immediately preceding the date of his application been convicted by a court of India for an1, offence involving moral turpitude and sentenced in respect thereof irnprisonment for not less than fwo years. that criminal proceedings in respect of an offence alleged to have been conrmitted by the applicant are pending before a court in India.

(ix)

(x)

India in activities

or is likely to be

(c1 )

(e)

52 The Passports Rules, 1980 r [Sch. Ill ANNEXLIRE 'F’ SPECIMEN VERIFICATION CERTIFICATE (FOR PASSPORT UNDER TATKAL ONLY) (On official stationery of verifying authority) (To be given in Duplicate* along with Standard Affidavit as at Annexure ”1”) Reference Number Applicant's Photo (Verification Certificate issuing officer should attest the A ' . . . photograph of the a licant With his / her Signature and rubber stamp in such a way that half the signature angitamp appear on the photograph and half on the certificate). Verification Certificate This is to certify that Shri/Smt./Kum ................... ...................... son of/wife of/ daughter of ............ . ........... whose personal particulars are given below has good moral character and reputation and that after having read the provisions of section 6(2) of the Passports Act, 1967. I certify‘ that these provisions are not attracted in case of this apphcant and I recommend issue of an Indian Passport to him / her. Applicant has been staying at his/ her address continuously for the last one year. Date of Birth Place of Birth Educational Qualification Profession (Govt. / Private Service/ Others) ................................................. Permanent Address Present Address Place ...................... . . ......................... ... Office Address with location .................... Date ........................ Signature... ................ Office Seal Full Name .......... . ....... Designation.......... ............................................... I Card No....... ............. . ..... . ................................. (Enclose a photocopy of I Card) Telephone No. (0) ......... . ..... (R) ...................... Mobile No .......... . . ........ Notes—1. The applicant’s passport size h ' ' ' . . , . . p otograph IS also required to be affixed on the Verlficatlon Certificate and attested by the officer issuing the Verification Certificate With his/ her Signature and rubber stamp in such a way that half the signature and stain appear on the photograph and half on the certificate. K i P Sch. Ill] The Passports Rules, 1980 53 g 2. If the applicant has resided at more than one place during the last one year then all previous addresses with the relevant dates should be mentioned. 3. This Verification Certificate may be got signed by any of the following: (i) An Under Secretary/ Deputy . Secretary/Director/Ioint Secretary/ Add. Secretary/ Special Secretary/ Secretary/ Cabinet Secretary to Government of India. (ii) A Director /Joint Secretary/ Additional Secretary/ Special Secretary/ Chief Secretary to a State Government. (iii) A Sub-Divisional Magistr'ate/ First Class Judicial Magistrate/ Additional DM/ District Magistrate of the district of residence of applicant. (iv) A District Superintendent of Police Range, DIG/IG/DGP of district of residence of applicant. (v) A Major and above in the Army. Lt. Commander and above in the Navy and Sq. Leader and above in theAir Force. (vi) The General Manager of a Public Sector Undertaking (vii) All members of any All India Service or Central Service who are equivalent to or above the rank of an Under Secretary to the Government ie. in the pay scale of Rupees 10,000-15,200 or above. (viii) Resident Commissioners/ Additional Resident Commissioners of all State Governments based in Delhi. (ix) Concerned Tehsildars or Concerned SHO’s for an applicant staying in the area under his/ her jurisdiction. (x) The Chairmen of the Apex Business Organisations i.e. FICCI. C11 and ASSOCI-IAM in respect of owners, partners or directors of the companies that are members of the concerned Chamber in prescribed performa as at Annexnre III/II 4. Anyone who issues incorrect verification certificate may be prosecuted under section 12(2) of the Passports Act, 1967. 5. SECTION 6(2) OF THE PASSPORT ACT, 1967 ”Subject to the other provisions of this Act, the passport authority shall refuse to issue a passport or travel document for visiting any foreign country under clause (C) sub- section 5 of anyone or more of the following grounds, and on no other ground, namely:— (a) that the applicant is not a citizen of India. (b) that the applicant may, or is likely to engage outside India in activities prejudicial to the sovereignty and integrity of India. (c) that the departure of the applicant from India may, or is likely to be detrimental to the security of India. (d) that the presence of the applicant outside India may, or is likely to prejudice the friendly relations of India with any foreign country. (e) that the applicant has, at any time during the period of five years immediately preceding the date of his application been convicted by a court of India for any offence involving moral turpitude and sentenced in respect thereof imprisonment for not less than two years. (E) that criminal proceedings in respect of an offence alleged to have been committed by the applicant are pending before a court in India.

54 The Passports Rutes, lgBO ISch. lll

(g) that a warrant or summons for the appearance, of a warrant for the arrest, ofthe applicant has been issrred bv a court under_any law for the time being inforce or trrat.an-order prohibiting the departure rrn,{.l rnai, or the applicant hasbeen rnade by any suih court. - (h) That the applicant. has been repatriated and has not reimbursed theexpenditure incurred in connection with such *proiu1i."l

ANNEXURE'G' DECLARATION OF APPLICANT PARENT OR GUARDIAN IF PASSPORT IS FORMINOR (one parent not given consent): w rrrE FORM oF A swoRN AFFIDAVITBEFORE JUDICIAL MAGISTRATE ON NON-IUDICIAL STAMP PAPERI /tr'.t^ "ppr;i"si"; p;;;p;;ii ;.i;",;i; ;;:j;;;;; ;;i.*,ryJili,.;:,1n" Parent/Guardian

i. That I/We am/are the mother /father/parents/guardians of ...............(Name of the Minor Child) who ir u *ii.oi.niliand ""

*i,"r"'u"r.,arf I,/we havemade an application for his/her prrrpo.i. 2. Signature,/Consent of MrlMrs..

Fafher,/Morherj who is fath er/mother/pr.";;';; il'.niiJ rrr, ""Jil#""#,ji;- by me Tor the fbllowing reasons:3. That I,/We onlv a-TarJ.taking care of....... ......... (Nameof the minor "t-,tta;

t,u/rn" [ ";;rt""if ';

*y physicat cusrody.- IjY;"];?,-,:rj,:fr,f

, in the case of a courr case.arising due ro issue of. a passport

m*i.n ;i

" [' .L ;;;i; i; ;;; ;; i";;i ;; il; :T:1"";,"*",#T:ilH, i,:i H;

Signature & Address of the parent(s)/ guardians(s) applying for the passpo.t

/NNEXURE'H' DECLARATION OF APPLICANT PARENT OR GUARDIAN IF PASSPORTIs FoR MINOR: oN PLAIN PAPER I,/we affirm that the particulars

_given above are in respect of (name of the chircl)

",.,J sn.i-,;

son/daughter of shri """""""-"..:'.' .. ...-...-......-..-:..:..:. -....:l

nT;:'i"':?'JiJ1T*yi,rph*;;p;;;"i7c;;;;;;; ""%nl'[ X'.,|t:""

"iil,/.il:"il;ytt 3,i1,1i"u r1,n) y il ;i5;;ff ;: : :: ::l:1 "-:i l1ll"l "l1l^l i/We undertake the entire,;;r; ;".i".; inll"ffi l'"il",':"","i:'J;sttfrenderecl or been r^lenrirro.-l ^F l.i- /L^- ^:.i-;:[:if: ::i: : - o^Ti],,1",r,.T :i li [': l;:. ;;;: ili .f ffi;,':il iii ;ii"" il';fl "';;lf::::ffi :7,i;l;:::Y::t,,1',:Ti.yJ1:1;;;1ffi"";'i::,: j'::.,"i'::'i^",;i"";TlH)are holcling/rrot holrlinr .. '-rr"'"".-'""".'^I';"^.lt-o't'certrrled th,lt I/we rnl/ not inclrrcle, ,. o,".^^i_uj/':,,,I^1,.,,-i passp()rt(s) and the n.rmc oI the child mentioned isnot incltrded in passpoit of eithei pr.'";;:

Date..

,,....,......,.,',.......',..,.. / Father (Signattrre)

oR. Ivlother (Signature) Legal Cuardian (Signature)

DEPONIlNT

Sch. llll The PassPorts Rules, 1980

ANNEXLIRE'I'

AFFIDAVIT (To be executc.d on appropriate non-jtrdicial stamp paper arrcl

attested by a NotarY Public) (One original and one self-attested photocopy)

I, name), ...Son of'.,..". residing at.................... .....Date of Birth"....... being an applicant for issue of passport, do hereby solemnly affirm and state as follows:

1. That the names of my parents and spouse are as follows: (i) Father (ii) Mother (iii) Wife/Husband

2. That I am continnously resident at the above mentioned address from........................

3. That I am citizen of India by birth/descent/registration/naturalisation and that I have neither acquired the citizenship of another country nor have surrendered or been terminated/deprived of my citizenship of India'

4. That I have not, at any time during the period of five years immediately preceding the date of this affidavit, been convicted by any court in India for iny offence involving moral tr"rrpitude and sentenced in respect thereof to imprisonment for not less than two years;

5. That no proceedings in respect of any criminal offence alleged to have been committed by me are pending before any criminal court in India;

6. That no warrant or summons for my appearance/ and no warrant for my arrest, has been issued by a court under any law for the time being in force, and that my departure from India has not been prohibited by order of any such courU

7. Thal I have never been repatriated from abroad back to India at the expense of Govemment of India/I was repatriated from abroad back to India at the erpense of Government of .India, but reimbursed expenditure incurred in connection with such repatriation.

8. That t will not engage outside India in activities prejudicial to the sovereignty and integrity of India'

9. That my departure from India will not be detrimental to the security of India. 10. That my presence outside India will not prejudice the friendly relations of

India with any foreign country. Place........................

Date........................

DEPONENT

VERIFICATION

Verified on........................ (date) at........................ (place) that the contents of the above meniioned af{idavit are true and correct and nothing material has been concealed.

54 The Passports Flu/es, 1980 [Sch HI (g) {Eat a warrant or summons for the appearance, of a warrant for the arrest of f e applicant has been issued by a court under any law for the time bein I in orce or that an order prohibiting the departure from India of the a li téh ‘ been made by any such court. p13 can ab (h) That the applicant has bee ' ' . . n repatriated and has not reim expenditure incurred In connection with such repatriation. bursed the ANNEXLIRE ’G' 18111313811813.2321; :11: :EPL'ICANT PARENT OR GUARDIAN IF PASSPORT IS FOR 0 given consent): IN THE FORM OF A SWOR BEFORE JUDICIAL MAGISTRATE ON NON-JUDICIAL STAMPII‘QAIIEEEAVIT I / We . _ .................................. . .......... . ..................... N ' applying for passport) solemnly declare and affirms< asaEIlo£::—the Parent/Guardian l. gaItHI/Wiﬁmhgare tléehmother/father/parents/guardians of ( e 0 e mor 11d) who is a minor h'ld ................. . .................. made an application for his/ her passport. C l and 0H WhOSe behalf ”we have 2. Iﬁignature/ Consent of Mr/ Mrs ......... “her/Mother) Who is father/mama; ................. . ............... . ............... by me ’for the following reasons: /Parents Of the Chlld has no 3. That I/We only am/are taking care of...., ..................... of the minor child) he/she is exclusively in my physical custody. 4. 1 ‘ ' ' /We also affirm that in the case of a court case arising due to issue of a passport to the " ' minor child .............................................. (Name of the minor child) I/We would be solel rel ' - Authority y sponSIble for defending the case and not the Passport Issuing Date ........................ (Name of the t been obtained (Name Signature 8: Address of the parent(s)/ guard1ans(s) applying for the Passport ANNEXLIRE ’H’ DECLARATION OF APPLICANT PARENT OR GUARDIAN IF PASSPORT IS FOR MINOR: ON PLAIN PAPER I/We affirm that the particulars ' given above are in r t ' .................... son/ daughter of Shri ESPGC Of (name Of the Chlld) and.....s..hnm;ﬁ' ................................................ . .................. parents/Single parents/A ..... 1 {can't-.13. ....................... . .......... of whom I/ we am/ are the a t G ' ' ' ' Her date of birth/ place oprBDirth is ..... ren/uardlans' He/SheIl/Sljf Ollie“ Of Indla- Hi'S/ respon51b1hty for his/ her expenses. 1/ We solemnlyude'cla-re 9 un ertake the entll‘e ................................ / Father (Signature) Mother (Signature) Legal Guardian (Signature) Sch. III] The Passports Rules, 1980 55 ANNEXLIRE ’l’ AFFIDAVIT (To be executed on appropriate non-judicial stamp paper and attested by a Notary Public) (One original and one self-attested photocopy) I, name), ............................................... . ....... .Son of. . ........................................... residing at ........................... Date of Birth ........................ being an applicant for issue of passport, do hereby solemnly affirm and state as follows: 1. That the names of my parents and spouse are as follows: (i) Father (ii) Mother (iii) Wife/Husband 2. That I am continuously resident at the above mentioned address from ........................ 3. That I am citizen of India by birth/descent/registration/naturalisation and that I have neither acquired the citizenship of another country nor have surrendered or been terminated / deprived of my citizenship of India. 4. That I have not, at any time during the period of five years immediately preceding the date of this affidavit, been convicted by any court in India for any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than two years; 5. That no proceedings in respect of any criminal offence alleged to have been committed by me are pending before any criminal court in India; 6. That no warrant or summons for my appearance, and no warrant for my arrest, has been issued by a court under any law for the time being in force, and that my departure from India has not been prohibited by order of any such court; 7. That I have never been repatriated from abroad back to India at the expense of Government of India/ I was repatriated from abroad back to India at the expense of Government of India, but reimbursed expenditure incurred in connection with such repatriation. 8. That I will not engage outside India in activities prejudicial to the sovereignty and integrity of India. 9. That my departure from India will not be detrimental to the security of India. 10. That my presence outside India will not prejudice the friendly relations of India with any foreign country. Place ........................ Date .................. . ..... DEPONENT VERIFICATION Verified on ........... . ............ (date) at ........................ (place) that the contents of the above mentioned affidavit are true and correct and nothing material has been concealed. DEPONENT

ANNEXURE'I' SPECIMEN VERIFICATION CERTIFICATE

[To be given (in Duplicate* arongwith standard Affidavit as at Annexure ,,I] byChairmen of Apex Business orgur.ir'utio.,, a't1".o*""rr, rr.t ;r;. Directors oi theCompanies^having-Membership of the c;;;;r""J'ir,^*u*rl (Official stationery of verifying authority)

l(eference Number

The Passports Rules, l gBO [Sch. lll

Applicant's Photo

(Verificarion Certificare iszuing officer should i.!l::1,ft:,pl:rog.upn:f ,h;;;#with his,/tler signature ,,r,a

^,u.ugr'9i;;;1" ;;;^ a way that hatf rhe siraPpear on the photograph and half ";'rh;.J.rin"ur"i.

*'t Drtinature and stamp

., Tli, is to certiry that shri/#)?;ff::"'tiricatewifeldatrghrer of......,....... .. .. .... *h"*;;;;;;;i ;;;;i;;il;;;;ir; uii#has good morar characrer a,d .eprtutio. a,.; ,h;r'"f*';;ffi;T# rhe provisions ofsection 6(2) of the Passports act,igoz. id;fy that these_proviiions are not attractecl incase of this appricant und, t, .".o*n.*a ir*"'.lr an Indian Ijrrrp;;;; il,,,.'/t u.. Applicanthas been srayins ar his/her "dd;";;'.;;;;;il;; f;;"il,ffirr";l;;.Date of Birth Place of Birth EducationaI eualification Profession

Permanent Address Present Address Place..

Office Address with iocation. Date

Signa trtre.

Full Name Designation..

Name of the Chamber Telephone No. (o)..,....... (R) .. .,... .............

. Notes.-i rhe aRoiica::: ry:.,q"*U:il;;;;;;ir; ;;n;,;.; ;; ;;;;;. ;;the Verification Cerriiicare,urr.r rtt"itJa'u1,iri."rfiE"ri;;r*g,#]rJtricrtion Certificater't'ith his'/her signature and rubber rir*p i" *.', a way that harf the sieaPpear on the photograph and haif ;iil .J.tiri.utu. Jnature and stamp

Sch. llll The Passports Rules, 1980 57

2, If thc. applicant has resicled at more than one place clr-rring the last one year then all previous o.lilresses with the relevant dates shor-rlcl be mentioned.

3. Anyone who isstres incorrect verification certificarte t'nay be prosectrtt:c1 ttncler section l2(2) of tl.re Passports Act, 1r)67.

.1. SECTION 6(2)(C) OIJ THE PASSPORTS ACT, -1967

"strbject to the othcl provisions of this Act, the passpolt atLthority shall refr.rse to isslre a frassport or travel clocument for visiting any foreign collntly ttnder clause (C) sLrb- secti6n b ol anvonc or inore of the following gror"rnds, aud on tto oiher grorrnd, namely:-

(a) theit the applicant is uot a citizen oi India, (b) th;rt the applicant may, or is likely b engage otrtside Irrdia in activities

prejudicial to tlre sovereigrrty trnd integrity of India' (c) that the departure of the appiicant from inclia may, or is likcly to be

detrimental to the security of India.

that the presence of the applicant outside India may, or is likely to preiudice the friendiy relations of India with any foreign country. that the applicant has, at any time during the period of five years immediately preceding the date of his application been convicted by a court of India for any offence involving moral turpitude and sentenced in respect thereof imprisonment for not less than two years. that criminal proceedings in respect of an offence alleged to have been committed by the applicant are pending before a court in India. that a warrant or summons for the appearance, of a warrant for the aruest, of the applicant has been issued by a court under any law for the time being in force or that an order prohibiting the departure from India of the applicant has been made by any such cotrrt.

(h) That the applicant has been repatriated and has not reimbursed the expenditure incurred in connection with such repatriation'

PENALITY FOR OFFENCES UNDER PASSPORTS ACT,1967

hnposition of penalties for suppression of information under section 12(1)(8) of Passports Act, 1.967 is as given below:

(cl )

(e)

(f)

(g)

S. No. Nature of suppression of information Amount (in Rs. for Literate applications

Amount (in Rs.) for Illiterate applicants

(i) in case the applicant's name has been endorsed on the parer^rts' passport and the applicant is less than 18 years old and while applying for a separate passport, does not mention the fact that the name is endorsed in the parents' passport.

50(') Nil

(ii ) In case the applicant's name has been endorsed on the parents'passport and the applicant is rnore than 18 years old and while apptying for a separate passport, does not mention the fact that his name is endorsed in the parents' passpott.

1 000 s00

(i ii) In both the above cases, if the parents' passPort has already expired

No fir-re N"o fine

Office Seal

56 The Passports Rules, 7980 [Sch m ANNEXLIRE ’I' [To be given (in SSSIEZXEEILERIPICATION CERTIFICATE gw1th Standard Affidavit as at Annexure ”1] by Chairmen of Apex Business Organisations to the Owners companies haying Partners Or Directors of the Membership of the Concerned Chambers) (Official stationer of ve 'f ' ' Reference Number y n ymg without” Applicant's Photo (Verification Certificate issuin ' . . ' g officer should att t tt ' :ntt; his/ her Signature and rubber stamp in such a wae; thalf fallPtthirgph Otf the' applicant pp ar on the photograph and half on the certificate) gm me and Sfamp - . . VerificationCertificate Th1s IS to certify that Shri/Smt./Kum . son/ wife/daughter of“, ....................................... has 0 . whose personal articula ' good moral character and reputation and that after hafing readr sttilgepgb‘veig' £3610“; ions 0 1967. I certif th t h ‘ ’ case of th. ‘ . y a t ese prov1510ns are ‘ has been isstapplicant and I, recommend issue of an Indian Passport to him;1 fit auAraCtéd m , aying at his/ her address continuously for the last one year er. PPllCant Date of Birth Place of Birth Educational Qualification Profession Permanent Address Present Address Place ........................ Office Address with location ................. Date .............................. Signature Office Seal Full Name ............................ Designation ........................ Name of the Chamber... ............... . ..... Telephone No. (0) .............. Mobile No ...... . ..... . '2 Sch. mi The Passports Rules, 1980 57,; 2. If the applicant has resided at more than one place during the last one year then all previous addresses with the relevant dates should be mentioned. 3. Anyone who issues incorrect verification certificate may be prosecuted under section 12(2) of the Passports Act, 1967. 4. SECTION 6(2)(C) OF THE PASSPORTS ACT, 1967 ”Subject to the other provisions of this Act, the passport authority shall refuse to ' issue a passport or travel document for visiting any foreign country under clause (C) sub— section 5 of anyone or more of the following grounds, and on no other ground, namely:— (a) that the applicant is not a citizen of India. (b) that the applicant may, or is likely to engage outside India in activities prejudicial to the sovereignty and integrity of India. (c) that the departure of the applicant from India may, or is likely to be detrimental to the security of India. (d) that the presence of the applicant outside India may, or is likely to prejudice ‘ the friendly relations of India with any foreign country. 7’ (e) that the applicant has, at any time during the period of five years immediately preceding the date of his application been convicted by a court of India for any offence involving moral turpitude and sentenced in respect thereof imprisonment for not less than two years. (f) that criminal proceedings in respect of an offence alleged to have been committed by the applicant are pending before a court in India. (g) that a warrant or summons for the appearance, of a warrant for the arrest, of the applicant has been issued by a court under any law for the time being in force or that an order prohibiting the departure from India of the applicant has been made by any such court. (h) That the applicant has been repatriated and has not reimbursed the expenditure incurred in connection with such repatriation. PENALITY FOR OFFENCES UNDER PASSPORTS ACT, 1967 imposition of penalties for suppression of information under section 12(1)(B) of Passports Act, 1967 is as given below: 5. No. Nature of suppression of information Amount (in Rs. Amount (in R5.) for Literate for llliterate applications ' applicants (i) In case the applicant’s name has been endorsed 500 Nil on the parents’ passport and the applicant is less than 18 years old and while applying for a separate passport, does not mention the fact that the name is endorsed in the parents’ passport. (ii) In case the applicant’s name has been endorsed 1000 500 on the parents’ passport and the applicant is more than 18 years old and while applying for a separate passport, does not mention the fact that his name is endorsed in the parents’ passport. (iii) In both the above cases, if the parents' passport N0 fine No fine has already expired

lsch. lll

S. No. Nature of suppression of information Amount (in R for Liter;:rte applications

Amount (in Rs.) for Illitr:rate ;rpplicants

(iv ) If the applicant had previously applied for a passport and the file was elosed without issne of a passport or returned Llndelivered and provided there is no change in the personal particulars and ihe applicant does not mention about the application made earlier,

I 000 500

(") If the previous passport has expired and the informatton is not given 2000 500

(vi) When an applicant holds/held a diplomatic/ official passport and does not mention in his application at the time of applying for an ordinary passport.

500 500

(vii) lf a student studying in a hostel away from his permanent address, does not mention his present address with proof in his passport applicaiion form while applying ai RPO/pO in which jurisdiction his permanent address falls.

500 500 (in case of minor, where

applicant's parent is illiterate)

(v iii) In case where an applicant does not disclose that he had applied for a passport earlier claiming that he never received the passport and there is, however, no record of passport ,,Returned Undelivered", then the applicant may be asked to apply for duplicate passport with FIii.

2500 + 2500 (Duplicate

passport fee)

1000 + 2500 (Duplicate

passport fee)

(ix) (a) In_case, there is forgery of the stamp of ECNR/ PCC or any other observation in the passport, then applicant may be interviewed a.,d in case some agent has done this then his name and address should be taken in writing. The forged endorsement should be cancelled ind passpirt restored to the applicant.

(b) if another booklet is required by the applicant, duplicate passport fee or Rs. 25b0 sho;ld be charged.

5000 + 2500 (Duplicate

passport fee)

5000 L 000

1000 + 2500 (Duplicate

passport fee) (x) In case the passport with forgery has expired, then

fresh passport may be issued-with normil fee of Rs. 1000 plus.

2500 + 1000 (norrnal

passport fee)

1000 + 1000 (normal

passport fee) (xi) A Government servant who does not give details

of his employment in his application form for ordinary passport,

2500 2500

(xii) In case applicant does not disclose correct marital status and a case is registered regarding marital dispute.

2500 2500

(xiii) Il .rpplrcant gives wrong information r"gur.lir.,g hi, tiate of birth/place of hirth (minor changcs)

1000 500

(xir,) Minor suppressions of information regarding marital statrrs/narne of spousr: etc. inidvertintly.

500, 500

(xv) When an applicant holcls a valid passport or sltppresses/changes the personal particulars or wht'rc a crirninal c.tsc is pen(lillg agarnst hiln anil llris irrli,rm,ttion is not tlisclosetl in the applic.rli,rn.

5000 2500

Note.-(1) Under section 12 of the Passports Act' t967 - whoever contravenes the

orovisions of thc Act by traveling without a valid. PassPort' l"t'*,'1ql-u

furnishes wrong

information or attempts to alter.-nt.i". m"rde on thl passports rrr travel documents' fails

il' ;;;J,;" Il, 1,::.l::l::tjnj * ; l,:;::Xlm,T;;I'i:'ilJ' ,"li!.I:ii!:,',1.iused to anuther Person ith i*piirrn.nent lor J term trp to 2 years;.;;;;;t issued to him shall be punishable w ;;;iih fine up kr Rs' 5,ooo or with both'

(2)WhoevernotbeingacitizenoflndramakesanaPPiicationforapassportor obtains a passport Uy *nn?"rrion of

information about his nitionality or holds a forged

lndian passpurt o, t.r#[tdil;;", ;oi u" prni.r'able by imprisonment up to 5 yea*

,nJ *itn fine uP tu Rs' 50'000'l

FORM EA(P)-l EXTERNAT

APPLICATION FORM FOR INDIAN PASSPORT- -AT AN INDIAN MISSION/POST\

Sch. llll The PassPorts Rules, 19BO

(for the issue of an ordinary international possPort Fresh/ After 10

years (Final)/and for duPlicate in

lieu of lost damaged PassPort)

(Please delete iiaPPlicabie)

Payment of Fee (to be filled by applicant)

Amount paid $ /...'.....":'1""""""by ;' "' - ;;" "^::;:y-'.*:j. Payment

iI"XXi'i"1, 1. (A) Full name...'.,...""

(exPanded initials) (Surname)

(B) Aliases, if anY"""""" (C) Has aPPlicant ever changed his/her name?

If so, give Previous name in fu11""""""""'

(D) Maiden name, if applicant is a married woman""""""""""'

2. Date of birth'.....'..'..""' place of birth """"""'Country"""""""' Height .....'.',.'..".'. (cms') Colour of eyes """"""""""' Hair """"""" Visible distinguishing marks, if any"""""" 3. Permanent Address

(a) In lndia (b) In country of domicile """"""-""" 4. (i) Name of father....""""""".':l Country of his birth

(ii) Name of mother ' Country of her birth (iii) Nationality of father at the time of applicant's birth""""""'

(iv) Nationality of mother at the time of aPPlicant's birth """""

5. Married/Unmarrled (Tick mark)""""""

6. Name and Nationality of Spouse """"""""""

Please StaPle one 35 mm x

45 mm photograPh and enclose two more

photograPhs

14,

I I

I I I

suppresses/ changes the personal particulars or where a criminal case is pending against him and this information is not disclosed in the application. T- .- .....W, ”No [Sch. IN S. No. Nature of suppression of information Amount (in Rs. Amount (in R5.) for Literate for Illiterate applications applicants (iv) If the applicant had previously applied for a 1000 500 passport and the file was closed without issue of a passport or returned undelivered and provided there is no change in the personal particulars and the applicant does not mention about the application made earlier. (v) If the previous passport has expired and the information is not given 2000 500 (vi) When an applicant holds/ held a diplomatic/ 500 500 official passport and does not mention in his application at the time of applying for an ordinary passport. (vii); If a student studying in a hostel away from his 500 500 (in case of permanent address, does not mention his present minor, where address with proof in his passport application applicant’s form while applying at RPO/PO in which parent is jurisdiction his permanent address falls. illiterate) (viii) In case where an applicant does not disclose that 2500 + 2500 1000 + 2500 he had applied for a passport earlier claiming that (Duplicate (Duplicate he never received the passport and there is, passport fee) passport fee) however, no record of passport ”Returned Undelivered”, then the applicant may be asked to apply for duplicate passport with FIR. (ix) (a) In case, there is forgery of the stamp of ECNR/ 5000 1000 PCC or any other observation in the passport, then applicant may be interviewed and in case some agent has done this then his name and A address should be taken in writing. The forged endorsement should be cancelled and passport restored to the applicant. (b) If another booklet is required by the applicant, 5000 + 2500 I000 + 2500 duplicate passport fee or Rs. 2500 should be (Duplicate (Duplicate charged. passport fee) passport fee) (x) In case the passport with forgery has expired, then 2500 + 1000 1000 + 1000 fresh passport may be issued with normal fee of (normal (normal Rs. 1000 plus. passport fee) passport fee) (xi) A Government servant who does not give details 2500 2500 of his employment in his application form for ordinary passport. (xii) In case applicant does not disclose correct marital 2500 2500 . status and a case is registered regarding marital dispute. (xiii) If applicant gives wrong information regarding his 1000 500 date of birth/ place of birth (minor changes) (xiv) Minor suppressions of information regarding 500' 500 marital status/name of spouse etc. inadvertently. (xv) When an applicant holds a valid passport or 5000 2500 ‘f sch. nu OH The Passports Rules, 1980 - whoever contravenes the knowingly furnishes wrong rts or travel documents, fails Note.-—(1) Under section 12 of the Passport: Ac:,s13r6t7 provisions of the Act by traveling Without 3 v3 n1 Chpeaparspspo, ‘ tries ma e information or attempts to a1he; Eizrrilspection, knowing uses a passport or travel document e(1‘()al() . V W y A OIt Or tra 61 ”S the/r eI‘SOn Or knO lngl allows anOther Person to use a paSSp V lllllellt issued to hlm Shall be punishable VVlth 1mprisonment for a tell“ up t“ 2 yeals dOC ' ' ' h both. ' f u to Rs. 5,000 or Wit . ' t r or Wlth me per not being a citizen of India makes an. applicatipn for SoﬁaSszpfzrrggd .(2) WhoeV rt b suppression of information about his nationa ity ort u to 5 years obéalnsgagngf or gravel document shall be punishable by imprisonmen p In Ian and with fine up to Rs. 50,000.] FORM EA(P)-1 EXTERNAL N PASSPORT i ATION FORM FOR INDIA APPL CAT AN INDIAN MISSION/POST‘ for the issue of an ordinary interfiational possport Fresh/ After 10 years ' (Final)/ and for duplicate in lieu of lost damaged passport) (Please delete inapplicable) Payment of Fee (to be filled by applicant) Amount" paid $/... ........... ..... ...by .. For delivery by mail ".5 extra to b 1. (A) Full name. ....... . ........... .. (expanded initials) (Surname) (B) Aliases, if any........ ...... .. ...... .. ' 7 (C) Has applicant ever changed his/ her name. Please Staple one 35 mm x 45 mm photograph and enclose two more photographs . ............Mode of payment e paid as postal charges for each passport If so, give previous name in full... (D) Maiden name, if applicant is a married woman ...... 2 Date of birth................. place of birth ..Country.... ..... Height ..................(cms.) Colour of eyes Hair Visible distinguishing marks, if any ........ ..... 3. Permanent Address (a) In India ' ’le ...... (b) In country of domICI ; . . 4. (i) Name of father .. .......,,.‘. Country of his birth. ....... (ii) Name of mother ....... ....... Country 0t her/bigthgw... ..... . (iii) Nationality of father at the time of applicant 5’ :t th........... (iv) Nationality of mother at the time of applicant S tr 5. Married/Unmarried (Tick mark 6. Name and Nationality of Spouse.............. ...... .......... ..... . V

/' (i) Name of .rpplican_5,.,:,r":, son ur c.l.rr.rghrer (fir>_t chilcl)....(ii.). 1r-. rrl .r1,plicant.s eltlesl brother ,,, :;;3. I'resent Pasqnn.rz-^,:^- ; I:ffi::'.i?:.'r",,,..or ia",,iry-"+ ,lil; il r.," ,^, prace or issue 10. Education,,

',I:,,HL:

-:.......1T and prace nf i,u;-..:....

r fF:i:::T:#ji{}ffFr;**.-.,n",,* ,. ^; -;12. How long has appiicants .o.,ainruuriy resided abroad? .......",-:;':::ff:iu"'" status (ECR "'ittol . .,........................ 14. proressio; #Tr""*_ 1t."., ....,...15' Please mention' if "iti'*:;;-l:

':""" - "' "" ' "' Telephone ""

-....^:9.r10 uoo,,*r-,--'

if citizen of India by birth/des*n,z"o,u*ri;;;;;;;;;";,.. cr.rrtntry, ir

';:;[;;:;f:[::ffi'anv other nationalty

"' t.r""i*",t7. was.oo,,."",t"rl.i""':i:^, ^- . -'-l \'r LlqvEr (.rocument of any other

18. was applicant,r er refused an Indian Passport?

ir so, aetuif ,;; passPort ever impoundecl/revoked,

,t]iiffi. " YTt"1do.:T, rwo relatives,/friends

Name (i)

(ii) Address

.23.(0 Briefly.stak "" "' Valid unti1........ "" : ; l;';mi i: ii1;i :T::ffi il i i:fi 'JH:'J ff Hs ..l r::lml, : ", onl, o" o ". ,-*1,],) Did appricanr:rctron'

if any' put op applicant'- ou^uguo"ito* purrpo.t. oamagecr passport. ,f .1"u,'1 ,transfer

of .esid",

. 24 rs appricant .";::.:"'ii'il[#'::::::: ::::::::::.::1::n"^" rac,itv on rosr,/

indian c.g;.i;;d,- '=gtstered with tndian Mission,/post? If not, rs he a member of any

r ltl The Passports Rules, l9B0

25. Particulars of children, if any, to be included/deleted. Name Place and I)aLe trt birth

Note.-ln case of fresh incrusion or inclusion on a new passport in rieu of lost,/ damaged passport, encrose (i) birth certificate(s) bearing i u-i, of both t"r;;; 1l? l_]:"!:rlr of both parents and.(iii) marriage ceririficate"of parents. chirdren belowrrfreen years or age can either apply for inclusion in their parent,s passports, generally mother's or apply for separate passport. Chirdren ,b""; iiii;;; y"L, ,.,,.rr. appiy for separate passport.

26. Declaration:

I solemnly affirm that (i) I owe allegiance to.the sovereignty and integrity of India, and (ii) Information given above in respect_ of myself, my son,/daughter,/ward is

correct and nothing has been concealed and I am u*ur" ihut it is an offenceunder the Passports Act, i,967 to knowingly furnrsh -rris"

info.mation or supPress materiai information, which attrait penal and other- punishments under the Acts, and

(iii) I undertake to be entireiy responsible for expenses of my son,/daughter/warcl.

Signature of applicant or T.I. or his lesal Guardian (Left hand T.l. of malo und

right hand T.l. of female). ['iace

Date

Specimen signature or T.I. within the space given below:

FORM EA(P)-EXTERNAL

APPLICATION FORM FOR MISCELLANEOUS SERVICES ON INDIAN PASSPORTS

(For use in Indian Mission/posi) (a) Renewal (b) Additional Visa Sheet, (c) Addirional Booklet, id) Change of Address (e) pCC 1f) Addirional Endorsement (g) Chita Incir-rsion/Deletion, (h) Any .Other Service (Specify) (please rieiefe inapplicable)

Ple.rse staple ttne Photograph 'of size of J5 mm. x rt5 mm. E

enclose three for additional booklet

Sex (M/F)

For Office use

lJ 61

(i)

(ii)

employer t" ..,gr"ri.I_..:.:l

I. (swam of applicant’s eldest son or daughter (first child).... (ii) Name of applicant’s eldest brother or sister ............................. 8. Present Passport/national identity card, if any. No....Date and Place of issue... 9. Local car driving Licence No. ...... Date and Place of issue 10. Educational qualification (In order to determine emigration status) 11. When did applicant first leave India? ..... When was he/she in India last? 12. How long has applicants continuously resided abroad? 13. Present Emigration Status (ECR or ECNR) (with documentary evidence) 14. Profession and business address .. . 15. Please mention, if citizen of India by birth/ descent/naturalisation/ Registration. 16. Did applicant ever possess any other nationality or travel document of any other country, if so, please give detail. 17. Was applicant ever refused an Indian Passport? 18. Was applicant’s passport ever impounded/revoked? If so, details please. 19. Name and address of two relatives/friends (Yes/No). (Yes/No). aking Service/ Statutory Bodies ’No Objection Certificate’ from your 21. (i) Are any criminal proceedings pending against applicant in any If so, please give details................... . . . court in India? as applicant ever been repatriated from abroad to India at the ex Government of India? If so, details please . 22. No. of lost/damaged passpbrt........... Date of issue ............ of issue 23. (i) Briefly state circumstances of loss/ theft/ damage of passport on a and attach copy of report lodged with local police in case of loss/ theft. - (ii) Details of restriction, if any, put 03' applicant’s damaged/ lost passport. (iii) Did applicant avail transfer of residence, foreign travel scheme facility on lost/ damaged passport. If so, details please 24. Is applicant registered with Indian Mission/Post? If not, is he a member of any Indian Organisation? - Place plain paper am— 1' .2 Wrﬁﬁll‘m}:|""v ~ ”sumac-c . m4» tam-raw . := . ~ :61 themselves Rates, 19.80 ’36”; ‘ml 25. Particulars of children, if any, to be included/ deleted. Place and Date of birth Sex (M/ F) Name r passport in lieu of lost/ - ' ' clusion on a new Note.—In case of fresh inclusmn or In names of both parents ' ' ' ‘ bearing t, close (1) birth certificate(s). ' _ . b 10W gamaeiZEOESSEFizthegarents and (iii) marriage certiﬁcate of pa/rsergtasésggiriléirgrgneeany 11 p ' l for inclusion in t eir paren _, fiftilein 9:3er :tfpalgeftc):nsgphfirfalteaggsiport. Children above fifteen years must apply for mo er separate passport. 26. Declaration: I solemnly affirm that . . ' ‘ (i) I owe allegiance tothe sovereignty and integrity of India, :nd mar/ward is (i‘) Information given above in respect of myself, my sent/hazpiigiq an offence 1 rect and nothing has been concealed and I am awaref 1 infgrmation or corder the Passports Act, 1967 to knowingly furnish a S; r unishments :Lrilppress material information, which attract penal and o e _ p under the Acts, and t ard. (iii) I undertake to be entirely responsible for expenses of my son/daugh er / w ' ‘ his legal ' ture of applicant or T.I. or SIESJZrdian (Left hand T.I. of male and right hand T.I. of female). Place Date..................... . b I w. Specimen signature or T.I. within the space given e 0 . For Office use FORM EA(I’)-EXTERNAL APPLICATION FORM FOR MISCELLANEOUS SERVICES ON INDIAN PASSPORTS ‘ ' ' ' Renewal (b) W“— F use in Indian MisSion/Post) (a) Additional Visa Sheet, (c) Add1t10nal Booklet, (Cl) Change of Address (e) PCC (f) Additional Endorsement (g) Child Inclusion/Deletion, (b) Any Other Service (Specify) (Please delete inapplicable) Please staple one Photograph of Size of 35 mm. x 45 mm, & enclose three for additional booklet

For delivery by mail $ ..., extra to be paid as postal

I he Passports Rules, 198O

Payment ol' Fer: (kr be filled by applicant) AmoLrnt I'aid................by..............(Mode, oI Pa1,p"r'',9r...............

I [Sch. lll

2. Applicant's Car Driving Licence No. ................Date and place of Issue................ 3. Residential address: (i) In India (ii) In country of domicile

Tel

4. Profession and business address

5. Is applicant registered with the Intlian Mission/Post ? If not, is he a member of any Indian Organisation? Give details

Tel

6. (i) Name of Father (ii) Name of Mother (iii) Name of Spouse and Nationality

7. Cr-rrrent Passport No...........................PIace of its Date of issue.............. Valid until.,

8. Particulars of children to be included/deleted: Name Place and Date of issue Sex (M/F)

Note.-In case a fresh inclusion of name(s), enclose (i) birth certificate(s) bearing names of_bo_th parents, (ii)-marriage certificate of parents and (iii) passports of botfi parents. Children below fifteen years of age can either apply for inciusion in their parent's generally mother's passport or apply for separate passports. Children above fifteen years must apply for separate passports.

9. Declaration:

I solemnly affirm that (i) I owe allegiance to the sovereignty and integrity of India. (ii)

.Information given above is correct and nothing has been concealed and I am aware that it is an offence under the Passports Act, {967 to knowingly furnish false' information or suppress rnaterial iniormation; and

(iii) I undertake to be entirely responsibie for expenses of my son/daughter/ward.

Signature of applicant or T.I or his legal gtrardi.rn (Left thLrmb impression oI male

ancl rigl.rt hand thumb impression of female) Place .....................

Date,.....................

Sch. llll The Passports Rules, 1980

10. Two specimen signatures or thumb impressions required for service(s) within the

space given beiow:

For office use

FORM EA(P)-2

GOVERNMENT OF INDIA MINISTRY OF EXTERNAL AFFAIRS

APPLICATION FORM FOR MISCELLANEOUS SERVICES ON INDIAN PASSPORT FOR (USE IN INDIA) (A) RENEWAL (B) ADDITIONAL VISA

SHEET, (C) ADDITIONAL BOOKLET, (D) CHANGE OF ADDRESS, (E) PCC (F) ADDITIONAL ENDORSEMENT (G) CHIEF INCLUSION/

DELETION (H) ANY OTHER SERVICE (SPECIFY) (Please delete inapplicable)

Amount of Fee paid Rs...........................'by...." "..'..,'....'(Mocie of Payment) Mode of Submission of application (A) and Delivery (D).

(i) Personalty, (ii) By Post, (iii) Through Rec. Travel Agent, (iv) Through auth rep.

(A) (r)) (A) (D) (A) (D) (A) (D) Please tick mode (i) and (ii) only if previous Passport containing valid visa for U.K.,

.5.A. etc. submitted with, application.

(For delivery tick marked by post Rs. 10 extra to be paid as Postal charges or each port enclosing self-addressed envelop of size L6cm. x 10cm.). 1. Name (Please give expanded initials)......

2. (a) Father's Name

@) Mother's Name (c) Husband/Wife Name

3. Passport No............ Place of issue.......'..... date of issue"'......... Valid up to...,."....

4. File No. of passport 5. Are any criminal proceedings pending against applicant in criminal court in India

any other disqualifications under section 10(3)'

6. Particulars of children to be included/deleted' Piace and Date

of Birth Sex

(M/F) Name

w. ' the Passports Flu/es, 1980 [Sch. Ill Payment of Fee (to be filled by applicant) Amount Paid ................ by .............. (Mode of Payment) ............... For delivery by mail S ......... , extra to be paid as postal charges for each passport 1. Full Name 2. Applicant’s Car Driving Licence No. ............. Date and Place of Issue ................ 3. Residential address: (i) In India (ii) In country of domicile Tel.......... ......... ...... Tel.. ................... . ...... . ..... 4. Profession and business address ..... ......... . ............................. . ........... . ................ ........ Tel 5. Is applicant registered with the Indian Mission/ Post ? If not, is he a member of any Indian Organisation? Give details .................................... .. ........ . ............................. 6. (i) Name of Father (ii) Name of Mother (iii) Name of Spouse and Nationality 7. Current Passport No .Place of its issue....... ............. . ......... Date of issue ............ ..................... Valid until 8. Particulars of children to be included/ deleted: Name Place and Date of issue Sex (M/F) Note.——In case a fresh inclusion of name(s), enclose (i) birth certificate(s) bearing names of both parents, (ii) marriage certificate of parents and (iii) passports of both parents. Children below fifteen years of age can either apply for inclusion in their parent’s generally mother’s passport or apply for separate passports. Children above fifteen years must apply for separate passports. 9. Declaration: I solemnly affirm that (i) I owe allegiance to the sovereignty and integrity of India. (ii) Information given above is correct and nothing has been concealed and I am aware that it is an offence under the Passports Act, 1967 to knowingly furnish false " information or suppress material information; and (iii) I undertake to be entirely responsible for expenses of my son/ daughter/ ward. Signature of applicant or T.I or his legal guardian (Left thumb impression of male and right hand thumb impression of female) I h. Ill] The Passports. Rules, 1980 63 10. Two specimen signatures or thumb impressions required for service(s) within the I;space given below: For office use FORM EA(P)-2 GOVERNMENT OF INDIA MINISTRY OF EXTERNAL AFFAIRS APPLICATION FORM FOR MISCELLANEOUS SERVICES ON INDIAN PASSPORT FOR (USE IN INDIA) (A) RENEWAL (B) ADDITIONAL VISA SHEET, (C) ADDITIONAL BOOKLET, (D) CHANGE OF ADDRESS, (E) PCC (F) ADDITIONAL ENDORSEMENT (G) CHIEF INCLUSION/ DELETION (H) ANY OTHER SERVICE (SPECIFY) (Please delete inapplicable) Amount of Fee paid Rs ......... ............... by......... ............ .(Mode of Payment) Mode of Submission of application (A) and Delivery (D). (i) Personally, (ii) By Post, (iii) Through Rec. Travel Agent, (iv) Through auth rep. (A) (D) (A) (D) (A) (D) (A) (D) Please tick mode (i) and (ii) only if previous Passport containing valid visa for U.K., S.A. etc. submitted withapplication. (For delivery tick marked by post Rs. 10 extra to be paid as postal charges or each assport enclosing self-addressed envelop of size 16cm. x 10cm.). 1 1. Name (Please give expanded initials).......... ......... . ........ 2. (a) Father’s Name (b) Mother’s Name (c) Husband/Wife Name 3. Passport No............ Place of issue. ..... date of issue..... ..... .. Valid up to... 4. File No. of passport 5. Are any criminal proceedings pending against applicant in criminal court in India . any other disqualifications under section 10(3). 6. Particulars of children to be included/ deleted. Name Place and Date Sex of Birth

The Passports Rules, 1980

7. Dcclaration.-I sok:mnly affirm that- (i) I owe allegiance to the sovereignty and integrity of India. and (ii) Information given above in respect of myself, my sonldaughter/ward is

correct and nothing has been concealed and I am aware that it is an offence under the Passports Act, r9b7 ro knowingly furnish false information or suppress m;rterial informaiion. w-hrch attraci penai and other punishments under the acts, anci

(iii) I undertake to be entirely reponsible tbr expenses of my son/daug,hter/ward, (iv) ( declare that I have not lost <;r surrendered my citizenshrp of lndia srnce the

above passport or travel document was rssued to me. I further declare that I have no other passpori.

[Sch. lll

Signature.,.rf applicant or Thuml-. Impresston or his legal guardian (Left hand Thumb Impression of male and

right hand lhumb Impression of female) Place

Date,.

8. below

. ;;;;;*en signat*res or T.l. required for services ar (c) within rhe space given

r-_-l For Office Use

INSTRUCTIONS FOR FILLING UP EA(P)-2 FORM T'his form is to be used for the Miscellaneous services on ordinary Indian Ifassports,

for (a) [tenewal (b) Issue of Visa Sheet (c) Issue of Additional booklet on used up pages. taking separate passport for

child/change in name/maiden name/date cf blrth (d) Change of address (e) Police Clearance Certificate (indicate the name of country or which pCC

required. and purpose) (fl Addition/Deletion of particulars of children (g) Additional Endorsement (ht any other servrces

In case of fresh inclusion of name(s) of children please enclose (i) birth certifica,te(s) leaving name of both parent, (ii) Passports of both parents, Children below 15 y"u6 oi age can either apply for inclusion in their parents (generally mother's passport) or appiy for separate passports. Children above 15 years must appiv fbr separare passport"

Sch. llll The PassPorts Rules, 1980

FORM EA(P)-3

APPLICATION FOR THE ISSUE OF A DIPLOMATIC/OFFICIAL PASSPORT

fihisapplicationmustbeaccrlmpaniedbytwopassPortsizephotographs-oneof them dulY attested on reverse')

1. (a) Full name (in biock lettels)

(b) A.liases, if any (in block letters)

2. Profession

3. Present aPPointment

4. Permanent home address

5. Present address

6. Place of birth

7. Date of birth

8. Father's/Husband's name

9. Personal particulars- (a) Height

&) Colour of eyes (c) Colour of hair

(d) Visible distinguishing marks, if any , if to be included in the

Date of birth Piace of birth RelationshiP

f.i. (a) Have you ever applied to any other authority for any other passport?

(b) If so, please give detaiis.

12. Particulars of the previous PassPort held, if any- (a) Number (b) Date of issue (c) Authority and Place of issue

(d) If diplomatic/official passport previously held by. the apP.licant was retttrned to th'e Ministry of External'Affairs or any other authority, please indicate where

and when it was returned' N.B.-The previous passport, if in the custody of the applicant, should be submitted

together with this application.

-~‘-‘The-Passp0ns‘ Rules, 31930 “[Sch. Ill 7. Declaration—I solemnly affirm that— (i) I owe allegiance to the sovereignty and integrity of India, and (ii) Information given above in respect of myself, my son/daughter/ward is correct and nothing has been concealed and I am aware that it is an offence under the Passports Act, 1967 to knowingly furnish false information or suppress material information. which attract penal and other punishments under the acts. and (iii) 1 undertake to be entirely reponsible for expenses of my son/daughter/ward. (iv) 1 declare that I have not lost or surrendered my citizenship of lndia since the above passport or travel document was issued to me. i further declare that I have no other passport. Signature of applicant or Thumb impression or his legal guardian (Left hand Thumb impression of male and right hand Thumb Impression of female) Place Date ..................... 8‘ Two specimen signatures or T.I. required for services at (c) within the space given below; . , For Office Use INSTRUCTIONS FOR FILLING UP EA(P)—2 FORM This form is to be used for the Miscellaneous Services'on ordinary Indian Passports, for (a) Renewal (b) Issue of Visa Sheet (c) Issue of Additional booklet on used up pages, taking separate passport for child/ change in name/ maiden name/ date of birth (d) Change of address (e) Police Clearance Certificate (indicate the name of country or which. PCC required and purpose) (f) Addition/ Deletion of particulars of children (g) (h) In case of fresh inclusion of name(s) of children please enclose (i) birth certificate(s) leaving name of both parent, (ii) Passports of both parents, Children below 15 years of age can either apply for inclusion in their parents (generally mother’s passport) or apply for separate passports. Children above 15 years must apply for separate passport. Additional Endorsement Any other services ~n " ...l'l:ti , "79194.5?190’“ titties 1950' 55* FORM EA(P)-3 "'CAPPLICA'HON FOR THE ISSUE OF A DIPLOMATIC/OFFICIAL PASSPORT (This application must be accompanied by two passport size photographs—~0ne of «imam duly attested on reverse.) 1. (a) Full name (in block letters) (b) Aliases, if any (in block letters) 2. Profession 3. Present appointment 4. Permanent home address 5. Present address 6. Place of birth 7. Date of birth 8. Father’s/Husband’s name 9. Personal particulars— (a) Height (b) Colour of eyes (c) Colour of hair (cl) Visible distinguishing marks, if any 10. Particulars of children below 15 years of age, if to be included in the passport. Name Date of birth Place of birth Relationship ...............u...... “nun..."u-n. ....-.......... ..-.....-.......u..... .......u..... 1 2 4 ...................~ ...-................... ..u.........u.-. . .........................u...“ v............. 11. (a) Have you ever applied to any other authority for any other passport? (b) If so,gplease give details. 12. Particulars of the previous passport held, if any—— (a) Number (b) Date of issue (c) Authority and place of issue ((1) If diplomatic/ official passport previously held by the applicant was returned to the Ministry of External Affairs or any other authority, please 1nd1cate where and when it was returned. - N.B.—The previous passport, if in the custody of the applicant, should be submitted {together with this application.

ffi Exact nature of Period of stay giving on official duty officiai cluty ---3gpr9lrmat9 q9tes

14. Mode of travel and route:

Place .....""."...'

Date ..............

Signature of applican[ <-rr parent in case application is for a minor.

Certificate

1. *I hereby certify that Sh./Smt'/Kum.................(F.,rlI.iiaiiie.iifid..des"iEii;fta;I."'.........",t

proceeding abroad on official duty as indicated in Item 13 above. 2" *I hereby certify that sh./smt./Kum........................(Fiill.ri;mei...................... is son/

wife/daughter of Sh/Smt. ......................iFiill.riaiiie..aria.d.dii.siiaiiir;).. ...... who is

proceeding abroad on official duty as indicated in Item 13 above.

Signature of Head of Office Designation..

Important-Categories of persons to whom official and diplomatic passports are issuable are mentioned in Part I of the Schedule II to the Passports Rules, 1980. Persons not covered by the said Schedule shall not be eligible for official and diplomatic passports"

Please give two specimen signatures or thumb impressions (left in case of a male and right rn case of a female) of the applicant in the space provicied above.

Sch. llll The Passporls Bules, 1980

FORM EA(P)-4

APPLICATION FOR THE ISSUE OF AN EMERGENCY CERTIFICATE (This application must be accompanied by tirree passport size photographs.)

l. Fee

1. Amount paid

2. Date of payment

3. Mode of payment

Il. Personal pariiculars

1. (a) Full name (in block letters)

(b) Aliases, if any (in block letters)

2, Previous names, if you have ever changed yollr name 3. Maiden name in case of a married woman,/widow/divorcee 4" Father's name 5. Husband's name in case of a married woman/widow/divorcee 6. Permanent address in India 7. Present address abroad 8. Present national status 9. Profession 10. Place of birth

11. Date of birth

12. Height

13. Colour of eyes

14. Colour of hair

15. Visible distinguishing marks, if any. IIl. Particulars of Child/Children below L5 tlears of Age to be IncltLded in thc Emergency

Certificates

Name I)ate of birth Place of birth Relationship

13.

bb The PassPorts Rules, 1980 lSch. lll

" Strike out whichever is not applicabie.

66 , . - 7 “The Passports Rules. 1980 [Sch ”I rech.uu Exact nature of official duty Period of stay giving approximate dates . é'visitéd .. Lduty Mode of travel and route: " me ........ Date Signature of applicant or parent in case application is for a minor. Certificate 1. *I hereby certify that Sh./Smt./Kum .................. (Finll‘iizii’ri'e"Eihii"i{é's°igii'2itié'ri .1s proceeding abroad on official duty as indicated in Item 13 above. 2. I hereby certify that Sh'/Smt'/KumW""""""""""'(Fiill'li'aiﬁiél ............. 1s son/ wife/daughter of Sh/Smt. m'""'W"""""('I'?iill"r'1§iﬁé"éiﬁll"d'é§i'g'iiéi16'ri)"""""""""""""""' who IS proceeding abroad on official duty as indicated in Item 13 above, Signature of Head of Office Designation.......... ................... Important—Categories of persons to whom official and diplomatic passports are issuable are mentioned in Part I of the Schedule II to the Passports Rules, 1980. Persons not covered by the said Schedule shall not be eligible for official and diplomatic passports. Please give two specimen signatures or thumb impressions (left in case of a male and right in case of a female) of the applicant in the space provided above. * Strike out whichever is not applicable) The Passports Rules, 1980 67 FORM EA(P)-4 APPLICATION FOR THE ISSUE OF AN EMERGENCY CERTIFICATE (This application must be accompanied by three passport size photographs.) 1. Fee 1. Amount paid 2. Date of payment 3. Mode of payment II. Personal particulars 1. (a) Full name (in block letters) (b) Aliases, if any (in block letters) 2. Previous names, if you have ever changed your name 3. Maiden name in case of a married woman/widow/ divorcee 4. Father’s name 5. Husband’s name in case of a married woman/widow/divorcee 6. Permanent address in India 7. Present address abroad 8. Present national status 9. Profession 10. Place of birth 11. Date of birth 12. Height 13. Colour of eyes 14. Colour of hair 15. Visible distinguishing marks, if any. III. Particulars of Child/Children below 15 years of Age to be Included in the Emergency Certificates Name Date of birth Place of birth Relationship 1. ................ . .............

The Passports Rules, 1980

IV. Particulars of the Passportftrnael Document preoiotrsly lrcld. 1. Did you ever hold a passport/travel document? 2. lt so, please furnish the following particulars:*

(a) Number

ft) Date of issue (c) Authority and place of issue.

N.B.-The Passport,/travel document, if available, should be submitted together with this application.

3. If not in a position to submit the passport/iravel document, please indicate the reasons therefor.

V. Reasons of applying for An Emergency Certificate

VL Declaration of Applicant

I solemnly declare that:- (i) I am citizen of India/person of Indian origin;

*(ii) I have not voluntarily acquired citizenship of another country; and (iii) the information given by me in reply to the questions in this form is true.

PIace.................

Date..................

Signature or thtrmb impression (left in case of a male and right in case of a female)

of the appiicant.

Two specimen signatures or thumb impressions (ieft in case of a male and right in case of a female) of the applicant.

*lf in possession of a citizenship of any other country involuntarily piease give details

(Strike out whichever is not applicable).

[Sch. lll

Sch. ill; The Passporls Rules, 1980

FORM EA(P)-5

APPLICATION FOR THE ISSUE OF CERTIFICATE OF IDENTITY (This application must be accompanied by three passport size photographs-one

duly attested by iocal police authority-and residentiai permit). l. Fee

1. Amount

2. Date of payment 3.-Mode of payment

Il. Personal Pnriculars

. (a) Full name (in block letters)

(b) Aliases, if any (in block leiters)

2. Previous name, if you have ever changed your name 3. Maiden name in case of a married woman/widow/divorcee 4. Father's name 5. Husband's name in case of a married woman/wiclow/Civorcee 6. Last permanent address abroad 7. Present address 8. Blace,/Country of origin 9. Present national status 10. Period of residence in India 11. Profession 12. Place of birth 13. Date of birth 14, Height 15. Colour of eyes 16. Colour of hair 17. Visible distinguishing marks, if any

IlL Particulars of Child/Children below L5 years of Age, to be included in the Certificate of ldentity

i. 2.

Name Date of birth Placc. of bii:th Relatronship

$$ilii ll

i I

68 The Passports Flu/es, 1980 [Sch. III IV. Particulars of the Passport/Travel Document previously held. 1. Did you ever hold a passport/ travel document? 2. If so, please furnish the following particulars:~—- (a) Number (b) Date of issue (c) Authority and place of issue. ' N.B.——The Passport/ travel document, if available, should be submitted together with this application. - 3. If not in a position to submit the passport/travel document, please indicate the reasons therefor. V. Reasons of applying for An Emergency Certificate VI. Declaration of Applicant I solemnly declare that:— (i) I am citizen of India/ person of Indian origin; >‘(ii) I have not voluntarily acquired citizenship of another country; and (iii) the information given by me in reply to the questions in this form is true. Place ................ . Date.................. ...... .......... .....................uu-...u.-..-...................... Signature or thumb impression (left in case of a male and right in case of a female) of the, applicant. Two specimen signatures or thumb impressions (left in case of a male and right in case of a female) of the applicant. *If in possession of a citizenship of any other country involuntarily please give details nu..n....-..........u..-.u.u u......................... .....n...-....-...... --..... (Strike out whichever is not applicable). Sch. III] The Passports Rules, 1980 69 FORM EA(P)-5 APPLICATION FOR THE ISSUE OF CERTIFICATE OF IDENTITY (This application must be accompanied by three passport size photographs—one duly attested by local police authority—and residential permit). 1. Fee 1. Amount .2_ Date of payment 3. ‘Mode of payment II. Personal Pariculars (a) Full name (in block letters) (b) Aliasesfif any (in block letters) 2 Previous name, if you have ever changed your name 3 Maiden name in case of a married woman/widow / divorcee 4. Father’s name 5 Husband’s name in case of a married woman/widow/ divorcee 6 Last permanent address abroad 7 Present address 8. Elace/ Country of origin 9 Present national status 10. Period of residence in India 11. Profession 12. Place of birth 13. Date of birth 14. Height 15. Colour of eyes 16. Colour of hair 17. Visible distinguishing marks, if any III. Particulars of Child/Children below 15 years of Age, to be included in the Certificate of Identity Name Date of birth Place of birth Relationship “WP!“ . ..... . ........... .......: ..... u..."...........................». -u..v....r................. ........................

70 The PassPorts Rules, 1980

IV. l. Purpose of Applying for the Certificate of lder''tity

2' Cor-rntries for which the Certificate of Iclentity is Reqr-rired

V. Declaratiort of Applicnnt

i solemr',ly declare that:- (a) I am of .............'..'. nationality/stateless

[Sch. ill

(b)Ihavenotobtainedanlndian/foreigntraveldocumentbefor:ebecause

Place,............. ...^..

Date ..........'..'........

is true.

Signature or thumb impression (left a male and right in case of

of the aPPlicant

umbimpressions(1eftincaseofamaleandrightin case of a female) of the aPPlicant.

1[r**]

2[***l

3[t**]

aIt**]

sIt*+]

6[**x]

1. Form EA(P).6 omitted by G.S.R. 100(E), dated 4th March, 1991 (w.e.f. 4-3-7991).

2. Form EA(P)-7 omitted by G.s.R. 860(E), dated 1st November, 1985 (w.e'f. 1-11-1985).

3. Form EA(P)-8 omittecl by G.s.R. 100(E) dated 4th March, 1991 (w.e.f' 4-3-1993)'

4. Form EA(P)-g omitted by G.s.R. 860(E), dated 1st November, 1985 (w.e.f. 1-11-1985).

5. Form EA(P)-10 omitted by G.s.R. 100(E), dated 4th March, 1991 (w.e.f. 4-3-1991).

in case of a female)

The Passports Rules, 1980 71Sch. llll

FORM EA(P)-12

APPLICATION FOR INDIA/SRI LANKA PASSPORT (For repatria tes-1964 and 1974 agreement)

(Three unmounted passport size bust photographs, taken_ful1 face, of the applicant,

shouid be enclosed with application. The photographs should have, on the reverse, the certifi"at" "true photo of................" signed by the Estate SuPerintendent in the case of applicants from estates, and by D.R.O., Gram Sevaka or M.P. for the area in the case of others.)

CAUTION.-Applicants are warned that if any of the information supplied !f tn"rr-t below is found to U" furc" or inaccurate, not only will their applications be liable to be rejected or their passports, if already granted be liable to be cancelled but they will render themselves liab1e to prosecution.

1. (i) FuIl name, with alias, if any (in block letters)

(ii) Have you ever changed your name? If so, what was your previous name?

2. Are you married or single?

3. If married woman/widow, state maiden name

4. Place (Village, town, district, etc.) and date of birth (attach documents in support, if possible).

5. Profession

6. Educational quaiifications

7. Present occuPation

8. (i) Personal particulars of applicant:- (a) Height in cm. (b) Colour of eYes

(d) Visible distinguishing marks, if any (ii) Of children below t5 years if to be included in the passport

Fuli Name Sex Date of birth

l:, il1

I I I

70 The Passports Rules 1980 [Sch. Ill 3 Sch. m} The Passports Rules, 1980 71 IV. 1. Purpose of Applying for the Certificate of Identity FORM EA(P)-12 2. Countries for Whichthe‘ Certificate of Identity iS ReqUiYEd APPLICATION FOR INDIA/SR1 LANKA PASSPORT V. Declaration of Applicant (For repatriates—1964 and 1974 agreement) (Three unmounted passport size bust photographs, taken full face, of the applicant, 1 solemnly declare 'that::—'—‘ .» . .. ,, should be enclosed with application. The photographs should have, on the reverse, the ~ , 1 _ ' 1' t t 1 . . , . . . (a) I .a'm'pf 7.‘ nationa 1ty/s a e ess certificate ”true photo of..... ...... ’ Signed by the Estate Superintendent in the case of "obtained an Indian/ foreign travel document before because _; applicants from estates, and by D.R.O., Gram Sevaka or MP. for the area in the case of " 7 others.) "yum..-................ CA UTION.—Applicants are warned that if any of the information supplied by them below is found to be false or inaccurate, not only will their applications be liable to be rejected or their passports, if already granted be liable to be cancelled but they will render themselves liable to prosecution. 1. (i) Full name, with alias, if any (in block letters) Place , (ii) Have you ever changed your name? If so, what was your previous name? Date. ................. 2. Are you married or single? 3. If married woman/widow, state maiden name 4. Place (Village, town, district, etc.) and date of birth (attach documents in support, Signature or thumb impression (left in case of if possible). a male and right in case of a female) of the applicant 5. Profession Two specimen signatures or thumb impressions (left in case of a male and right in 6- Educational qualifications case of a female) of the applicant. 7_ Present occupation 8. (i) Personal particulars of applicant:— 1. ........ 2. (a) Height in cm. 1[>(->t-x-] (b) Colour of eyes 2 “*1 (c) Colour of hair [ (d) Visible distinguishing marks, if any 3PM] (ii) Of children below 15 years if to be included in the passport 4[>t->(-5t—] Full Name Sex Date of birth ﬁlm] 1. .. ....... ..... ........... ....... .. ..... .. .. . .. ﬁrm] 2. ..... .. ...... . ....... ..... 3. ........ . . ..... .............. .. .. ............... 4. .. . ....... ...... ...... . .. ..... . ...... ............................ . ......... . .......... .. Form EA(P)—6 omitted by G.S.R. 100(E), dated 4th March, 1991 (w.e.f.. 4-3—1991). Form EA(P)-7 omitted by G.S.R. 86003), dated lst November, 1985 (w.e.f. 1-11-1985). Form EA(P)—8 omitted by G.S.R. 100(E) dated 4th March, 1991 (w.e.f. 46—1993). Form EA(P)-9 omitted by G.S.R. 860(E), dated lst November, 1985 (w.e.f. 1—11—1985). Form EA(P)—1O omitted by G.S.R. 100(E), dated 4th March, 1991 (w.e.f. 4~3-1991). 919995“?

72 The PassPorts Rules, 1980

9. Father's name and place and date of birth'

10. If married woman or widow, husband's or late husband's nationality, name and place of birth.

LL. How long have you been continuously residing in Sri Lanka?

12. Have you at any time resided in any other country including Pakistan? State countries and period.

13. What was your occupation while residing in the countries mentioned in column 12?

L4. Have you ever applied for a travel document and been refused? If so, when and under what circumstances?

15. Have you ever been issued with a passport which was later impounded or cancelled? If so give particulars'

16. Present address in Sri Lanka.

17. Names and addresses of two responsible persons in India who would be prepared to vouch for you-

(1)

(2)

18. Whether applicant prefers an [ndia-Sri Lanka passport or an Emergency Certificate?

Iwo specimen signatures or Two specimen signafures or thumb impressions thumb impressions"of applicant of wife if to be included in passport I solemnly declare that I am an Indian citizen and that I have not lost, surrendered

or been deprived of my Indian citizenship and that the information given by me in reply to the questionnaire is true.

Place

Date..................

Signature or thumb impression of applicant I, the undersigned.................................residing at....... .......holder of India-

Sri Lanka passport/Emergency Certificate No.................. dated............. hereby apply for the grant of passport to.........................whose parent/legal guardian I am. I undertake to be entirely responsible for all his/her expenses

Signature/Thumb impression of Parent/Guardian This certificate is required only when the application is made on behalf of a person

below 18 years of age.

lsch. lll Sch.llll The Passports Rules, 1980 73 ltEA(P)-13

GOVERNMENT OF INDIA MINISTRY OF EXTERNAL AFFAIRS

PASSPORT APPLICATION FORM AND SUPPLEMENTARY FORM WITH INSTRUCTIONS

Steps to be followed by applicant to complete the passport application submission

Process: r Read general Instructions given in Section A

Fill-up the form as described in Section B "Column-wise guidelines for filling- up Passport Application Form" and Section C "Column-wise guidelines for filling-up Supplementary Form" Attach the documents mentioned in Section D "List of Supporting Documents"

Pay fee as given in Section E "Fee List" Submit the filled-in Passport Application Form at the application submission centers mentioned in Section F "Where to Apply"

File Number (For Office Use Only)

TTTTTTTTTTTTTTTI GOVERNMENT OF INDIA, MINISTRY OF EXTERNAL AFFAIRS

PASSPORT APPLICATION FORM

Please read the Passport Instruction Booklet carefully before filling the form. Fill this form in CAPITAL LETTERS using blue/black ink ball point pen only. Furnrshing of incorrect information or suppression of information would lead to rejection of the application and would attract penal provisions as prescribed under the Passports Act, 1967. Please produce your original documents at the time of submission of the form.

ffi lrr,-rqE irril

1. Service Required 1.1 Applying for

l] Fresh Passport f, Re-issue of Passport

1,2 If re-issue, specify reason(s) I Validity Expired within 3 years/Due to Expire f Exhaustion of Pages I Validity Expired more than 3 years ago I Lost Passport I Change in Existing Personal Particulars f Damaged Passport

1.3 If change in existing personal particulars, specify reason(s)

Please paste your unsigned recent colour photograph with rvhite background of size 4.5cm x 3.5cm" [Not needed for applicants submitting the application at Passport Seva Kendra]

f Appearance I Signature f Given Name I Sr.rrname f Date of Birth I Spouse Name ! Address fl Delete ECR I Others,

Piease specify

Signatr.rre/Left Fland Thumb Impression of iliiterate Applicant and

72 The Passports Flu/es, 1980 [Sch. I 9. Father's name and place and date of birth. 10. If married woman or widow, husband’s or late husband’s nationality, name and place of birth. 11. How long have you been continuously residing in Sri Lanka? 12. Have you at any time resided in any other country including Pakistan? State countries and period. 13; What was your occupation while residing in the countries mentioned in column 12? 14. Have you ever applied for a travel document and been refused? If so, when and under what circumstances? 15. Have you ever been issued with a passport which was later impounded or cancelled? If so give particulars. 16. Present address in Sri Lanka. 17. Names and addresses of two responsible persons in India who would be prepared to vouch for you—— (1) (2) 18. Whether applicant prefers an India—Sri Lanka passport or an Emergency Certificate? Two specimen signatures or Two specimen signatures or thumb impressions thumb impressions of applicant of wife if to be included in passport I solemnly declare that I am an Indian citizen and that I have not lost, surrendered or been deprived of my Indian citizenship and that the information given by me in reply to the questionnaire is true. Place .................. ................_. ............................................. u. Signature or thumb impression of applicant I, the undersigned .............................. ...residing at ...................... . .............. holder of India- Sri Lanka passport/ Emergency Certificate No.... ............................... dated ......... . ....... . ......... .. hereby apply for the grant of passport to... whose parent/ legal guardian I am. I undertake to be entirely responsible for all his/ her expenses Signature/Thumb impression of Parent/ Guardian This certificate is required only when the application is made on behalf of a person below 18 years of age. Sch. Ill] The_Passports Rules, 1980 73 1[EA(P)-13 GOVERNMENT OF INDIA MINISTRY OF EXTERNAL AFFAIRS PASSPORT APPLICATION FORM AND SUPPLEMENTARY FORM WITH INSTRUCTIONS Steps to be followed by applicant to complete the passport application submission process: 0 Read general Instructions given in Section A 0 Fill-up the form as described in Section B ”Column-wise guidelines for filling up Passport Application Form” and Section C l’Column—wise guidelines for filling-up Supplementary Form” 0 Attach the documents mentioned in Section D ”List of Supporting Documents” 0 Pay fee as given in Section E ”Fee List" ° Submit the filled-in Passport Application Form at the application submission centers mentioned in Section F “Where to Apply” File Number (For Office Use Only) llllllllllllllll GOVERNMENT OF INDIA, MINISTRY OF EXTERNAL AFFAIRS PASSPORT APPLICATION FORM Please read the Passport Instruction Booklet carefully before filling the form. Fill this form in CAPITAL LETTERS using blue/black ink ball point pen only. Furnishing of incorrect information or suppression of information would lead to rejection of the application and would attract penal provisions as prescribed under the Passports Act, 1967. Please produce your original documents at the time of submission of the form. 1. Service Required Please paste your 1.1 Applying for unsigned recent colour [:1 Fresh Passport photograph with White _~ background of size [:I Re issue of Passport 4.5cm x 35ch [Not 1.2 If re-issue, specify reason(s)_ ‘ needed for applicants [:l Validity Expired within 3 years/ Due to Expire submitting the application at Passport Seva Kendra] E] Exhaustion of Pages D Validity Expired more than 3 years ago [3 Lost Passport E] Change in Existing Personal Particulars [:1 Damaged Passport 1.3 If change in existing personal particulars, specify reason(s) 1:] Appearance El Signature [:I Given Name C] Surname C] Date of Birth |:] Spouse Name [I Address E] Delete ECR E] Others, Please specify Signature/ Left Hand | 1 Thumb Impression of | [ Illiterate Applicant and __ l l l l l l ll lllll ll Ill ll._l,_lll| ll ll l

tne rassports Hules, 19BO

1.4 Type of Application I Normal 1.5 Type of Passport Booklet f] 36 Pages 1.6 Validity Required [ 10 Years

lsch. Ill

fl Tatkaal ! 60 Pages f Up to age 18

, 2.1.

(Only for minors between 15 and 18 years) Applicant Details Applicant's Given Name (Given Name means First name followed by Middle name (If any) (Initials not allowed) frrrrrrrr

Sumame

m 2.2 Are you known by any other names (aliases)? [ yes n No

If yes, provide details in Column 1 of Supplementary Form 2.3 Have you ever changed your name? [ yes f Nn

If yes, provide details in Column 2 of Supplementary Form 2,4 Date of Birth (DD-MM-YYYY) UiI|[n 2.5 Place of Birth (Village or Town or City)

District (If born in India)

State/UT (If born in India)

mr-rrT-rrrT-T-n -

Country (If born abroad) If born before 15/08/1947 it a place now in pakistan or Bangladesh, write "Undivided India"

2.6 Gender fl Male fl Female 2.7 Mafital status I single . f, Married fl Divorced I widow/widower

I Separated f] Descent fl Registration,/

Naturalisation 2.L0 Voter ID (If available) m

2.8 Citizenship of India by

2.9 PAN (If available)

2.11 Employment Type

I Birth

f PSU f] Government I statutory Body I Retired Government servant fl Self-Employed I Private f Homemaker I Not Employud I Retired-private service f Student f] others f owners, Partners & Directors of companies who are members of

CII, FICCI & ASSOCHAM 2.12 lf employed in Governmenu statutory Body/psu, specify organisation name

Sch. llll The Passporls Rutes' 1980 75

2"l3IseitherofyourParent(incaseofminor)/spouse,aGovernmentservant? I Yes ! Nrr

2.14

2.15

2.16

3.1

ffi Mothels Given Name (Given Name means name (If any)) (Initials not-allowed)

followed by Middle

Educatisnal Qualification

D 5th pass or less f Between 6th and 9th Standard

; fOtn pass and above f] Graduate and above

I." yo.r- eligible for Non-ECR category? E Yes [ ryt . . i". iut"ift, iee Coiumn 2'15, section B of instruction Booklet Visible Distinguishing Mark

Farnily Details

Fathels Given Name (Given Name means First name

name (If any)) (Initials not ailowed) followed by Middle

Surname

frn-T-rr-rrrrrrn tf applicant is minor, provide following details parent,s passport Oetails (If passport has been applied for but not received,

give

Soouse's Given Name (Given Name nlme 1lf any)) (lnitials not aliowed)

File Number)

Father/Legal Guardian's File/ Passport Number

Mother/Legal Guardian's File/ Passport Number

ffi

means First name foliowed by Middle

Father/Legal Guardian's Nationality, if not Indian

ffir Mother /Legal Guardian's Nationality, if not Indian

Surname

applicable) (Initials not allowed)

Sumame

I ffirrrffi

ffi

. ., me Passports Rules, 1980 ' " ‘ [Sch. "I 1.4 Type of Application E} Normal E} Tatkaal 1.5 Type of Passport Booklet 1:] 36 Pages E] 60 Pages 1.6 Validity Required D 10 Years [:| Up to age 18 (Only for minors between 15 and 18 years) 2. Applicant Details 2.1 Applicant’s Given Name (Given Name means First name followed by Middle name (If any) (Initials not allowed) llIllllllllllllllllllllllllllll Surname Lllllllllllllll Lillllllllllllll] lllllIllllllllllllllllllllllllr 2.2 Are you known by any other names (aliases)? [3 Yes {:1 No ' If yes, provide details in Column 1 of Supplementary Form 2.3 Have you ever changed your name? [:] Yes D No If yes, provide details in Column 2 of Supplementary Form 2.4 Date of Birth (DD-MM-YYYY) W 2.5 Place of Birth (Village or Town or City) llllllllllllllllllllllllll District (If born in India) llllllllllllllllllllllllll State/ UT (If born in India) llllllllllllllllllllllllll Country (If born abroad) If born before 15/08/1947 in a place now in Pakistan or Bangladesh, write ”Undivided India” IIlllllllllllllllllllllll] 2.6 Gender [:jMale B Female 2.7 Marital Status E] Single [:] Married E] Divorced [:] Widow/Widower [j Separated 2.8 Citizenship of India by [3 Birth [3 Descent [:j Registration/ Naturalisation 2.9 PAN (If available) 2.10 Voter ID (If available) mm Lillllllllllllﬂ 2.11 Employment Type E] PSU |:] Government [3 Statutory Body I: Retired Government Servant [:J Self-Employed D Private D Homemaker [:I Not Employed E] Retired~Private Service |:] Student D' Others D Owners, Partners & Directors of companies who are members of CII, FICCI & ASSOCHAM 2.12 If employed in Government] Statutory Body/PSU, specify organisation name llllllllllllllllllllllllllllllllllll Sch. HI] The Passports Rules, 1980 75 2.13 Is either of your parent (in case of minor)/spouse, a Government servant? D Yes [:1 No 2.14 Educational Qualification [3 5th pass or less E] Between 6th and 9th Standard 1:] 10th pass and above [:] Graduate and above ' ' ~ ? Yes 1:] No .15 Are ou e11 1ble for Non ECR category B . 2 For details, gee Column 2.15, section B of Instruction Booklet 2.16 Visible Distinguishing Mark ll|IlILIIlllllllllllllllllllllllllll 3. Family Details 31 Father’s Given Name (Given Name means First name followed by Middle name (If any)) (Initials not allowed) l—IlllllllllllllllllllllllllllllHIT] Surname Flllllll llJJWIIIllllllIllllJ I l l l I l I | L! [llllllllllllllllllllll . 3.2 Mother’s Given Name (Given Name means First name followed by M1dd1e name (If any)) (Initials not-allowed) Vlllllllllllllllllllllllllllllllllﬂ Surname WlllllllllllLJPIllllllllIlllllJ FT!lllllIlllllllllllllllllllEl 3.3 Legal Guardian’s Given Name (If applicable) (Initials not allowed) UHIlll'llllllllllllllllllIlllIllIll Surname l—FlllllllllllLJl—IllllllllllllllJ VIIllllllllllllllllllllllllllJ . 3.4 Spouse’s Given Name (Given Name means First name followed by Middle name (If any)) (Initials not allowed) ﬂllllllllllllllllllllllllllllllIlJJ Surname [Tllllllllllllj lllllllllllllllLl HI||llllllllllllllllllllllllJ 3.5 If applicant is minor, provide following details . ‘ Parent’s Passport Details (If passport has been applied for but not received, give File Number) Father / Legal Guardian’s File / Father / Legal Guardian’s Nationality, Passport Number WllllllllllllLJ Mother/ Legal Guardian’s File / Passport Number WIIllllllllllJJ if not Indian ﬂlllllllllllllld Mother/ Legal Guardian’s Nationality, if not Indian ﬁllllllllllllllj

Mobile Number

[r[ffrrr E-mail ID

The Passports Rules, 19gO

or City

Telephone Numberm

[Sch. lll 4. Present Residential Address Details (where applicant presently resides)

4'1 Residing since (MM-yyyy) If you have been residing ut y,-,.,. presenr fllffft] residential address for lels tnJ,. ,r." y.r.,

mention the previous address(es) in column 3 of Supplementa.I..lo.T. If you are on a temporirry visit to India, fill column 5 of Supp1em".,tn,,1, Form.

4.2 House No. and Street Name

rrrrn District

f] Yes I No If no, provide details in column 4 of Supplementary Form Emergency Contact Details Name and Address (Mention address only if different from present residentiaraddress)

Mobile Number

rtIl[r]frr E-mail ID

6.1.

References in your Village or Town or City First Reference Name and Address

Mobile Number

rT-rrrrrrn Telephone Numberm

Village or Town

Police Station

Is permanent address same as present address?

The Passports Rules, 1980

6.2 Second Reference Name and Address

mTt Mobile Number Telephone Number

rrrT-rrrT-rn m Previous Passport/Application Details

Details of latest held/existing/lost/damaged ordinary passport

7.1

Passport Number

Place of Issue

If you have held/hold any diplomatic/official passport, provide detaiis column 6 of Supplementary Form

7,2 Have you ever applied for passport, but not issued? [ Yes I No If yes, provide the following details File Number

Name of passport office where appiied

Other details Have you ever been charged with criminal proceedings or any arrest warrant/summon pending before a court in India? f] Yes n No If yes, fill column 7.1 of Supplementary Form Have you at any time during the period of 5 years

Date of Issue (DD-MM-YYYY)

ffl-fEr-rn

Date of Expiry (DD-MM-YYYY)

[I]-t]l-rrn

Month and Year of appiying

8.1

8.2

8.3

8.4

8.5

8.6

immediately preceding the date of this application been convicted by a court in India for any criminal offence and sentenced to imprisonment for two years or more? If yes, fill column 7.2 of Supplementary Form Have you ever been refused or denied passport? If yes, give reason for refusal or denial of Passport in column 7.3 of Supplementary Form Has your Passport ever been Impounded or Revoked? If yes, provide details in column 7.4 of Supplementary Form Have you ever applied forlbeen granted poiitical asylum to /by any foreign country? If yes, provide details in column 7.5 of Supplementary Form Have you ever returned to India on Emergency Certificate (EC) or were ever deported or repatriated?

IYes[]No

fl Yes I No

fl Yes tr No

IYesENu

flYes f No If yes, provide details in column 7.6 of Suppiementary Form

9. Fee Details (Not to be filled by applicants submitting the application at Passport Seva Kendra)

Io , . , The Passports Rules, 1980 ' [Sch. Ill ‘ ;§ch. m] The Passports Rules, 1980 77' 441. EZesielnt Rgsidential Address Details (Where applicant presently resides) I 1 . 6.2 Second Reference Name and Address . smg1nee(MM-YYYY) Ifyouhavebeenresidingatyourpresent IIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIII EE'EEEE] reSIdential address for less than one year, 1 mentionthepreVIOUSaddress(es)incolumn30f , IIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIII Supplementai‘yoForm.Ifyouareonatemporary ' IIIIIIIITIIIIIIIIIIIIIIIIIIIIIJIIIIII Eislt to India, fill columnSof Supplementary I I l | | | | | | I ] | | l | H 42 House No and Street Name orm. ‘ 7 Mobile Number Telephone Number L1]! - ITIIIIIIIII IIIIIIIIIIIII I I If/illlalelol'll‘ I I I IC'I I I I I I I I I I I I I I7 7. Previous Passport/Application Details ow . LI I I I? I I lg I n or ity a A 7.1 Details of latest held/existing/lost/damaged ordinary passport District I I I I I I I I I I I I I I I I I I I I I II 7 . Passport Number Date of Issue Date of Expiry , (DD-MM—YYYY) (DD—MM-YYYY) IIIIIIIIIIIIIIIIIIIIIIIIII—I EEEEEEED I:I:I'I:EI”I:I:I:I ED'EEI‘EEIE Police Station Place of Issue IgtiteI/{ITIIIIIIIIIIIIIIIIIIIIIIj ' IIIIIIIIIIIIIIIIIIIIIIIIII . " If you have held/hold any diplomatic/official passport, provide details in LLIHIIIIIIIIIIIIIIIIIIIII7 , ‘p column60fSupplementaryForm PIN 7.2 Have you ever applied for passport, but not issued? [3 Yes D No WEEK] ' If yes, provide the following details 0 1 e Number - Telephone Number 7 File Number Month and Year of applying QLHIIELHHTI Lllllllllllﬂ Illllllllllllll Ell-DIE! Ll _> p. Name of passport office where applied 43I IIIIIIIIIIIIIIIIIIIIIIIIIIII'IIIIIﬂ IIIIIIIIIIIIIIIIIIIIIIIIII . s permanent address same as present address? ‘ 3_ Other details I 8.1 Have you ever been charged with criminal proceedings or any arrest warrant/ summon pending before a court in India? |:] Yes |:] No If yes, fill column 7.1 of Supplementary Form 8.2 Have you at any time during the period of 5 years immediately preceding the date of this application been [3 Yes D No convicted by a court in India for any criminal offence and sentenced to imprisonment for two years or more? If yes, fill column 7.2 of Supplementary Form 8.3 Have you ever been refused or denied passport? [:1 Yes D No If yes, give reason for refusal or denial of Passport in column 7.3 of Supplementary Form 8.4 Has your Passport ever been Impounded or Revoked? D Yes D No If yes, provide details in column 7.4 of Supplementary Form 85 Have you ever applied for/ been granted political asylum to/by any foreign country? [:1 Yes 1:] No If yes, provide details in column 7.5 of Supplementary Form 8.6 Have you ever returned to India on Emergency Certificate (EC) or were ever deported or repatriated? E] Yes E] No If yes, provide details in column 7.6 of Supplementary Form 9. Fee Details (Not to be filled by applicants submitting the application at Passport Seva Kendra) E] Yes [:J No If no, provide details in column 4 of Supplementary Form 5. Emergency Contact Details Na . . . ad£:55a)nd Address (Mention address only if different from present residential Llll r f _I E:— E LLI I I Mobile Number Telephone Number LIIIIIIIIﬂ LLIIIIIIIIIII E-mailID - Llllll.lIlllllllllllllllllllllIIIIIIIW 6. References in your Village or Town or City 6.1 First Reference Name and Address LIIIIIII I LLIIIIII I LJIIIIII I I_LIIIIII TI Mobile Number Telephone Number I:LI_LLJ_I_I_J_I:]LJ_LLLJ.I_LI_LLD -__1 ___I .—..__. llllllllllllllll lllllllllllllllll IIIIIIIIIIIIIIII 3 I II I I l Illll lllll IIIII lllll

DD Number

9.1 Fee amount in (Rs.)rrrn

Bank Name

The Passports Rutes, l9B0

DD Issue Date

fll-tr-r-T-n

10.

DD Expiry Date

[Sch. lll

" j:Ir?ij} Demand Drafr (DD), provide the fotrowins

I owe allegiance to thr ntarily acquired

"itiru^i;toliiilT,T::Lil ',"d. integritv of India, and have norvoluntarilyacqriired

"rirr""rrrif.r'ir""lia.Xi,rty and integrity of India, and have nor

sr-,rrendered .J;;;;;r.ived of rhe cirizon"hr^1t",t-11:'y other country. I have "ri r"",,;J::'f;?i:lii:t$;n::iq*i:r,i""rlrii"^3,i:#,H;ff iil,ilffi ,ffi:i:;:given by me in this roi* ,"a-tf,";;#,.;ij;Y ur rnqra and I affirm that the inlormation accuracy, and I arrrtiuute to be nenrlioo.r ^- '-:t^'Iit,"l{"I"ut

solely responsible for iisl;ilx,,.'[l j.;r#lJ.^:??;*:'.":,'::ti?4;,il:''t3[;':: jl"fi:3:"i'ff jr,'.T ll'j^"10". the Passports t,-.r,ls{i rir";;fi,ltt"cuted

ir round othenviie. I am aware or to suppre"" u.f mate.l"t inform"ri^- -.,,.ro1_off:""e.to furnish any false i"r**"t-:l^1:. -t"qp*"" u.f material i"f..;;;;;',,n"'^"::,o-1"".'o

tyrnrsh anv false informarion document. ..vr'.alrurr wrrn a vrew to obtaining passport or travel

10. Enclosures 1.

11. SeIf Declaration

document.

Date (DD-MM-yyyy)

m-m-[rl--l_t

m{is itqd

Form in CAPITAL

Signature/Left Hand Thumb Imp.ression of Applicant (lf apptlcant is minor, either parent to sign)

GOVERNMENT OF I\?&- MINISTRY OF EXTERNAL AFFAIRSSUPPLEMENTARY FORM Please read the Passoort Instruction Booklet carefully before filling the Form. Fill thislJl :*:ll.t *':ru:,g;"iti,",illi*l]:^:.,:. *r,, t,pen,,n,y Fu rn is,r i n s o rinco.rrect information

q,rt6' urue/o'ut| l"I ball point pen oniy. Furnishing oi

appricati.n a;;';;,;io::,;l,l,o::'jlii."l,l,,:lj::il"'n -t,,rJ I:';; '.;'

rejecrion or rrreapplication and would"..;;:rt;:"jj;::::.,:lj:t"'atton would ]ead to rejection or'tr.,"t*irf d,:':lv:t*i,ffi i:::ffi'#il,1,,flJT'':'alxffi if ;.ff

'?rf

:*;

Place

File Number (For Office Use Only)

1. Arias Name Deta,, uiv"";;;"ffiT:;:,il1T::T,"r rhe Form

The Passpotts Rules, 1980 1.1 Alias Name L, Given Name (Given Name means First Name followed by MiddleName (If any)) (Initials nor allowed)

1..2 Alias Name 2, Given Name (Given Name means First Name foilowed by MiddleName (If any)) (Initials not allowed)

2.7

Previous Name Details (If you have ever changed your narne) fleyious Name 1, Given Name (Given Name means First Name fotlowedMiddie Name (If any)) (Initials noi allowed)

Sumame

by 2.2 Iryyi9"t Name 2, Given Name (Given Name means First Name followedMiddle Name (If any)) (Inirials not allowed)

Surname

:::::":llr"*nce wirh Reference Detairs (Maximum rwo residences of longestperiod of stay)

Previous Residence 1

House No. and Street Name

District

3.1.

Sumamem

Village or Town or City

Police Station

Sch. llll

i'i'

I I

ID The Passports ﬁuies, 1980 details:— DD Number ED333333 DD Issue Date CD ' CE! ‘ CED Bank Name Branch 10. Enclosures 1 2. 3. 4. 5. 10. 11. Self Declaration CECE] DD Expiry Date Ell-CELEBS >09on Place Signature/ Left Hand Thumb Impression of Applicant (If applicant is minor, either parent to sign) Date (DD-MM-YYYY) CE] ' CE} ' CED] File Number (For Office Use Only) W WW GOVERNMENT OF INDIA, MINISTRY OF EXTERNAL AFFAIRS SUPPLEMENTARY FORM Please read the Passport Instruction Booklet carefull before fillin the For ' ' Form in GAPITAL LETTERS using blue/black ink ballI point pen ognly. Purgislfillghd: incorrect information or suppression of information would lead to rejection of the application and would attract penal provisions as prescribed under the Passports Act 1967. Please produce your original documents at the time of submission of the Form, 1. Alias Name Details (If you are also known by any other names) Jill Hgﬁg [Sch. m 9.1 Fee amount in (Rs.) 9.2 If paid by Demand Draft (DD), provide the following i 2.2 ,h. w] c ’ 1.1 The Passports Rules, 1980 79 Alias Name 1, Given Name (Given Name means First Name followed by Middle Name (If any» (Initials not allowed) LLIIIlllIllllllllllllllllllllllllll Surname IllllllllllllﬂLlllllllllllllm llllIllllllllllllllllllllllll—I Alias Name .2, Given Name (Given Name means First Name followed by Middle Name (If any)) (Initials not allowed) llllllllllllllllllllllllllllllﬁl Surname lllllllllllllﬂLllllllllllllllﬂ llllllllllllllllllllllllllllrl Previous Name Details (If you have ever changed your name) Ill Previous Name 1, Given Name (Given Name means First Name followed by Middle Name (If any)) (Initials not allowed) LlllllllllllllllllllllllllIlllllllll Surname llﬂLllllllllllllllH lllllllllllilllllﬂ LL! l_ll l l l l l l l l l l l l l l l l Previous Name 2, Given Name (Given Name means First Name followed by Middle Name (If any)) (Initials not allowed) LilIlllllllllllllllllllllllllllll Surname LJII lllllllﬂ[llllllllllllllﬂ [_l|l llllllllllllllllllllllﬂ Previous Residence with Reference Details (Maximum two residences of longest period of stay) I Tl Previous Residence 1 From (MM—YYYY) [1:] — [[33 To (MM-YYYY) [1:] - [:[jjj House No. and Street Name LlllllllllllllllllllllllllllllllllLl Village or Town or City Llllﬂ Lllllllllllllllllllllllllﬂ District LLllllllllllllllllllllIllﬂ Police Station Lllllllllllllllllllllllllll State/UT Lllllllllllllllllllllllllll Country Lllllllllllllllllllllllllﬂ

Mobile Number

, t tv r aooPu, 15 nure>, t Jou

Telephone Number

lDcn. lll

First Reference Name and Address

Mobile Number Telephone Number

Second Reference Name and Address

rr rrrrm-rrT m Mobile Number Telephone Number

Previous Residence 2

House No. and Street Name

District

Police Station

n State/UT

Country

Mobile Number Telephone Number

First Reference Name and Address

N{obile Number Telephone Number

Village or Town or City

Second Reference Name and Address

lhe Passpofts Hutes, tv6u

Mobile Number Telephone Number

f"*urru.,t Residential Address Of it is different from present residential address)

House No. and Street Name

Village or Town or CitY

District

Police Station

.Country

n PIN

Mobile Number . TelePhone Number

Present Residential Address (If you are on a temporary visit to India)

House No. and Street Name

Village or Town or CitY

District/County

State,/Province

Country

rrrrrrrn Mobile Number

fmtfrrrT]] E-mail ID

Telephone Number

ffi

State/UT

Sch. llll

UV 3.2 ma raaapuu.) nutca, Iaou [5671. In PIN m Mobile Number Telephone Number IIIIII Ill LIIIIIIIIIIII First Reference Name and Address [IIIIIIIIIIIIIIIII‘IIIIIIIIIIIIIIIIIII LIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIl IIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIII IIIIIIIIIIIIIIII Mobile Number Telephone Number IIIIIIIIIII IIIIIIIIIIIW Second Reference Namea nd Address IIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIII IIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIII IIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIII IIIIIIIIIIIIIIII Mobile Number I I I I I I I I I I Previous Residence 2 From (MM—YYYY) CI] - DICE} To (MM-YYYY) [3:] - CECE] House No. and Street Name IIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIII Village or Town or City Telephone Number IIIIIIIIIIIII IIIIII LJIIIIIII IIIIIII IIIIIIIIIII District LIIIIIIIIIIIIIIIIIIIII III7 Police Station LLII IIIIIIIIIIIIIIIIIIIIH State/UT IIIIIIIIIIIIIIIIIIIIIIIIIII Country IIIIIIIIIIIIlIIIIIIIIIIIIIl PIN Mobile Number Telephone Number LIIIIIIIIII LIIIIIIIIIIII First Reference Name and Address IIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIII |_LIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIII IIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIII IIIIIIIIIIIIIIIl Mobile Number IIIIIIIIIII Telephone Number IIIIIIIIIIIII The Passports Hares, wau o .. Second Reference Name and Address IIIIIIIIIIIIII IIIIIIIIIIIIIIIIIIIIIJ WIIIIIIIIIIIH IIIIIIIIIIIIIIIIIIII|_I WIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIJ VIIIIIIIIIIIIIIJ Mobile Number Telephone Number FIIIIJIIILI IIIIIIIIIIIJJ . Permanent Residential Address (If it is different from present residential address) House No. and Street Name ﬂIIIIIIIIIIIIIIIIIIIIIIIIIIII Village or Town or City IIIIIIIIIIIIIIIIIIIIIIIILIJ I‘ﬂlll VI I. I I l District WIIIIIIIIIIIIIIIIIIII Police Station IIIIIIIIIIIIIIIIIIIIIIIIIl_I State/UT FIIIIIIIIIIIIIIIIIIIIIIIIIJ 'Co‘untry IIIIIIIIIIIIIIIIIIIIIIIIIII PIN m Mobile Number, Telephone Number IIIIIIIIIIJ IIIIIIIIIIIII Present Residential Address (If you are on a temporary visit to India) House No. and Street Name IIIIIII|III|IIIIIIIII|IIIIIIIIIIII|_I Village or Town or City IIIIIJ IIIIIIIIIIIIIIIIIIIIIIIIIII District / County IIIIIIIIIIIIIIIIIIIIIIIIIII State / Province IIIIIIIIIIIIIIIIIIIIIIIIIII Country . IIIIIIIIIIIIIIIIIIIIIIIIIIJ PIN CIIEEEECI Mobile Number III IIIIIJ_l E-mailID IIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIII IIlJ Telephone Number IIIIIIIIIIIII

Other Details

6. Diplon.ratic/Official Passport Number

La-Lj II_tIl Place of [ssue

'ttv t dn>Purts nutes, lv6u

Passport Details Date of Issue (I)D-MN,,I-YYYY)

rI] [r-frffi Date of Exoirv (DD-MM-t'YY,Y)

proceedings/warrant the courtl to depart

7.2 Provide details if you have "r", f"", .oirilua by a court of Law in India andattach copy of judgment

7.L

7.4 Impounded/Revoked Passport Number rrrrrrrn

Provide the following details if pending against you and rlattach fronr India. Name of Court and place

there are any criminal written permission from

/.J

"' i:iffr:t"11""[:"'o if ever applied forlbeen sranted poritical asytum totby any

Passport Ifetails

Details7.6 Emergency Ceftificate EC No. Date of Issue (DD-MM-yyyy) (Give MM_yyyy

case cannot recall the exact date)m from where deported,/repatriated

Case/FIR/Warrant

Law and Section(s)

Name of Court and place

Case,/FIR/Warrant

and Section(s)

Reason for impounding/revocation

Issuinp; Ar-rthority

illr._ro;;to.633(E), dared 23rd August, 20rt, for,,a*ach NoC for the court,,(w.e.f.

Sch. lll] The Passports Rules, 1980 83 Reason for deportation/repatriation r -rT=1

8, Self Declaration I owe allegiance to the sovereignty, unity and integrity of Inciia, and have not

volunttrrily acqr.rired citizenship or travel document of any other country. I have not lost, surrendered or been deprived of the citizenship of india and I affirm that the informtrtion given by me in this form and the enclosures is true and I am solely responsibie for its accuracy, and I am liable to be penalised or prosecuted if found otherwise. I am ar,vare that rrnder the Passports Act,7967 it is a criminal offence to furnish any false lnformation or to suppress any matelial information with a view to obtaining passport or travel document.

Place Signature/Left Hand Thumb Impression of Applicant (If applicant is minor, either parent to sign)

Date (DD-MM-YYYY)

INSTRUCTIONS FOR FILLING OF PASSPORT APPLICATION FORM AND SUPPLEMENTARY FORM

CAUTiON A passport is issued under the Passports Act, 1967.It is an offence punishable with

imprisonment or fine or both, to furnish false information or suppress information, which attracts penal and other action rinder relevant provisions of Section 12 of the Passports Act, 1967. Passport is a very valuable document. Hence, all holders are required to take due care that it does not get damaged, mutilated or lost. Passports should not be sent out to any country by post/courier.

Loss of passport should be immediately reported to the nearest Poiice Station and to the Passport Office or Indian Mission, if abroad. Passport holder shali be responsible for misuse of passport, due to non-intimation of loss, to the concerned l'assport Office/ Indian Mission. Passport is a government property and should be surrendered when demanded in writing by any Passport Issuing Authority.

This booklet is an abridged aersion of all the important instructions. ln case of any doubt please oisit our website www.passportindia.gors.in

A. GENERAL INSTRUCTIONS - Please read these instructions carefully before filling the application form

The Application Form consists of two Forms, Le., Passport Application Form and Supplementary Form. References for columns to be filled in the Supplementary Form have been given in the Passport Application Form, which has to be filled only if they are applicable to you, else leave them blank.

This Passport Application Form and Supplementary Form, issued by the Government of India, is machine-readable. It will be scanned by Intelligent Character Recognition (ICR) enabled scanners. Incomplete or inappropriately-filled application form will not be accepted. Please follow the instrr"rctions given below while filling the Form.

. Use CAPITAL LETTERS only, throughout the application form, as shown in the

Incorrect Correct

Given Name SIHIAISIHII

r,l

below-

ma raoapuns mules, 7.950 [Sch. ”l 6. Diplomatic/Official Passport Details Passport Number Date of Issue (DD-MM-YYYY) M ED ‘ CE] ' CECE] Place of Issue lllllllllllllllllllllll Other Details Date of Expiry (DD—MM—YYYY) CD CD‘CEEE] [Pl pending against from India. Name of Court and Place LLllllllllllllllllIlllllll Case / FIR / Warrant Number LTllllllllTlllllllllllllIllllllllllﬂ Law and Section(s) lTllIIlllllllllll CLLllllﬂlllllllllll icted by a court of Law in India and Provide details if you have ever been conv attach copy of judgment Name of Court and Place Elllllllllllllllllllm Case/FlR/Warrant Number Law and Section(s) Reason for refusal or denial of passport Impounded/Revoked Passport Details Passport Number @3333 Reason for impounding/ revocation Ll_LL_l_J_|_l_Llllllllll lllllll—l lllllllllllllllll lllllll 5311:1333 Name ofthe count 'f l‘ " foreign country ryi ever app led for/been granted politlcal asylum to/by any Ullllullllllllllllll Emergency Certificate Details ' l I l l l l I I ILLS EC No. Date of Issue (DD-MM-YYYY) (Give MM-YYYY in m case cannot recall the exact date) Issuing Authority m Country from where deported/ repatriated W 1. Subs. b G.S.R. 63 ” 23-8-20y1). 3(E), dated 23rd August, 2011, for attach NOC for the court” lllllllllﬂ 7.2 7.3 7.4 lllll lllll 7.5 7.6 (w.e.f. Provide the following details if there are any criminal proceedings/warrant you and 1[attach written permission from the court] to depart 83 ' Sch. Ill] The PaSsports Rules, 1980 Reason for deportation/ repatriation lllllllllJlllllll Illllllllllllllll 8. Self Declaration ' I owe allegiance to the sovereignty, unity and integrity of India, and have not ._ Voluntarily acquired citizenship or travel document of any other country. I have not lost, ' ' surrendered or been deprived of the citizenship of India and I affirm that the information given by me in this form and the enclosures is true and I am solely responsible for its accuracy, and I am liable to be penalised or prosecuted if found otherwise. I am aware , that under the Passports Act, 1967 it is a criminal offence to furnish any false information or to suppress any material information with a view to obtaining passport or travel [I lllllllllll llllll llLllllllll ‘ document. Place Date (DD—MM-YYYY) CE] ' ED ' CECE INSTRUCTIONS FOR FILLING OF PASSPORT APPLICATION FORM AND SUPPLEMENTARY FORM CAUTION ' 1 . A passport is issued under the Passports Act, 1967. It is an offence punishable with imprisonment or fine or both, to furnish false information or suppress information, which attracts penal and other action under relevant provisions of Section 12 of the Passports Act, 1967. Passport is a very valuable document. Hence, all holders are required to take , due care that it does not get damaged, mutilated or lost. Passports should not be sent 'out to any country by post/ courier. A Loss of passport should be immediately reported to the nearest Police Station and 7- to the Passport Office or Indian Mission, if abroad. Passport holder shall be responsible Tfor misuse of passport, due to non—intimation of loss, to the concerned Passport Office/ Indian Mission. Passport is a government property and should be surrendered when demanded in writing by any Passport Issuing Authority. _ This booklet is on abridged version of all the important instructions. In case of any doubt please visit our website wwwpassportindiagovln A. GENERAL INSTRUCTIONS — Please read these instructions carefully before filling , the application form . The Application Form consists of two Forms, i.e., Passport Application Form and ‘ Supplementary Form. References for columns to be filled in the Supplementary Form have been given in the Passport Application Form, which has to be filled only if they are applicable to you, else leave them blank. '_ This Passport Application Form and Supplementary Form, issued by the 2 Government of India, is machine-readable. It will be scanned by Intelligent Character - Recognition (ICR) enabled scanners. Incomplete or inappropriately-filled application form will not be accepted. Please follow the instructions given below while filling the Form. ' Use CAPITAL LETTERS only, throughout the application form, as shown in the image below-— Aaplicant’s Given Name 3 h l a l s I h I i Incorrect Signature/ Left Hand Thumb Impression of Applicant (If applicant is minor, either parent to sign) Applicant’s Given Name 5 | H I A l s l H I 1 Correct

84 The Passpctrts Rules, lgBO [Sch. llo Use standarcl fonts and avoicl stylizecl writin2;.

r use black or blr-re bail point pen onlv. Do Nor fili the irppricati.n f..n with ink_pen or pencil. a

Write as clearly as possible. Use a pen with a thinnest possible tip,

i;1,',m:Jryr"l"*:"?::.:.I1"::-.r..:1_lave to choosu'onu.o.*i." optio,,, ,, L"^t. T"L::it,f ln 11"- ""*::f,.":G ) b I o "k, F.. "" ^ ".,p I ",, i il #ji,"j:", i : fl Femalei^i"#["

cross in the box agai nsi rrr r" ",,r."* ;'; ;n;',H;""d":::fHfi:i:

Do Not put dots @), tlck marks (p), etc., in the boxes, to choose the appropriateoption as your answer. write clearly wiihin the boxes without touching the boundaries. Try and write inthe centre of the box, as shown in if-r" r^.g""fr"low_

.'-' "r -l E IH iT IA Correct

o Leave one box blank after each complete word, while iu$"{'r Given Name

Lncorrect

S R lt p lra A R Incorrect

tra ther's

filling-up the boxes. Given Name

Correct Do Nor write anvthing outside the.given boxes. Adjust the information you needto fill, within the givei number of -boxes.

' Do NOT overwrite in case of a mistake. Just strikeor-rt the character anci coniinueto write in the next box.

plulvlai [frrc-fdErilH

s In rloDx(lu A R Correct. Do NOT fold or smudge the application form.. Do NOT write ,,NA,, or,,N/A,, or,,NOT A..LICABLE,, in any boxes in the formto convey that the column is not rerevant for yorrr case. Leave that corumn blank.

lfj:{:: g]I_:i i" the application form will be prinred in rherherefore, y"; ;;J t; "u..rri

i',., *r,"& ";' ;i.#;r?:"ffi l?:.il ili ffiffi HTI,ffwithout mistakes. The appiicant shali U'. f.,"fa resoonsihle fnr ,-,, 6i-r^r-^ :_ .1-application form submittecl. held responsible for any mistake in the

DIE V A N cll I N E SIH

HERE TO Apply: please see section F] Depending o. *h"th

ff::"r,".:,,"?T:H:,p1,:.:,:,1.,1^t:11: th"lh": p"ir." vl.jir|i"n"",,, reqtrire,l r,,rissuance of passporr to -voLr. In most .ur"" ui_irrr,;-"i;;;n ;..:r,]l,.il1jl#,iliverification wourd be reqlired,

"r.optio.r uoing Government servants on srrbmissionof identity Certificate' as p9r Annextrre '8,, or mir.rors whose parent(s) hord varid

E1',,#$;:;:H[:';ffi1;ffi;'.i:,.';ffi:i", on reco ds.rv.rii,rbre ,i, trre passp,rt

X l*,o;. r X;f :t :m:, ns be i'lrs re- iss'l e

"? ;::$;i'",iI ::l': f ?i:T J:J:il:il :ll

1. Subs. by G.S.R. 633(E), dated 23rcl August, 2011 (w.e.f. 23_8_2011).

Sch. llll The Passports Rules, 1980 85

TyP" of Application Type of Police verification Dispatch of Passport

Normal Police Verification is not required

Passport is expected to be dispatched on third working day excluding the date of submission of application.

Police Verification is required on a Post-Passport Issuance basis

Passport is expected to dispatched on third working day excluding date of submission of application - without waiting for the Police Verification Report.

the

Police Verification is required on Pre-Passport Issuance basis

Passport is expected to be dispatched within three working days of receipt of a "Recommendatory" Police Verification Report (PVR) from the Police Department. This does not include date of receipt of "Recommendatory" PVR.

Tatkaal Police Verification is not required

Passport is expected to be dispatched within one working day excluding the date of submission of application.

Police Verification is required on a Post-Passport Issuance basis

Passport is expected to be dispatched on third working day excluding the date of submission of application - without waiting for the Police Verification Report.

Notes.- (i) In complex cases, such as adoption, application on behalf of a minor from single

Parent, major change in name, duplicate passport, doubtful documentation, ihe processing time will be approximately 30 days excluding the date of submissign of application. Mandatory Pre-Police Veiification ca"ses such as J&K and Nagaland subjects would also need additional processing time.

(ii) Issue of passport is subject to data check in the system and finding no adverse entry/report.

B. Column-wise guidelines for filling-up ,,passport Application Form,, Photograph:

.^^-fh9lograph is NOT REQUIRED for applications submitted at Passport Seva Kenclra (PSK), Mini-PSK.

For other appticatbns l.e. the ones submitted at any other Collection Centre (i.e. District Passport Cell (DPC), Authorized Speed Post Centre (SfC;, or other Citizen Service S*t:,"_

(CSC) e6 . Bangalore One, e-Seva, e-sampark etc.,j fo[owing are the DOs and

DON'Ts to be followed while affixing the photograph:

84 The Passports Rules, 1980 7 - [Sch. m 0 Use standard fonts and avoid stylized writing. 0 Use black or blue ball point pen only. Do NOT fill the application form with ink- pen or pencil. 0 Write as clearly as possible. Use a pen with a thinnest possible tip. - Put a cross (a) in the boxes where you have to choose one or more options as your answer and leave the other option(s) blank. For example, if your gender is male, put a cross in the box against male as shown in the image Gender a Male E] Female 0 Do Not put dots (IE), tick marks (12), etc., in the boxes, to choose the appropriate option as your answer. 0 Write clearly within the boxes without touching the boundaries. Try and write in the centre of the box, as shown in the image below-— Incorrect Correct ' Leave one box blank after each complete word, while filling—up the boxes. Father’s Given Name Father’s Given Name aEiviAiwiciJixiciNiEisia DIEIVIAINIGWIETSEH Incorrect Correct 0 Do NOT write anything outside the given boxes. Adjust the information you need to fill, within the given number of boxes. ' Do NOT overwrite in case of a mistake. Just Strikeout the character and continue to write in the next box. EIRII JDDEGHIAEI SRIDI‘BiAR Incorrect Correct 0 Do NOT fold or smudge the application form. - Do NOT write "NA” or ”N / A” or ”NOT APPLICABLE” in any boxes in the form . to convey that the column is not relevant for your case. Leave that column blank. Particulars given in the application form will be printed in the passport booklet Therefore, you must be careful in filling up the Application Form and submit the Form without mistakes. The applicantshall be held responsible for any mistake in the application form submitted. I;[WHERE TO APPLY: Please see section F17 Depending on whether an application is for issue of fresh passport or re—issue of passport, Passport Office shall decide whether Police Verification is required for issuance of Passport to you. In most cases of issue of fresh passport, pre—police verification would be required, exception being Government servants on submission of “Identity Certificate’ as per Annexure ’B’, or minors whose parent(s) hold valid passport etc. In most cases of re-issue, depending on records available in the Passport Office system, police verification would not be required or only post police verification would be required, exceptions being re—issue of passport in lieu of lost passport or complete change of name. 1. Subs. by G.S.R. 633(E), dated 23rd August, 2011 (w.e.f. 23—8-2011). Sch. m1 Tatkaal Police Verification is not Passport is expected to be * required dispatched within one 7' working day excluding the The Passports Rules, 1980 85 i7 Type of Application Type of Police verification Dispatch of Passport Police Verification is not Normal required Passport is expected to be dispatched on third working day excluding the date of submission of application. Police Verification is required Passport is expected to be on a Post-Passport Issuance dispatched on third basis working day excluding the date of submission of application — without waiting for the Police Verification Report. Police Verification is required Passport is expected to be on Pre-Passport Issuance basis dispatched within three working days of receipt of a ”Recommendatory” Police Verification Report (PVR) from the Police Department. This does not include date of receipt of ”Recommendatory” PVR. date of submission of application. Police Verification is required Passport is expected to be on a Post-Passport Issuance dispatched on third working basis day excluding the date of submission of application — without waiting for the Police Verification Report. Notes.— (i) In complex cases, such as adoption, application on behalf of a minor from single parent, major change in name, duplicate passport, doubtful documentatlon, the processing time will be approximately 30 days excludlng the date of submissmn of application. Mandatory Pre-Police Verificatlon cases such as ]&K and Nagaland subjects would also need additional processmg time. (ii) Issue of passport is subject to data check in the system and finding no adverse entry / report. B. Column-wise guidelines for filling-up "Passport Application Form” 1- Photograph: Photograph is NOT REQUIRED for applications submitted at Passport Seva Kendra » (PSK), Mini-PSK. For other applications i.e. the ones submitted at any other Collection'Centre (tie. . District Passport Cell (DPC), Authorized Speed Post Centre (SPC), or other Citizen Serv1ce Centre (CSC) e.g. Bangalore One, e-Seva, e-Sampark etc.,) followrng are the DOs and DON’Ts to be followed while affixing the photograph:

.._ . ueoPvtt} nutes, lggo Table 1: DOs and DON'Is conceming photograph

be subrnitted

DON'TS

[Sch. ilt

at DPC/SpC/CSC

P-hotograph with dark background orrn,uniform, or wfth eyes hijde;'u;;er ::::::9 or dark sras'ses wilr not beacceptecl Photograph in computer print will notbe accepted

o Photograph is NOT.,::;li!1,.,.!',',i, ;"""J, :"^

0,i""f,::1.

" ^

o Fronta-[ view of the fu]l face should be visible in the photograph

. ll^.:.**ih should be prinred ongooo quality photo. il,ij Ji;#'pffi;,5ifl",L*,0De clear and with a continuous_ tone quality. -Expression-of

the face should benatural (no grinning, f."*;;;;;. raised eyebrows)

' Eyes_muit be.open and both edges . ff":T."#xil ?:;fiill Hf5";"

,'h" {.1I" and both ears shouldbe visible

. *:-"u:lq:""d ;h;"i;';; ;:T#J Ef:":::'^:::,b; ;""i'"d bv hair .?lf ":

o;,-uy"giu,""; ;;;;;iJ'iii",o", :l lk,,l,q,t ;p*;;l ;;;il;:l;ff;of rhe heid. ll.l:g:th should not be damaged,

_ j?. ".*o*ple: torn, creased o. ,nu.rlld. l:11,?r"rings are not permited i]_llft"to: religious reasons, but rheracrat

.teatures from bottom'o] chin-totop of forehead and a"ir.'.ag"i';f d"tace must be clearly visible. Photographs cut fr'or pnotoi,uin, j."

"."Ji"?lpl$," Signature/Thumb Impression:

a' This signature/thu.mb impression wi, ,be

scanned and printed in the passport. rhererore, it must be kepr rt.i;i&';irh;,., it]" uu*, _r,.'Lrii.r5.irlg the boundarie.s.

flff #iil-tiiif#ffi 'dl.'tf :;ln*^t-,:trilr-.;"',xnxyir,r-,r?i;,H:

n* uuu.,llli.-''or rv mention under the signature br; ;h;;".fiii:xt rhumb impression ,"ro.l'rl'#i, :lI::: applicants, this box shourd. conrain the minor,s impression i" til b"i.^av be' Minor's parents 'r.'ouiJ.,oi i#i"":."rLffYf ff llXill'

d. Use only blue/ black ball point pen for signature. Column 1: Service Required <Column 1.L: Apptying for> ,*J|j;,LhrX?H': Fresh Passport ir vr pa r ti c u, a r "r"d ;il'l* t -?

" i;i# : b /:fil,? fr_ "{il;

H i.:. f X',"x;:;, i:? if:as given i" Tr8[-i,i;] Derong to and attach tt ror w hi c h yo u u iu ; ;il;ffi:I*ffi ;' 5il, llil,? lii'ffii:* ru"::ln: iiffilil,?j';

Sch. llll The Passpofts Rutes, 1980 87 <Column 1..2: If re-isstte, specify reason(s)>

Put a cross against Re-issue of passport iI you arc apprying for anor.her passporl inlieu of an existing passport for any of tie following ."nrlir,I ' ' Your passport has either expired or is abor-ri t. expire. you can appry for a re_issre of passport up to r year before.tn"

"*pi.y'ur rliirr,r': years after the exuirvof the existing pa.siport wirhout f."rf_, poii"i-r/"ii,..iur", ;,;;;;;";=; "i;:Il'Ji[: :f#L:ith

respect to vour previous passporr anct there is no adverse entry

' Your last passport expired more than three years ago. ' You want to ch'rnge the personal partictilars or oth-er details specified in yourcurrent passport and get a booklet witl., .trrng"a a"i"ffr.

. Pages in the existing passport booklet are exliausted.r Passport is lost. r Passport is damagecl. The bookret -.ul u*, damaged beyonci recognition .r

ffn:fff#tflttJjzabte Q e'' Passport nttmber i, .Euauu", name is rEgible anJ

See the instructions booklet,,T.rbte-2 _ (li),,while trpplying for re_issue of passportfor the particular catcgory you berong to and attach rhi'c,j,r;:";;; rrocuments neededas given in the same_table. Attach..Ipprop.rate documents for-Normal a.d TatkaaiApplication for which you are applyinj.' , For re-issue of passport, detaiis of i-uturt h."ld/"xisting/lost/damagecl passport mustbe furnished in Coiumn 7.1 of passpo.t afplication fo.m.

o*rl;j,;:ff#ji: appropriate btx due to whicn tn"

"nr.'g"iJl isla.e requi.ed in the

<Coluntn 1.4: 'l'ypa of Aptplication '[' Put a cr()ss against the Tar.kaar b.x, if you need.the passprt_rrt urgently under rheTatkaal scheme cr else put a cross against the Normal box. ' under Tatkaal

. schem", you need to submit a verification Certificate asper specimen at ArLnexure'F'and standard affrao"ri'".'per the specimen atAnnexure 'I' or three docttments out of the list of ,ixteen a*.|-"r",t, trnd standardAffidavit as per the specimen ut erl.,"r,rru ,r,. prease ."r", i"Li" 2: List of ApplicantCategories and

,Documents to be ,rr*i,,ua for comprete list of documents ancl l::l;:;,y."erati

List of Docume.ntr'_ Do.r-"nr ilro. si--ro, ,r_irt .r .lrt*" ' The Passport Issuing Authority has the right to verily the ar.rthenticity of theverificarion Certifica'le from thi officiai *n6 nas irr""i ii.'". Under Tatkaal

::hu3", no proof of urgency is required, except in cases ofexemption of Tatkaal fee sou[ht on account of specialised medical treatment andconsultation abroad, and posi police verificatiori shatibe-a,r"" i" ali such cases.' Fee for a passport undei Tatkaal scheme is in acrdition to normar passport ;3511Tj',""

fee' For <iera,s n, ru"r, ,"" section E of the passporr instrucrion o For ccrtain cateq.ries, TatkaaI Apprication is n.r permitted. Refer,,Tabre 2,, _ rorIist of categories who cannot ,pirij'rra". Tatkaal scheme.l

<Cohtmn 1".5: Type of passport Booklet> Put a cross in the appropriate Box indicating_if you need a 36 pages tsookret or a 60pages Bookret. Fee for i 60^pages bookret i,

-ni[n"lrh";;h";;iiu'rorg", booklet. Fordetails on fees, see Section r oT tnu p;rrd'i".r;;;J";'br"f.rli.," ,--

1. Subs. by G.S.R. 633(E), clated 23rd August, 2011 (w.e.f. 23_8_2011\.

photograph -'o " . Background of the photograph

should.be plain whiie and fhe

...- . “aapullb' rill/98, 1980 (Sch. Ill Table : DOS and DON’Ts concerning Photograph to be submitted at DPC/SPCYCSC Paste ONLY ONE COLOUR photograph as per the specifications given below Paste your recent passport size photograph (4.5 cm length x 3.5 cm width) in colour in the box meant for affixing the photograph Background of the photograph should be plain white and the dress should be in dark colour I Photograph should fit within the given box ’ Frontal View of the full face should be visible in the photograph 0 Photograph should be printed on good quality photo paper 0 Print of the photograph should be clear and with a continuous- tone quality 0 Expression of the face should be natural (no grinning, frowning or raised eyebrows) 0 Eyes must be open and both edges of face must be clearly visible . Head should be in the centre of the frame and both ears should be visible 0 Do NOT paste black and white photographs 0 Dimensions of photograph should not be smaller than the box (116. 4.5 cm length x 3.5 cm width) provided in the application form 0 Photograph with dark background or in uniform, or with eyes hidden under coloured or dark glasses will not be accepted - Photograph in computer print will not be accepted . Photograph is NOT to be signed Distracting shadows on the face or on the background should not be there Eyes must not be covered by hair. Glares on eyeglasses should be avoided with a slight upward or downward tilt of the head Photograph should not be damaged, for example: torn, creased or marked Head coverings are not permitted except for religious reasons, but the facial features from bottom of chin to top of forehead and both edges of the face must be clearly Visible I Photographs cut from group photographs are not acceptable ‘ d. Use only blue/ black ball point pen for signature. Column 1: Service Required <Column 1.1: Applying for> Put a cross against Fresh Pass ort if ou h instructions booklet Section D ”Tablg-2 - (1)2] whiltjvaiiple‘fer had a PaSSPOrt see the particular category you belong to and attach the self attested photocopies of documents as given in Table—3". Attach a ' ‘ ' ' for which you are applymg. ppropriate documents for Normal and Tatkaal Application Sch. Ill] The Passports Rules, 1980 87 If, V <Column 1.2: If re-z'ssue, specify reason(s)> Put a cross against Re-issue of Passport if you are applying for another passport in lieu of an existing passport for any of the following reasons:— ' Your passport has either expired or is about to expire. You can apply for a re- issue of passport up to 1 year before the expiry or within 3 years after the expiry of the existing passport Without fresh police verification, provided there is clear police report with respect to your previous passport and there is no adverse entry in the system. 0 Your last passport expired more than three years ago. 0 You want to change the personal particulars or other details specified in your current passport and get a booklet with changed details. 0 Pages in the existing passport booklet are exhausted. - Passport is lost. - Passport is damaged. The booklet may be damaged beyond recognition or damaged but recognizable (i.e., Passport number is readable, name is legible and photograph is intact). See the instructions booklet ”Tabte—Z - (H)” while applying for re—issue of passport for the particular category you belong to and attach the concerned documents needed Application for which you are applying. For re-issue of passport, details of latest held/ existing/ lost/ damaged passport must be furnished in Column 7.1 of passport application form. <Column 1.3: If change in existing personal particulars, specify reason(s)> Put cross in the appropriate box due to which the change(s) is/ are required in the personal particulars. <Column 1.4: Type of Application 1[° Put a cross against the Tatkaal box, if you need the passport urgently under the Tatkaal scheme or else put a cross against the Normal box. ' Under Tatkaal scheme, you need to submit a Verification Certificate as per specimen at Annexure ’F’ and Standard Affidavit as per the specimen at Annexure ’1’ or three documents out of the list of sixteen documents and Standard Affidavit as per the specimen at Annexure ’1’. Please refer Table 2: List of Applicant Categories and Documents to be submitted for complete list of documents and Table 3: Overall List of Documents - Document No. 54 for “List of sixteen documents’. 0 The Passport Issuing Authority has the right to verify the authenticity of the Verification Certificate from the official who has issued it. ' Under Tatkaal scheme, no proof of urgency is required, except in cases of exemption of Tatkaal fee sought on account of specialised medical treatment and consultation abroad, and post police verification shall be done in all such cases. 0 Fee for a passport under Tatkaal scheme is in addition to normal passport application fee. For details on fees, see section E of the passport instruction booklet. ' For certain categories, Tatkaal Application is not permitted. Refer ”Table 2” — for list of categories who cannot apply under Tatkaal scheme] <Column 1.5: Type of Passport Booklet> Put a cross in the appropriate Box indicating if you need a 36 pages Booklet or a 60 pages Booklet. Fee for a 60 pages booklet is higher than that of 36 pages booklet. For details on fees, see Section E of the passport instruction booklet. a“ 1. Subs. by G.S.R. 633(E), dated 23rd August, 2011 (w.e.f. 23—8-2011).

8B The Passports Rules, lggO [Sch. Ill<Column 7.6: Validity Required>

Minors less than 15 years of age must leave the .,Vali,Jity Required,, corumn blank. ilXlfl:Z;',jnjji,o,J],i.rt

wi, b?;",,.il . ri;" y;;:';. ili,il; atrain the age or

'H1"# HI';?J',':*1#:J'-T,:fl",:":itp-',y,1'lr:.1:. a t.o vearvariditv passporr". ,TI;::,:::jl j:j:::::{:1.f,;f;i;";;i,5",,1,fi;i[,x,,x1"#"":,lii,#fi:l

Different fees are applicable depending upon v ---l *!'!qrrr r.s qEE ut to years'

r; ;;;;;il;"'!J#5ft ,,rahlp_a,, ^r-,r.^ *-^jll:I.*t"e.ll

rhev are apprying ror.For ree details, see sectiJn ilr"HI i;;i',hfi;#::l',R',"rfl',I"1";ffi,x,: Column 2: Applicant Details <Column 2.7: Applicant,s Given Name €t Suntame>

:H TT,,jT::': #:j lt,_."1T" : you wa1!!!g3qpear on your passport. For Hi: l*:l *J"ll,, *i,T" u, J-il-aiilfr" ;;r";,"; ;,;;':H"":;the same will appear on your purrport us

Given Name: pIyUSH KUMAR Note.* r In case you do not use a surname - reave the ,,sumame,, column brank and writeyour fulr name.in "Applicant,s Given Name- ;i;;;"iiui*uurrr"s (Embassy

i.i#i^";iX,ilffi::"1,,,^u*" roi*;;; #. i;;;ffi: a surname you *,,"t r No initials shourd be written and alr initials (if any) in the applicant,s name shouldbe expanded. Fo: instance, f"; th;^;;^e. used above, writing the Given Name as"P.K.IAtN,, or ,,ptyUSH K len,; jr".not

"or.e"r.' No honorifics,.titres such as Major, Doctor etc., shourd be written.. Surname could have two words like Roy Choudhary or Das Gupta. <Column 2,2: Are you knou;rt by any other nanres (aliases)?>r If you are known by any other name (alias), puta cross in the yes box,and proridethe deraits ,"

!:r^T" 1 "f tl" iltpl"*eltiry Form. For exampte, if your nameis Rajesh Bansal and your atias nim is Raja, put a cross in the yes box.r If you are not known by any other name (alias), put a cross in the No box.<Column,2.3: Hat;e you eou changed your nante?>. If you have ever changed yo.r. .r*u, put a cross in the yes box and provide thedetails in Column ;;t :f..q1,iiJ.,iu.,tury Form. Foil*u-pr", if you havechanged your name from vidhi nr"ntu to Aditi Mehta put a cr.ss in the yes box.' This w,r be applicabre,ro an appricant who has .""^ .";;;;;rii changed rhe nameor a female who has changei i.-rrr.r," or surname afte-r mairiage. For example, ;1I"I lffi ;ltt""XJ,T:l*J rio* iio"'i.';;i. ;r;Ci"i.. ni*",r' to Reetesh

o If you have not changed your name ever, put a cross in the No box. <Column 2,4: Date of Birth>

r write your date of birth in the DD-MM-yyyy (date-month-year) format.r You need to attach the documents for proof of your date of birth. Refer section *.L]r0,"-3

Document No. 2i ;i-,#;jrrp.rt instruction uo&tet for deraits. r For applicants born on or after 26-0r-g9, only Birth Certificate issued by theMunicipal Authority :: 1"v ;iG;;,h".ized tJ h""" st ,h';i Death Certiiicateby rhe Registrar oi ai.tnJ & ii;"rd'i, accepted. No orher document wilr be

Sumame: IAIN

Sch. llll The Passpotts Rules, 19BO

accepted as proof of date of birth. In case of any doubt please visit our website wwlv.passportindia. gov.in

r The Birth Certificate shouid contain the name of child, name of father and mother, date of birth, place of birth, sex, registratior.r number and date of registration. [f the Birth Certificate doesn't contain the name of child, a declaration on plain paper signed by parents, is requlred to be submitted specifying the narnr: of the chiid.

<Colwnn 2.5: Place of Birth> . If yotLwere born in lndia, write the place of birth (such as village or rown or city),

district, and the Staie or Union Territory in which the place is iocated, under the respective headings.

. If you were born outside India, wdte the country in which. the place is located. In this case, leave the Place of birth (village or town or city)" Distnct and StateTUT boxes blank.

. If 11ou were born before the partition of India (i.e., before 15/08/L947), at a place thar now lies in Pakistan or Bangladesh, write the place of birth (such as ,zi11age or town or city) and the country as "Unclivided India". In this case, leave the District and State,/UT boxes blank.

<Coluntn 2.6 €i 2,7> Put a cross on appropriate box for 'Gender' and 'Marital Status' <Coluntn 2.8: Citizenship of India bt1>

r Put a cross against the appropriate box to specify the basis of yor-rr citizenship, whether it is bybirth or by descent (i.e.,born to Indian parent(s) nutsicle India); Lry registration or natttralization {i.e., who have been granted citizenship by the Ministry of Home Affairs).

" Attach documents as mentioned in Section D of the passport instruction booklet "Case No. I (A) (1), Case No. I (A) (2), Case No. I (A) (3) in Table 2: List of Applicant Categories and Documents to be submitted".

<Colunm 2.9^ 2.L0 €, 2.1.7> Write your 'PAN (if available)', 'Voter ID (if available), and put cross mark on your "Employment Type"

;:I:"r" 2.L2> lt employed in Government/Statutory Body/PSU, Specify organization

' If you are employed in a Government office or Statutory Body or Pubiic Sector Undertaking, specify the name of the organization in the boxes provided.

. Please see Section D of the passport instruction booklet "Case No. I (A) (6) in Table 2: List of Applicant Categories and Document io be submitted with the application".

Put a cross in the appropriate box to specify if either of your parent (in case of minor)/sPouse is working in a government organization. For list of documents to be attached, see Section D of the passport instruction booklet. <Column 2.74: Educational Qualificatiort> Put a cross in the appropriate box appiicable to you <Colunm 2.15 - Are you eligible for Non-ECR Category?> . In order to protect the interests of vuinerable sections of society such as children,

illiterate workers etc., from being taken overseas and exploited, ofiice of Protector of Emigrants, Ministry of Overseas Indian Affairs has placed certain categories of citizc.ns in the Emigration Check Required (ECR) category. Most citizens who are not in the working

88 The Passports Flu/es, 1980 [Sch. HI <Column 1.6: Validity Required> Minors less than 15 years of age must leave the ”Validity Required" column blank. The validity of their passport will be restricted to five years or till they attain the age of 18, whichever is earlier. Minors between 15 to 18 years of age can apply either for a 10 year validity passport or they can apply for a passport which is valid till they attain the age of 18 years. Different fees are applicable depending upon which category they are applying for. For fee details, see Section E ”Table—4” of the passport instruction booklet. Column 2: Applicant Details <Column 2.1: Applicant’s Given Name 8 Surname> You must furnish your full name as you want it to appear on your passport. For instance, if you have filled in your surname as an N and your given name as 'MEEIMMEE the same will appear on your passport as: Surname: JAIN Given Name: PIYUSH KUMAR Note.—— O In case you do not use a surname ~ leave the ”Surname” column blank and write your full name in ”Applicant’s Given Name” column. Some Embassies (Embassy of U.S.A., etc.) insist on surname for issue of visa. If you use a surname you must furnish the same here. . O No initials should be written and all initials (if any) in the applicant’s name should be expanded. For instance, for the name used above, writing the Given Name as ”P.K.IAIN” or ”PIYUSH K IAIN” is not correct. ' ‘ O No honorifics, titles such as Major, Doctor etc., should be written. 0 Surname could have two words like Roy Choudhary or Das Gupta. <Column 2.2: Are you known by any other names (aliases)?> ' . 0 If you are known by any other name (alias), put a cross in the Yes box'and provide the details in Column 1 of the Supplementary Form. For example, if your name is Rajesh Bansal and your alias name is Raja, put a cross in the Yes box. O If you are not known by any other name (alias), put a cross in the No box. <Column 2.3: Have you ever changed your nanie?> - If you have ever changed your name, put a cross in the Yes box and provide the details in Column 2 of the Supplementary Form. For example, if you have changed your name from Vidhi Mehta to Aditi Mehta put a cross in the Yes box. . This will be applicable to an applicant who has even marginally changed the name or a female who has changed her name or surname after marriage. For example, if you have changed your name from Harvinder to Harjinder or Ritesh to Reetesh put a cross in the Yes box. O If you have not changed your name ever, put a cross in the No box. <Column 2.4: Date of Birth> - Write your date of birth in the DD—MM—YYYY (date-month-year) format. O You need to attach the documents for proof of your date of birth. Refer Section D ”Table-3 Document No. 2” of the passport instruction booklet for details. Note.— ' For applicants born on or after 26—01-89, only Birth Certificate issued by the Municipal Authority or any office authorized to issue Birth and Death Certificate by the Registrar of Births & Deaths is accepted. No other document will be Sch. Ill] The Passports Rules, 1980 89 accepted as proof of date of birth. In case of any doubt please visit our website www.passportindia.gov.in - O The Birth Certificate should contain the name of child, name of father and motherE date of birth, place of birth, sex, registration. number and date, of registration. I the Birth Certificate doesn’t contain the name of child, adeclaration on plain paper signed by parents, is required to be submitted speCifying the name of the child. Column 2.5: Place of Birth> . . . < - If you were born in India, write the place of birth (such as Village or town or City), district, and the State or Union Territory in which the place is located, under t e respective headings. . ‘ ’ ' ' . ‘ hich the place is located. In I on were born outszde India, write the country in w . . . . this case, leave the Place of birth (village or town or City). District and State/ UT boxes blank. . O If you were born before the partition of India (i.e., before 15/08/1947), at a place that now lies in Pakistan or Bangladesh, write the place of birth (such as Village or towg or city) and the country as ”Undivided India”. In this case, leave the District an State/ UT boxes blank. <Column 2.6 8 2.7> Put a cross on appropriate box for ’Gender’ and ’Marital Status inn 2.8: Citizenshi of India by> 4 . ' 4301:! Put a cross again: the appropriate box to specify the basis of your cigzelrrilsé‘lig; whether it is by birth or by descent (i.e., born to Indian pareéitts). OMS; {e b the, by registration or naturalization (i.e., who have been grante Citizens ip y MiniStry Of Home Affairs}. d S t' D f the passport instruction booklet entione in ec ion 0 . ~ ‘ ééfscehlggfllnzzrltsff)? rChase No. I (A) (2), Case No. I (A) (3) in Table 2: List of Applicant Categories and Documents to be submitted . <Column 2.9, 2.10 8' 2.11> Write your ’I’AN (if available)’, ’Voter ID (if available)’ and put cross mark on your ”Employment Type” <Column 2.12> If employed in Government/Statutory Body/PSU, Specify organization name . O If you are employed in a Government office or Statutory Body or Public Sector Undertaking, specify the name of the organization in the boxes prov1ded. 0 Please see Section D of the passport instruction booklet ”Case No. I'(A) (6) infabrle 2: List of Applicant Categories and Document to be submitted Wit t e application”. <Column 2.13: Is either of your parent (in case of minor)/ spouse, (1 government servant?> . Put a cross in the appropriate box to specify if either of your parent (in case I? minor)/spouse is working in a government organization. For list of documents to e attached, see Section D of the passport instruction booklet. <Column 2.14: Educational Qualification> Put a cross in the appropriate box applicable to you <Column 2.15 -— Are you eligible for Non-ECR Category?> ‘ ~ In order to protect the interests of vulnerable sections of soc1ety suclfi Es chilcglref;12 illiterate workers etc., from being taken overseas and explOited, OfflCQ'O frotezcens in Emigrants, Ministry of Overseas Indian Affairs has placed certain categories (:hglvirorkin the Emigration Check Required (ECR) category. Most Citizens who are no in g

90 The Passports Rules, t gBO [Sch. lll age or are not illiterate, or are well qualified edu.cationally will fall in the Non-Emigration Check Required (Non-ECR)-_category. Indian cirizens cat6gorized u" utn, ,r" ,"q,i."J-to get a clearance from the office of Protector of Emigranti Ministry of Olr".r"u" Indian 1f{":: before leaving the country for employment purpose. For further clarification referweDsrte wWW.moia.eov.in

If you are in the ECR category, ECR status wilr be printed on your passport. If ECRis not p_rinted^on your pasg_porr, you wourd be deemei ,o h";;;J;granted Non_ECRstatus. Non-ECR status will not be printed on your passport. r put a cross against.yes if you are eligible for Non-Emigration Check Required-(Non-ECR). A"

1np-t1,"1"1 wrtt ue eligibie for non-ECR ,tu"r,r" ii tn" uppri.;"r f;il,in any one of the foflowing categori'es and provides ao""rro"tu.y proof thereof:

(a) All holders of Diplomatic/Official passports, (b) au Gazetted Government servants, iheir spouses and dependent children, (c) All Persons having educational qualification of matriculation (pass) and above,(d) All persons above the age of 50 years, (e) Ail children up to the age of 1g years. (For re-issue of passport, after they atiainthe age of L8 years, documenti to prove their non-ECR'category have l.o besubmitted, else ECR stamping will te done), (f) Incomg-Tax payers (including Agriculturar Income-Tax payees) in theirindividual capacity, their sfousEs and a"p""J""t- .i-riri.Lr.,. 'roito*inl

documents have to be submitied: r Proof of assessment of income tax and actual payment of income tax forlast one year; or ' Income-Tax return statement (with income-tax being paid by the applicant)for last one year that is stamped by income-tax auiiiorities and a copy ofthe PAN card' Applicants submitting NIL income-tu* ."ir.., statements arenot eligible.

(g) Persons possessing two years diploma .fr9* ,ll_irrstitute recognized by theNational Council for vocationil Training (Ncwl o. slrtu council ofVocational rr1.1_r".q (SCVT), .or persoxs holding'three-years diploma/equivalent degree from institutions, such as rotyte'cr,.,i"r1".ognir"d by theCentral,/State Governments of India,

(h) Nurses possessing qualifications recognized under the Indian Nursing Council\ct,1,947, (i) All professional- degree horders, their spouses and dependent chirdren.Examples of professional degree holders-are Doctors hotaini-uros degree orequivalent degree in Ayurved or Homeoputr,y, o...uErt"a Journarists,Engineers, Chirtered Accountants, Cost Accountants, Lecturers, Teachers,

Scientists, Advocates, etc., (j)- All persons why have been staying abroad for more than three ye;rrs (theperiod of three years may or may not be *"ti""or"q u"J'irtli. spouses. Forthe purpose of verification, rporru name shourd b" ;";;;.r;J on each otherspassport,

(k) seamen who are in possession of Continuous Discharge certificate (CDC), orSea Cadets and Deci< Cadets_ (i) who have passed the final examination of three years B.sc. NauticalSciences courses at T.S, Chanakya, Mumbai, u"J^-"

,-"'" (ii) who have undergone three months pre-sea training at any of theGovernment approved, E-,"t"g institutis, rr.n-rr^i.H Chanakya, T.S.Rehman, T's. Jawahar, MTI (sc"I) and Nlpii4, ins-NNAi, after prodr-rcrion

Sch. llll The PassPorts Rutes, 1980 91

of identity carcls issued by the Shipping Master at N'ltrrnbar/Kolkataz' Chennai.

(1) persons holding Permanent Immigration visa or docttments like Creen Card, Permanent Residence Card etc'

. If yorr clo not fall under any of the above mentioned categories (a-l), put a cross against No.

At present Emigration control is exercised by the Ministry.of Overseas Indian Affarrs,

through Protector oi Emigrants (POE) under the Emigration Act, 1982' Emigration .i"orol".u is required for employment in the following countries (18 in krtal):

Llnited Arab Emirates (LlAil, Kingdom of saudi Arabia (KSA), Qatar, Oman, KtLwnit, Bahrain, Malattsia, Libya, [ordan, Yemen, Sudan, Bnmei, Afghanistan, lndonesia, Syfia,

Lebanon,

Thailand and [raq.

ECR passport holders taking up employment in the above mentionecl countries require "*ig.itio.t

clearance from tne office of the Protector of Emigrants (POE) before

i"*i"g Indi*a; otherwise, they will be stopped from traveling at the port of exit. For further clarification refer website rvww.moia.gov.in

With effect fr1;m October 7, 2OO7 Government of India has abolished Emigration Check Required Suspension (ECRS). Therefore, ECR passport holders travelling abroad

for pr-rrpoie other than empkryment, to any of the above mentioned 18 countries, will be allowed to leave the cor.rntiy on production of valid passport, valid visa and return ticket at the rmmigration counters at international airport in India'

Note,-A passport holder having empioyment visa in pa,ssport does not require clearance frorn POE when they go back after short visit to India'

<Colunur 2.16: Visible distinguishing marle> Write details of visible dishnguishing mark (if any) on your body, in the space

provic-led, else leave the column blink. For example, if ther:e is a mole or birth marrk on your forehead, wrrte the details in the space ptovided.

Column 3: Family Details

<Column 3.1, 3,2, 3.3 €r 3.4> Write your family details as asked in the Passport Application Form

' You need to attach Court decree/order in respect of your legai guardian. . lf your spouse has a passport, write his/her name in Column 3"4 as writien in

the passport.

<Column 3.5: lf applicant is minot, ptooide following details> If you are applying for a passport of a minor (below 18 years of age), following

details of valicl piirp".ts 1if any) naa Uy BOTH OR EITFIER parent(s) or legal guardian must be furnished in the relevant column'

r Write the passport number of the minor's parent(s) or legal guardian' Ii. the minor's paientis) or legal guardian do not hoid a passport, but have applied for it, enter the file number. Note: If either parent holds a valid passport with spouse name endorsed, passport will be issued to the minor without any police verification. Original passport of parent(s) should be presented for the verification of particulars. If parent(s) hoid a valid passpori, buf spolrse name is not endorsed, then they must get the spouse nu..ru udd"d in their pissport. For this they have to apply for a reisstte of passport and get the specified

"ha.tg" in personal particulars. Processing of .minor's

passp"ort would be much fasier if the parents apply for endorsement of spouse name along with the minor's PassPort application form.

90 The Passports Rules, 1980 [Sch. HI age or are not illiterate, or are well qualified educationally will fall in the Non~Emigration Check Required (Non-ECR) category. Indian Citizens categorized as ECR, are required to get a Clearanca from the office of Protector of Emigrants, Ministry of Overseas Indian Affairs before leaving the country for employment purpose. For further clarification refer website W If you are in the ECR category, ECR status will be printed on your passport. lf ECR is not printed on your passport, you would be deemed to have been granted Non-ECR status. Non-ECR status will not be printed on your passport. - Put a cross against Yes if you are eligible for Non-Emigration Check Required__ (Non-ECR). An applicant will be eligible for n0n~ECR status if the applicant falls in any one of the following categories and provides documentary proof thereof: (a) All holders of Diplomatic/ Official passports, (b) All Gazetted Government servants, their spouses and dependent children, (c) All persons having educational qualification of matriculation (pass) and above, (d) All persons above the age of 50 years, (e) All children up to the age of 18 years. (For re-issue of passport, after they attain the age of 18 years, documents to prove their non-ECR category have to be submitted, else ECR stamping will be done), (f) Income—Tax payers (including Agricultural Income-Tax payees) in their individual capacity, their spouses and dependent children. Following documents have to be submitted: ' Proof of assessment of income tax and actual payment of income tax for last one year; or - lncome~Tax return statement (with income—tax being paid by the applicant) for last one year that is stamped by income—tax authorities and a copy of the PAN card. Applicants submitting NIL income—tax return statements are not eligible. (g) Persons possessing two years diploma from any institute recognized by the National Council for Vocational Training (NCVT) or State Council of Vocational Training (SCVT), or persons holding three years diploma/ equivalent degree from institutions, such as Polytechnics recognized by the Central/State Governments of India, (h) Nurses possessing qualifications recognized under the Indian Nursing Council Act, 1947, (i) All professional degree holders, their spouses and dependent children. Examples of professional degree holders are Doctors holding MBBS degree or equivalent degree in Ayurved or Homeopathy, accredited Journalists, Engineers, Chartered Accountants, Cost Accountants, Lecturers, Teachers, Scientists, Advocates, etc., (j)‘All persons who have been staying abroad for more than three years (the period of three years may or may not be continuous) and their spouses. For the purpose of verification, spouse name should be endorsed on each others passport, (k) Seamen who are in possession of Continuous Discharge Certificate (CDC), or Sea Cadets and Deck Cadets—— (1) Who have passed the final examination of three years B.Sc. Nautical Sciences courses at T5. Chanakya, Mumbai; and (ii) Who have undergone three months pre~sea training at any of the Government approved training institutes, such as T.S. Chanakya, T.S. Rehman, T.S. Jawahar, MTI (SCI) and NIPM, CHENNAI, after production “Sch Ill] The Passports Rules, 1980 91 of identity cards issued by the Shipping Master at Mumbai/Kolkata/ Chennai. . (1) Persons holding Permanent Immigration visa or documents like Green Card, Permanent Residence Card etc. . 0 If you do not fall under any of the above mentioned categories (a—l), put a cross against No. . ' . , ‘ ' ' ‘ f Overseas Indian Affairs, t Emi ration control is exerCised by the Ministryo . , 1th 03thpr;::;ctor at Emigrants (POE) under the Emigration Act,‘1982.1E‘migration lclgaragice is required for employment in the following countries (18 in tota ). . United Arab Emirates (UAE), Kingdom of Saudi Arabia .(KSA), Qatar, Omnn,LKl:lwazt, Bahrain Malaysia, Libya, Jordan, Yemen, Sudan, Brunei, Afghanistan, lndonesza, Syria, 6 anon, hailand and Iraq. . , . T ECR passport holders taking up employment in the above mentioned cointfries e uire emigration clearance from the office of the Protector of Emigrants (POE) we Ere legving India; otherwise, they will be stopped from traveling at the port 0 ext . o f rther clarification refer website www.mOia.gov.in ‘ . . . u With effect from October 1, 2007 Government of India has abolished Emiggatiog Check Required Suspension (ECRS). Therefore, ECR passport holderjs 1tiéavellinntgieas r‘c’Lain tione cou , e other than employment, to any of the above men . . beer 5113152: to leave the country on production of valid passport, valid Visa and return ticket at the immigration counters at international airport in India. . V Note.——A passport holder having employment visa in passport does not require clearance from POE when they go back after short ViSit to India. <Calumn 2.16: Visible distinguishing murk> ' . Write details of Visible distinguishing mark (if any) on your body, in the space 51 provided, else leave the column blank. For example, if there is a mole or birth mark on your forehead, write the details in the space provided. Column 3: Family Details ‘ <Column 3.1 3.2, 3.3 Er 3.4> Write your family details as asked in the Passport A lication Form . Pp ' You need to attach Court decree/order in respect of your legal guardian. . 0 If your spouse has a passport, write his/her name in Column 3.4 as written in the passport. <Column 3.5: I a licant is minor, provide following detarls> . If you arefapglying for a passport of a minor (below 18 years of age),lfollll;)ly:11i:g details of valid passports (if any) held1 by BOTH OR EITHER parent(s) or ega g must be furnished in the relevant co umn. - 0 Write the passport number of the minor’s parent(s) or legal 1guardian.1i :2 tflci): minor’s parent(s) or legal guardian do not hold a passport, but ave app it, enter the file number. d g t Note: If either parent holds a valid passport with spouse name endorse , passigorf will be issued to the minor without any police verification. Origina pastspolr1 pd parent(s) should be presented for the verification of particulars. If parelrli (s) ose a valid passport, but spouse name is not endorsed, then they must get fe 5pm;rt name added in their passport. For this they have to apply for a reissue of passp rig and get the specified change in personal particulars. Processmg to fmint:1 se passport would be much faster if the parents apply for endorsemen o spo name along with the minor’s passport application form.

92 The passpotts Rutes, lggoo Write the nationalirrr nf rl.^ *:_- , tSch. lll

Indian. - -'-."'cnality of the minor'-s parent(s) or legal guardian if it is other than

^-,..ri ftrh"r parenr does nor hold a valid pasonly after police verification. --- -";sport, passport will be isstred to the minor

_ Please see Section Lisr of Atpi;;;; i;;

D of the passport insrruction booktet ,,case No. r (B) in Table 2: corumn 4: present _"il:::,:iir?.::1il,:,o

u" ,,u*iil"d i,iil ii" ,o;i,;i, ;;i:- -,

Please note th,, h;; ;;;fi ;::: :""j1'1', P-n"*. :pp I icant p resentr y resid es) :';i:-,*;:"ffi fl

ru:lffi Tlt:x?':"'j'[""?':i"rut*:*,':*J*",;;'"

o*r#;':"0:Tdate (in the MM-YYYy format) since when you have bee

o If you have been rpsiri-- ^l --^,- -'"r( /vL' rrdve peen residing at your

vear. you u.u .u1..:::i9ing.at your pres

have resided uSlt.uo to"rurriirli'a5'*ent-residential address for less than one

- suppreme.,"., l,::f, .

*l;'i lil' ffi:1;:',':l^X[:lt' l;'%:iig'] -rT; ,;: i

: iJil#:ffi"'ffix,IIrr;i11t India, reave Corumn 4.2btank,and rilr Corumn - Jrudents stayins i

i:H"1"+";1s:#1i:x1,il*t'1"'T,::ffiT;?"."#*E:?i.i'it""{it1;Hid:::i"?)adiress. i,r"; ; ;:^.:"Ttional institutioi

#s*',i::Y:;^'i,:+iJ,l;#["t*iJt$1[H"s,l"',".H1ir-$i j*jt'd <Column 4,2 €d 4.3> ,f present addressal---sJl'#1il:J# Street Name'and 'rs permanenr address same as Column 5: Emergency Contact Details - Self ExplanatoryColumn 6: Reference i

ir';x::ti;'',.ii^i:ii:;:::r;.:,:;\;;:::.;:::,:;';;:;'L)n'1,,,,.,n,.,a Column 7: previous p,

;r::ii:::i;?;i;:;W:iTiiii.ii:i:,,".ii,fi::;, Column 8: orher Derairs

isiueaz'>'-"5:'"'tii"iiiilKrpassport' and

. If a criminal case is pending against an ;ror a passport subie*;; i;';;:,;,:ilT:llii'Llicant,in any Court, appricanr c.n aporv 31,,f ....i.,'.ri#,ls HiH:HIl',:',?:il*n" ",,.ro,", i ;;il permission gn,niu,lvallcl tor one year is*i o, p

". c s R i,6' i [,' i i I"'J ;t ili:I, 1,.,.,5,j : [: t?tl:TJ l[ : *. : lllyll i] tiilwww'passportindia.gov.in rr any clarification prease visit our website Column 9: Fee Details: runa,,',." i,.dr:'.l';";'l"t'lfii,I.'nT[ffi?,-,lj apprication rorn, at the passport Seva <Column g.1-: Fee antoturt irt Rs,>

:.::'::[:gitXEl'";XtJitting rorms at Distrrct ?assporr Cerr (DpC) trr speed p.sr

31e resuired ,. r'ri,i"'l]

service Centre (CsC) iike sr'g!rr*i)'; b:;.,. E-sampark etr,,,jnsrrucrion fr..t.,",.,,_ ree oorount in Rupees. For fee a",?iii *",SI.i[" U trf the passporr

Sch. llll

Note.-- The Passpots Rules, l9g0

' ,t;[:l3,li['::i^::','iort seva Kendr;r (PSK)/ Minr passporr seva Kendra. If you are submittin6 your appiicai. can pay only by demand drift.

lron at a. District Passport Ceil (DpC), you '

,'j"1",; THtfii:'::Jffi l?:l[.hon at a speed posi Cenrre (spc), you can. If you ,." ,1l1,lrli, y,9ur application ar a Cirizen Servicecan pay in cash o..i"ditl al6ll..ro as applicable. Centre (CSC), you <Colunm 9.2: If paid b,y Demtwd Draft (DD), provitle the follozoing detaiis>If you are pavins th1 ree.by u. p"mnnd D'r':aft (DD.),.write the DD.Number, DD issueifl?:,?"";[f".1iJ:T*;"gjl";n';i.:?fl": issuea'ihe il,;;;;;k branch r,,cati,,n,

Note.- a r Demand Draft should be in favour of ,,RpO is to"utJ."^."*,u

uE rrr ravour of ,,pAO-ME A,, payable at the city where the '

::*ffi;and date of birth of appticant must be wrirten on rhe back si<le of the

Column 10: Enclosures self-attested phoiocopies of cl0cuments rhat,ale attached as encrosures arong with theifi'#;:,:lJ.'X:::lj::- must be ri't"Jl., il p,:,"I,pl* p*"ja"i".'.,",," ensure rhatl* s".?i,,''o ;"ft";[?.ITlJ[ffiXTjt",,jl. F."r,';51;:"1T-"rs r,, be .rrrached.

C. Column-wise guidelines for filling,up ,,supplementary form,,

::,7: ,:,r:',*.:*,"^,:",:,.,, (ir you u." ur,o known by anyother names)

[i.:jll'it,1;i ?"!?::;:,*u*" 1, Given Name and sumame,and ,Arias Name 2, "

^ i{:i,ffi ;i',:rHl[Jf.;;f"'fff:ffi ;,ler tha n tha r mentioned in Cor umn.

I:::*i*rr", iryo,..,,me is Rajesh Bansar Tjl",1:3ffi...J"r1"_"#i'.1?Jii

:I:l"Hp".;1,H: iffi ?i'r:f"f"'ii*f., i.r,'." i. ci,"^''il",;" Leave rheo prease foilow the i.r*,,"r,.-"'L*_:'.^_,.t:,use_a surname in your arias name. derails;;;il; :.;;*:".,ans

as given in Column 2.1 of Section B.ror fiiling_up Column 2: Ilretions Worru-lrr,n.,r. tre --_

- -'-^rr'l6 L'l-

;?;,,,ff"iia r*{*i;:;:' Jllfi :: ff : il::j il';#. s Na me 2. If you have ever char :h'f

,l,ili;i;6i,:il,:t:',n}}i,X*?,y;Xil:". earrier name in rhe given boxes. or a female who has .nung"l'hu;';#;;." euen marginallv changed th" ,on-,"r For example, if youil;":-:'-:1*"

or surname afier marriage. wrire thelJi.ijrr#,illr"X"il1f"o your name from vidhi M"h; ; Adiri Mehra

" Please follow the ins details il;i; ''s 'tstructions as given in Column 2.1 of Section B for filling_up

v 92 The Passports Rules, 1980 [Sch. HI 0 Write the nationality of the minor’s Indian. If either parent does not hold a valid only after police verification. Please see Section D of the passport instruction booklet List of Applicant parent(s) or legal guardian if it is other than <Column 4.1: Residing Since> Write the date (in the MM—YYYY format) since when you have been residing at your present address. Supplementary Form. 0 If you are on a temporary visit to India, leave Column 4.2 blank, and fill Column 5 of the Supplementary Form. Students staying away from their parents have the option of applying for a passport from their place of study. In such cases, a bonaﬁde certificate from the Principal/Director/ Registrar/ Dean of the educational institution is required to be submitted as proof of addre Please see Section D of the passport instruction booklet ”Case No. 17 in 1 (A) and Case No. 14 in 1 (B) in Table 2: List of Applicant Categories and Documents to be submitted with the application”. <Colnmn 4.2 8’ 4.3> ’House No. and Street Name’ and ’Is permanent address same as present address?’ - Self Explanatory \ Column 5: Emergency Contact Details - Self Explanatory 6.2: First Reference Name Address> - Self Explanatory and Address and Second Reference Name and Column 7: Previous Passport/Application Details - <Column 7.1 t} 7.2: ’Details of latest held/existing/lost/damaged ordinary passport’ ’Have you ever applied for passport, but not issued?’> - Self Explanatory Column 8: Other Details If a criminal case is pending against an applicant in any Court, applicant can apply for a passport subject to the condition that he/ she encloses a written permission granted by the court allowing the applicant to travel abroad. Normallya short validity passport valid for one year is issued, subject to conditions if any, mentioned in the Court order as per GSR 570 (E) dated 25 August, 1993. For any clarification please visit our website www.passportindia.gov.in Self Explanatory and Column 9: Fee Details: Applicants submitting the application form at the Passport Seva Kendra are NOT required to fill the fee details. <Column 9.1: Fee amount in R5,; Only applicants submitting forms at District Passport Cell (DPC) or Speed Post Centre (SPC) or Citizen Service Centre (CSC) like Bangalore-1, E-Seva, E—Sampark etc, are required to fill the fee amount in Rupees. For fee details, see Section E of the passport instruction booklet. fSCh. Ill] The Passports Rules, 1980 93 Note.~ 0 You can pay at a Passport Seva Kendra (Mini PSK) in cash only. 0 If you are submitting your application at a, District Passport Cell (DPC), you can pay only by demand draft. 0 if you are submitting your application at a Speed Post Centre (SPC), you can pay in cash or by demand draft. 0 If you are submitting your application at a Citizen can pay in cash or credit/ debit card as applicable. L‘<Calunzn 9.2: If paid by Demand Draft (DD), If you are paying the fee by a Demand Draft (DD), write the DD Number, DD issue date, DD expiry date, name of the bank that has issued the DD, and bank branch location, under the respective headings. ‘ Note:— 0 Demand Draft should be in favour of ”PAO—MEA” RPO is located. . - Full name and date of birth of applicant must be written on the back side of the demand draft. (PSK)/ Mini Passport Seva Kendra Service Centre (CSC), you provide the following details> payable at the city where the . . Column 10: Enclosures your signature does not cover any ' see Section D of the passport instruction booklet. ’C. Column—wise guidelines for filling-up "supplementary form” "Column 1: Alias Name Details (if you are Column 1.1 6* 1.2> Given Name and Sumame’ Name 1, a surname in your alias name. ° Please follow the instructions as given in Column 2.1 of Section B for filling-up details in this column. ‘ olumn 2: Previous Name Details (If Column 2.1> ’Previous Name 1, Given Name and Surname’ . if you have ged your name, write your earlier name in the given boxes. This will be to an applicant who has even marginally changed the name changed her name or surname after marriage. ever chan applicable or a female who has ' For example, if you have changed your name from Vidhi Mehta to Aditi Mehta write the details in this column. ' 0 Please follow the instructions as given in Column 2.1 of Section B for filling~up details in this column.

Colunm 3: Prcoious Resi.dence with Refercnce Details (Maximurn t*o r"siaurrces of longest period of stay) <Column 3.7 €r 3.2> Previous Residence 1 and Previous Residence 2

o Write the time period (in MM-YYYY format) for which you resided at the given address, in the From and To boxes.

' Write the complete postal address of your previous address, and the contact details if any.

Column 4. 5 €, 6.' 'Permanent Residential Address (If it is different from present residential address)', 'present Residential Address (If you are on a tempo(ary ,ri"it to India)' and'Diplomatic/Official Passport Details' Column 7; Other Details - Please fill the details as specified in this column. Also attach the documentary proof along with it. D. List of supporting documents

Applicants are required to attach self-attested photocopies of all documents with the application form. In case of submission at Citizen Service Centre (CSC) particularly 3t Bangalore-1, applicants are requested to attach attested photocopies (either gaze'tted. official or notary) of all documents with the application form. Original documents must also be produced at the counter, which will 6e returned after veiification.

For fresh passport, normally an applicant is required to submit proof of address, proof of date of birth and documentary proof that the applicant is eligible for Non-ECR cateSory (previously ECNR). Refer Table 3, Document No. 1 and 2 for documents which have to be submitted as proof of address and proof of date of birth. Refer Column 2.15 in Section B for applicants who are eligibie for Non-ECR category. Additionai do_cumentation is required for specific cases such as adoption, name change, any partictrlar difference in documents, tatkaal cases etc.

, For.re-issue of passport, an applicant is required to submit old Passport in original with self-attested photocopy of its first two and last fwo pages, including EcR/ilton-EcR page (previou,sly ECNR) and the page of observation (if any), made by passport Issuing Authority and validity extension page, if any, in respect of short validity pasiport. Proo} of address has to be submitted only if it is different from the old passport.

This Section has been dioided into two sub-sections for douLments wltich haae to be submitted in dffirent applicant cases:

<D'1> List of Categories of Applicants and Docunrents (document No. is given here) to be submitted by them

<D.2> Overall List of Documents <D'L: Lrsr oE cATEGokIES oE APPLICANTS AND D))UMENTS To BE |UBMITTED BYTTIEM>

In the given table, list of applicant categories along with their document numbers have been listed. "Document No." is the reference given to the document mentioned in Tabie-3 "overall List of Documents". For instance, Case I (A) 8 given in Table-2 refers to an applicant who is a retired government official and wants to apply for a fresh passport under Tatkaal Scheme. He/she is required to submit the foliowing documents as given in Table-3:-

1. Document No. 1: Proof of Current Address 2. Document No. 2: Proof of Daie of Birth 3. Document No. 52: Standard Affidavit Annexure "I"

l[4. Document No. 10 or 49 or 54: Pension Payment Order or Verification Certificate as per the specimen at A.nnexlue 'F' 61 3 out of 16 as per'List of 16 documents'. The List of 16 documents has been given in Tabte-3, Refer Document No. 54.]

1' subs. by G.s'R. 633(E), dated 23rd August, 201t, tor serial No. 4 (w.e.f. 23-8-2011).

.,tv t 4vstsvt.a ttuteo, toou

$ rO L o

ro! .odo

e sfrbo to Eb .2 o\ *'S

= o.6(g.d orF t c.r o- * to o' co c4'X 61 lrl rOJE1 ra7.;

(dq

.e6 tr> O0J (6:= UO

aa >^o oU9 P c-rE(\ Ok^ Z o't- .. a(J

"ro.E f,.\* ! x ^OrL

Ua 6 6

J (U

F k() 'o

g, o. (6

-o bo

a) o

6 I g, o- /d [l OJ

->H,ii coL

.xu..t e^

o d

6 (6

,& d F

z a)

tr U

-- a-l @ co N qi .i 3

N oo

0/ bo 6

€

B cO6l "d

tr.l co CO

j 4 U

'.! @ -o C/^)

r G

z I

z ()

o z H o o

.o bo

o a

(6 U

o. o.(! OJ

a-El

k o 0,)

-o bo

o a

cS U

o. o. (U

0) S\O

.oHh 6itr 6 :-<r

.a7.;

o z I o o

-o

(s U

o.q" (! 0)

6iH .Ur [rl

o z k o C]

-o bo

a) oo\ pCO

G(d

.:U =l!

o z ! o o"'

boc o.. c,)la p@

UO &d 6(! 0,, l

-[Oco

^r Qz dq

!.;

OE L

a.2 cE !6u .n! |:o >- -. 0J u.9

oU),7o

ie J n*N

0l(J k.n

qa-

or-

t"z 6 _^ 6l

il 8=(gfi5' -. 7A_E 6k'i o-(,q or'- -Hts.;\VvdN H,^ ,9 d C \''tl

^u3aJ'eZ'e>

o (6 U

H 0)

{.) U

a c"

ia+.o o0l c.r'+ \o

9o HlJ

>.d 16d E.a^ t; G'tr'o o ^,5-- 1) 0J F! '.C -i jjogt

.YA (6>\ N-o

.(g0. !o

d(gtr =7 d)U3 N

- !'Fl

-tcuufrE.! 6oE.i o rn

O q,)

(6cJ o->

o tr66urO o.Q < iE-

.So.Uq

.9 q) 'Elg

*61 'ov oX!UC- tt6

;! o. 0l o.E <rl]

HOo 0.) 8x CD:.. o- -o 0J5o. >' '\!

6.' < o6(,(;

ro ,. kH

o .yA: - JdYl\ +:J 6 ts a O.Cl 6 ^UVIY!?ts95*oo E3gF".F g"tr ,t B g^-.,s.^ -z-= E ["-qaE,VLL ESi'; X E ts - c-6 I u

j e c I .E -.ii o:o F >,-x v,a H : F o.q (s u Q, i, - - O 6@o.55\/ !.i-g.q.!U $E';HVVIH^Hi

6 a)

E I 7qt

a) I o

o c a)

E, o

d rd

o fr)lr F 2p a IA

o F a ? z F]

p U

(n ,! (,

El (/]

F U q (,)

A q((

tIr

OJ N

U oo U >? c.=

(, -o

a rg a

! o o bo 'o H

EI (,)

d N CO <i ro tr\ co

.3... . uuypyuu liglwo, iauu t Column 3: Previous Residence with Reference Details (Maximum two residences of g longest period of stay) 8 g <Column 3.1 8* 3.2> Previous Residence 1 and Previous Residence 2 g 0) cu g E 0 Write the time period (in MM-YYYY format) for which you resided at the given [A 1.3 g g .9 '5 ﬂ <r . : b0 4: > 3° L” address, 1n the From and To boxes. :1 :g a)” g m 3 L. 0 Write the complete postal address of your previous address, and the contact a .2 '3 ‘43 g .9 cc: details if any. :3 E g “E 8 E j Column 4. 5 6' 6: ’Permanent Residential Address (If it is different from present § § [3 E g E 2 residential address)’, ’Present Residential Address (If you are on a temporary visit to p i”; E E: q, "—‘< & 5 India)’ and ’Diplomatic/Official Passport Details’ D [-f 3 g g g :5 3 '2 fr"; Column 7: Other Details — Please fill the details as specified in this column. Also attach ' E 5 5 a 3* t a '35 Ed in). 5 the documentary proof along with it. g E 3% ES 8: Z 5 5?: 32:: N $ D. List of supporting documents ‘ “7‘13 5 3 8 8 f N 3‘35 2‘ Eu) 8’ 2‘ 5 Applicants are required to attach self—attested photocopies of all documents with the » 7 5‘3 g V; Z $ é ‘_; Q :5, 8" ,4 c: 3 ,_; 2 application form. In case of submission at Citizen Service Centre (CSC) particularly at :~ 8 0° 5;; 5 f3 6 {:3 8‘ :2 (:20 {S 9;? Bangalore-1, applicants are requested to attach attested photocopies (either gazetted ; v“ v VV:W v V VV official or notary) of all documents with the application form. Original documents must . g c. a c: c 56‘ 8 also be produced at the counter, which will be returned after verification. -' ' O h 0 O O .2 '5 H .§ F f . . . . _ :5 Z 0 Z Z Z 5 3 O T: or resh passport, normally an applicant IS required to submit proof of address, 5 . 5 H w H H H 8‘ q.) u—t c— m proof of date of birth and documentary proof that the applicant is eligible for Non-ECR I . . '0 .S 8 g 8 u? 53 m ‘0'; Z I: o 2 category (previously ECNR). Refer Table 3, Document No. 1 and 2 for documents which L" ' in ‘5 if E0 :3 g 3': A “E E 5:9 E ,2 have to be submitted as proof of address and proof of date of birth. Refer Column 2.15 ‘ La“ 5" 76 E0 :50 Eb E‘ g .8 T) f: 5 in Section B for applicants who are eligible for Non—ECR category. Additional 4 g E 33 T) +8 76 f ”5 ‘g -9 ”3 FE documentation is required for specific cases such as adoption, name change, any particular I ,3 .12 E .9. .9 0‘ .9 5 93 E E 2 § difference in documents, tatkaal cases etc. i E E g E E 00 E wt 5’ § E f: E o For re-issue of passport, an applicant is required to submit old Passport in original O 2 8: E g E E E m 8 8: g a % with self—attested photocopy of its first two and last two pages, including ECR/Non-ECR 2' g S 8: &§ gﬁ % L3 3 "g 8" a. page (previously ECNR) and the page of observation (if any), made by Passport Issuing c3 «3 5 \o «1 «s E m E a. E: E g g g Authority and validity extension page, if any, in respect of short validity passport. Proof 5 2 g z: ‘5 g g m 5% ‘6 2 8 ,3 .8 E as of address has to be submitted only if it is different from the old passport. E 5;: (7:63”? 3: 5+: :3 3:: :5 3.: E: m a} “5 .3 B? This Section has been divided into two sub—sections for documents which have to be ,_Q g ;; arts) 5 (:5 :“1 g”: N :0 nib) Kg 53 3’. submitted in diﬁ‘erent applicant cases: ,{ 8 big .—«‘ g i N‘ 2 N‘ 7‘2 N‘ 53 91% F: 8 :23 O; a <D.1> List of Categories of Applicants and Documents (document No. is given here) Q ‘4 Lu ‘32 E .—7 iii F? (Eu) 1—? LL31 35 i3 8 Z ‘5 > A 2 to be submitted by them \~. . .‘j m H m <D.2> Overall List of Documents in La 2 E “5 L2 E‘s CL <D.1: LIST OF CATEGORIES OPAPPLICANTS AND DOCUMENTS TO BE SUBMITTED g f g g g g “g 1; § g 8 SE (3 0. ﬁg g 73 BYTHEM> ifﬁ : 52,33 ‘gkejoSag, ﬁsg§:w 32‘: In the given table, list of applicant categories along with their document numbers :1) 3 ﬁ 5 El '0 8 5 8 3 (9% ~53: g ‘2 ~84 on“? go 0 have been listed. ”Document No.” is the reference given to the document mentioned in E 93 S» a S» 5 E“ E E E g E 8 >93 E $0.5- :r‘r’a E Table-3 ”Overall List of Documents”. For instance, Case I (A) 8 given in Table~2 refers 2 9/ «s 1:: m a 2 ‘3 5 5 E *2 :1 E £3 1 r: 2 .E g E to an applicant who is a retired government official and wants to apply for a fresh ' : " 1°: § 3g: .S I; :8 E El 8‘8 go” ﬁg g3 $13 a E g 5 g ' passport under Tatkaal Scheme. He/she is required to submit the following documents ,’ if- 3" U : E ‘8 f g E 2 E3 ﬂ >\ g .0 E g .0 8 U ‘5‘ S g as given in Table-3:— ‘ ., 2 b2 0 0 £1 0 =3 '8 E “3 g g E b g E 5% $2 8 °° 1. Document No. 1: Proof of Current Address 0 f: g g E 5 2% 5 *3 “E E '8 E SP Q, *3 5 g 9 5 m :23 E 2. Document No. 2: Proof of Date of Birth ‘ g 3 E i 2% 3 £55 :5 Eng 82% 8: Ga) 5 E 8‘ S g E 5 a“; :5 '8 3. Document No, 52: Standard Affidavit Annexure ”1” ’1“ < O “Q U "’ O U 9:. V <1 G < m U an O U m "‘ k” F" m 1[4. Document No. 10 or 49 or 54; Pension Payment Order or Verification Certificate g as per the specimen at Annexure F’ or 3 out of 16 as per ’List of 16 documents’. ' 531 8 <1 H N m w m \o 00 The L1st of 16 documents has been given in Tabte-3, Refer Document No. 54.] 5 1. Subs. by G.S.R. 633(E), dated 23rd August, 2011, for Serial No. 4 (wet. 23-82011). 1. Subs. by G.S.R. 633(E), dated 23rd August, 2011, for ”age group 18-21” (w.e.f. 23-8-2011).

- , sveyv,.o (1ute5, I a6u

97The Passports Rules, 1980

lo IE lbol= loila t, t6IU lE o.i

o- Lno-. (gN

6 a

tIJ co

No ;Z

L,^A

(\ \ q

E ,o o

o" o.(!rc

69 (!H (Jp

-o

Itr IO l'E IrnIU lr IA I<l-t(!td LYl ldi lF Irl

=lOIEI UI

io it! IFIF lE t2 iu) J r,.l to

F u) tr z I! a D UI q,

Iat

trEo9-e Ea >\g FE E H YhdPE 60r*;g u->Er;

60L Ur^X,-A

_=J

6 t b.E.E F (d .i U VJ

afi*EE.s =.+ E.s H€O N( r- (JN7q\::F $) d'J.iLx vdA*!i-

-EN !'j1 6"it h xoB 5 E E a.!-'---^C{J --'9vE<'g>-L!^-d i<- o ii j. :=.Y OHJ\J.Q

k € o

-o bo

c (d U

o. o. dlli

h9 '.tc.r 6,. ro v,A str co04..u o 6.1 lrl o,JEi ^:

ir'

Lo CJ

.o bo (.)

()

(d U

= c.ltf" r.)o..(goo Q)* *s' v,-i to coE t.u o 6'.1 lrl o,jcv ,^: 1r'

o tr6

ul.(/)*s ct .,(!U

Fr+ rP 0J .i'

x! E\.,/ o.tr dc0 +) H E o'= cP)

QZy.

(IJ

U ctl

l! G

(( F. k {J E

r ig

k d U

c.lro 00 st

rir uito d!

No' F.;:<t

o s bo

(g (J

p, o. (U

0.,

= b r....{v /^ <{ q)

coE. hIIAU cn frl - o,\'* -JJ A:E

tr a)

I o a

lo IULrIU IU) ld lc IJ I -rdIH

L 4J

a.L IU

(! U

.$ rO

.+ 61 roLOI N

o.r>h

<iro ! o

o\v

t6-jI (rT la-',r qIEEE I a v jlizi lc h or loq tt lci or l-.$E ^\o9.-P Etrq

G >Uo irX c d(Etr - !J irc.l_tP.o aq l-1

-'vv '

Itr ld IU lqto. l<t* IIB IH

lz I

cti

7lqt ottrl UI ol

o -\l.2 E E!

or 0l F,r o trJ o .v tr O..H!.jXEC t > orjjo o.5u L)5o ^tv)Vd'o !(d

.,| .* Y !! !'Euvv- e E.E G*.o q o.o o I: ios 5 ;i ';r-o:!| : N€3HJ;r-U"x "r'i

o?s E Gro-:1., o

-' = :tl ;:i (lJ 'i

^X-E oi.iatosAZ\"

lclo lz tb t; ln lbo loJ

6 U

a. * 0l

qN i:, tf) co /-\ or'u

.tI]

'o !

o. 0) ! o

F. !0 o

[O 'o (t Nro

IO t,.c

colu \tr I- 6t,o 1A&aIEU: I 6 frJ; l*cqrIE O ! lOz- - I.E 5 Evq(!

NqJK

^\! VE'6oE

S--fr0i rr 0Jc8E 'IAU

H (slJ

le l$ l*t';lv lco 'cll. I I 6'qz IIEU: l!ErGI*trc.rlg€ E loz-..

-q q

C-', Cl L ^.5 r: c.'EoE F= (g q.I

!.eE 0J rr 0ltrGC -.Y hooL-r+.!60-

v -Aprx cod Gl-.ld

ko o

,o bo

c) o

(s I

+,r (d

HNva.*t coQ( -.L' o f.,l lrl <f

- 9^

co <r \o t ro

a -Fr

-6 0,)k

8'S kFL

>a EEO _!t rJ +j..q

is ..(E1 o b] o itzt)l

z k

-o'to

(U U

o. o, (g

a,) !

N i'1 #'Irl

t o z !

qk oO bot o.H

o* (J a,tr !u

!9 \q

B "d<.d EEe .E> t'oqfioJ

ra ;N-^ -*t ^r iv' .9 t"ri o tr "itr z y

z k o OJ

-o bo

0) U)

d(J

o. (,)

e-lrl

z k

(, -o bo

c.)

c 6 U

o. o. (d

9oo

X= r-' .O

^i n4.:U s'El

z a o- or .9 -o(g bDri

'd=6b .9> s0itrU6EUO *o(!0 q.,o* .Eqe5

co -H 6iH E" JHU

\ ^^cu :ry.; :'ir a.)!A= E E"F

= l-

5E 3 bD(! ll > 64"(lJ n- tEh([ c .E=E sr !3iE - >t-liq L k

<ir^ O 0)\vq o

la?C-

l€ tiE s lbHdoEptr:6u 3 X.S trrz F E# sEs (d

^ '' ,-1.kv-Hv

\QAH .U .: ; .: -v+E^lr'-d >vtJ<q2 id -.^ 5^

H5TEilEo-7'o s o A;{E U 80B(/)(Eu

lvo loh lX5! IE E1 l9 9** l€:8 lX 6cD: (/)*E<

s4.y -5<q) E 3- E eU -ci r&L(E

0J o- -'F ETI

L,TU OI

I 0., E 6

.E (.) b0

I, o

(,)

U fr o'a a

E (n

H (l)

oo'E OO.i (g 1l 'rlIE <E\tr o) boo (E0J

LJ Td

x$ o

xk ! 6 u)l

ok o

PU U(n du ,. -o trc.q\ !!

trC0) oJE c0J d> UO

()

'11

(6 (g

(! z

(l)

(,)

oo d

U) 0) L o

bo- v(E (gd bc borE(t ZZ

(,)

OJt o 0)

,Eo(! E .o (q

a) U

FCJ :.i.rE 6Jr>tr 6g

!b05 CU >\-o(E! (n6 O!!Gco- a E.!5c)

6k (c I>'i;' .!

39.,+ C Lf) 0i \o tr6

3; 0r(! 96:s+l kiro Ol

\O llr I

2 g "U H o

fJ.

a C) N

U k o OJ

Sch. llll

u L t

U I fi

F 'z tr

p U o o

IElo ldle l0 lo l<

k o z

ct z ql

J-J

q H U

g, Irl !,) F

(/) (/)

&ao s 0 6/

H (^

@tr.=t ro o. c{

[Sch. lll

l(a lrlal

tl.l (D

(/) ta

,a U1

lr atolqt dl Hl rlot OI !ll&l

Oc\ o.J aO

CASE NO PASSPORT SERVICES DOCUMENTS TO BE SUMITTED (I) Fresh Passport Document No. - Normal Application Document No. -— Tatkaal Application I 9 Applicants having Diplomatic/ (i) 1, 2, 11 (12 if surrender certificate is not (i) l, 2, 11 (12 if surrender certiﬁcate Official Passport and applying available) is not available), 52 for ordinary Passport while in (ii) 45 or 22 if applicant is Government/ (ii) 45 or 22 if applicant is a Government/ serv1ce Public Sector/Statutory body employee Public Sector/ Statutory body employee Note: In case the applicant submits ”12”, (iii) 49 or 54 if applicant is not a ”2” is not required Government/ Public Sector/ Statutory body employee Note: In case the applicant submits ”12”, "2” is not required 10 Dependent family members of 1, 2, 3 (if the applicant is eligible for Non (i) 1, 2, 3 (if the applicant is eligible ‘ Diplomatic/Official Passport ECR), 57 for Non ECR), 57, 52 i holders who are not government (ii) 49 or 54 i servants (For J&K Children in E age group 10—15 years are a covered) 3 11 Owner, partners and directors of (i) 1, 2 (i) 1, 2, 52 ‘3: Companies which are members (ii) 52 and 53 if Post PV is required (ii) 53 or 54 E p of C11, FICCI & ASSOCHAM. E 12 ' Minor change in name 1 (in new name), 2 (in old name), 3 (if the (i) 1 (in new name), 2 (in old name), 3 applicant is eligible for Non ECR - (if the applicant is eligible for Non ECR Documents in old name are allowed), 48 ~ Documents in old name are allowed), 48, 52 (ii) 49 or 54 13 Major change in name 1 (in new name), 2 (in old name), 3 (if the Cannot apply under Tatkaal Scheme applicant is eligible for Non ECR — Documents in old name are allowed), 13, 48 4. CASENé, , 32:, PASSPO {‘11, j v ‘ ‘ way“ 1‘7: jar/3g 1., .13.“ t p, I» 1" 4 " T03 -. Document No. — Normal Application D cument No. L Tatkaal Application .3. (I) Fresh Passport g 14 Change/ Addition in surname (i) 1, 2, 3 (if the applicant is eligible for (i) 1, 2, 3 (if the applicant is eligible for due to marriage Non ECR) Non ECR), 52 (ii) 14 or 47 (ii) 14 or 47 (iii) 49 or 54 15 Change in name in case of 1, 2, 15, 16, 48 (i) 1, 2, 15, 16, 48, 52 Government/ Public Sector/ (ii) 49 or 54 Statutory body employees 16 Nagaland Residents 1, 2, 3 (if the applicant is eligible for Non Cannot apply under Tatkaal Scheme g ECR) to V Note: Additional PV required from a Guwahati through MHA {g 17 Naga origins residing outside 1, 2, 3 (if the applicant is eligible for Non 5-, Nagaland ECR) g Note: Additional PV required from 58?: centralized MHA office N to 18 Jammu and Kashmir Residents 1, 2, 3 (if the applicant is eligible for Non Cannot apply under Tatkaal Scheme 8 ECR) Note: Mandatory Pre—Police Verification required 19 Students staying away from - 1, 2, 3 (if the applicant is eligible for Non (i) 1, 2, 3 (if the applicant is eligible for their parent’s current residence ECR), 17, 18 Non ECR), 17, 18, 52 (ii) 49 or 54 20 Senior Citizens (For ]&K: Men - 1, 2, 3 (if the applicant is eligible for Non (i) 1, 2, 3 (if the applicant is eligible for 65 + years, Women — 60+ years; For rest of India 65+ years) ECR), 19 (if Post Police Verification is required) (ii) Non ECR), 52 19 or 49 or 54 £6

IJ tI] F :r

a f h q n

l-ct= l3 l*.Itr l(! ll: rvJLO N^.Ni< e-1"+

cE. d!no: FtxrE OdJ-vg)O\

- 5.+ ^ x.-voJ

IoilE.n I QJ dl*UIU

=l(/]ql -rl d<ig c, l(d rglL{*l'*iil 0JFlr.lctt;.t'ol>, z ti. -lo,Eld 9, l -

il5rlu

It ,,n

I ho ..r t: .h I (u ltl lq ao ? l.H k

N'd.i oJqJi o'l .i 5

.9 bc 0QJ0) ! d-* rE P - rAaE5-; UOU -o oo\* 5 C!+1 ^ X .9!^'3 F.o:=

I v) d 6

J IU H tql

Lr o

U I

lslx rt.ltR I ls I6il ,{. Ict ol LI(6l o-I

l! IL tcJ

! id

Y-U 6 cP i! e iy 0J r^

t<-*96 o iF I >(ck

qXO

}NE.T E ,.is ooaci.'l >'tr c! .-o E 0J xc'{*'a 9 -.^vPUY'O tr u

:€5.ii ! -0J*;'il-€6 0 *

^HP] -t!,d-dAleo-zd.El

.9 *(6 ,E olUO o, I

o E= Eg

.ts .g 3* (N 0J N .^

ilN

sFg irE o:r'# Editr<k0.)

\o.+

cl(gt =lNl NI.tiICIcl 0ll!l(dt o-l !l9t

gT foo

q[O

xS 6l."

NA ro oo+!troo5^ L;-' xo(s - or! *(bo

oJ 6c OQJ

o.-o 6

zt 14 I at DIul! olitr

tt i<t- iE Itr

lz Ir ld lz lc lqr Itr IUlo lo

o a o o.a € .l

s.8(\\- a.l 'tl

CJ/-i o qr .d x(U t9vE

6rq

l-dl0 IO ld l0J(/

(J "d

o co N

N o.l

o.t

gto (g*

*F :.k 6

O d< C FFr6 6€ --'.t 2 tn 9I

r --O 5.F 6<;i asi ,n I Z'Eq E^E

-^*d G\E€ E E J E€ 5O.-O \ C, o85'6 Fq .,'o.i.E HE9ooz 8" E.S: X . E o d'=

!UvOF-6r r J q, 0) H

9^H- 3 F3 3.i

-c

-U f-- oa\ :,

',.o aaD

Qt!L .i(6

do o-

i* tEl IU I- t> lr! lr, IF olAi(^t (al <lAl

A. I6l ol dlAl .tl 6l 0Jltl

ls 150 t0 lhlol* l^o l! l

0ll o-Iot (gl clgr ol -d trl - 3ll'F !l - 6tULI

I I

I, IU lh

o ':E (J k(t a

AJr 6

IE ldt* li l! lc l0J

ls l(to. I(Jtol ol LI G- I aut Eg I Hs Ic.!

lc, l5 l-o l! l;il-c l(/ lo iE

OJ U

E9 0J6

Tot u)o

Itr l(t l-d-c |(d0 l5-otbo. l> 6

lo*Hl IU U J]I

E; 8.1 x3:l .o q tsl !.i u ol o.or qrl +E E.i

tr rd

.d ! IU

U (t bo OJ J

.o -o 0)

o. o.

le l0t:IEtcJIL ld lo- I

o bO^ cro'6 gl a rEl

t ol '- Ul

vl at

E ilI € Htz, o.l

t. IEt9 lol5tv l.o ld t6 16 l 160 Ild Izl EIol,F^ I.-ol cE I09 I >=

l- iEt5 ld

trE] dt:ltriol !l

HEI tro.-l

=s ioz

t!(a 8l* l- i- O N co w ro

Sch. lltl The Passporis Rules, t9g0

The Passports Rules, lgg0 99

l- o li to l'5

li :_s l-O-!'kIa itra lE^83o. lq rO H C $ lJ.+aU h lN'd a I ^,

oJ :i E: -::

l-: ES X E I ^.'rt >- bo!lo'tr5- il

o0l^tlE0)! tr F -ro3 E EoF* ,, H O L.e- A--6Y3- O-.o -5rf),.E'9--^ ; o i2t!11

t'5 itt,lxItr I ro e.t l*ntv \ lr- no IN OJ l6 l^i 5 t_\u l'6 d lE 0'

OJ qJ

H Ex o-(E-r oo.l" -g)o\* 5wo^

..i :.;

IOG I N bo- I: ^i

o'f 0

lL-g'r

I.Ca^E do IEeEaE IU'eE I L I -YgorlF"b0rxq ld'd cr **

i: $ F8 E IAFdU

o 9 qrF- E d 9-ni9eiUr 5- I ff.fo: * H-c'6 c^ ^:.!vd!-v_ u.x .r d

*s€,oHg :f ONOi Ir-eNraboU

IO Ito lqlo l^._ I FdI HEI o-ulr\, - l"''8 [ l^. >_boIo.o-20 hT c c5 iadto A..giJ 6 -..oH^ 9- d.*

.h -.!$

0Jh6 oe *6a

g exru D\N ttr

6 (Ulc.i 5.:l ._. x bol(/)S-Oal Yiic, I 8.€ sEt.. ! o ! I ^- ovdl:er il ^;^Lt:*-)y:i ol -

H vvt

!6 lld lJ( l'! IF Ilt Ilo tz I

la I lrl IF I t-.

t> ID l(a lEl lla lo IF, (/]l FIzl 14 I at hJt UI UIol

Itr IO tl!

to.lr l_o ll! td IOI

11lI.t tzl ol EI il qI olol

o Oro H o o

Lse :.b

"li o

aJ 601ct'bo: I

ccl H itro 6l ^!l.H 6lsLl

q) U)

o. (a

N N N

ok <O-a o."IJ

_o) =q]

I a.)tdlol; Iro l! let^l6IE l0i lk I (s-I o.EI -orI t4 I o! loro U l--l X -l-gp 6 I F'o .l

L=W x bDl q{9tro- *n d

^ka:5 Fvv&

l.c lX dlIr Ssl-'. -vlc^. u.Z l.s N -q 60 115 r _ !I LC\l :: elrU ^utrIJAU! IUE f 6 E l.-- O A ! i lihEE&3. lj.i a p elktrcr:E! li * E:'jItr6iH*tn 9kgU* irio=Co r! ^ w^triFoEa J6*68 H eEeoflE

Iolo l5 IL l6 i-cl* lrt. lq lclq

INlc{t. lNa --t 0.)6q) tro9ro Xa/

q (.)

ItrI o '--d | 'a o.r9I r rt'I I e tr.IJ tI ooE E gI FHseeI r5 ig 5tI s- 6"bEl l--E grgEIl.^>,s3JJi 9!=, oPI trnH*-orl 0J a-i H t\LO U ILX-L<r=l 8..S 8,I ^815; riE: I "e5cE

g l:

lc 6

le 0 c lI.- A c lGr X ort 40 t\ le 0J l:l*4.: u l*fFer l9€E il IFU*=l iE"es ;l l! 6 >.-l l-g tr-o dl l&sx El'o5-*l < 8.P31 =

o:lol .9-vl

-'E 6 81a>5 Ii=,.=6i lc) lEr IU lHl> l4

Et v) F

(rl (/) l

d O.)-Yo o-

AU)' Y-( n'd9> E o'oo.E q tr O-o co x*' tr :- ri qr o+ 0J

rE(tdEl>tr

Irt Itol'd

l+ Itr lg ld lor I

lo-

*o. ^tr bd

I! llito l-o l0J lLl^ lJ2 Itr I 0.)l! 18.t- I .r<

o ca )-'o ii 6

Lr..l d

l1l C l-,;iEsl-* l-o! ldi ql93r tEf 8. l-o I 3 lH s"{ I (sX l€:Es rt. E si Htr ^5 >-,5=I=

l.e IE It l€ ld 19xIE.d ldo lboItx tvL lf i -lv j=

O*a

ue E 6 xs i;9Q F..q6Jll\Jv) ii

Itrl(U ITItr lH l>. J"o I -EJ loJ lo-

1J (g

QJo

'I]tr =9! : d\Jo.

F v

ffi

CASE NO (I) B 1 name endorsed Neither of the parent holds a valid Passport PASSPORT SERVICES Either/ Both parent(s) hold a valid Passport with spouse Either / Both abroad Minors who are between 15 and 18 years of age wishes to obtain a full validity Passport for 10 years Children of Government/ Public Sector/Statutory body employees Children adopted by Indian parents parent(s) resident l (i) l (of parents), 2, 27 (with spouse name (ii) 51 (signed by both parents) or 50 (one parent not given consent) (i) 1 (of parents), 2 (ii) 51 (signed by both parents) or 50 (one parent not given consent) (i) 1 (of parents or Legal Guardian if both parents are resident abroad), 2, 20, 27 (with spouse name endorsed) (ii) 51 (signed by the parent or the legal guardian) or 50 (one parent not given name endorsed) (i) 1 (of parents), 2 (ii) 51 (signed by both parents) or 50 (one parent not given consent) (iii) 27 (if any - with spouse name endorsed), 45 (of dependent) and 52 in case No Police Verification is required (i) l (of Adopter parents), 2, 21, 27 (if any (ii) 51 (signed by both adoptive parents) or 50 (one parent not Fresh Passport Document No. — Normal Application Minor endorsed) (of parents), 2, 27 (if any — with spouse with spouse name endorsed) given consent) TO BE SUMITI‘ED Document No. —- Tatkaal Application (i) 1 (of parents), 2, 27 (with spouse name endorsed) (ii) 51 (signed by both parents) or 50 (one parent not given consent) (i) 1 (of parents), 2, 52 (ii) 51 (signed by both parents) or 50 (one parent not given consent) (iii) 49 or 54 (i) 1 (of parents or Legal Guardian if both parents are resident abroad), 2, 20, 27 (with spouse name endorsed) (ii) 51 (signed by the parent or the legal guardian) or 50 (one parent not given consent) (i) 1 (of parents), 2, 27 (if any - with spouse name endorsed), 52 (ii) 49 or 54 (i) 1 (of parents), 2, 27 (if any - with spouse name endorsed), 52 (ii) 51 (signed by both parents) or 50 (one parent not given consent) (iii) 45 (of dependent) or 49 or 54 ASE NO PASSPORT SERVICES DOCUMENTS TO BE SUMITTED (1) Fresh Passport Document No. — Normal Application Document No. — Tatkaal Application Cannot apply under Tatkaal Scheme 7 Children adopted by foreign 1 (of parents), 2, 21, 23, 24, 27 parents 8 Parents are divorced (i) l (of the parent who has the custody of the child), 2, 25, 27 (if any) (ii) 51 (signed by both parents — If other parent has visiting rights) or 50 (one parent not given consent) 9 Parents are separated but not 1 (of the parent with whom the child is divorced residing), 2, 27 (i1c any—with spouse name endorsed), 46 10 Single parent of the child born 1 (of parent), 2, 27 (if any), 46 out of wedlock . . 11 Applied by one parent/ guardian 1 (of parent), 2, 27 (if any-with spouse (i) 1 (of parent), 2, 27 (if any-With when consent of one or both name endorsed), 50 ‘ spouse endorsed), 50, 52 parents not possible (11) 49 or 54 (If h - ' _ ‘ I ' 2 27 ' any—wit ' L l G Chan 1 of arents), 2, 27 (if any With spouse , (1) 1 (of parents), , 12 APPhEd by 8821 liar nagneindorsed), 34, 51 (signed by legal spouse name endorsed), 34, 51 guardian) (signed by legal guardian) 52 (ii) 49 or 54 13 Minors with single parent (One 1 (of parent), 2, 27 (if any), 28 (of deceased parent deceased) parent), 51 / , 1 l4 Minors from Nagaland (below (i) l (of parents), 2, 2:1)(if any-with s ouse name [endorse ‘ 18 yearS) (ii) 51 (signed by both parents) or 50 (one Cannot apply under Tatkaal Scheme parent not given consent) Note: Additional PV required from Guwahatithrough MHA [5 Minors from Jammu and (i) 1 (of parents), 2, 27 (if any-With Kashmir spouse name endorsed) 86 0861 ‘se/nH suodssec/ 6141 a o .3 ll” 'LIOS 0961 'sa/nH suodssed aqi 66

The Passpotts Rutes, lgg0

\+ 61 rolo* .obo.

jnl ^e,

-rol*ur'

101The Passports Rules, lgB0

N <l3x t^ L

q/ a.l.Ea

c dts )\ rEo'6. .5(. d ituo

Yi6 &€8. 4 .:900 I !.(s-x :-oPs..!q Cmq -t2^ oJ s.!!MAU H.i 6"-r

-o.sflcid '^

6r :

^.i 6

v* vv L

N3s^ LA

o ;i(J (t-!

!rOa oJ c.t .E -L,^, Y,. v!

-oA

tr Uts (6lio 5 6S

F boi tt.;6

X Hga dN;

q E6 =o 1." 9+^^Y H 9irE

^ 6taE+-

i&*KE Lo l^ - ^iE^ di:=*vH vv u

5 i -E' b E''E g i; .q+1 oi }.'i i.'g

n E:;E E H H 5J [; e ! 8.9 I "'6.:c o b 6! - .,: E= B E5:],VG!VGL p^9-6 qph.ii 3E d,.! E P "I g E! fr eE U'E E Hc.'aS

a!)

P. O-5 (uO<

E{.Co(gtr 'i G

o-! Qrq60 c/ bo !L !(d 6d Eti <i., I

0) qp

6O €cP l.<r ufo

P30 >.h.; HJl cr L^, b ,U C 9o.ror: U F'o 5 k=o6

>-oo ET Bf

l-o IE it t:t: le

eq E oO

3 to'

*:) o 6

lvls t5 l.! l-td loJlk e ,IJ qiN.-N (/]. Ero

(dX qo la(a(! *0-

o E (u

U a/l

(! l!

,l!

L qJ

xl -lo. I o. I GI .Iol EI GI UI

I'tr IE le l9t:tdI 0.)

5 .9 o Eto .oG- (dil

qo 5o

G eF<

l-Y lc lc ICIL

0)k q)

'o a U)

lclo I+t6 l9

lo.lo. l<t-

6 d

J dFI rl ,tol

OJI EI 9t ol

Ll I

(u o g,

'fo

:In 0JuKA Qo\ o-

OJ k (d o. o

(> tr) t<

rot^ o 'g

'o -o E o bo o

ra)

ic{

.0) q H

t o o (u', d, 0)a o' q]r

-ti

l*-Itr l6 l*r . I-L I r.-Ni oo' I Hi

N't .(

9o GCo-f *! ..: o ef; ^.:

Itstoto.t6i6 I(gto- I

I'IJ lot-

.Lr

OJL CJ

€ (D

o U) 0.)kId

'd(( ia e.l

IE l*lo l(d JA l"o iE iElo IL

o! OJ

1] .9 aaa k '6.6 (d

k o o" (a g) 6

.o o

t! IL l0J

k 0.)

a o th U) 0) Hq

-o d

H rt)

o,ao

lotk

'o U)

o UJ ok 'oro (U

HLO

o (> ro L o

I a,r

-U "!o

JCJ

0,t bo tr

{9. d

ro dl ^kl.d 6l vEl

o (!

N (u

-o t

a (n

c.) k

coO -\o ut 'o

a. U) an (u

(,)F\ 9<f oo

q- C\

rooo.+ ro

A a. 6

d (-/

N (d

c) >. 'o 'o c.)

N k

\o cO

k o o-6a

{r)F\ 6*

(]0 ,.c \o(qN

kroo .,<} LO

a) -o

!= Fn!rJ

'7, 1),: u) J( >U'u

Z^V ^

rc lu v0J

o'"Yl

\J t .,.:=^. th,E€ fr a-aw

PP oo dk t:8,.3 to 5 0.S A^'; 6 tr cJ t:'!,E

^i< 6i3ilE. Nr5 s{o cs.i+EYL

> > !D'

<, oF{

lo Itrortou IK

l"* I'IJ!

0J ii !.x

.llL

!r!td IJ( lrg lF ll lo lz te lHlI5ltutt(,t lal n Li iEl I O"l lo"l<t -t6JI EIlitolzl

lo lrr] IF IF Ap (/) rri & o F so F Z E ;l Uolol

-o(g

cO co

C.l co

o tJl U

t{q F & o E{q lr)

& 6 th R

A. Eo €,t

z v,

I-

^l3l<

rh. I'r.i

rltttllal t.zt n:ftt; EIE 4, 1,, 4l ", al a) Yl:; r, l=

Ul,-d 'lrJc.rl.^ - I .": tftol.,

Zl t, allv Ai11 ratlf, F Ei c i+ el.- Ioi" !

t-- t- l! l'. l;- | '!. 1(:

-1.

.tt1t

.il-

ii ! _i *6li:

'z l#,

"t.tolzl r:, cl;iul-:-' tl lc' 51.ul=-oi- ol._tl

co+ LO

@ <n

I I

l<," l^lX u:ItrrY lf E E lv l-d.!: IHE:I ii--u u IJ3 EE l'o .l c

CJ.G bod

^,E€f 6ilao E_e

o. Ytt

oc- OC

!O *O trl (n OD\ dd

-: ib,^,

l) H (g

5 U

k (g o, L qJ

U o FJ N co

f sch.

!l J;

li'It ri-:

i;l/

:i:.. ,i

t--,} t!t

:. ,/ ;.+

i, t/:

e0J'se S*<>c, to(sp

w dX+

s.'E e I o6H

.r 55 I i.9 >,d -e b-o 0 E -.-d.=gHgbo X iri bo: * *{98oo :EE 69^k e*Eg.

4 I (

(

z I

l-lktc la lc I

115 l_.lot- lo t.L

q 0/tr

'd q v) o *.lJ

15 (t

qO 9H

I .-r. lLlc

{g c- 1J c

q o

,p .:_*

€ q

a)kl ]f,:

3. co r u')

Ir! (s

(,)

dao€ NL ;CJ EkoF l*o- :.!

&o 6 rs

o oq I

ILto IElo ljtd l Clx lrl

4,,)

-vcÔo cO Ci

o -t'E ul-o>l rdl <EI

E o 0,a a 6 o. t ol :l :I 6"1

l"x H sl.xo o .D L (6 0,x- O,lX

? attl ot(,I bel.t'o I <61

E (c

U) :--

tss dk

Y6 xi,)q(d oac.

l(n l\" lL--lox,' IH g. ICD O lULl4

€0 tux\B b-o E>. trAbo Bi.E>.tr5 8.fi H

td IU litrtq lo

F (, t k 0l

E ol !

(, i

L IG

-c >'l'

,.za : arJu

tr;u :9x ,2o., -xcgi0) iiE

\D ):) il lN 1.", v lro Io

CASE NO PASSPORT SERVICES DOCUMENTS TO BE SUMITTED (I) 33311 Passport Document No. — Normal Application - ] Doggient No. — Tatl<~aa—l_:Application .-‘_1_-._,_,_ “*M (ii) 51 (signed by both parents) or St) {one parent not given consent) 16 Minor students staying away (i) 1 (of parents), 2, 17, 18, 27 (if any—with (i) 1 (of parents), 2, 17 18 27 (if an - from parents spouse name endorsed) with spouse name endorsed) 52 y (11) 51 (Signed by both parents) or 50 (one (ii) 51 (signed by both parents) or 50 parent not given consent) (one parent not given consent) . (iii) 49 or 54 (II) Re-issue of Passport Document No. — Normal Application I Document No. — Tatkaal Application A Additional Booklet (Exhaustion 1 (if address is different from old Passport)! 1 (if address is different from old of Visa &. 5 ‘ Passport) 5 l B Expiry of old passport —— »_~~~—- I M 1 ._-_.__H Within the time period of one year before expiry and three year after expiry 1 (if address is different fr 5 of old Passport 2 Ffter three years of expiry of old passport serving) Renewal of Short Validity Passport (SVP) Government / Public Sector / Statutory body employees (Still Retired government official. 1 (if address is d" 5 1 (if address is different from old Passport), 5, 29 5, 22 5, 10 I o 1-"‘ 1fferent from ~o‘idﬁPassport), “RE 1 (if address is different from old Passport)! . MI 1 (if address is different from old Passport),l om old Passport), 1 (if address is different from old Passport), 5 l mrsw (a) 49 or 54 ,M Cannot apply under Tatkaal Scheme 1 (if address is different from old I Passport), 5, 22 1 (if address is different from old Passport), 5, 10 “ 3-: CW - , . .. Students 0m firm i .er . ’ a t agar-015.1% WM Lost/ Damaged beyond recognition/ Stolen Passport 1, ”2,3 , 3'6: available) , Note: Other documents which have to be submitted are as per the case, as in the case of fresh Passport. E Change in Particulars 1 A woman applying for change (i) 5, 35 (if he has Passport) (i) 5, 35 (if he has Passport) of name/surname in existing (ii) 14 or 26 or 47 (ii) 14 or 26 or 47 Passport due to marriage 2 Divorcees applying for change (i) 5, 48 (i) 5, 48 of name OR for deletion of (ii) 36 or 37 (issued by Qazi) (ii) 36 or 37 (issued by Qazi) spouse’s name in existing Passport 3 Re—married applicants applying (i) 5, 35 (of present husband, if he has (i) 5, 35 (of present husband, if he has for change of name/spouse's name Passport) (ii) 14 (Re—marriage certificate) or 26 or 47 (iii) 28 or 37 (as the case may be in respect of first spouse) Passport) (ii) 14 (Re—marriage certificate) or 26 or 47 (iii) 28 or 37 (as the case may be in respect of first spouse) )L} Change of name in other circumstances (minor change in name—both male and female 116., spelling discrepancy between Passport and documents which phonetically does not result in total change in name) 5, 48, .5, 48, l 0861 ‘sa/nH suodssed eq_[_ 0861 ’S‘alnH suodssed GLLL lOL

Document No.

t/- 16.

14.

15.

13.

12.

10. Pension Payment Order

Marriage

The Passports Rules, lgBO

List of Docum.ents

Birth Registration Certificate i*ssued by E_b""ry/Htgh Co.nmission/Consulate of India old Passporr in original *itn u"ti@- i6,,ililTi#"^f-r:::t**lf .!C^T7iv5"-scnp,g;_ip,";i.,,ry FCryol1nd.thgpis""oior"","uiLi-1ii';;; j;;;"";i'rl|;'#f ',Issuing Authority and vaiidity extension pAg", ff u.,y,,i., i"ri".i

"fshort validity passport. Passport of parents in originar *rtn@ first hvo and last two oag:es, including ECRTNon_ECR p;;""' '"

B:""::"i'll,o,l:Tl.il:_,:1" t1s! ;j, :il;;ii.' (i r any), ma de b vFassporr rssuing Authority "i,i*itaity ;;;i;",;; J,,o'iiii rirespect of short validity passport

Citizenship Certificate issuua ry rvtffi Proof of refund of reoatriafionZauportutlon

"*, Gf *D t"Ministry of External Affrirc

Pjf Xl,Perg_ency . Certiti"u tu / s@rmmtgratron Authorities on applicant,s arrival in India

letter explaining why surrender .".tiri.rt" J "ot

available

I:f: j:ry:g 1r -1*o,r:idi"s d;i@ :ily-::yr_p,"per

should be of the ,reo of Applicanr,s "p"._un""t

#:,1i:tjt"o copy of marriage ."rti@

19.

20.

?Tg:i.l*t1!{,,ci.d issued by c@Eaucatlonal lnstitutions, in respect of full time courses Bona fide Letter from urthorir"dffi letter head of UGC recognized Coit"g"j-'

-- '

Copy.of child's (Age>lg) pur.po.t@ page having parent,s name) A sworn affidavit bv rhe.parent(s)@ Ind,ian Mission atong wirh'affidavit ?;;;;;i residing in India aswell (as per Annexu"re ,H,) Valid adoption deed *:tt, pf,ofo@ Court (in the case

",i Chrisiians, frArrfi.* ur.,a parsis, a courldecree/order granting uaoptio_n/guur;ll.Jip rra al lowing rhechild to be takerr buiof the Cor".,t,.y) -'""-"

No Objection Certificarellg!L(3;FG"."."'M) 23. CARA No Objection Certificare

i showing that parents had changed their name

Document No. List of l)ocuments

Copy of the guarantee executed before the Court concerned Certified copy of the court order for custody of the child in favour

t's parent

Affidavit sworn before First Class ]udicial Magistrate on Non- Judicial stamp paper for re-issue of passport (which was obtained prior to marriage) by married applicants who are unable to provide the prescribed marriage certificate or joint affidavit with spoilse, due to maritai discord, separation or without formai divorce decree by the Court or due to total desertion by the spouse as per specimen at Annexure 'K'

Proof of documents which eliminate the cause of issuance of Short Validity Passport (SVP)

Proof of going abroad for studies like Copy of college admission letter or Copy of application submitted for visa or Copy of bank loan paper etc

Affidavit stating how and where the Passport got lost/damaged (Annexure'L')

Police report in original

Self-attested photocopy of first two and last two pages, including ECR/Non-ECR page of old Passport

Court Decree /order in respect of legal guardian 's Passport

Court certified copy of Divorce decree Self attested copy of Divorce certificate

change of sex

Certification from hospital where he/she underwent sex change operation successfully

Recent photograph (required only in case of DPC/SPC/CSC applications). The photo should be most recent showing the latest appearance. A notarised statement is required in case of request from Sikhs who want to change from turban photo to clean shaven ones or the other way. First class judicial magistrate/Sub-divisional magistrate civil court order (if change in date of birth is more than 2 years/in case of conflicting documents,/if change in place of birth involves change of State or Country) (In case change of place of birth involves change of country, also attach Document No. 7) Affidavit stating the reason for change in Place of Birth

Proof such as service record,/pension order/property dbcuments

ZO,

35.

J6.

27.

28.

29.

30.

31.

32.

,1J.

34.

Jb,

37.

39"

Attested photocopy of Passport of both or either parent

Self attested photocopy of the

Sworn affidavit

Death Certificate

11.

18.

Gazette Notification name in Fresh ID Certificate in nalne

Sch. llll The Passports Rules, 1980

25.

40"

104 The Passports Rules, 1980 Document No. 4. 10. 11. 12. 13. 14. 15. 16. 17. 18. 19. 20. List of Documents Birth Registration Certificate issued by Embassy/ High Commission/Consulate of India Old Passport in original with self—attested photocopy of its first two and last two pages, including ECR/NomECR page (previously ECNR) and the page of observation (if any), made by Passport Issuing Authority and validity extension page, if any, in respect of short validity passport. Passport of parents in original with self—attested photocopy of its first two and last two pages, including ECR/Non~ECR page (previously ECNR) and the page of observation (if any), made by Passport Issuing Authority and validity extension page, if any, in respect of short validity passport Citizenship Certificate issued by Ministry of Home Affairs Proof of refund of repatriation/ deportation cost (if any) to Ministry of External Affairs Original Emergency Certificate/ Seizure Memo issued by Airport Immigration Authorities on applicant’s arrival in India Pension Payment Order Proof of surrender or cancellation of Diplomatic/official Passport Cancelled Passport (if surrender certificate is not available), with a letter explaining why surrender certificate is not available Paper clipping of two leading daily newspapers in original (one daily newspaper should be of the area of Applicant’s Permanent Address and the other at Current Address or nearby area) An attested copy of marriage certificate issued by Registrar of Marriage Gazette Notification changing name in applicant’s department Fresh ID Certificate in changed name Student Identity Card issued by Government Recognized Educational Institutions, in respect of full time courses Bona fide Letter from authorized signatory of college (On official letter head of UGC recognized College) Copy of child’s (Age>18) Passport, who is staying abroad (with page having parent’s name) A sworn affidavit by the parent(s) resident abroad attested by the Indian Mission along with affidavit from parent residing in India as well (as per Annexure ’H’) 21. Valid adoption dee‘gl with photo of the child duly attested by the Court (in the case oi Christians, Muslims and Parsis, a court decree/ order granting adoption/ guardianship and allowing the child to be taken out of the Country). 22. No Objection Certificate (NOC) (as per Annexure ’M’) 23. CARA No Objection Certificate [Sch m Sch. nu ‘ma‘ Passpons Rules, 1930 -1 05 Document No. 24. List of Documents Copy of the guarantee executed before the Court concerned 25 Certified copy of the court order for custody of the child in favour . of the applicant’s parent . . . . Non- Affidavit sworn before First Class Jud1c1al Magistrate on ’ 26‘ Judicial stamp paper for re-issue of passport (which was obtained prior to marriage) by married applicants whoare unable to ‘ provide the prescribed marriage certificate or 10int affidaVIt With spouse, clue to marital discord, separation or Without formal divorce decree by the Court or due to total desertion by the spouse as per specimen at Annexure ’K’ 27. Attested photocopy of Passport of both or either parent 28. Death Certificate 29 Proof of documents which eliminate the cause of issuance of Short Validity Passport (SVP) ' ' ' lle e admission Proof of om abroad for studies like Copy of co g 30‘ letter or Cop}? of application submitted for Visa or Copy of bank loan paper etc 31 Affidavit stating how and where the Passport got lost/ damaged (Annexure ’L’) 32. Police report in original , 13. Self-attested photocopy of first two and last two pages, including ~ ECR/Non-ECR page of old Passport 34. Court Decree/ order in respect of legal guardian 35. Self attested photocopy of the spouse’s Passport 36. Court certified copy of Divorce decree 37. Self attested copy of Divorce certificate 38. Sworn afﬁdavit regarding change of sex 39 Certification from hospital where he/ she underwent sex change operation successfully ' ' f DPC/SPC/CSC . Recent hoto raph (required only in case 0 . 40 applicatlijons).gThe photo should be most recentshowmg the latest appearance. A notarised statement is required in case of request from Sikhs who want to change from turban photo to clean shaven ones or the other way. . . . . . . . . .1 court First class 'ud1c1al magistrate/Sub-d1v151onal magistrate c1v1 41' order (if change in date of birth is more than 2 years/in case of conflicting documents/ if change in place of birth involves change of State or Country) (In case change of place of birth involves change of country, also attach Document No. 7) 42. Affidavit stating the reason for change in Place of Birth 43. Proof such as service record/ pension order/ property documents l showing that parents had changed their name

l0J l-o lGIU l.i

o- a0

loItr lo IEIUt6 I

ld l6 IJ t6 lFlro 'd

& rg

6 U

IN <ri

o \o N ! v

le,ts lo lu lU) ll! JG JJl+ ld It- lr lo/ I.d Icl

5l xl ql o. Iilolcl tri GI UI

llr)t.a a h

'o.IJ

E 0) bc (!l -clUI el

v) (g G

6 F, fi (J

a.L(, o

l! U

co $, \o

(! 6x d F L a).d

L (g

6 U

Itr td 1.9

lo, l<t- ll! tJ( Idlr- Il,l il

lzl trIqJl

OIol

IH It! IF IF

te, t) lU) llu iralo IF a F z lrl et DI UI ol

The Passports Rules, tgBO

ll! IU IA ldl- l(d

tzltiot?t-I trl 9l 9t

co <ir

IC IG l6 I l0J l! lxboItrCt.i l.e t lco illoq to I l.E : l8"g lE 3,o;toit .g vod *o9 <frF(g:

i sgNNE

laI q.i \oI>nl= l9^i lE.+' t.i l-c aJ Itsqp l.d L I-O d I*4 lov lorxll!: ilo-rl lq."9 I'--l

or rl bool c, ^.t

.E gpl U HI

-ulF orlv:l ro<rti,

lnt. a a.)

"o '11 (g

! a) bo

6rlgI

Io IEt6tc I

It JCJ lbo idl-s JCJ t-

l3$ Iax

Ep\o ! 0l ::

='Eu> 6

ri;i

t\ta]IL

lo I]! l* t- lct- IE l3 lq l*Itr tgto ro o o OJ! E "o (g

g.to * co'

la lt! IU I> le

E] v) F A H th U] di oll

ili IOlo. lo ld lc. ol ol at 'ii OJ

/l qr 6bo.9tr Ud

Ort d9 tr.8

boA (tq

u0 '5.8 O

AE U

lq\ lOrro I O0l IQ,!OJIPU> IUOD V

lEe B oJ* u tr C. >\l(E\'UI C!^l

;8nl':E>l bof, OI tr q.) Ell! > El

-C o clUUfiI

I 3.) IE ls l(g

o ,l bol (gl

lco IO

io lo lc

o 'EI OJ ! ! o U (.) b0

lor IH lE lq loItrto

U OJ ! L o U o-cbof (U-o

t,ht6 l0l lk IE l4 t-'

o Hk

o'I b0l cl/cl ,<lUi

IE lj loItr

bo (5

.E CJ qp LJ 6t EI UI

loJ IE IA lz

(,) tt

o o.

(rr

o .o .IJ

lrd IC j

l0J ldt:: lo l>t\

(g E.

OJ oc

[Sch. Itl

103 Sch. llll The Passports Rules, 1gg0 <D,2 OVERALL LIST OF DOCITMENTS>

"".,^rr_1"^

t:]]:^:t",p^,l'le, the complete. list o_f documents and thelr document numbershave been given" ';Document No.,, i is,tfe^r9.le1ence given to the document, wticn tneapplicant has to submit. please refer Table 2r ''il;;if,;ilffi e;"*#':'i: ffi::l::;

:: ?:r:|fl::::, and Table 3: ,,Overall List of Documents,,for the d&uments which haveto be submitted"

Proof of present Address. For proof of Am following documents:

Water,/Telephone (landline or post-paid ffi ?l"l"T:", of running bank accouni 1s.h"dul"d t;;;;;:;;i ;;lexcluding Regional l{ural banks and iocal area banks)/Income_Tax Assessment Order/Election Commission photo Ii; ;;.d/e;; connection billlCertificate from.Employer of reputed r"J;id"ly known companies on letter head

?ryY,t:O,pr.tp?tt,"gpy (First and last page i..t"ai"g fu."ity

detai.ls), (provided the applicant,s preseniaddress mitches the

List of Documents

address mentioned in tlie spouse,s passport) Parent's passport copy, in case of mi.ro., @iot u.a lrJffi Applicant's current and valid ration card

Births & Deaths

N oo co N ,+i q 3

.o H

co N 'o a, 6

E] ca ao \c

/, tt) U >.

-o

ry_gJE 1:.If any,applicant submits-only ration card as proof of

address, it should be accompanied by one more proof of address out of the given categories. Proof of Date of Birth. For proof of Date of Birth attach onu or the following documents: For applicants born on or after 26-1.-g9, onty nirtn Certificate f,:l:.l b{ *" Municipal Authoriry or any o?fice authorized ro issueBirth and Death Certificate by the Regisirar of Si.tn, C pu"tf* i,

acceptable. The Birth Certificate shouli ordinarily contain th" ;;. of child, name of father and mother, date of Uirin, pfu." oi ti.,h;'- sex, registration number and date of registration. If the Birth Certificate doesn't contain the name of Inita, a cleclaration on plain.paper-signed by parents, is required to be submitted specriying the name of the child. Birth certificate issued by a Municip"t e"@ i*1""r,:"*^l".,issue

Birth and Deatir Certificate by the'n"gir;u. of

1"^T:l l:l"lls- cerrificate rzsecondary r.h;ol t"u"i"g;;ifi"u b./Certificate of Recognized Boards frf"; ;h; *h"J'irri'"r*iJa !f le.applicant or any other recognized educational institution

Affidavit sworn before a Magistrate/No@ ?f:h ,.r per the specimen in IA,nnexure

,,ti ay iiliierate oi "urni-ilhE."!" applicants (Less than 5th class).

Table 3: Overall List of Documents

Documentary proof for any. one of the Non_EcRlpr""i."rly ECNR) categories. Refer Col,,-n ? 1E .n,-lo. e^^!;^- D ^. -^^^---..,

I st

Document No.

L o \o N p

102 The Passports Flu/es, 1980 Cannot apply under Tatkaal Scheme Cannot apply under Tatkaal Scheme 0 a; 5 E E .5. cu a; as r: J: u U u :2 m m E: "g "a a <1 f A: Ti ru T" a ”H- 5— oil" ”:38 3: LL} 8'5 [\"U l L4 f: <1" G ,——‘ :6 :8 ”j H 5 .3.” H 22 go 11-2“ 0.2:- 7% D“ ‘f 13”“ ‘0‘“ it :1 \ 94 N D.‘ -—-« U) a) Q) \0 be“, 3.; ﬁt CL WE "" go 0.... CL no: u; rd 0 a” O “i 08 H '5 Em“ :1 8 E-‘Q u; VNAQE Z w HOSE/CU :d i— Z R Lu :1) GE) t: 2 one o D g 3‘” S 8* ug '5 :90? "c g on: a) 5‘” go ‘1‘ as 8a: 4:33 i: 3 = E: 31°” a O 9-; ...( "-45: '5: Q,‘ (n40I .DGS U 5 <1 ‘”- W5 4: o a “1% 0" a; 4: g 53 8:» as? 65“”) o .53 "dB/q $8 93 Z (D 0 $ "Erase i 553), .EU Q) [\ Owl: . 3:“; (pk—E; wt EMT, a «SULLR 50°13 hio‘g,‘ z oo was» .. 333m *6: V: :Hi’B 53911 N33 8 “5’3? 3 VOEWE g’o ““35 Hm .H :1 one}; a m‘ u; is§:;_g «51>? C r—t \—-A m§VVH U Lav—4 «3“ D m‘ ‘ \ 0 AP." A605: Cm L0 NN'U manta Carri. Hm tn 5 33% H £5: “(Sim co 8 8 > 8‘“ c1238 0 s 2 w E; (“'5 roux D CL '5 E (30.) Q) “S (I) L1 Um—g ””5 W '0 Ft E0 3.109“ g 0 < <92 mo £1.53 wag u r: c; 4-! H a) 94 S ,Qq; «$9 0 5:3 ’0 002 L": Q): a); '5' cu m 5 A: 'H Emk D-‘U u b g: 0 (I) mg as "O X Dam 0) 0-. 03°" goo c>o$< b it 5530C” :1 «W a: $2.13 0 o in o ”“3 Eu 'Egk-S‘BQ E 51.5 0 '8 :1 U‘: ‘U ‘4 <1) OJ 0) ’ C: .—.. "-1 .Hw’a mg C: C: C: C-u—r c 5:: q'; (vii—1m “31> as cu m «1.0 n: «'6 pg, excuses”: amps—cs U 0 U mUUU UoUU< m 2 (L35 Ln \0 [\ O ”NCO {ft < OOON r-< t—ir—(l—4 1—( a U [SCh. HI dated 23rd August, 2011 (w.e.f. 23—8—2011). 1. Subs. by (3.312. 63305), Sch. Ill] The Passports Rules, 1980 103 <D.2 OVERALL LIST OF DOCUMENTS> If the following table, the complete list of documents and their document numbers have been given. ”Document No.” is the reference given to the document, which the applicant has to submit. Please refer Table 2: ”List of Applicant Categories and Document to be submitted" and Table 3: ”Overall List of Documents" for the documents which have to be submitted. Table 3: Overall List of Documents Document No. List of Documents 1. Proof of Present Address. For Proof of Address attach one of the following documents: a. Water/ Telephone (landline or post~paid mobile bill)/ Electricity bill/ Statement of running bank account (Scheduled Commercial bank excluding Regional Rural banks and local area banks)/Income-Tax Assessment Order/ Election Commission Photo ID card/ Gas connection bill/Certificate from Employer of reputed and widely known companies on letter head b. Spouse’s passport copy (First and last page including family details), (provided the applicant’s present address matches the address mentioned in the spouse’s passport) c. Parent’s passport copy, in case of minors (First and last page) d. Applicant’s current and valid ration card NOTE 1: If any applicant submits only ration card as proof of address, it should be accompanied by one more proof of address out of the given categories. 2. Proof of Date of Birth. For Proof of Date of Birth attach one of the following documents: d For applicants born on or after 264—89, only Birth Certificate issued by the Municipal Authority or any office authorized to issue Birth and Death Certificate by the Registrar of Births & Deaths is acceptable. The Birth Certificate should ordinarily contain the name of child, name of father and mother, date of birth, place of birth, 7 7 sex, registration number and date of registration. If the Birth Certificate doesn’t contain the name of child, a declaration on plain paper signed by parents, is required to be submitted specifying the name of the child. a. Birth certificate issued by a Municipal Authority or any office authorized to issue Birth and Death Certificate by the Registrar of Births & Deaths b. School leaving certificate/ Secondary school leaving certificate/ Certificate of Recognized Boards from the school last attended by the applicant or any other recognized educational institution c. Affidavit sworn before a Magistrate/ Notary stating date/ place of birth as per the specimen in Annexure ”A” by illiterate or semi~ illiterate applicants (Less than 5th class). 3- Documentary proof for any one of the Non~ECR (previously ECNR) categories. Refer (“nlnmn 91s mam emu” 1: Ac Mm”...

106 The Passporls Rules, 1980 [Sch. lll

Document No. List of Documents

If parents are deceaSed such proof that they had changed their name during iife-time "Identity Certificate" in original as per Annexure "B"

A Declaration affirming the particulars furnished in the application about the minor chiid as per: Annexure "9" (by single parent or by either parent who are separated but not formally divorced) A joint affidavit from husband and wife along with a joint photograph, (Specimen at Annexure "D") When joint affidavit is not possible the affidavit should indicate the reason for it. If applying for passport for the first time, this affidavit is required only if there is a change in the first name Deed poll/sworn affidavit as per Annexure "E"

Verification Certificate as per the specimen as per Annexure "F"

A Deciaration affirming the particulars furnished in the application about the minor as per Annexure "G" (one parent not given consent)

A Declaration affirming the particulars furnished in the application about the minor as per Annexure "H" Standard Affidavit as per Annexure "l" Verification Certificate as per Annexure "J"

3 out of 16 documents listed are as under:

NOTE 2._ o For three documents to be submitted from the sixteen documents listed below,

one of the three documents should be a photo identity document and at least one of the three must be amongst the documents indicated at (a) to () below

r Name in ali the three documents should be same.

44.

45.

46.

48.

49.

50.

51.

52.

53.

Electors Photo Identity Card (EPIC);

Service Photo Identity Card issued by State/Central Government, Public Sector Undertakings, local bodies or Pubiic Limited Companies.

SC /ST / OBC Certificates. Freedom Fighter ldentity Cards.

Property Documents such as Pattas, Registered

Pension Documents such as ex-servicemen's Pension Book/Pension Payment Order, ex-servicemen's Widow/Dependent Certificates, Old Age Pension Order. Widow Pension Order. Railway Identity Cards.

Self-Passport (unrevoked and undamaged).

Income-Tax Identity (PAN) Cards. Bank/Kisan/Post Office Passbooks.

1. Subs. by G.S.R. 633(E), dated 23rd August, 2011., for Serial No. 54 (w.e.f. 23-8-2011). t. subs. by G.s.R. 633(E), dated 23rd August, 20t1, for Table 4 (w.e.f. 23-8-2011).

The PassPorts Rules, 1980

List oi Documents

st"d""t Ph.to Identity Cards issued by Government Recognized Educational Institutions in respect of full-time courses'

D."*rg Lt."nces (valid and within the jurisdiction of the State of submission of aPPlication).

Birth certiflcates issued under the Registration of Births and Deaihs Act,1.969.

G* Co.,.t".tion Bill (of one year before and current bill)'] NOff 3: A11 above documents are required to be produced original along with self-attested copies.

Affidavit stating the reason for change in Date of Birth

Proof of Place of Birth Photocopy of Diplomatic/Official Passport

FEE LIST Details of fee to be paid along with the application form for various services are listed

the table below

Payment of Fee: (A) At Passport Seva Kendra (PSK)/Mini Passport Seva Kendra (Mini PSK): By Cash

oniy (B) At other collection centres:

. District Passport Cell (DPC); By Demand Draft (DD) drawn in favour of "PAo- MEA" paya6le at the city where the RPO is located'

, . Speed Post Cenire (SPC): By Cash or Uy oe-ma1{!raf.t (oo). drawn in favor o? 'paO-l'tp A" payable at the city where the RPO is located'

. Citizen Service Centre (CSC): By Cash or Credit/Debit card as applicable. Note.-(i) Applicant name, date of birth and date of submission of the application t be meniionud b"tind the DD, (ii) Only applications for fresh PassPorts wiil be

, !^ L^ ,^^:J :- ^^.L ^-1.,ned at the collection centres, (iii) Penalty is to be paid in cash only llTable 4: Fee List

Additional Taikaal Fee

Rs. t,500

Rs. 1,500

Fresh Passport or re'issue of Passport including additional booklet due to exhaustion of visa pages (36 pages) of 10 years validity (including minors between 15 to 18 Years of age, who wish to get a 10 Years fu11 validity passport)

2. I Fresh Passport or re-issue_of Passport including additional booklet due to exhaustion of visa pages (60 pages) of 10 years validity (inciuding minors between 15 to 18 Years of age, who wish to get a L0 Years fulI validity passport)

Sl. No. Service Required Application Fee

t. Rs. 1,000

Rs. 1,500

106 Document No. The Passports Rules, 1980 [Sch. Ill List of Documents 44. If parents are deceased such proof that they had changed their name during life-time 45. ”Identity Certificate” in original as per Annexure ”B” 46. A Declaration affirming the particulars furnished in the application about the minor child as per: Annexure ”C” (by single parent or by either parent who are separated but not formally divorced) 47. A joint affidavit from husband and wife along with a joint photograph, (Specimen at Annexure ”D”) When joint affidavit is not possible the affidavit should indicate the reason for it. if applying for passport for the first time, this affidavit is required only if there is a change in the first name 48. Deed poll/sworn affidavit as per Annexure “E” 49. Verification Certificate as per the specimen as per Annexure ”F” 50. A Declaration affirming the particulars furnished in the application about the minor as per Annexure ”G” (one parent not given consent) 51. A Declaration affirming the particulars furnished in the application about the minor as per Annexure ”H” 52. Standard Affidavit as per Annexure ”1" 53. Verification Certificate as per Annexure ”J” 1[54. 3 out of 16 documents listed are as under: NOTE 2..— . For three documents to be submitted from the sixteen documents listed below, one of the three documents should be a photo identity document and at least one of the three must be amongst the documents indicated at (a) to (j) below 0 Name in all the three documents should be same. (a) Electors Photo Identity Card (EPIC); (b) Service Photo Identity Card issued by State/ Central Government, Public Sector Undertakings, local bodies or Public Limited Companies. (c) SC/ST/ OBC Certificates. ((1) Freedom Fighter Identity Cards. (e) Arms Licenscs. (f) Property Documents such as Pattas, Registered Deeds etc. (g) Ration Cards. (h) Pension Documents such as ex—servicemen’s Pension Book/ Pension Payment Order, ex—servicemen’s Widow / Dependent Certificates, Old Age Pension Order. Widow Pension Order. (i) Railway Identity Cards. (j) Self—Passport (unrevoked and undamaged). (k) Income—Tax Identity (PAN) Cards. (1) 1. Subs. by G.S.R. 633(E), dated 23rd August, 2011, for Serial No. 54 (w.e.f. 23-8-2011). Bank/ Kisan/ Post Office Passbooks. ch. Ill] The Passports Rules, 1980 107 List of Documents VDocument No. if (m) Student Photo Identity Cards issued by Govermnent Recognized Educational Institutions in respect of full-time courses. (n) Driving Licences (valid and within the jurisdiction of the State of submission of application). (0) Birth Certificates issued under the Registration of Births and Deaths Act, 1969. Gas Connection Bill (of one year before and current bill).] (p) ' ‘ NOTE 3: All above documents are required to be produced in original along with self-attested copies. 55. Affidavit stating the reason for change in Date of Birth 56. Proof of Place of Birth Photocopy of Diplomatic / Official Passport Payment of Fee: (A) At Passport Seva Kendra (PSK) / Mini Passport Seva Kendra (Mini PSK): By Cash only (B) At other collection centres: 0 District Passport Cell (DPC): By Demand Draft (DD) drawn in favour of "PAO— MEA” payable at the city where the RPO is located. 0 Speed Post Centre (SPC): By Cash or by Demand Draft (DD) drawn in favor of ”PAO—MEA” payable at the city where the RPO is located. 0 Citizen Service Centre (CSC): By Cash or Credit/ Debit card as applicable. Note.—(i) Applicant name, date of birth and date of submission of the application must be mentioned behind the DD, (ii) Only applications for fresh passports will be entertained at the collection centres, (iii) Penalty is to be paid in cash only 1[Table 4: Fee List I Additional Tatkaal Fee Rs. 1,500 Application Fee Rs. 1,000 Service Required 1. Fresh Passport or re—issue of Passport including additional booklet due to exhaustion of visa pages (36 pages) of 10 years validity (including minors between 15 to 18 years of age, who wish to get a 10 years full validity passport) 2. Fresh Passport or re-issue of Passport including additional booklet due to exhaustion of visa pages (60 pages) of 10 years validity (including minors between 15 to 18 years of age, who wish to get a 10 years full validity passport) Rs. 1,500 Rs. 1,500 1. Subs. by G.S.R. 633(E), dated 23rd August, 2011, for Table 4 (wet. 23-8-2011).

108 The Passports Rules, 1980 I [Sch. lll

Note.- 1. Tatkaal application shall be accepted only if an applicant is eligible for submission

of a Tatkaal application under the rules. 2. Tatkaal fee is to be paid in addition to the application fee mentioned above.]

F. WHERE TO APPLY You can submit the filled-in Passport Application Form at the following locations . Any Passport Seva Kendra (PSK)/Mini Passport Seva Kendra (Mini PSK) within

the jurisdiction of your Passport Office r District Passport Ceil (DPC) of your district o Select Speed Post Centre(s) (SPC) in your district o Citizen Service Centre (CSC) if any, in your area

Note.- 1. While PSKs offer all kinds of passport services, only fresh passport applications are

accepted at DPCs/SPCs and CSCs. 2. In order to locate the application sttbmission centre please visit our website

www.passportindia. gov.in

Sl. No. Service Required Application Fee Aclclitional TatkaaI Fee

3. Fresh Passport or re-issue of Passport for minors (below 18 years of age) of 5 years validity or till the minor attains the age of 18 whichever is earlier (36 pages)

Rs. 600 Rs. 1,500

4. Replacement of Passport (36 pages) in lieu of lost, damaged or stolen passport

Rs.2,500 Rs. 1,500

Replacement of Passport (60 pages) in lieu of krst, damaged or stoien Passport

Rs. 3,000 Rs. 1,500

6. Replacement of Passport (36 pages) for change in personal particulars (10 years validity)

Rs. 1,000 Rs. 1,500

7. Replacement of Passport (36 pages) for change in personal particulars (10 year validity)

I{s. 1,500 Rs. i,500

8 Replacement of Passport (36 pages) for change in personal particuiars for Minors &elow 18 years of age), of 5 years validity or til1 the minor attains the age of 18, whichever is earlier.

Rs. 600 R-s. 1,500

9. Replacement of Passport (60 pages) for deletion of ECR (10 years validity)

Rs. 1,000 Not applicable

10. Replacement of Passport (60 pages) for deletion of ECR (10 years validity)

Ik. 1,500 Not applicabte

11. Issue of Police Clearance Certificate (PCC) or Surrender Certilicate or Certificate of Date of Birth or any other miscellaneous certificates based on the Passport.

Rs. 500 Not applicable

The Passpotts Rules, 19BO 109

SPECIMEN OF AFFIDAVITS/DECLARATONS ANNEXURE'A'

SPECIMEN AFFIDAVIT TO BE SUBMITTED BY ILLITERATE APPLICANTS AS PROOF OF DATE OF BIRTH IN CASE NO

OTHER DOCUMENTS MENTIONED IN DOCUMENT NUMBER 2 OF TABLE 3 IN SECTION D IS AVAILABLE

(To be executed on non-iudicial stamp paper of minimum value) L....,................, S/o \N/o D/o...,........,.......,.presently residing at......................hereby

te the following:- I was born on...........at................,.....situated in the district...........in the State of........... ve no documentary proof in support of my place and date of birth. I do not possess any educational qualification and I am an illiterate Person. I take oath and solemnly declare/affirm that the particulars furnished by me above correct and that I have not concealed or misrepresented any facts.

Verified on this..........day of,.........of the year..........that the contents of my above avit are true and correct to the best of my knowledge and belief, and nothing in

terial has been concealed there from. The contents of the affidavit have been read out to me.

Deponent Attested

Signature and official seal of attesting authority Noter Affidavit to be attested by the Magistrate/Notary (in case of notary, notarial

would be required)

/NNEXURE'B' ALL CENTRAL GOVERNMENT EMPLOYEES, STATE COVERNMENT

EMPLOYEES, EMPLOYEES OF STATUTORY BODIES AND PUBLIC SECTOR UNDERTAKINGS, THEIR SPOUSE AND CHILDREN UPTO THE AGE OF 18 YEARS ARE REQUIRED TO PRODUCE AN IDENTITY CERTIFICATE

(STRIKE OUT OPTIONS THAT ARE NOT APPLICABLE) (To be given in Duplicate on Original Stationery)

Certified that Shri/Smt/Miss..........Son/Wife/Daughter of Shri.........., who is an n national, is a temporary,/permanent employee of (office address)..".......from

ate)..........and is at present holding the post of...."...,.Shri/Smt./Miss/Mst.........,who also an Indian national, is/are a dependent family member(s) of Shri/Smt..........and

rill

/her iclentity is certified. This Ministry/Department /Organization has no objection to /her acquiring Indian Passport. I, the undersigned, am duly authorized b sign this 'ntity Certificate i have read the provisions of section 6(2) of the Passports Act, 1967

certify that these are not attracted in case of this applicant I recommend issue of an Passport to him/her. It is certified that this organization is a Central,/State nent/Public Sector Undertaking/Statutory body. The Identity Card Nr.rmber of

/Miss (employee.....................,is...................... No. & Date.. Name, Designation, Address & Tel No.

Note.-Refer Annexure'F' for details of section 6(2) of the Passports Act, \967.

108 The Passports Flu/es, 1980 [Sch: HI Sch. Ill] The Passports Rules, 1980 109 Sl. No. Service Required Application Fee Additional Tatkaal Fee . G. SPECIMEN OF AFFIDAVITS/DECLARATONS 3. Fresh Passport or re—issue of Passport Rs. 600 Rs. 1,500 ANNEXLIRE 'A' for minors (below 18 years of age) of 5 years validity or till the minor attains the age of 18 whichever is earlier (36 pages) SPECIMEN AFFIDAVIT TO BE SUBMITTED BY ILLITERATE APPLICANTS AS PROOF OF DATE OF BIRTH IN CASE NO OTHER DOCUMENTS MENTIONED IN DOCUMENT NUMBER 2 OF TABLE 3 IN SECTION D IS AVAILABLE 4' Replacement Of Passport (36 pages) RS’ 2'500 Rs. 1500 (To be executed on non—judicial stamp paper of minimum value) in he” Of IOSt' damaged or stolen I..... .., S/o W/o D/o. ... .. ... .......presently residing at.. .................. ..hereby paSSPOFt state the following:— 5‘ Replacement 0f Passport (60 pages) R5~ 3/000 RS- 1,500 I was born on ........... at.... "situated in the district... ..in the State of... in lieu 0f 10er damaged or stolen I: have no documentary proof in support of my place and date of birth. passport I do not possess any educational qualification and I am an illiterate person. 6. Replacement of Passport (36 pages) Rs. 1,000 Rs. 1,500 I take oath and solemnly declare/affirm that the particulars furnished by me above are correct and that I have not concealed or misrepresented any facts. Place. ................. Date. _ Verified on this ......... day of.. ........of the year .......... that the contents of my above affidavit are true and correct to the best of my knowledge and belief, and nothing in material has been concealed there from. The contents of the affidavit have been read out to me. for change in personal particulars (10 years validity) 7. Replacement of Passport (36 pages) . Rs. 1,500 Rs. 1,500 for change in personal particulars (10 year validity) 8. Replacement of Passport (36 pages) Rs. 600 Rs. 1,500 for change in personal particulars for Minors (below 18 years of age), of 5 years validity or till the minor attains the age of 18, whichever is Deponent Attested Signature and official seal of attesting authority earlier. 9. Replacement of Passport (60 pages) Rs. 1,000 Not applicable stamlplowedull‘dflbiei‘igqfirteedfttesmd by the MagIStrate/Nomf)’ (In case Of nOtary, “Otarlal for deletion of ECR (10 years validity) '1 10. Replacement of Passport (60 pages) Rs. 1,500 Not applicable ANNEXURE [B] for deletion of ECR (10 years validity) ALL CENTRAL GOVERNMENT EMPLOYEES, STATE GOVERNMENT 11. Issue of Police Clearance Certificate Rs. 500 Not applicable EMPLOYEES! EMPLOYEES OF STATUTORY BODIES AND PUBLIC SECTOR UNDERTAKINGS, THEIR SPOUSE AND CHILDREN UPTO THE AGE OF 18 YEARS ARE REQUIRED TO PRODUCE AN IDENTITY CERTIFICATE (STRIKE OUT OPTIONS THAT ARE NOT APPLICABLE) (To be given in Duplicate on Original Stationery) (PCC) or Surrender Certificate or Certificate of Date of Birth or any other miscellaneous certificates based on the Passport. Not __ Certified that Shri/ Smt/ Miss..........Son/ Wife/ Daughter of Shri. ......... , who is an e. . . _ . , _ _ , , dian national, is a temporary/ permanent employee of (office address)... ....... from 1‘ Tatkaal app licatlon shall be accepted only 1f an applicant ls Ehglble for submissmn date).......... and is at present holding the post of ....... ..Shri/Smt /Miss/Mst ......... ,who Of a Tatkaal application under the rules. also an Indian national, is/are a dependent family member(s) of Shr1/Smt..... ..... and 2. Tatkaal fee is to be paid in addition to the application fee mentioned above] F. WHERE TO APPLY You can submit the filled-in Passport Application Form at the following locations ' Any Passport Seva Kendra (PSK) / Mini Passport Seva Kendra (Mini PSK) within the jurisdiction of your Passport Office 5/ her identity is certified. This Ministry / Department / Organization has no objection to 's/ her acquiring Indian Passport. I, the undersigned, am duly authorized to sign this ntity Certificate I have read the provisions of section 6(2) of the Passports Act, 1967 d certify that these are not attracted in case of this applicant 1 recommend issue of an dian Passport to him /her It is certified that this organization is a Central/ State overnment/Public Sector Undertakmg/ Statutory body. The Identity Card Number of ' District Passport C911 (DPC) 0f your district 1“ hri/Smt. /Miss (employee..... ......is... .... ... .. ... o 86.1.6“ Speed POSt Centre(s) (SPC) in your district 'ef No. & Date.................... Name, Designation, Address 8: Tel No. . Citizen Service Centre (CSC) if any, in your area Note.—-— Applicant’s 1. While PSKs offer all kinds of passport services, only fresh passport applications are photo to accepted at DPCs/SPCs and CSCs. 2. In order to locate the application submission centre please visit our website www.passp0rtindia.gov.in be attested Note—Refer Anrzexure ’F’ for details of section 6(2) of the Passports Act, 1967.

110 The Passporis Rules, lg80

,ANNEXURE'C' [Sch. lll

AFFIDAVIT TO BE SUBMITTED WITH THE APPLICATION FOR A PASSPORT OF A MINOR CHILD BY EITHER PARENT (WHO ARE SEPARATED BUT NOT FORMALLY DIVORCED) OR BY A SINGLE

PARENT OF THE CHILD BORN OUT OF WEDLOCK (To be executed on non-judiciar stamp paper of minimum varue)

I, '...........'....'.".(name of single parent), soremnry decrare and affirm the forlowing:- 1' That I am the mother/father of..........(name of the child), who is a minor and

on whose behalf I have made an application for his/her passport. 2. Thl! I am judicially separated from the mother/father of..........(name of the

child).

. " lhat no legally-valid marriage_ever existed between me and Mr./Ms. ..........(name

of father/mother of the minor child). OR

The father/mother of.'......"(name of the child) has deserted me after conception/ delivery.

3. That....'.....(name of the child) is exciusively under my care and custody since separation/delivery.

Date

Signature & address of Deponent (sworn before the First class Judicial Magistlate or Notary public)

. NNEXURE'D' SPECIMEN AFFIDAVIT TO BE SUBMITTED ALONG WITH

APPLICATION FOR PASSPORT BY A WOMAN APPLICANT FOR CHANGE OF NAME AFTER MARRIAGE OOINT AFFIDAVIT

TO BE SUBMITTED ALONG WITH HER HUSBAND) (To be executed on non-judicial stamp paper of minimum value)

We, 1.......... (maiden name of wife)

. (name of husband) solemnly declare and affirm the following:-' t, That we are married under.......... Marriage Act/Rights/customs and are living

together as married couple since..........(date of miriage).

2..

That..........(maiden name of wife) would henceforth be known as..,.......(name of wife after marriage) by virtue of our marriage. That our joint photograph is af{ixed below.

Signature & adciress of Deponents 1

Date,

name. ing for passport in his,/her

The Passports Rules, l9g0 1. This affidavit may be sworn before a Magistrate/Notary. 2.. The ,:iilll?:,1c^Tfh of the

"?"gJ" is to be.pasted on the bottom left hand

iii""",l,T :jr,-a-a.Jii paper and ,it"rt"a rf 1l[ Masistrate/Npopsr dilu arresreo Dy tne V_agistrate,/Notary with his,/ i:;:li?:*'e and rubber stamps (hatf on th" ph;;;;;;i, ffi^rh# on theaffidavit).

I '111

3' Declaration 2 above to be igrrored by appricants who seek endorsement ofname of spouse in respect o] re_issue oii previourty ir"u"a-puJpo.t. +' r! a joint. photograph

_cannot be affixed, then affidavit shourd indicate thereason why it cannot be affixed.

/NNEXURE'E' SPECIMEN AFFIDAVIT FOR CHANGE IN NAME/DEED

POLLiSWORN AFFIDAVIT (On non-judicial siamp paper of minimum value)

3.,1

t::,::", I, the undersis"_"-l _.:

. ..:............(new name) previousty called...............(otde), doi18.....:.....:....:.....(givi proression ;;' ;;;",'r""),,#i'Hl3#'l]....:....:.....I]ji ress) solemnly declare-

:?.T.iT.:."t .........and..........affix ."y ,ig";tu" lXa^r"ri,rl,ir, ,#.,........r,,

Signed, sealed and delivered by the above name Former name...,......

(This deecl polt/affidavirus cleed poll/affidavit may be signecl ancr attes.ted in presence of a Magistrate/or Consular officer in an Indian lrTission abroad) Note: In case of chanse .f nr*.,1,|a]ssion abroad) Note: in case of "h;"g";-f *;J,;::i:iliHT:i3;:::',"::n':-'y:l:rffi ;;#;;#"d#ill?l"i,#il;area in which he/she is residing u"a i"J'ii'.,"wspaper of the area "t;:ffi:ffi;'f)and submir original ne*spapL.s at the time rr "i,pi/i"f r.;p;"r;;;, in his/her

1' That for and on behalf of myself and my wife, ch*dren and remitter issue, I whorlyrenounce/relinquish and - abando^ ih" ,r" of my ro.."".--nu*e/surnameot"..."...and in place thereof, I do hereby assume lrom this date the name/surname"".....'so that.I

1ld *y wife, children and remittu. irru" ,r",uy hereafterbe called, known and distinglirh"i ;;i- by *y former name/surname, b,rassumed name/surname of.,. I..... 2' T,lal for the purpose of evidencing such my determination decrare that I shail atall times hereafier in ar[ recordrl a""J" ina writings anJ1.,-uir p.o"uedings,dealings and transactions, private ar -"ir u" upon all occasions whatsoever, useand sign the name of...,......as my num",rsurname in place and in substitution ofmy former name/surname.

That I expressly authorize and request alr persons in general and reiatives andfriends in partiiular, at ar times r,"""rri*iJJ"signate xnd address me, my wife,my children, and remitter issue by ,,r"n ,rrr*"d name/surname of.......... Il;n:r:,-hereof-Irhave

n5i: :"lscribed my.former.and adopted name/

Sch. llll

110 The Passports Rules, 1980 [Sch. III ANNEXLIRE ’C’ AFFIDAVIT TO BE SUBMITTED WITH THE APPLICATION FOR A PASSPORT OF A MINOR CHILD BY EITHER PARENT (WHO ARE SEPARATED BUT NOT FORMALLY DIVORCED) OR BY A SINGLE PARENT OF THE CHILD BORN OUT OF WEDLOCK (To be executed on non-judicial stamp paper of minimum value) I, ...................... (name of single parent), solemnly declare and affirm the following:— 1. That I am the mother/ father of .......... (name of the child), who is a minor and on whose behalf I have made an application for his/ her passport. 2. That I am judicially separated from the mother/father of .......... (name of the child). OR That no legally valid marriage ever existed between me and Mr./ Ms. .......... (name of father/mother of the minor child). OR The father/ mother of .......... (name of the child) has deserted me after conception/ delivery, 3. That .......... (name of the child) is exclusively under my care and custody since separation / delivery. Date ......................... Signature 8: address of Deponent (Sworn before the First Class Judicial Magistrate or Notary Public) ANNEXURE ’D’ SPECIMEN AFFIDAVIT TO BE SUBMITTED ALONG WITH APPLICATION FOR PASSPORT BY A WOMAN APPLICANT FOR CHANGE OF NAME AFTER MARRIAGE (JOINT AFFIDAVIT TO BE SUBMITTED ALONG WITH HER HUSBAND) (To be executed on non-judicial stamp paper of minimum value) We, 1 ................................................................................................................... (maiden name of wife) (name of husband) solemnly declare and affirm the following:— 1. That we are married under .......... Marriage Act/ Rights/ Customs and are living together as married couple since .......... (date of marriage). 2. That .......... (maiden name of wife) would henceforth be known as .......... (name of wife after marriage) by virtue of our marriage. 3. That our joint photograph is affixed below. Date ..................... Signature 8: address of Deponents The Passports Rules, 1980 111 Note: 1. This affidavit may be sworn before a Magistrate/ Notary. 2.- The joint photograph of the couple is to be pasted on the bottom left hand side of the affidavit paper and attested by the Magistrate/Notary with his/ her signature and rubber stamps (half on the photograph and half on the affidavit). 3. Declaration 2 above to be ignored by applicants who seek endorsement of name of spouse in respect of re-issue of a previously issued passport. 4. If a joint photograph cannot be affixed, then affidavit should indicate the reason why it cannot be affixed. ANNEXURE ’E’ SPECIMEN AFFIDAVIT FOR CHANGE IN NAME/DEED POLL/SWORN AFFIDAVIT (On non~judicial stamp paper of minimum value) By this deed I, the undersigned ...................... (new name) previously called. ...(old me), doing ...................... (give profession or vocation) and resident of ...................... .c‘ggddress) solemnly declare—— 1. That for and on behalf of myself and my wife, children and remitter issue, I wholly renounce/ relinquish and abandon the use of my former name/ surname of .......... and in place thereof, I do hereby assume from this date the name/ surname .......... so that I and my wife, children and remitter issue may hereafter be called, known and distinguished not by my former name/ surname, but assumed name/surname of .......... 2. That for the purpose of evidencing such my determination declare that I shall at all times hereafter in all records, deeds and writings and in all proceedings, dealings and transactions, private as well as upon all occasions whatsoever, use and Sign the name of .......... as my name / surname in place and in substitution of my former name/surname. 3. That I expressly authorize and request all persons in general and relatives and friends in particular, at all times hereafter to designate and address me, my wife, my children, and remitter issue by such assumed name/surname of .......... 4. In. witness whereof I have hereunto subscribed my former and adopted name/ surname of .......... and .......... affix my signature and seal, if any, this .......... day 0 .......... Signed, sealed and delivered by the above name e. ......................... Former name.......... the presence of: Name .......................... Name. ........................ Address ...................... Address ...................... (This deed poll/ affidavit may be signed and attested in presence of a Magistrate/ ‘ ary or Consular Officer in an Indian Mission abroad) Note: In case of change of name,

(To be given in

Reference Number

The Passports Rules, lgBO

/NNEXURE'F' SPECIMEN VERIFICATION CERTIFICATE (FOR PASSPORT

UNDER TATKAAL ONLY) (On official letter-head of verifying authority) Duplicate* along with Standard Affidavit as at Annexure ,,1,,)

This is to.certify that Sh./Smt./Kum..........son/wiieldaughter of..........whose personal particulars are given below, has good moral characiu. o"?'."p,rtation and that lj5:i::::f,j:l1jl"_t.dvisions of section"6(2) of the passpor*"e",,^ 1e67, r certify thartnese provlslons are not attracted in case of this applicant and I, recommend issue of anlndian Passport to l.rim/her. Applicant has been stuyi.,g at his,/her address .o.,ti.,,ro.rriyfor the last one year.

Verification Certificate

Date of Birth Place of Birth Educational Qualification Profession (Govt./private Service/Others) Permanent Address Present Address

Place..............

Office Address with location Date

Notes,- 1. fhe a

Signature,

.-l lhe applicant's p.rssport size photograph is arso required to be affixed on theverification Certificate and jttested by'the oificer issuing the Verification Certificate w1hing the Verification Certificate with |;Yj: ::-l*Ti ::i :.:tl 1'_j. Iy. ry1 1 i .,.r, 1 * i r,"n"i i " i lnl,,d ;;

,,"a': #;;'rr-/ rrsr )LHirdrure ana ruDDer stamp put tn such a wayappear on the photograph and half 'on the certificate,

2. If the applicant has resided at more than one place during the rast one year, thenrrevious addresses with the relevant dates should be mentixned -all previous addresses with the relevant dates be mentioned.

3. This verification Certificate.may be got signed by any of the foriowing: (i) An under secretary,/Depury secrelary/Directtr/Joint secretary/Addr.

Secretary/special se*etaryTSeiretary/Cabinet s".."iu.y-i" c*overnmeni of lnola

1 Inc h., CCP ZaalE\

The Passporis Rules, 19BO 113 (ii)

(iii)

(iv)

(v)

+ Director/Ioint Secretary,/Additional Secretary/Special Secretary,/Chief Secretary to a State Govt. A. sub-Divisional Magistrate/First class ]udicial Magistrate/Aclditional DM,/ District Magistrate of the district of residence of applicant. A District superintendent of Police, DIG /lG /DGp of the district of residence of applicant.

I Major and above in the army, Lt. Commander and above in the Navy and Sq. Leader and above in the Air Force.

(vi) The General Manager and above of a public Sector Undertaking. (vii) All members of any Ali India Service or Central Service who are equivalent to

or above the rank of an under secretary to the Government, 1.e,, with Grade pay of Rs. 6,600 and above.

(viii) Resident Commissioners/Additional Resident Commissioners of all State Governments based in Deihi.

(ix) concerned rehsildars or concerned sHos for an applicant staying in the area under his/her jurisdiction.

(x) The Chairmen of the Apex Business organizations, 1.e., FICCI, Cll and AssocHAM in respect of owners, partners

"or directors of the companies that

are members of ihe concerned Chamber in prescribed perfoima as at Annexure "J". (The certificate shourd speclfy appiicant is a ownerl pafinerr director of the company).

4' Anyone who issues incorrect verification certificate may be prosecuted under on L2(2) of the Passports Act, 1962. 5. SECTTON 6(2) (C) OF THE PASSPORTS AC,t,1967_

"subject to the other provisions of this Act, the passport authority sha1l refuse to issue a passport or travei docurrrent for visiting any foreign country under clause (C) sub-section 5 of any one or more of the fillowing gr:ounds, and on no other ground, namely:

(a) that the applicant is not a citizen of India. (b) that the appiicant may, or is likely to, engage outside India in activities

prejudicial to the sovereignty and integrity of t.,aiu. (c) that the departure of the ap-plicant from India may, or is likely to, be

detrimental to the security of-India. (d) thatthe presence of the-applicant outside India may, or is likely to, prejudice

the friendly relations of India with any foreign country. (e) that the applicant ha9, gt any.time during the period of five years immediately

preceding the date of his application, been coniicted by a court of India for any offence involving moral .turpitude and sentenced in respect thereofimprisonment for not less than two years.

(f) that criminal proceedings in respect of a. offence alleged to have been committed by the applicant are pending before a court in"India.

(g) that a warrant or summons for the appearance, or a warrant for the arrest of the applicant has been issued by a court under any law for the time being in force or that an order prohibiting the departure from India of the applicant'iras been made by any such court.

(h) that theapplicant has beenrepatriaterl and has not reimbursed the expenditure incurred in connection with such repatriation.

Sch. llll

a 112 The Passports Flu/es, 1930 [Sch. In on Ill] The Passports Rules, 1980 '113 ANNEXURE ’F’ i SPECIMEN VERIFICATION CERTIFICATE (FOR PASSPORT ' UNDER TATKAAL ONLY) (On official letter-head of verifying authority) (To be given in Duplicate" along with Standard Affidavit as at Annexure ”1”) (ii) A Director/Joint Secretary/ Additional Secretary/ Special Secretary/ Chief Secretary to a State Govt. (iii) A Sub-Divisional Magistrate/ First class Judicial Magistrate/ Additional DM/ District Magistrate of the district of residence of applicant. (iv) A District Superintendent of Police, DIG / IG/ DGP of the district of residence of applicant. Reference Number Applicant’s Photo (v) A Major and above in the army, Lt. Commander and above in the Navy and Sq. Leader and above in the Air Force. (vi) The General Manager and above of a Public Sector Undertaking. (vii) All members of any All India Service or Central Service who are equivalent to or above the rank of an Under Secretary to the Government, i.e., with Grade pay of Rs. 6,600 and above. Verification Certificate This is to certify that Sh./Smt./Kum ....... ...son/ wife/ daughter of .......... whose personal particulars are given below, has good moral character and reputation and that after having read the provisions of section 6(2) of the Passports Act, 1967, I certify that these provisions are not attracted in case of this applicant and I, recommend issue of an Indian Passport to him/ her. Applicant has been staying at his/ her address continuously for the last one year. Date of Birth Place of Birth Educational Qualification Profession (Govt./ Private Service/ Others) Permanent Address Present Address (viii) Resident Commissioners/Additional Resident Commissioners of all State Governments based in Delhi. (ix) Concerned Tehsildars or concerned SHOs for an applicant staying in the area under his / her jurisdiction. (x) The Chairmen of the Apex Business Organizations, i.e., FICCI, Cll and ASSOCHAM in respect of owners, partners or directors of the companies that are members of the concerned Chamber in prescribed performa as at Annexure ”I”. (The certificate should specify applicant is a owner/ partner /‘ director of the company). 4. Anyone who issues incorrect verification certificate may be prosecuted under ection 12(2) of the Passports Act, 1967. Place...,..........,.......... 5. SECTION 6(2) (C) OF THE PASSPORTS ACT, 1967— Office Address with location ”Subject to the other provisions of this Act, the passport authority shall refuse . to issue a passport or travel document for visiting any foreign country under Date ........ Signature........... . . . clause (C) sub-section 5 of any one or more of the foilowmg grounds, and on no gffice other ground, namely: . ea F 11 N (a) that the applicant is not a citizen of India. u . ame.......... (b) that the applicant may, or is likely to, engage outside India in activities Desrgnation... ' """ ' dici l to the overei andi te rit fIndia I Card N0.......... preju a S gnty n g y 0 ' ' """" (c) that the departure of the applicant from India may, or is likely to, be (Enclose a photocopy of I Card) . . . detrimental to the security of India. Telephone No. (O)..........(R).......... . . . . . . . Mobile No .. (d) that the presence of the applicant outsrde India may, or IS likely to, prejudice liF ax No. '''''''''' ' .l the friendly relations of India with any foreign country. 1[E-mail Id] (e) that the applicant has, at any time during the period of five years immediately Notes.— preceding the date of his application, been convicted by a court of India for any offence involving moral turpitude and sentenced in respect thereof 1. The ‘ l' a t’ t ‘ h ‘ ' ' app 1c n s passpor Size p otograph is also required to be affixed on the , imprisonment for not less than two years. Verification Certificate and attested by the officer issuing the Verification Certificate with his/ her signature and rubber stamp put in such a way that half the signature and stamp " appear on the photograph and half on the certificate, , 2. If the applicant has resided at more than one place during the last one year, then '~ all previous addresses with the relevant dates should be mentioned. 3. This Verification Certificate may be got signed by any of the following: » (i) An Under Secretary / Deputy Secretary/Director/Ioint Secretary / Addi. ,- Secretary/Special Secretary/Secretary/Cabinet Secretary to Government of .5 India (f) that criminal proceedings in respect of an offence alleged to have been committed by the applicant are pending before a court in India. (g) that a warrant or summons for the appearance, or a warrant for the arrest of the applicant has been issued by a court under any law for the time being in force or that an order prohibiting the departure from India of the applicant has been made by any such court. (h) that the applicant has been repatriated and has not reimbursed the expenditure incurred in connection with such repatriation. 1 Inc kw (1&1? Loo/m J4L__I an . . . -m.

114 The Passports Rules, tgAO [Sch. lll .ANNEXURE'G'

DECLARATION BY APPLICANT PARENT OR GUARDIAN IF PASSPORT IS FOR MINOR WHEN ONE PARENT HAS NOT

GMN CONSENT: IN THE FORM OF A SWORN AFFIDAVIT BEFORE JUDICIAT MAGISTRATE (On non-judicial stamp paper of minimum value)

, _I/We................ (name of the parent/Guardian applying for passport) solemnly declare and affirm the following:-

1. That I/We am/are the mother/father/parents/guardians of................ (name of the minor child) who is a minor and on whose behalf I/we have made an application for his/her passport. Signature/Consent of Mr./Mrs, ,...............(name of the father/mother) who is father/mother/parents of the child has not been obtained by me for the iollowing reasons:

3. That I/we only am/are taking care of..............,.(name of the minor child) and hel she is exclusively in my physical custody.

4. I/We also affirm that in the case of a court case arising due to issue of a passport to the minor chi1d................(name of ihe minor child) I/we would u" rot"ty responsible for defending the case and not the passport Issuing Authority.

Date.....................

Signature & Address of the parent(s),2 guardian(s) applying for the Passport

ANNEXURE'H' DECLARATION OF APPLICANT PARENT OR GUARDIAN

IF PASSPORT IS FOR MINOR (ON PLAIN PAPER) I/we affirm that the particulars given above are of................(name of the child) son/

daughter of shri..............and smt. ......,.........of whom I/we amf are the parents/single Parent/Applicant Parent/Guardians. He/She is a Citizen of India. His,/Her date of birtl/ qllce of birth is................I/We undertake the entire responsibiiity for his/her expenses. I/We solemnly declare that helshe has not lost, surrendered oi been deprivea ff nisZ her.citizenship of India and that the information given in respect of his/her in this application is true. It is also certified that I,/we am/ are holding/not holding valid Indian passport(s).

Father(Signature) Mother(Signature) Legal Guardian (Signature)

ANNEXURE'I' AFFIDAVIT

(To be executed on appropriate non-judicial stamp paper of minimum value and attested by a Notary Public)

(One original and one self-attested photocopy to be submitted) L...............(name), son/daughter/wife of Shri................residing at...,.:.......... Date of

Birth',,'.....r..rt..be]ng an applicant for issue of passport, do hereblisoiemnry affirm ancl state the following:

1. That the names of my parents and spouse are as follows: (i) Father:

oR.

The Passports Rules, 1980

(ii) Mother: (iii) Wife/Husband:

2. That I am a continuous resident at the above mentioned address from........." 3. That I am a citizen of India by birth/descent/registration/naturalization and that

I have neither acquired the citizenship of another country nor have surrendered or been terminated/deprived of my citizenship of India.

4. That I have not, at any time during the period of five years immediately preceding the date of this affidavit, been convicted by any court in India for any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than two years.

5. That no proceedings in respect of any criminal offence alleged to have been committed by me are pending before any criminal court in India.

6. That no warrant or surrunons for my appearance/ and no warrant for my arrest, has been issued by a court under any law for the time being in force, and that my departure from India has not been prohibited by order of any such court.

7. That I have never been repatriated from abroad back to India at the expense of Government of India/I was repatriated from abroad back to India at the expense of Government of India, but reimbursed expenditure incurred in connection with such repatriation.

8. That I will not engage in activities prejudicial to the sovereignty and integrity of India.

9. That my departure from India will not be detrimental to the security of India. 10. That my presence outside India will not prejudice the friendly relations of India

with any foreign country.

VERIFICATION

Verified on..........(date) at..........(place) that the contents of the above mentioned affidavit are true and correct and nothing material has been concealed.

DEPONENT

ANNEXURE 7', SPECIMEN VERIFICATION CERTIFICATE

(To be given 'in Duplicate' along with Standard Affidavit as at Annexure "I") by Chainnen of Apex Business Organizations to the Owners. Partners or Directors of the companies having membership of the concerned chambers) (Official letter head of

rifying authority)

Reference Number

(Verification Certificate issuing officer should attest the h of the applicant with his/her signature ard rubber stamp

a way that half the signature and stamp appear on the photograph and half on the certificate.)

Verification Certificate This is to certify that Sh./Smt./Kum. ..........son/wife/daughter of..........whose

personal particulars are given below has good moral character and reputation and that after having read the provisions of section 6(2) of the Passports Act,1967. I certify that these provisions are not attracted in case of this applicant and I recommend issue of an

115Sch. llll

114 i The Passports Rules, 1980 [Sch. Ill ANNEXLIRE ’G’ DECLARATION BY APPLICANT PARENT OR GUARDIAN IF PASSPORT IS FOR MINOR WHEN ONE PARENT HAS NOT GIVEN CONSENT: IN THE FORM OF A SWORN AFFIDAVIT BEFORE JUDICIAL MAGISTRATE (On non-judicial stamp paper of minimum value) I/We ................ (name of the Parent/Guardian applying for passport) solemnly declare and affirm the following:— 1. That I/We am/are the mother/ father/parents/ guardians of ................ (name of the minor child) who is a minor and on whose behalf I/We have made an application for his/ her passport. 2. Signature/ Consent of Mr./ Mrs. ................ (name of the father / mother) who is father / mother/ parents of the child has not been obtained by me for the following reasons: -. 3. That I / We only afn/ are taking care of ................ (name of the minor child) and he / she is exclusively in my physical custody. 4. I/ We also affirm that in the case of a court case arising due to issue of a passport to the minor child ................ (name of the minor child) I/We would be solely responsible for defending the case and not the Passport Issuing Authority. Date ..................... Signature & Address of the parent(s)/ guardian(s) applying for the Passport ANNEXURE ’H' DECLARATION OF APPLICANT PARENT OR GUARDIAN IF PASSPORT IS FOR MINOR (ON PLAIN PAPER) I / We affirm that the particulars given above are of ................ (name of the child) son / daughter of Shri .............. and Smt. ................ of whom I/ we am/ are the Parents/ Single I’arent/ Applicant Parent / Guardians. He / She is a Citizen of India. His / Her date of birth/ place of birth is ................ I/ We undertake the entire responsibility for his/ her expenses. I/ We solemnly declare that he/ she has not lost, surrendered or been deprived of his/ her citizenship of India and that the information given in respect of his/ her in this application is true. It is also certified that I/we am/ are holding/ not holding valid Indian passport(s). / OR. Father (Signature) Mother (Signature) Legal Guardian (Signature) ANNEXURE ’I’ AFFIDAVIT (To be executed on appropriate non-judicial stamp paper of minimum ‘1; value and attested by a Notary Public) (One original and one self-attested photocopy to be submitted) I ................ (name), son/daughter/wife of Shri ................ residing at.....; .......... Date of Birth ............. ...being an applicant for issue of passport, do hereby solemnly affirm and '3 state the following: I 1 1. That the names of my parents and spouse are as follows: (i) Father: Sch. m] 'in such a way that half the signature and stamp appear on the photograph and half on the certificate.) The Passports Rules, 1980 115 (ii) Mother: (iii) Wife / Husband: 2. That I am a continuous resident at the above mentioned address from .......... 3. That I am a citizen of India by birth/ descent/ registration/ naturalization and that I have neither acquired the citizenship of another country nor have surrendered or been terminated / deprived of my citizenship of India. 4. That I have not, at any time during the period of five years immediately preceding the date of this affidavit, been convicted by any court in India for any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than two years. 5. That no proceedings in respect of any criminal offence alleged to have been committed by me are pending before any criminal court in India. 6. That no warrant or summons for my appearance, and no warrant for my arrest, has been issued by a court under any law for the time being in force, and that my departure from India has not been prohibited by order of any such court. 7. That I have never been repatriated from abroad back to India at the expense of Government of India / I was repatriated from abroad back to India at the expense of Government of India, but reimbursed expenditure incurred in connection with such repatriation. 8. That I will not engage in activities prejudicial to the sovereignty and integrity of India. 9. That my departure from India will not be detrimental to the security of India. 10. That my presence outside India will not prejudice the friendly relations of India with any foreign country. Place ............................. Date. ............................. DEPONENT VERIFICATION Verified on .......... (date) at ........ ..(place) that the contents of the above mentioned . affidavit are true and correct and nothing material has been concealed. DEPONENT ANNEXLIRE ’I’ SPECIMEN VERIFICATION CERTIFICATE (To be given ’in Duplicate’ along with Standard Affidavit as at Annexure ”1”) by Chairmen of Apex Business Organizations to the Owners. Partners or Directors of the companies having membership of the concerned chambers) (Official letter head of verifying authority) Reference Number Applicant’s Photo (VerificatiOn Certificate issuing officer should attest the photograph of the applicant with his / her signature and rubber stamp Verification Certificate This is to certify that Sh./Smt./Kum. ....... son/wife/daughter of .......... whose personal particulars are given below has good moral character and reputation and that after having read the provisions of section 6(2) of the Passports Act, 1967. I certify that these provisions are not attracted in case of this applicant and I recommend issue of an

Full Name Designation Name o[ the Chamber,.

Notes: l The applicant's Passpori size photoeraph is also required to be affixed on theVerification Certificate ;J ,it""";;yt,[I"1Pr,.". issuing rhe Verifjcation Certificate with

ffi ry*U:Hi,:il;T*:;n,f*ili::It;U?I'rn:HJ,?f i:iig^^,.."".;;,;;;l' lt the appricant has resided at more than one-prace during r.he rast one year thenall previous addresses with the rele;;;;';.;;, should be mentidned.3' Anyone who issues incorrect verification certificate may be prosecuted undersection 12(2) of the passports Act,1967. 4' Refer Annexure'F'for detairs of section 6(2) of the passp.rts Act, 1.967.

- . 'PECIMEN

AFFrpAVrl to ,""*Tff"?*: $,r,.,u," Judicial Magistrate on non-Judicial stamp paper for re-issue.oflp"*p;;'*ni.n *rr-o[t'.rin'";;.io. to.ma*iage, bymarried applicants who are ,nuute.ti p.J,riJl, ir.." p."#;#il;;,J; cerrhcare or ioinraffidavit wit'h spouse due to ma.rital dii.orJ, s"paration or without fo-rmal divorce decreeby the Court or due to. total desertio;;y iil spouse. fou.l;;;g-"'(Name

of the passPorL applicantl solemnly declare and affirm rhe 1. That I am married under........,.marriage Act/Itights/Customs and has been. tiving rogerher with..........("o-o-'or" til;;iltf:i"-ulr" *ur.i"a couple_ :rnce..........(date of marriage) 2. That I am separa.ted from m! husband/my wife from.......,..(date) though we arenot yet legally divoiced by"decree oi'a (ourt nf La*.....,.',".

rh3t I ry.-"prt .,*:r:T-1{-nrro;5/my wire from..........(date) though we arenot yer tega[v divorced by decree oru bo.irt oii;;:'ilM; ;ill o, nrruo,.,d have/ 8:',lJTi#Jil?l,,

,,""'le perition;h.h'i,"p""ir"s;:+J:1: . . (name or rhe

1. Ins, by G.S.R. 633(E), dated 23rd August, 2011 (w.e.f. 2Z_8_2011).

r:iir::::o^.ji:-fr-,n", ^",,-";;";;"";-;",1,,,"r"""","."__.,,j]l}]l I *"-"',-- rhe passpor' Butes, tsao 1i

ror rhe rdrt nne veJr I 1 rhar mv Dassmrr hp ..iec,,a,r ,^liJ"J,;; I" "".:---"-"' L ' ::: :l :eTf[,.T.T]";Hi,,[,fl; ma'den nare .r in n \ ra*ed name

Ihii.ffi'l.,,ro**" ............................::". J - rhat mv passport be rde-* ,,',,r,

^f "p"*" ^"-* as................(na,"e or spou.e)OR

l:#x*r""" .::::"- ! ffi?:ffi'tr"sm"t#x.r'r;"ffi:Hil1l-*".il1xiY,i,1": Prate -.------

o 3:j:13tt^:ff.J.t the inro,.mation siv€n 6bove is.ore.t to rhe best orgf ::::::j,*""" I :lf.u{$:fiii&:nrs*H:.*i.,"_1n:rii;i"rmjr#u.*signature.............. ._- solely responsible for defending the case o"i "oitr," plssport Issuing Authority.

Signature & Address of Deponent

ANNEXURE'L' SPECIMEN AFFIDAVIT FOR A PASSPORT IN LIEU OF

LOST/DAMAGED PASSPORT (This affidavit is to be executed on non-judiciar stamp paper of minimum varue in

Presence of First Class lVlagistrate/Noraiy public on [h6[if.*r.g'p"i*.f I""""""""s/o,D/o,w /o shri..'...........residing ar..............soremnry affirm as foilows:- 1. State horv and when the passport was lost/damagecl and when FIR was lodgedat which Police station ur.a rr'o* many passports were lostu, damaged earrier?2' State whether vou travelled cn the lost/damaged passport, if so state frightnumber and da'te and port

"f ""try ir*" india?3. State wfrether you availed of any TR concessions/FTs allowance anci if so detailsthereof? 4' state whether non-resident Indian and if resident abroad", the details of theresidence as follows:-

S. No. Name of the Country Length of residence From...,,...... To.........

Page Nos. of passport bearing departtrre & arrival stamps

1..

; J.

5. State "rh"thuilfri-Ful;*thereof.

6' state lvhether vou were cieporr.ed at any time at the expense of the Goverftr.r€rtand if so -rur ih" expendihrre i'r.ur.eJ ,eimbursea to covernment of India.I further affirm that I wil take utmost care of my passport if issued and the'ernment will be at riberty to take any legal action uniei,iJ-rr"rp"i,, Act, 1967, iflapse is repeated.

Affirm before First Class Magist.rr:;XrHil

Date.

_.._,.-.... .uuuv, IUUU tech. m Indian Passport to him/ her. Applicant has been staying at his/ her address continuously for the last one year. Date of Birth Place of Birth Educational Qualification Profession Permanent Address Present Address Place... .......... .. ........... Office Address with location Date ............. . ..... Signature.......... Office Seal Full Name... .......................... . ......... Designation........................................ Name of the Chamber..... ...... .. .......... Telephone No. (O)...........(R) .......... Mobile No. ....... . ...................... 1[Fax No. .. ................ ] 1[IE—mail Id ........... ..................... ] Notes: 1. The applicant’s passport size photograph is also required to be affixed on the Verification Certificate and attested by the officer issuing the Verification Certificate with his/her signature and rubber stamp put in such a way that half the signature and stamp appear on the photograph and half on the certificate. 2. If the applicant has resided at more than one place during the last one year then all previous addresses with the relevant dates should be mentioned. 3. Anyone who issues incorrect verification certificate may be prosecuted under section 12(2) of the Passports Act, 1967. 4. Refer Annexure ’F’ for details of section 6(2) of the Passports Act, 1967. ANNEXURE ’K' SPECIMEN AFFIDAVIT to be sworn before First Class Judicial Magistrate on non- ]udicial stamp paper for re—issue of passport, which was obtained prior to marriage, by married applicants who are unable to provide the prescribed marriage certificate or joint affidavit with spouse due to marital discord, separation or without formal divorce decree by the Court or due to total desertion by the spouse. I ....... . ........ (Name of the passport applicant) solemnly declare and affirm the following:— 1. That I am married under... ....... marriage Act/Rights/Customs and has been living together with ........ ..(name of husband/wife) as married couple since ......... .(date of marriage) 2. That I am separated from my husband / my wife from. ...... ...(date) though we are not yet legally divorced by decree of a Court of Law. OR That I am separated from my husband/my wife from..........(date) though we are not yet legally divorced by decree of a Court of Law. I / My wife or husband have / has already filed a divorce petition which is pending before..........(name of the Court with place) 1. Ins. by G.S.R. 633(E), dated 23rd August, 2011 (w.e.f. 23-8-2011). 117$ .Sch. ill] The Passports was, 1980. 3. That my passport be re—issued in my maiden name or in my married name as................(only for woman applicant . 4. That my passport be reissued with my spouse name as................(name of spouse) OR That my passport be re-issued without my spouse name. In the eventuality of a Court declining to decree divorce, I will get the passport re—issued with spouse name within three months thereof. 5. That I solemnly afﬁrm that the information given above is correct to the best of my knowledge and in the case of litigation arising due to re-issue of my passport in my maiden name/ married name or with/without spouse name. I would be solely responsible for defending the case and not the Passport Issuing Authority. Date ..... . ....... Signature (Kc Address of Deponent ANNEXLIRE ’L' SPECIMEN AFFIDAVIT FOR A PASSPORT IN LIEU OF LOST/DAMAGED PASSPORT (This affidavit is to be executed on non-judicial stamp paper of minimum value in presence of First Class Magistrate/ Notary Public on the following points) I................S/o, D/o, W/o Shri.. 1. State how and when the passport was lost/ damaged and when FIR was lodged at which Police Station and how many passports were lost/ damaged earlier? E‘the ....residing at.......,......solemnly affirm as follows:— 2. State whether you travelled on the lost/ damaged passport, number and date and port of entry into India? if so state flight 3. State whether you availed of any TR concessions/FTS allowance and if so details thereof? 4. State whether non—resident Indian and residence as follows:——- if resident abroad, the details of the ' S. No. Name of the Country Length of residence Page Nos. of passport From........... To......... bearing departure & arrival stamps 1. 2. 3. 5. State whether the Passport had any objection by the PIA and if so the details thereof. 6. State whether you were deported at any time at the expense of the Government and if so was the expenditure incurred reimbursed to Government of India. I further affirm that I will take utmost care of my passport if issued and the overnment will be at liberty to take any legal action under the Passports Act, 1967, if jlhe lapse is repeated. :Date.............. Deponent Affirm before First Class Magistrate/ Notary

118 The passports Rutes, lggo ANNEXURE'M'

MINISTRY/DEPARI'MENT/OFFICE OF

No.......... dated.......... (No Obiection Certificate.

ir:ri-ng officer shoulcl attest thephotograph of the apphcant with his,/her sisn;in such i *ay *-,ui'r,urr"ir," ;E.;il. :'fJ"ri;;":J#:tlril: photograph and hatf on the C".ffi;;;.i ""*

NO OBIECTION CERTIFICATE

:i:i',?#'Y:l ;;i; ;;?1';;: i;r:P:,Illldt," ":ipi"rr,is empioyed in this orricefll;;;",,llH; ;;;;i,il,l.te rrris naini;r7il;,fi"Xli8il?J;,iili" Jf;i#JlL.ff,,Ther obtaining a passport.

Signature Controlling,/Administra tive Authority

Telephone/Fax /e_mail

(a) rhe officer authorized to issue Noc shourcr sign with name and stamp and mustprovide contact details for verification fy-n#p.r, Authority. (b) NOC will be valid for six months from date of issue.

ffi

Note.-

FORM EA(P)-14

File Number (For Office vcrrrq w*i

"?xEtIHT sl,H?lk,ryx: Tlr *m :y"ru"l, jpp,,cArroN u"'*i i ;;;"i;iilU#.ffiitl

:f"'"^l1T ,T^l::* in cAprrAL LETTERS usins biue/brack

:"f ball point pen oniy.- pr.",rn,"g'"i"r"'l""J."rtXTInformation/suppression or' inr".-ri#'1^,i:,, r^^r .l:,1":::,,":/suppression "1 r"rtr*r,,..'u*.Irro tea ct torejection of tht'a Please paste your unsigned recent colour photograph wirh whire back-ground of size 4.5cm X 3.5cm.

:?::1?l "t the apptication and woutd attract penalProvrsrons as prescribed under the passports Act, 1967.Please produ". ,.,," nri,;i^-l a__^.._^ - , , submisiion of t(e form.f,ir::".Jy,

originat a""r*""tr' Ii'll."'ri"* "r

It is mandatory to fiil each item, Incompiete form will berejected srrmmarily. (i) Please enclose original safe custody CerLificate of ValidOrdinary passport frT fr"taj fr.*";"rir;fil:" (ii) If Diplomatic/Ofticiat purrpo., previously held by theapplicant was kepr in

.rhe'safe' ;;ft;' o-itir" vtinirt.y of' Ex terna I A f f ai rs, ir"," "rigi"ri";.ili;;Jd;r'iJr" ".,.lor"a.(i ii) Official / Diploma tic,/.Ordi nary passport which is a round10. years old or more (from tnl aati oi irr,,"l must besubmitted wi th the uppiicu tio., f o. ;;;.;tir;;;;.

(iv) officia.l retiring in ress than six months from the dateof application, is reouired.to give an;;;;;;*g from his,/her.office that hels'he will slrrende;;;.;lff.' his/her office immedi",;iy-;;;;;;;;;'."''"' Passport to

1. Applying for I Fresh passport I Re-issue2. Type of Passport I Diplomatic I Official

Signature/Lett f-fu"a Thumb Impression of Illiterate Applicant and Minors who cannot sign.

Sch. llll The passports Rutes, l9B0 119 3. Applicant Detalls

3'1 Applicant's Given Name (Given Name means First n;rme followecl by Middrename (If any)) (Initials not allowed)

3.2

J.J

Date of Birth (DD-MM-yyyy) m _ [f _ [*f|fl Place of Birth (Village or Town or City)

District (If born in India)

Use Only)

3.4 Gender 3.5 Employment

TyPe

fJ Male [l FemaleU fl Government I Starutory Body IPSU I Autonomous

Bodies 3.6 Name of the Organization

3.t

3.8

3,9

4.1

Pay Band Grade Pay Family Details

From [I-lJ-I-l ro fffffil

4.2

Fathey's Given Name (Given name means First name foilowecl by Middre name(if any)) (initials not allowed)

Mothefs Given Name (Given ru*,,uffi (if any)) (Initials not allowed)

by Middle name

State/UT (If born in India)

country (if bom abroad) if born 6"1o."15ffi 947 in aplace now in pakistan orBangladesh, write,,Undivided India,,

of Passport

4.3 Spouse's Given Name (Given No*u ,.ffi (if any)) (Inirials not allor.ved)

by Middle name

[Sch. Itl

r-rrrrrrrrrrmll

118 The Passports Rules, 1980 ANNEXURE ’M’ MIN ISTRY/ DEPARTMENT/ OFFICE OF No ....... dated ...... (N0 Objection Certificate issuing officer should attest the photograph of the applicant with his/her signature and rubber stamp in such a way that half the signature and stamp appear on the photograph and half on the Certificate.) NO OBJECTION CERTIFICATE Shri/ Smt/ Miss. ...... ...s/o ....... ...,who is an Indian national, is employed in this office as..........frorn. ....... ..till date. This Ministry/ Department/ Office has no objection to his/ her obtaining a passport. [Sch. HI Applicant’s Photo Signature Controlling/ Administrative Authority Telephone / Fax /e-mail N ate.— (a) The officer authorized to issue NOC should sign with name and stamp and must provide contact details for verification by Passport Authority. (b) NOC will be valid for six months from date of issue. FORM EA(P)-14 File Number (For Office Use Only) WED] GOVERNMENT OF INDIA, MINISTRY OF EXTERNAL AFFAIRS PASSPORT APPLICATION FORM (DIPLOMATIC/OFFICIAL) Please fill this form in CAPITAL LETTERS using blue/ black ink ball point pen only. Furnishing of incorrect Information/suppression of information would lead to rejection of the application and would attract penal provisions as prescribed under the Passports Act, 1967. Please produce your original documents at the time of submission of the form. It is mandatory to fill each item. Incomplete form will be rejected summarily. (i) Please enclose original safe custody Certificate of Valid Ordinary Passport (if held) from your office. (ii) If Diplomatic/ Official passport previously held by the applicant was kept in the safe custody of the Ministry of 'External Affairs, the original certificate should be enclosed. (iii) Official/ Diplomatic / Ordinary Passport which is around '10 years old or more (from the date of issue) must be submitted with the application for cancellation. (iv) Official retiring in less than six months from the date of application, is required to give an undertaking from his / her office that he/ she will surrender dip/off. passport to his/ her office immediately after return. 1. Applying for E] Fresh Passport 2. Type of Passport D Diplomatic WW Please paste your unsigned recent colour photograph with white background of size 4.5cm X 3.5cm. Signature / Left Hand Thumb Impression of Illiterate Applicantgand Minors who cannot sign. D Re-issue of Passport [3 Official Sch. III] 119 The Passports Rules, 1980 3. Applicant Details 3.1 Applicant’s Given Name (Given Name means First name followed by Middle name (If any)) (Initials not allowed) LLlllIlllllllllllllllllllllll! Surname Lllllllllllllﬂ LLIIIIIUHIIHjj Llllllllllllllllllllllllllll! 3.2 Date of Birth (DD-MM-YYYY)I:]:j-[:l:|-D:]:I:1 3.3 Place of Birth (Village or Town or City) LIIllllllllllllllllllllllll District (If born in India) [Tlllllllllllllllllllllllﬂ State/ UT (If born in India) LLLLLJJllllllllllllllllllﬂ Country (if born abroad) if born before 15-08~1947 in a place now in Pakistan or Bangladesh, write ”Undivided India” LLlllllllllllllllllllllllrl 3.4 Gender DMale [3 Female 3.5 Employment |:] Government E] Statutory Body E) PSU [j Autonomous Type I Bodies 3.6 Name of the Organization L_lllllllllllllllllllllllllllllllllﬂ 3.7 Designation LTllllllllllllllllllllllllllllllllﬂ 3-8 Pay Band From [EDIE TO 51333: 3.9 Grade Pay m 4. Family Details 4.1 Father’s Given Name (Given name means First name followed by Middle name (if any)) (initials not allowed) LJllllllllllllllllllllllllllllllllﬂ Surname LLlllllllllllﬂ Lilllllllllllllij LTlllllllllllllllllllllllllllj 4.2 Mother’s Given Name (Given Name means First name followed by Middle name (if any)) (Initials not allowed) Ullllllllllllllllllllllllllllllllﬂ Surname Lllllllllllllﬂ LLlllllllllllllﬂ Llllllllllllllll.llllllllllllll 4.3 Spouse’s Given Name (Given Name means First name followed by Middle name (if any)) (Initials not allowed) Llllllllllllllllllllllllllllllllllﬂ

Sumame

a"tu, "ru*tu.r,,

arlr "O,

Present Residential Address Oetails House No. and Street Name

rrrr-n District

Village or Town n, Crty

The Passports Rutes, lggo

or City

lSch. llt

5.1

tln*rrm Mobile Number

Is permanent addres rr no, provide details ,"'ff#ff;]:fo*"? [ Yes r N; Permanent Residential Address Details House No. and Street Name

District

Police Station

Country

Telephone Nurnber

E-mail ID

ilrI

Mobile Number

E-mail ID

The Passparts Rules, l9B0

Telephone Numberm

7.1

Previous PassporuApplication Details (ordinary/official/diplomatic passport) Details of latest held/existing/losUdamaged ordinary passport Passport Number Date of Issue Date of Expirv

n1 Details of latest held/existing/lost/damaged diptomatic/official passport

/.J

I-rrrrrTt Place of Issue

(DD-MM-YYYY)

fn-tI-rr-rn

Date of [ssue (DD-MM-YYYY)

(DD-MM-YYYY)

t]]-f[]-f[n

Date of Expiry (DD-MM-YyrY)

Passpori Number

Place of Issue

Have you ever applied for passport, but not issued? [ yes I NoIf yes, provide the following details File Number Month and year of applyingm tr-rn-n Name of passport office where applied

8.1

Details of countries to be visited/transited Country to be visited on official duty

Country to be transited

Purpose and Duration of visit

Country to be visited on official duty

Country to be transited

Purpose and Duration of visit

Country to be visited on official

Country to be transited

"N The Passports Rules, 1980 [Sch. III Sch. Ill] The Passports Rules, 1980 121 ' PIN EDZIIEJZEI Mobile Number Telephone Number Lllllllllll Ulllllllllll Wm Email ID LlIlllllllllIllllllllllllllllllllEED 7. Previous Passport/Application Details (ordinary/official/diplomatic passport) 7.1 Details of latest held/existing/lost/damaged ordinary passport Passport Number Date of Issue Date of Expiry (DD-MM—YYYY) (DD-MM-YYYY) Place of Issue 5. Present Residential Address Details 5.1 House No. and Street Name Village or Town or City District Lllllllllllllilllllllllllﬂ El]: 7.2 Details of latest he]d/existing/lost/damaged diplomatic/official passport POhce Station Passport Number Date of Issue Date of Expiry (DD-MM~YYYY) (DD—MM—YYYY) W State/UT Country WIN W [3:133:33 Mobile Number Telephone Number E—mail ID 5.2 Is permanent address same as present address? [3 Yes E] No Place of Issue LllllllllllIlllllllllllllﬂ 7.3 Have you ever applied for passport, but not issued? [:I Yes [:1 No If yes, provide the following details ' File Number Month and Year of applying Llllllllllllllj CD‘EEED Name of passport office where applied Lllll‘llllllllllllIIIIHIIW 8. Details of countries to be visited/transited 8.1 Country to be visited on official duty Ifno,providedetailsinColumn6below LL! I I I U I I I I I I I I I I I I I I I I I [7 6. Permanent Residential Address Details Country to be transited H°“SEN°-and5‘reetName LllllllIIIIIHIIIIIIIIIIIH W A Purpose and Duration of visit leageorTownorCity LLIIIIIllllllllllllllllllllIllllllll 1:133:13 DEW 8-2 Country to be visited on ofﬁcial duty D’Sm“ LJIIIllllllllllllllllllllﬂ W Country *0 be ”“3““ Pom-Station LlllIIIIIIIIIIIHIIIIIIIIW [W3 Purpose and Duration 0f V15“ State/Ur LII!llllllllIIIIIIHIIHIIIIIIIIIIW (W 8.3 Country to be visited on official duty ”My LillllllllIIIIHIIIIIIIIIW Country to be transited W

8.4 Country to be visited on official duty

122 The passports Rutes, lgg0 Purpose and Duration of visit

[Sch. lll

ffi qema wri

Signature,/Left Hand Thumb Impression of Applicant (if applicani is minor, either parent to sign)

FORM EA(P)-15

File Number (For Office Use Only)

GOVERNMENT OF INDIA. MINISTRY OTEXTENNAL AFFAIRS PCC APPLICATION FORM

i,r::";,i:1" im::rjtllli"l u?*r:,:":"{"ril before filing the Form. Fill rhis il."n::_:*:31:*'T1T*'1:'_9r.1y?4-;l.T;il;''*ril':'",oilffi ;iliXr'".i :"H:::,'" g'# i::::,.:..::Lp:"+" " r i ;r;;ffi ;fi il' f "i ]l',,;ii:,1lf T?t-fjapplication and would attraif penal_provisions as prescribed

"r,a", InJ'lffirr"J' j:;1967' Please produce your original dtcuments at the time of submission of rhe F.."-1967. Please produce your original dtcuments-ri"r{"",:r#"j ;#:*,r]* ;;"I#T"il..

Passport Number

Date of Issue (DD-MM-YYYY)

Place of Issue

Country for which pCC is required

L. Applicant Details

Date of Expiry (DD-MM-YYYY)

Signature/Left Hand Thumb Impression of Illiterate Applicant and Minors who cannot sign.

Applicant's Given Name (Given Name means name (If any)) (lnitiats not allowed)

to be transited

Purpose and Duration of visit

Date (DD-MN{-YYYY)

1.1 First name followed by Micldle

3.2 Is permanent address same as present address? f yes D NoIf no, provide details in Column 4 below

llll The Passports Rutes, l9B0 123 2.1 Eathels G iverr N an e (Given Name means First name followed by Middle name

(If any)) (Initials not allowed)

Surname

2.2 Mother's Given Name (Given Name means First name followed by Middle name (If any)) (Initials not allowed)

Sumame

2.3 Legal Guardian's Given Name (If applicable) (Initials not arlowed)

Surname

2.4 spouse's Given Name (Given Name means First name foliowed by Middle name (if any)) (Initials not allowed)

Surname

3.1.

Present Residential Address Details House No. and Street Name

District i

Police Station

State/UT

Mobile Number

E-mail ID

Telephone Number

Village or Town or City

122 The Passports Rules, 1980 [Sch. HI Shh, Ill] The Passports Rules, 1980 123 g . Add Purpose and Duration 0f visit 2.1 Father’s G iven N am e (Given Name means First name followed by Middle name Lillllllllllllllllllllllllllllllllﬂ (“any))<1nitiabn0tallowed) 8-4Countrytobevisitedonofﬁcialduty LIIllllllllllllIllIlllllllllllllllH ; LLHlllllllllllllllllllllﬂ Surname i Country to be transited LIIllllllllllllllllllllllﬂ Purpose and Duration of visit l_lllllllllllllllllllllllllllllllllll Place Signature/ Left Hand Thumb Impression of Applicant (if applicant is minor, either parent to Date (DD-MM-YYYY) sign) [ID-EIJ'EIIIJ lllllllllllllllIllllllllllllllll llllllllllllllllllllllllllllll 2.2 Mother’ 5 Given Name (Given Name means First name followed by Middle name (If any)) (Initials not allowed) lllllllllllllIllllllllllllllllllllll Surname llllllll l lllllllllllllllllllll Llllllll l lllllllllllllllllﬂ 2.3 Legal Guardian’s Given Name (If applicable) (Initials not allowed) Llllllllllllllllllllllllllllllllllll Surname Illlllllllllllllllllllllllllllll llllllllllllllllllllllllllIll—l 2.4 Spouse’s Given Name (Given Name means First name followed by Middle name (if any)) (Initials not allowed) lllllrlllllllllllllllllllllllllllllll Surname 'p LlllllllllllllllllllllllllllllTl LlllllllTlllllllllllllllllllll 3. Present Residential Address Details 3.1. House No. and Street Name FORM EA(P)-15 File Number (For Office Use Only) WW Lillllllllllllll GOVERNMENT OF INDIA,'MINISTRY OF EXTERNAL AFFAIRS PCC APPLICATION FORM Please read the Passport Instruction Booklet carefully before filling the Form. Fill this Form in CAPITAL LETTERS using blue/black ink ball point pen only. Furnishing of incorrect information or suppression of information would lead to rejection of the application and would attract penal provisions as prescribed under the Passports Act, 1967. Please produce your original documents at the time of submission of the Form. Passport Number EEIIJZEIIJ \ lllllllllllllllllllllllIllllllllllll ; Date of Issue Date of Expiry Signature/ Left Hand] Village or Town or C1ty ?' (DD-MM—YYYY) (DDMMYWY) Thumb Impression of [Hill llllllllllllllllllllllllIII l:l:l - ED _ EDI [:13 _ D] _ CED: Illiterate Applicant and District f PlaceofIssue Mln°rSWhocam°t518n' LIIIIIIIIllllllllllllllllll . LilllllllllllllllllllllIIJJ Rhee—Station . CountryforwhichPCCisrequired Illllllll'llllllllllllllllll LilllllllllllllllllllllllT‘l State/UT 1.ApplicantDetails lllllllllllllllllllllllllll 1.1 Applicant’s Given Name (Given Name means First name followed by Middle PIN name (If any)) (Initials not allowed) m LllllIllllllllllllllllllllllllllllll MobileNumber TelephoneNumber Surname lllllllllll Lllllllllllll LLlllllllllllHLilllllllllllllﬂ E-maillD Llllllll1|||||||HHHHHHﬂ LlllllllllIllllllllllllllllllllllllﬂ 3.2 Is permanent address same as present address? [:1 Yes E] No 2. Famil Details y If no, provide detailsiin Column 4 below

124 fhe Passports Rules, lgSO Permanent Residential Address (If it is different from address)

House No. and Sireet Name

rrrrn District

[Sch. ilt

present residential

Mobile Number

rT-rrrrrrrn E-mail ID

Telephone Number

Village or Town or City

Police Station

State/UT

Country

References in your Village or Town or City First Reference Name and Address

5.2

Mobile Number Telephone Number

Second Reference Name and Address

Mobile Number Telephone Number

6. Other details Any criminal proceedings pending against you before a court in India? f, yes I NoIf yes, please attach relevant document. 7. Enclosures 1.

8. Self Declaration

The Passports Rules, 1980

10.

I owe allegiance to the sovereignty, unity and integrity of India, and have not y^Ti1r]Lr:1y]red citizenship.or traver documen-t of anyithlr country, I have not lost,

or been deprived of the citizenship of India and I affirm trtJt tn" l"i..rrii." by me in this form and the enclosures ls true and I am soleiy responsible for its rw anrl I am li"hlo +^ la^ ^^-^l:-^J ^- --^^^^-,L^) 't .-; and I am liable to be penalised or prosecuted if found otlierwli"- i u* u*u."

under the Passport Act, L967 it is a criminal offence to furnish any false information to suppress any material information with a view to obtaining passport or travel

Place Signature/Left Hand Thumb Impression of Applicant (If applicant is minor, either parent to sign)

Date (DD-MM-YYYY)

INSTRUCTIONS FOR FILLING-UP THE POLICE CLEARANCE CERTIFICATE (PCC) APPLICATION FORM

GENERAL INSTRUCTIONS This PCC Application Form is machine-readable..It will ber scanned by the ICR

will not be accepted.

' use CAPITAL LETTERS only, throughout the application form, as shown in the

Applicant's Given Name s lH lA S H It

Correct Use standard fonts and avoid stylized writing. Use black or.blue ball point pen only. Do Nor fill the application form with ink- pen or pencil. Write as clearly as possible. Use a pen with a thinnest possible tip. Put a cross (8) .il the boxes.where you have to choose one or more options asyour answer and leave the other.option(s) blank. For example, if your gender is male, put a cross in the box againit male as shown in thJ imagJ below- Gender (ffi) Male (]) Female ?_"-YT

p", dots fi), tick marks Ml), etc, in the boxes, to choose rhe appropriate oPnon as your answer. Write clearly- within the boxes without touching the boundaries. Try and write in the centre of the box, as shown in the imagjelow-

MI E I H IT IA Correct

o Leave one box blank after each complete word, while filling up the boxes, Father's Given Name

DIE IV IA N clllrlclx E S H

rs.._Incomplete or inappropriately-filled application form tollow the instructions given below while filling the form.

licant's Given Name

naofrcat

Sch. llll

124 The Passports Rules, 1980 [Sch. III zSch. Ill] The Passports Rules, 1980 125 4. Permanent Residential Address (If it is different from present residential 4. 9. address) 5_ 10_ House No. and Street Name IIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIII Village or Town or City I_I_I_I_I_I I_IIIIIIIIIIIIIIIIIIIIIIIIFI 8. Self Declaration I owe allegiance to the sovereignty, unity and integrity of India, and have not voluntarily acquired citizenship or travel document of any other country. I have not lost, urrendered or been deprived of the citizenship of India and I affirm that the information . given by me in this form and the enclosures is true and I am solely responsible for its District accuracy, and I am liable to be penalised or prosecuted if found otherwise. I am aware LI I I I I I I I I I I I I I I I I I I I I I I I I I x-that under the Passport Act, 1967 it isa criminal offence to furnish any false information Police Station ‘or to suppress any material information with a View to obtaining passport or travel a document. I_LIIIIIIIIIIIIIIIIIIIIIIIII Place Signature/LeftHandThumb State/UT Impression of Applicant (If II I I I I I I I I I I I I I I I I I I I I I I I II applicantisminor,eitherparent Country to sign) LIllIIIIIIIIIIIIIIIIIIIIIH Date(DD-MM-YYYY> PIN [I] ' CD " CECE] CHICKS] INSTRUCTIONS FOR FILLING-UP THE POLICE CLEARANCE CERTIFICATE Mobile Number Telephone Number I. (PCC) APPLICATION FORM LIIIIIIIIH IIIIIIIIIIIW ,A-GENERALINSTRUCTTONS Email ID This PCC Application Form is machine-readable. .It will be scanned by the ICR scanners. Incomplete or inappropriately—filled application form will not be accepted. Please follow the instructions given below while filling the form. Use CAPITAL LETTERS only, throughout the application form, as shown in the image below— IIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIIII 5. References in your Village or Town or City 5.1 First Reference Name and Address LI I I I Applicant’s Given'Name Applicant’s Given Name sIhIaIsIhIi SIHIAISIHII Incorrect Correct IIIIIIIIIIIIIIIIIIIIIII IIIIIIIIIIIIIIIIIIIIIIII IIIIIIIIIIIIIIIIIIIIIII ill I I CECIIEEEEEEED Mobile Number Telephone Number IIIIIIIIIﬂ LIIIIIIIIIII_I 5.2 Second Reference Name and Address I_IIIIIIIIIIIIIIIIIIIIIIIII LIIIIIIIIIIIIIIIIIIIIIIIIII I_IIIIIIIIIIIIIIIIIIIIIIIII CECEDZEEEEED Mobile Number Telephone Number I_IIIIIIIIII LIIIIIIIIIIIj 6. Other details Any criminal proceedings pending against you before a court in India? I:I Yes E] No If yes, please attach relevant document. 7—”.— ' Use standard fonts and avoid stylized writing. ' Use black or blue ball point pen only. Do NOT fill the application form with ink— pen or pencil. 0 Write as clearly as possible. Use a pen with a thinnest possible tip. 0 Put a cross (K) in the boxes where you have to choose one or more options as your answer and leave the other option(s) blank. For example, if your gender is male, put a cross in the box against male as shown in the image below~ Gender (K) Male (I:I) Female Do NOT put dots (EI), tick marks (E), etc, in the boxes, to choose the appropriate option as your answer. 1 :3 ' Write clearly within the boxes without touching the boundaries. Try and write in the centre of the box, as shown in the image below—— ‘ mm M E H T A ncorrect J Correct 7. Enclosures 0 Leave one box blank after each complete word, while filling up the boxes. 1. 6. Father’s Given Name Father’s Given Name 2. 7. IBIEIVIAINIGIJIIIGINIEISIHI EIEIVIAINIGI IJIIIGINIEISIHI 3' 8' Inr‘nrrpr‘t run... 7'

126 The Passporls Rules, 1980 [Sch. lll

Do NOT write anything outside the given boxes. Adjust the information you need to fi1l, within the given number of boxes. Do NOT overwrite in case of a mistake. |ust strikeout the character and continue to write in the next box. S IR I D I-DIAIR

Incorrect Correct ' Do NOT fold or smudge the application form' . Do NOT write "NA" or "N/A" or "NOT APPLICABLE" in any boxes in the form

to convey that the column is not relevant for your case. Leave that column blank'

Furnishing of Incorrect information/suppression of information wouid lead to rejection of afplication and would attract penal provisions as prescribed under the Passports Act,1967.

WHERE TO ,APPLY: You can appiy at Passport Seva Kendra (PSK)/Mini Passport Seva Kendra (Mini PSK), within the jurisdiction of your Passport Office. In order to locate the application submission centre please visit our website www.PassPortindia'gov'in

S.No. Service Levels

PCC will be issued on the same day at PSK/ Mini PSK.

PCC will be issued only after completion of police verification process. After PVR is received, Passport Office will inform the applicant through e-mail/ letter. Applicant has to come to the Passport Office with his/her passport to collect PCC. Country for which PCC is being issued will be stamped on the passport.

B. COLUMN-WISE GUIDELINES FOR FILLING-UP "PCC APPLICATION FORM"

Signature/Thumb impression: . This signature/thumb impression will be scanned and captured in the system.

Therefore, it must be kept sirictly within the box, without touching the boundaries.

. Illiterate applicants should put their left hand thumb impression instead of signature. Uie right hand thumb in case the applicant's left thumb to permanently disfigured and unfit for use'

' In case of minor applicants, this box should contain the minor's signature or thumb impression as the case may be. Minor's parents should not put their signature or thumb impression in this box.

r t lco nn1-r hlrrp /hlark hnll nnint nen for qisnatttre.

Police Verification Report (PVR)/ Observation in System Police Verification Report in respect of the existing passport is clear and there is no subsequent adverse entry in the system (a) Police Verification was not required when the passport was issued as the applicant was then a minor and has now become a major (b) Poiice Verification was not required when the passport was issued as the applicant was a dependent of a government employee (c) Police Verification process could not be completed at the time of issuance of passport due to various reasons (d) Appiicant's present address is different from that mentioned in the passport (e) Any other such cases where passPort was issued without police verification

Sch. llll

Passport Details:

The Passports Rules, 1980

o In the box adjacent to the signature box, write details of your passport. o write the passport number, date on which the passport was issued to you, date

on which the passport expires, and prace at which the passport was issued to yorr. o write the Date of Issue and Date of Expiry in the DD-MM-yyyy (date-month-

year) format. o Write the country for which pCC is required, in the given boxes. Lmn 1: Applicant Details

1.1.: Applicant's Given Name €t Surnante> You must furnish your full name as it appears in the passport. For instance, if the details in your passport are given as:

Sumame: JAIN Given Name: PIYUSH KUMAR

Thenwritethegivennameasffiintheboxesprovidedfor icant's Given Name. write the surname urFlfTwI in the boxes provided for

mn 2: Family Details 2,7, 2.2, 2.3 €r 2,4> Write your family details as asked. in the pCC Application

r You need to attach Court decree/order in respect of your legal guardian. ' Ij rour spouse has a passport, write his/her name in Column 2.4 as written in

the passport.

Nor FILL COLUMNS 3, 4 and 5 UNLESS youR PRESENT ADDRESS IS ERENT FROM THE ADDRESS MENTIONED IN YOUR PASSPORT

3: Present Residential Address Details

3.7: House No. and Street Name>

Please note that heavy penalty is applicabie if the applicant provides false information suppresses information regarding present residentii acldress details.

write complete postal address of your present residence (house number, street e, village or town or ciiy,.district, police itation, state or Union Territory, country pin) under the respective headings. Yor"r must. also w.rite your contact details, if any (mobile number, telephone numberr area code), and e-maii ID).

3,2: ls pemtanent address same as present address?> Put a cross.against Yes or No to indicate if your permanent address is the same as'present address. If your permanent address is not the same as your present address, then you are ired to furnish the details in Column 4.

The Passports Rules, 1980 [Sch. III 1 26 '- Do NOT write anything outside the given boxes. Adjust the information you need to fill, within the given number of boxes. 0 Do NOT overwrite in case of a mistake. Just strikeout the character and continue to write in the next box. ISIRIIIDIFBIIAIRI FIRIIIDDEGHIAIRI Incorrect Correct ' DO NOT fold or smudge the application form. 0 Do NOT write ”NA” or ”N/A” or ”NOT APPLICABLE” in any boxes in the form to convey that the column is not relevant for your case. Leave that column blank. Furnishing of Incorrect information/ suppression of information would"‘lead to rejection of application and would attract penal provisions as prescribed under the Passports Act, 1967. WHERE TO APPLY: You can apply at Passport Seva Kendra (PSK) / Mini Passport Seva Kendra (Mini PSK), within the jurisdiction of your Passport Office. In order to locate the application submission centre please visit our website www.passportindia.gov.in S.No. Police Verification Report (PVR)/ Service Levels Observation in System p 1. Police Verification Report in respect of the PCC will be issued on the existing passport is clear and there is no same day at PSK/ Mini PSK. subsequent adverse entry in the system 2. (a) Police Verification was not required when PCC will be issued only after completion of police verification process. After PVR is received, Passport Office will inform the applicant through e-mail/ letter. Applicant has to come to the Passport Office with his/ her passport to collect PCC. Country for which PCC is being issued will be stamped on the passport. the passport was issued as the applicant was then a minor and has now become a major (b) Police Verification was not required when the passport was issued as the applicant was a dependent of a government employee (c) Police Verification process could not be completed at the time of issuance of passport due to various reasons (d) Applicant’s present address is different from that mentioned in the passport (e) Any other such cases where passport was issued without police verification B. COLUMN-WISE GUIDELINES FOR FILLING-UP ”PCC APPLICATION FORM” Signature/Thumb impression: 0 This signature/ thumb impression will be scanned and captured in the system. Therefore, it must be kept strictly within the box, without touching the boundaries. O Illiterate applicants should put their left hand thumb impression instead of signature. Use right hand thumb in case the applicant’s left thumb to permanently disfigured and unfit for use. 0 In case of minor applicants, this box should contain the minor’s signature or thumb impression as the case may be. Minor’s parents should not put their signature or thumb impression in this box. 0 Ilcn nnlv kII1Q /l1lar'lo hall nnint npn fnr sianatnre. Sch. Ill] The Passports Rules, 1980 127 Passport Details: In the box adjacent to the signature box, write details of your passport. Write the passport number, date on which the passport was issued to you, date on which the paSSport expires, and place at which the passport was issued to you. Write the Date of Issue and Date of E ‘ ' - year) format. xpiry in the DD MM-YYYY (date-month— . Write the country for which PCC is required, in the given \boxes. Column 1: Applicant Details ‘ p<Column 1.1: Applicant’s Given Name 6’ Surname> 0 You must furnish your full name as it appears in the passport. 0 For instance, if the details in your passport are given as: Surname: JAIN Given Name: PIYUSH KUMAR , Then write the given name asﬁmmmm K U M All: in the boxes provided for Applicant’s Given Name. Write the surname asm in the boxes provided for Surname. Column 2: Family Details ‘ <Column 2.1, 2.2 . - . . _ ‘Form> , 2 3 6’ 2.4> Write your family details as asked 111 the PCC Application 0 You need to attach Court decree/ order in respect of your legal guardian. 5’ Sp 5 has a pass 01': W Ilte lllS he - I . If Our 011 e p / r naIIle In COIUIILII 2 4 as W Ilttell 1“ 0 NOT FILL COLUMNS 3 4 and 5 UNLESS YOUR . , PRESENT ADDRESS DIFFERENT FROM THE ADDRESS MENTIONED IN YOUR PASSPORT Is Column 3: Present Residential Address Details Please note that heavy penalty is a l' ' ' ' ‘ . pp 1cable if the a beam rov1des f l f ' or suppresses information regarding present residential: addreis details.a se m ormatlon <Calumn 3.1: House No. and Street Name> Write complete postal address of your present residence (house number, street name Village or town or city district 1' ' ‘ ' I. , , p01ce station, State or Union Territor and pm) under the respective headings. y, country You must also write your contact details if ‘ (with area code), and email ID), , any (mobile number, telephone number <Column 3.2: Is permanent address same as present address?> Put a cross against Yes or No to ' ' ' indicate if our ermanent add ' » your present address. y P fess 13 the same as If your permanent address is not the . . . same as our resent address, th required to furnish the details in Column 4. Y P en You are

Column 4: Permanent Residential Address (If it is different from present residential address)

. ^If your Permanent address is different from the present address (mentioned by youin Column 3), only then fill details in this Column. - Write complete postal address of your permanent address details (house number,

street name,, village or town or city, police district, police station, State or Union Territory, :o"ll|y and pin) under the respective headings, along with the contact details, if any (mobile number, telephone number (with area codef and e-mail ID) of the p"rroil residing at the permanent address.

Column 5: Reference in your village or town or city in respect of your present address <Column 5.7 and 5.2: First Reference Name and Adilress and Second Reference Name and Adibess>

Write the name, complete postal address and contact detaiis (if any), including mobile number and. telephone number (with area code), of two persons in your village"or town or city who knows you and who can be contacted while carrying out potice v"erification. Column 6: Other Details

.Put a cross_against Yes or No to indicate if any criminai proceedings are pending a.gainst you before a court in India. If yes, you ire required to attac"h the ieievani documents with the PCC application Form. Column 7: Enclosures - Please see Section C below. Column 8: Self Declaration

. In the space provided below the self declaration, put your signature or left hand thumb.impression (right hand.thumb impression, if left-hand is peimanently disfigured or unfit for use), along with date (in DD-MM-yyyy format) and place.

128 The Passports Rules, lgSO

If the applicant is a minor, either parent or legal guardian is required to sign. C. LIST OF SUPPORTING DOCUMENTS

_^^Self-attested Photocopies of foliowing documents must be attached along with the PCC application Form:-

1. Passport in original with*self-attested photocopy of its first two and last two pages, including ECR/Non-ECR page (previously reNR) and the page of observatioi (iiincluding ECR/Non-ECR page (previousty the page of observation (if any), madeby Passport Issuing Authority and validity extens"ion page, if u.y, i.t respect of short validity passport.respect of short validity passport.

2. Proof of Present Address (if address is different From passport). D. FEE DETAILS

''The fee to be paid along with the pCC apprication Form is Rs. 300. .

I9_t can pay at ?assport Seva Kendra (pSK)/ Mini passport Seva Kendra (Mini PSK) in cash 5nly.

Note.- Fee schedule would be restructured after the nationwide roilout of the passport Seva

Project

3. The existin$ passport application Forms will continue to remain in force till Passport Seva Project is implemented across the country.l

f The Passports Rules, lgg0

SCHEDULE III PART II

(See rule 6) Form of Guarantee

1[*r+]

2[PART III (Rule 11)

Forms of Passport or traael document

*FORM P.1 Form of Diplomatic passport

*3[FORM P_1(A)] Form of Diplomatic passport

*FORM P-2 Form of Officinl passport

"3[FORM P-2(A)1 Form of Oficial passport

*FORM P-3 passport

*FORM P-3(A) Form of Ordinary passport

*4[FORM P-41

Form of Emergency Certificate

*s[FORM P-5]

Form of ldentity Certificate

*FORM P-6 Form of

_India-Bangladesh passport

for Traael Between India and Bangladish

*FORM P.7 Form of India-Sri lanka passport

)

Form of Guarantee omi*ed by G.s.R. g60(E), dated 1st November, 19g5 (w.e.f. 1-11-198s). Subs. by G.S.R. 469(E), dated 24th lune, 1982, for part III (w.e.f. 1,_6_1982). Ed. For relevant Form(s) contact concemed passport Office. Ins. by G.S.R. 684(E), dated 15th June, 1992 (w.e.f, 23_7_tgg2). Subs. by G.S.R. 625(E), dared 26th 1u|y,2070, for Form p-4 (w.e.f. l2_B-201,0). Subs. by G.S.R. 93, dated 26th June,2009, for Form p-5 (w.e.f. 1g_7_200g).

[Sch. lll Sch. llll 129

128 The Passports Rules, 1980 [Sch 1H Sch. Ill] The Passports Ftules, 1980 129 Column 4: Permanent Residential Address (If it is different from present residential I address) If your permanent address is different from the present address (mentioned by you in Column 3), only then fill details in this Column. SCHEDULE III PART II (See rule 6) Write complete postal address of your permanent address details (house number, Form Of Guarantee street name, village or town or city, police district, police station, State or Union Territory, 1pm] country and pin) under the respective headings, along with the contact details, if any 2 (mobile number, telephone number (with area code), and e-mail ID) of the person [PART III residing at the permanent address. (Rule 11) Column 5: Reference in your village or town or city in respect of your present address Forms of P5155170” 0” travel document <Column 5.1 and 5.2: First Reference Name and Address and Second Reference Name and Address> Write the name, complete postal address and contact details (if any), including mobile number and telephone number (with area code), of two persons in your village or town or city who knows you and who can be contacted while carrying out police verification. *FORM P-l Form of Diplomatic Passport *3[FORM P-1(A)] Form of Diplomatic Passport Column 6: Other Details Put a cross against Yes or No to indicate if any criminal proceedings are pending against you before a court in India. If yes, you are required to attach the relevant documents with the PCC application Form. *FORM P-2 Form of Oﬁ‘icial Passport ”[FORM P-2(A)] Column 7: Enclosures - Please see Section C below. Form of Oficial Passport Column 8: Self Declaration In the space provided below the self declaration, put your signature or left hand thumb impression (right hand thumb impression, if left hand is permanently disfigured or unfit for use), along with date (in DD—MM-YYYY format) and place. If the applicant is a minor, either parent or legal guardian is required to sign. C. LIST OF SUPPORTING DOCUMENTS Self—attested photocopies of following documents must be attached along With the ’ PCC application Form:— " *FORM P-3 Passport *FORM P-3(A) Form of Ordinary Passport “[FORM P-4] . Form of Emergency Certiﬁcate 1. Passport in original with self—attested photocopy of its first two and last two pages, '_ including ECR/Non—ECR page (previously ECNR) and the page of observation (if E any), made by Passport Issuing Authority and validity extension page, if any, in respect of short validity passport. ‘ *5[FORM P-5] Form of Identity Certiﬁcate >”FORM P-6 Form of India-Bangladesh Passport for Travel Between India and Bangladesh 2‘. Proof of Present Address (if address is different From passport). D. FEE DETAILS ' The fee to be paid along with the PCC application Form is Rs. 300. 0 You can pay at Passport Seva Kendra (PSK)/ Mini Passport Seva Kendra (Min PSK) in cash only. Note.— Fee schedule would be restructured after the nationwide rollout of the Passport Seva Project ‘ ' ~ *FORM P-7 Form of India-Sri Lanka Passport E“— 1. Form of Guarantee omitted by G.S.R. 860(E), dated lst November, 1985 (w.e.f. 1-11—1985). 2. Subs. by G.S.R. 469(E), dated 24th June, 1982, for Part III (w.e.f. 1-6-1982). Ed. For relevant Form(s) contact concerned Passport Office. 3. Ins. by G.S.R. 684(E), dated 15th June, 1992 (w.e.f. 23-7-1992). 4. Subs. by G.S.R. 675(E), dated 26th July, 2010, for Form P—4 (w.e.f. 12-8-2010). 5. Subs. by G.S.R. 93, dated 26th June, 2009, for Form P-5 (w.e.f. 19-7—2009). 3. The existing passport application Forms will continue to remain in force till the; Passport Seva Project is implemented across the country.] "

130 The passports Hutes, lgBO

*1[FORM P_7AI

Form of India-Sri Lanka passport for Repatriates *IIFORM

P_8]

2ISCHEDLILE IIIA (See sub-rule (2) of rule 5)

st. No.

Description rf Price abroad

1. Form No. 1 for issue of fresh ,urro*(printed in btack ink and ,";iirbi;";i;ii

Passport Offices in India)

Price to be specified by the Govemment from time to time based on the cost of production and distribution

-do-

Not applicable

Form No. 1 for issue of fresh passDorr (printed in btue/black inL u"J-uuiiffiil; Post Offices of India) Form No. 1 for issue of fresh passport (printed in specified colour

".; ;;;i[;htnrough persons specified under clause (b) or rlrst proviso to sub_rule (1) of Rule S

Form No. 2 for miscellaneous services onpassport (printed in brown/chocotutu lltand available at passport Offices i; i";i;and Post Offices in maia; Form No. 2 for miscellaneous services onpassport (printed in specified

"otor. u^Javailable. through persons specified under ctause (b) of first oroviso to sub_rule (1) of Rule 5

F:.,- Nq 3 for passport to be issued in lieu or, rost/.damaged passport (printed in red rnK and available at passport Offices and Post Offices in India)

Ed. For relevant Form(s) contact concemed passport office. Ins. by G.S.R. 684(E), dated rsth /une, 1ss2i;.;i.;-7_1es2). subs' by G's'R' 485(E). darp-d 23rd May, 2000, ior sciat*_me(w.e.f. 1-8-2000). Earrier schedtileIILA was subsrjtuted [y c.s.R. srotei art"i ^r"#;;, teee (w.e.f. Ls_7_tess).

-do- Not applicable

Price to be specified by the Govemment from time to time based on the cost of production and distribution

-do-

Not applicable

Sch. lVl The Passports Rutes, l9g0

7. Form No.3 fo. prffi ot I?:.t/damaged passporr (printed in

Not applicable specified colour and availabie throush persons specified under clause 1b) of the fiist proviso to sub-ruie (1) of Rule 5 Forms No. EA p-1 Ext. for issue of fresh passport and EA p_2 Ext. for miscellaneous services on passport.

Not applicable

SCHEDULE OF FEES PAYABLE IN RESPECT OF APPLICATIONS TORPASSPORT AND TRAVTT OOCUN,rrrurS SI. No. pu.

Normal Fee Ta*aal fee (inclusive of normal fee)

India Abroad lrdia Abroad Rs. $€ Rs. $ €

(for Euro countries)

PASSPORT*

' *:,1'jTr',j"gtllZ rresh passporr or 1s00 zs 60 3s00 22s 240il! G. ";,i,ffi;"'

:,'"'i:T"']t"":: o,Xr,."; applicable to minors ni,:;;-;;'"r;ilili?":l,jhe age group or

, [::J'jT, "J**llZ rresh passport or 2000 1oo 7s 4000 2s0 2s5 h;;;;;' ;.i,;j;;"' :,"'l:1"'1t",:: r,lt: applicabte ro minors in rhe ail*g;.r;:; fifteen to eighteen years,)

' ,11:'l'iff,.?l1i:rurlTl"xii:Hil# 1000 s0 40 3000 2oo 220Derow elghteen years of age with valiciitv()r nve years or till the mlnor attains thlage of eighteen years, _ni.f,""".'i"';;il;

Form No. EA p-S for issue of Certificate of Not applicablel

IIS:HEDULE tv (See rule 8)

1. Subs. by C.S.R. T}L'l,), dated 28th September, 2012, for Schedule tV (w.e.f. L_10_2012).Earrier scheduJe rv was_ subsrituted 6v e-sii ,-r-19tri, ai'"a="#L'i*r,*n, 2002 (w.e.r.

:1-?.: "J,ffii l5f "f"',,f;: nr i*l*;: ;ih"'-';: o# i#l z s.s.z 0 0 z), ;i

[Sch. lll 't31

-do-

130 The Passports Rules, 1980 [Sch. Ill Sch. IV] The Passports Rules, 1980 131 “(FORM P-7A] 1 2 3 4 Form of India—Sri Lanka P5153170” for Repatriates 7. Form No. 3 for passport to be issued in lieu -do- Not applicable of lost/damaged passport (printed in specified colour and available through persons specified under clause (b) of the first proviso to sub-rule (1) of Rule 5 “lFORM P-8] 2[SCHEDULE IIIA (See sub-rule (2) of rule 5) 8. Forms No. EA P—l Ext. for issue of fresh Not applicable Free 31. Description of passport application forms Price in India Price abroad passport and EA P—2 Ext. for miscellaneous No. services on passport. 1 2 3 4 9. Form No. EA P—5 for issue of Certificate of Free Not applicable] 1. Form No. 1 for issue of fresh passport Price to be Not applicable Identity. (printed in black ink and available at all specified by the Passport Offices in India) Government from time to time based on the cost of production and distribution 1[SCHEDULE IV (Sec rule 8) SCHEDULE OF FEES PAYABLE IN RESPECT OF APPLICATIONS FOR PASSPORT AND TRAVEL DOCUMENTS SI. No. Particulars of application Scale of fees Normal Fee Tatkaal fee (inclusive of normal fee) India Abroad India Abroad Rs. $ € Rs. $ € 2. Form No. 1 for issue of fresh passport (printed in blue/black ink and available at Post Offices of India) 3. Form No. 1 for issue of fresh passport -do- (printed in specified colour and available -do- Not applicable Not applicable through persons specified under clause (b) (for Euro of first proviso to sub—rule (1) of Rule 5 countries) 4. Form No. 2 for miscellaneous services on 1 2 3 4 5 6 7 8 Not applicable passport (printed in brown/chocolate ink 'do' and available at Passport Offices in India and Post Offices in India) I. PASSPORT—— 1. For issue of ordinary fresh passport or 1500 75 60 3500 225 240 reissue of Passport containing 36 pages having validity of ten years (also applicable to minors in the age group of fifteen to eighteen years) 5. Form No. 2 for miscellaneous services on passport (printed in specified colour and available through persons specified under Government from clause (b) of first proviso to sub-rule (1) of time to time Rule 5 based on the cost of production and distribution Price to be . Not applicable specified by the 2. For issue of ordinary fresh passport or 2000 100 75 4000 250 255 reissue of passport containing 60 pages having validity of ten years (also applicable to minors in the age group of 6. Form No. 3 for passport to be issued in lieu fifteen to eighteen years) of lost/damaged passport (printed in red ink and available at Passport Offices and Post Offices in India) -do- Not applicable 3. For issue of ordinary fresh passport or 1000 50 40 3000 200 220 reissue of passport of 36 pages for minors below eighteen years of age with validity of five years or till the minor attains the . age of eighteen years, whichever is earlier \— 1. Subs. by G.S.R. 731(E), dated 28th September, 2012, for Schedule IV (w.e.f. 1-10-2012). Earlier Schedule IV was substituted by G.S.R. 235(E), dated 28th March, 2002 (w.e.f. 1-4-2002) and amended by G.S.R. 396(E), dated 25th May, 2007 (w.e.f. 29-5—2007) and G.S.R. 390(E), dated 4th June, 2009 (w.e.f. 5-6—2009). R * Ed. For relevant Form(s) contact concerned passport office. 1. Ins. by G.S.R. 684(E), dated 15th June, 1992 (w.e.f. 23—7-1992). 2. Subs. by G.S.R. 485(E), dated 23rd May, 2000, for Schedule [HA (w.e.f. 1-8—2000). Earlier Schedule IIIA was substituted by G.S.R. 516(E), dated 13th July, 1999 (w.e.f. 13-7—1999). « ' «awakens. ».

132 The Passports Rules, 19B0 [Sch. lV

4. For issue of fresh or reissue of India- Bangladesh Passport or passport for any other named foreign couniry with a maximum validity of ten years

5. Replacemgnf of passport of 36 pages having validity of ten years for chan[es in personal particulars

6. Replacement of passport of 60 pages having validity of ten years for chin[es in personal particulars

7. Replacement of passport of 36 pages tor changes in personal particulars for minors below the age of eighteen years with validity of five years or tili the minor attains the age of eighteen years, whichever is earlier

8. Replacement of passport of 36 pages having validity of [en years for deietion of Emlgration- Check Required stamp

9. Replacemgn-t of passport of 60 pages having validity of ten years for deieti-on of Emigration Check Required stamp

II. SPECIAL TRAVEL DOCUMENT. 10. Emergency Certificate

11. Certificate of Identity

12. Additional ordinary passport containing 36 pages for any -country with validity upto one year

III. MISCELLANEOUS SERVICES_ 13. Issue of Police Clearance Certificate or

Surrender Certificate or anv other miscellaneous certificates basei on the Passport

IV. PASSPORTS IN LIEU OF LOST, DAMAGED OR STOLEN_ 14. For replacement of ordinary passport

of 36 pages in lieu of lost, dimagei or stolen passport

15. For replacement of ordinary passport of 60 pages in lieu of lost, diniaged or stolen passport

i000 50 40 NA NA NA

1500 75 60 3500 225

2000 r00 75 4000 250

1000 50 40 3000 2oo

1500 75 6A 3500 225

2000 100 75 4000 250

i000

15 t2 50 40 75 60

NA NA

500 25 20 NA NA NA

3000 150 110 5000 300

3500 175 130 5500 32s

Sch. Vl

Note.-

The Passports Rules, 19BO

1. 'NA'means 'not applicable'. 2. Fee for a passport under Tatkaal scheme is inclusive of normal passport fee. 3. Tatkaal fee will be,charged for issue of fresh passport within 1-7 working days

of the date- of application. In case of reissue of passports, Tatkaal tee -iltt b" applicable for 1-3 working days. The prescribed time limit ls subject to fulfillment of all documentary requirements and completion of requisite formaiities.

4. No Tatkaal fee is payable in the following cases, namely: (i) an applicant who has been advised to go abroad for specialised medical

treatment and consultation (proof required for fee exemption), and an' attendant;

(ii) death abroad of an applicant's spouse, father, mother, child, son-in-law, daughter-in-law,_ grandchild, brother or. his spouse/ sister or her spouse (applicant should provide sufficient details as to when and where death took place);

(iii) a]l Diplomatic or official passport holders (except persons, who were issued short validity diplomatic or offiiial-passports for rhoit rriritr abroad) who apply for an ordinary passport in lieu of-theii Diplomatic or official passport up to three years after expiry of passporf

(iv) casual visitors from India, whose passports are stolen or lost or damaged whiie abroad;

(v) in Missions or Posts abroad, if a passport is issued in normal course on first come first served basis even within Titkaal timeframe;

(vi) inter-country adoption cases if passport is issued within Tatkaal period.]

SCHEDULE V (See rule 19)

CONDITIONS RELATING TO THE ISSUE OF PASSPORT AND TRAVEL DOCUMENT

A passport or travel document is available for travel only to the countries specified therein and must not be utilised for travel to other .orr.rt.i"r. A passport or travel document must not be utilised for travel to countries not recogtrised by the Government of India. A passport or travel document should not be sent out of any country by post. A passport or travel document should not be allowed to pass into the possession of any unauthorised person, The holder of a passport or travel document is personally responsible for its safe custody. It must not be wilfully lost, damaged or destroyed. In case of an unintentional loss or destruction, the fact and cit'cumstances of such loss or destruction should be immediately reported to the nearest passport authority in India or (if the holder of the passport is abioad) to the nearest I;dia; Mission orpost and to the local police. A Passport or travel document must not be altered or mutilated in any way nor any endorsement made in it by any person other than a duly authorised official. If the particulars of children are included in the passport or travel document of parent or guardian, as the case may be, the children shafl not travel alone.

'7,

132 The Passports Flu/es, 1980 [Sch. IV 1 2 4. For issue of fresh or reissue of India- Bangladesh Passport or Passport for any other named foreign country with a maximum validity of ten years 5. Replacement of passport of 36 pages having validity of ten years for changes in personal particulars 6. Replacement of passport of 60 pages having validity of ten years for changes in personal particulars 7. Replacement of passport of 36 pages for changes in personal particulars for minors below the age of eighteen years with validity of five years or till the minor attains the age of eighteen years, whichever is earlier 8. Replacement of passport of 36 pages having validity of ten years for deletion of Emigration Check Required stamp 9. Replacement of passport of 60 pages having validity of ten years for deletion of Emigration Check Required stamp II. SPECIAL TRAVEL DOCUMENT- 10. Emergency Certificate 11. Certificate of Identity 12. Additional ordinary passport containing 36 pages for any country with validity upto one year III. MISCELLANEOUS SERVICES-— 13. Issue of Police Clearance Certificate or Surrender Certificate or any other miscellaneous certificates based on the Passport IV. PASSPORTS IN LIEU OF LOST, DAMAGED OR STOLEN-— 14. For replacement of ordinary passport of 36 pages in lieu of lost, damaged or stolen passport 15. For replacement of ordinary passport of 60 pages in lieu of lost, damaged or stolen passport 1000 50 1500 75 2000 100 1000 50 1500 75 2000 100 NA 15 1000 50 1500 75 500 25 3000 150 3500 175 40 60 75 40 60 75 12 40 60 20 110 5000 NA 3500 4000 3000 3500 4000 NA NA NA NA 130 5500 NA 225 250 200 225 250 NA NA NA NA 300 325 NA 240 255 220 240 255 NA NA NA NA 290 310 Sch. V] The Passports Rules, 1980 133 Note.— 1. ’NA' means ’not applicable’. 2. Fee for a paSSport under Tatkaal scheme is inclusive of normal passport fee. 3. Tatkaal fee will be charged for issue of fresh passport within 1-7 working days of the date of application. In case of reissue of passports, Tatkaal fee will be applicable for 1—3 working days. The prescribed time limit is subject to fulfillment of all documentary requirements and completion of requisite formalities. 4. No Tatkaal fee is payable in the following cases, namely: (i) an applicant who has been advised to go abroad for specialised medical treatment and consultation (proof required for fee exemption), and an attendant; (ii) death abroad of an applicant’s spouse, father, mother, child, son-in-law, daughter-in—law, grandchild, brother or his spouse, sister or her spouse (applicant should provide sufficient details as to when and where death took place); (iii) all Diplomatic or Official passport holders (except persons, who were issued short validity diplomatic or official passports for short visits abroad) who apply for an ordinary passport in lieu of their Diplomatic or Official passport up to three years after expiry of passport; (iv) casual visitors from India, whose passports are stolen or lost or damaged while abroad; (v) in Missions 0r Posts abroad, if a passport is issued in normal course on first come first served basis even within Tatkaal timefrarne; (vi) inter-country adoption cases if passport is issued within Tatkaal period] SCHEDULE V (See rule 19) CONDITIONS RELATING TO THE ISSUE OF PASSPORT AND TRAVEL DOCUMENT 1. A passport or travel document is available for travel only to the countries specified therein and must not be utilised for travel to other countries. 2. A passport or travel document must not be utilised for travel to countries not recognised by the Government of India. 3. A passport or travel document should not be sent out of any country by post. 4. A passport or travel document should not be allowed to pass into the possession of any unauthorised person. The holder of a passport or travel document is personally responsible for its safe custody. It must not be wilfully lost, damaged or destroyed. In case of an unintentional loss or destruction, the fact and circumstances of such loss or destruction should be immediately reported to the nearest passport authority in India or (if the holder of the passport is abroad) to the nearest Indian Mission or Post and to the local police. A Passport or travel document must not be altered or mutilated in any way nor any endorsement made in it by any person other than a duly authorised official. If the particulars of children are included in the passport or travel document of parent or guardian, as the case may be, the children shall not travel alone.

134 The Passports Rules, l9B0 [Sch. V

10.

11.

1.2.

Children, whose names are included in the passport or travel document of their P]1e1t or legal guardian, should apply for a separate passport on attaining the ageof 15 years. when a citizen of India abroad is to be repatriated to India at the expense of Government of India, he shall surrender his passport or travel document to theIndian Mission or Post repatriating him and outuiin un E*"rg"""y Certificate for direct return to India. The holder of

-a-n Emergency Certificate, on arrival in India, shall surrender it to the

lmmigration Check Post. The passport or travel document should be surrendered to the passport authority if he ceases to be eligible to hold one. A diplomatic or official passport shall automatically cease to be valid if the person to whom it was issued ceases to exercise the functions which rendered him

"'tlgiUt"to receive a_ diplomatic or official passport. In such an event, the passport srrill be surrendered to the passport authority.

THE PASSPORTS APPLICATION (FACILITATION AND PROCESSING)

RULES, 20101

In exercise of the powers conferred by clause (i) of sub-section (il of section 24 of the Passports Act, 1967 (1-5 of L967), the Central Goaernment herelry makes the following rules, namely:-

1. Short title and commencement.-(1) These rules may be called the Passpofts Application (Facilitation and Processing) Rules, 2010.

(2) They shall come into force on the date2 of their publication in the Officiat Gazette.

2. Deflnitions.-(1) In these rules, unless the context otherwise requires,- (:l) "Act" means the Passports Act, 1967 (15 of 1967); (b) "Mini-Passport Seva Kendra" means a small passport application

processing centre under the Passport Seva Project; (c) "Passport Seva Kendra" means a passport application processing

cenke under the Passport Serza Project; (d) "Passport Seva Project" means the public private parlnership modei

project to accept and process passport applications, issue of passport, maintain data thereto and all other works connected therewith;

(e) " Schedule" means the Schedule annexed to these rules; (0 "section" means section of the Act; (g) "Service Provider" means a person or entity which is awarded the

contract for implementing a Passport Seva Project. (2) Words and expressions used herein and not defined, but defined in the Act

shall have the meaning respectively assigned to them in the Act. 3. Passport Seva Kendras"-(1) The Passport Seva Kendras under the Passport

Seva Project shall be set up by the Service Provider with the approval of the Central Govemment.

(2) The Passport Seva Kendra as specified in column (2) of Scheduie I shall operate within the jurisdiction of the Passport Office shown against it in column (3) of the said Schedule.

4. Mini-Passport Seva Kendras.-The Mini-Passport Seva Kendra as specified in column (2) of Schedule II shall operate within the jurisdiction of the Passport Office shown against it in column (3) of the said Schedule"

Tlde G.S.R. 371(E), dated 28th April, 2010, Pt. II, Sec. 3(i), dated 3rcl May, 2010. Came into force on 3-5-2010.

published in the Cazette of India, Extra.,

134 The Passports Rules, 1980 [Sch. V 10. 11. 12. Children, whose names are included in the passport or travel document of their parent or legal guardian, should apply for a separate passport on attaining the age of 15 years. When a citizen of India abroad is to be repatriated to India at the expense of Government of India, he shall surrender his passport or travel document to the Indian Mission or Post repatriating him and obtain an Emergency Certificate for direct return to India. The holder of an Emergency Certificate, on arrival in India, shall surrender it to the Immigration Check Post. The passport or travel document should be surrendered to the passport authority if he ceases to be eligible to hold one. A diplomatic or official passport shall automatically cease to be valid if the person to whom it was issued ceases to exercise the functions which rendered him eligible to receive a diplomatic or official passport. In such an event, the passport shall be surrendered to the passport authority. THE PASSPORTS APPLICATION (FACILITATION AND PROCESSING) RULES, 20101 In exercise of the powers conferred by clause (i) of sub-section (2) of section 24 of the Passports Act, 1967 ( 15 of 1967), the Central Government hereby makes the following rules, namely:— 1. Short title and commencement—(1) These rules may be called the Passports Application (Facilitation and Processing) Rules, 2010. ‘ (2) They shall come into force on the date2 of their publication in the Official Gazette. 2. Definitions—(1) In these rules, unless the context otherwise requires,— (51) ”Act” means the Passports Act, 1967 (15 of 1967); (b) ”Mini—Passport Seva Kendra” means a small passport application processing centre under the Passport Seva Project; (c) ”Passport Seva Kendra” means a passport application processing centre under the Passport Seva Project; (d) ”Passport Seva Project” means the public private partnership model project to accept and process passport applications, issue of passport, maintain data thereto and all other works connected therewith; (e) ” Schedule” means the Schedule annexed to these rules; (f) ”section" means section of the Act; (g) ”Service Provider” means a person or entity which is awarded the contract for implementing a Passport Seva Project. (2) Words and expressions used herein and not defined, but defined in the Act shall have the meaning respectively assigned to them in the Act. 3. Passport Seva Kendras.-(1) The Passport Seva Kendras under the Passport Seva Project shall be set up by the Service Provider with the approval of the Central Government. (2) The Passport Seva Kendra as specified in column (2) of Schedule I shall operate within the jurisdiction of the Passport Office shown against it in column (3) of the said Schedule. 4. Mini-Passport Seva Kendras.—The Mini-Passport Seva Kendra as specified in column (2) of Schedule 11 shall operate within the jurisdiction of the Passport Office shown against it in column (3) of the said Schedule. 1. Vide G.S.R. 371(E), dated 28th April, 2010, published in the Gazette of India, Extra, Pt. II, Sec. 3(i), dated 3rd May, 2010. 2. Came into force on 3-5-2010. “as"!

...e . seet vt.o ^py,tcauon (Faalitation and processing) Rutes, 2010

SCHEDUL,E I [Sch.

[See sub-rule (2) of rule 3] S1. No. Passport S"l, K".,d*I Passport OffiE

(1) (2)

1..

10.

11.

t2.

13.

14.

15.

16.

17.

18.

t9.

20.

21.

22.

23.

24.

25.

26.

27.

28.

29.

30.

31.

32.

33.

u. 35.

36.

37.

(3) Ahmedabad-1

Ahmedabad-2

Vadodara (Baroda) Rajkot

Amritsar Bangalore-L

Bangalore-2

HubliDharwad Mangalore

Bareilly

Bhopal

Bhubaneswar

Chandigarh

Ludhiana

Ambala

Chennai-1

Chennai-2

Chennai-3

Kochi

Thrissur

Alappuzha

Ernakulam (Rural) Kottayam Coimbatore

Dehradun

Delhi-1

Delhi-2

Gurgaon

Ghaziabad

Guwahafi

Hyderabad- 1 Hyderabad-2

Hyderabad-3

Vijayawada

Nizamabad

Tirupathi

Jaipur

Ahmedabad

Amritsar Bangalore

Bangalore

Bareilly

Bhopal

Bhubaneswar

Chandigarh

Chennai

Kochi

Coimbatore Dehradun

Delhi

Ghaziabad

Guwahati

Hyderabad

Jaipur

sch. ll The Passports Apprication (Facirit^tion and processing) Rures, 2oro 1a7 (3)(2)

(1)

38.

39.

40.

41..

a. 43.

u. 45.

46.

47.

48.

49.

50.

51. q,

53.

54.

55.

56.

57.

58.

59.

60.

61..

62.

63.'

&. 65.

66.

67.

68.

69.

70.

7t. 72.

/3.

74.

75.

76.

77.

]odhpur Sikar

Jalandhar-L

falandhar-2 Hoshiarpur

]ammu Kolkata

Bahrampur

Kozhikode-1

Kozhikode-2

Kannur-L

Kannur-2

Lucknow

Varanasi

Kanpur Gorakhpur Madurai

Tirunelveli

Malappuram

Mumbai-1

Mumbai-2

Mumbai-3

Nagpur Panaji

Patna

Pune

Raipur

Ranchi

Srinagar

Surat

Shimla

Thane

Nashik

Tiruchirappalli

Thanjavur-1

Thanjavur-2

Thiruvananthapuram

Thiruvananthapuram (Rural)

Jaipur

falandhar

]alandhar

Jammu Kolkata Kolkata Kozhikode Kozhikode Kozhikode Kozhikode Lucknow Lucknow Lucknow Lucknow Madurai

Madurai Malappuram

Mumbai Mumbai Mumbai Nagpur Panaji

Patna

Pune

Raipur

Ranchi

Srinagar

Surat

Shimla

Thane

Tiruchirappalli

Thiruvananthapuram

ThiruvananthapuramKollam

Visakha

...- . as... uuo ripplluallon (maturation and Processing) Rules. ébzo Sl. No. Passport Seva Kendras Passport Office MC (1) (2) (3) . PPNL‘“ 990N901 >WUJQJ (HWQJUJNNNNN N991$.02Neppwﬁgw§5535$553535553 SCHEDULE I [See sub-rule (2) of rule 3] Ahmedabad—l Ahmedabad-2 Vadodara (Baroda) Rajkot Amritsar Bangalore-1 Bangalore-2 Hubli—Dharwad Mangalore Bareilly Bhopal Bhubaneswar Chandigarh Ludhiana Ambala Chennai-1 Chennai-2 Chennai-3 Kochi Thrissur Alappuzha Ernakulam (Rural) Kottayam Coimbatore Dehradun Delhi-1 Delhi-2 Gurgaon Ghaziabad Guwahati Hyderabad- l Hyderabad—2 Hyderabad-3 Vijayawada Nizamabad Tirupathi Jaipur ' Ahmedabad Ahmedabad Ahmedabad Ahmedabad Amritsar Bangalore Bangalore Bangalore Bangalore Bareilly . Bhopal Bhubaneswar Chandigarh Chandigarh Chandigarh Chennai Chennai Chennai Kochi Kochi Kochi Kochi Kochi Coimbatore Dehradun Delhi Delhi Delhi Ghaziabad Guwahati Hyderabad Hyderabad Hyderabad Hyderabad Hyderabad Hyderabad Jaipur [Sch. 1 ' ‘ :4": untowaru‘ MM ‘ Sch. I] The Passports Application» (FacilitatiOn and Processing) Rules, 2010 137 (1) (2) . (3) 38. Jodhpur Jaipur 39. Sikar Jaipur 40. Jalandhar-l Jalandhar 41. Jalandhar-Z Jalandhar 42. Hoshiarpur Ialandhar 43. Jammu Jammu 44. Kolkata Kolkata 45. Bahrampur Kolkata 46. Kozhikode—1 Kozhikode 47. Kozhikode-2 Kozhikode 48. Kannur-l Kozhikode 49. Kannur~2 Kozhikode 50. Lucknow Lucknow 51. Varanasi Lucknow 52. Kanpur Lucknow 53. Gorakhpur Lucknow 54. Madurai Madurai 55. Tirunelveli Madurai 56. Malappuram Malappuram 57. Mumbai-1 Mumbai 58. Mumbai—2 Mumbai 59. Mumbai~3 Mumbai 60. Nagpur Nagpur 61. Panaji Panaji 62. Patna Patna 63.x Pune Pune 64. Raipur Raipur 65. Ranchi Ranchi 66. Srinagar Srinagar 67. Surat Surat 68. Shimla Shimla 69. Thane Thane 70. Nashik Thane 71. Tiruchirappalli Tiruchirappalli 72. Thanjavur-l Tiruchirappalli 73. Thanjavur-Z Tiruchirappalli 74. Thiruvananthapuram Thiruvananthapuram 75. Thiruvananthapuram (Rural) Thiruvananthapuram 76. Kollam Thiruvananthapuram 77. Visakhapatnarn Visakhapatnarn

138 The Fassports Application (Facilitation and processing) Rules, 2Ol0 [Sch. ll SCHEDULE II

(See rule 4) Sl. No. Mini Passport Seva Kendras Passport Office

(2)(i) (3) 1.

6. n

10.

11.

L2.

13.

14.

Agartala

Aizawl Darbhanga

Gangtok

Imphal Kharagpur Kohima

Leh

Gulbarga

MEA Branch Secretariat, Kolkata Puducherry

Shillong

Siliguri Itanagar

Kolkata

Guwahati

Patna

Kolkata

Guwahati Kolkata

Guwahati Srinagar

Bangalore

Kolkata

Chennai

Cuwahati Kolkata

Guwahati

THE PASSPORT (ENTRY INTO INDIA) ACT, 1920

INTRODUCTION

. Tl" rules requiring passports for egress from and ingress into India were isstted under the Defence of India Act which expired after the end of the wur, Jut it was desired to retain power to continue Lhe system in whole or in part. brinpinc the Indian practice into line with that of other parts of the British d;p;;-;"J;? foreign natio.s. Accordingly the Indian passport Bili was introduced in the Legislature.

STATEMENT OF OBJECTS AND REASONS The present rules requiring passports for egress from and ingress into India

were issued under the Defence bf tnaia Act whici expires six mon6"s after the end of the war. It is desired to retain power to continue the present system ir-r whole or in part as may seem necessary.for the purpose, bringin| the Indian practice into lfi-ie with that of other parts of the Bridh r^piru ur-rf o"f foreign nations. ACT 34 0F 1920

The Ind.ian Passport pl_l,hlvmg been passed by the Legislature received its 1rr.r"t_t 91

9th september,lg20.It caine or-, ti",e statute Book af the Indian passport Act, 1920 (34 of 1920). By section 25 of the passports Act, 1967 (15 of 7967) the nomenclatr-rre of the Act was amended from,, th" t rdirr", irassport Act, 1920,, to -tk T::qgt!1"!ry

into India) Act, 1920" " Now ir srands o., th" stature Book as TFIE PASSPORT (ENTRY INTO INDIA) ACT,lg2} (34 of t920). LIST OF ADAPTATTON ORDER AND AMENDING ACTS

1' The Government of India (Adaptation of Indian Laws) order, 1937. 2. The Adaptation of Laws Order, 1950. 3' The Indian Passport (Amendment) Act, .1949 (g6 of 7949) (w.e.f.

28-4-1949).

4" The Part B States (Laws) Act, 1951 (1 of 1951). 5. The Passports Act, t967 (15 of 1967) (w.e.f. 5_5_1967). 6. The pelegated Legislation provisions (Amendment) Act, 19g5 (4 of 19g6)

(w.e.f. 15-5-1986). 7" The lT:qgr (Enrry into India) Amendment Acr, zoo0 (47 of 2000)(w.e.f. 8-12-2000).

139lll

1‘38 The‘Pass‘pons Application (Facilitation and Processing) Riggszqgggg [$011. It SCHEDULE II (See rule 4) THE PASSPORT (ENTRY INTO INDIA) Sl. No. Mini Passport Seva Kendras Passport Office ACT’ 1920 (1) (2) (3) INTRODUCTION 1' Agartala KOIkata The rules requiring passports for egress from and ingress into India were 2. Aizawl Guwahati issued under the Defence of India Act which expired after the end of the War, but 3. Darbhanga pama it was desired to retain power to continue the system in whole or in part, bringing 4. Gangtok Kolkata the Indian practice into line with that of other parts of the British Empire and of 5_ Imphal Guwaha ti foreign nations. Accordingly the Indian Passport Bill was introduced in the 6 Kb Legislature. - aragpur Kolkata 7. Kohima Guwahati STATEMENT OF OBJECTS AND REASONS 8. Leh Srinagar The present rules requiring passports for egress from and ingress into India 9_ Gulbarga Bangalore were issued under the Defence of India Act which expires six months after the end 10' ME A Branch Kolkata of the war. It is desired to retain power to continue the present system in whole Secretariat, Kolkata or in part as may seem necessary for the purpose, bringing the Indian practice into 11. Pu ducherry Chennai 11ne w1th that of other parts of the Brltish Empire and of foreign nations. 13. Siliguri _ Kolkata The Indian Passport Bill having been passed by the Legislature received its 14. Itanagar Guwahati assent on 9th September, 1920. It came on the Statute Book as the Indian Passport Act, 1920 (34 of 1920). By section 25 of the Passports Act, 1967 (15 of 1967) the nomenclature of the Act was amended from” the Indian Passport Act, 1920” to m ”the Passport (Entry into India) Act, 1920”. Now it stands on the Statute Book as THE PASSPORT (ENTRY INTO INDIA) ACT, 1920 (34 of 1920). LIST OF ADAPTATION ORDER AND AMENDING ACTS 1. The Government of India (Adaptation of Indian Laws) Order, 1937. 2. The Adaptation of Laws Order, 1950. 3. The Indian Passport (Amendment) Act, 1949 (36 of 1949) (w.e.f. 28—4—1949). 4. The Part B States (Laws) Act,-1951 (1 of 1951). 5. The Passports Act, 1967 (15 of 1967) (w.e.f. 5-5-1967). 6. The Delegated Legislation Provisions (Amendment) Act, 1985 (4 of 1986) (w.e.f. 15-5-1986). 7. The Passport (Entry into India) Amendment Act, 2000 (47 of 2000) (w.e.f. 8-12—2000). 139

THE PASSPORT (ENTRY INTO INDIA) ACT, 1920

(34 of 1"920)

l9th September,1920l An Act to take powers to require passports of persons entering 1[tndia]. WHEREAS it is expedient to take power to require passports of persons

entering l[tndia]. It is hereby enacted ,r'follo*s- 1. short.title and extent.-(l) This Act may be called 2[the passport (Entry into

India) Act, 19201. (2) It shall extend 3[to the whole of l[I]:rdial] 4[***]. 2. Definitions.-fn this Act, unless there is anything repugnant in the subject

or context,- "entty" means entry by water, land or air; 'passport" means a passport for the time being in force issued or renewed by

lhe prescribed authority and satisfying the c6nditions prescribed relating to the class of passports io which it- belongs; and "prescribed" means prescribed by rules made under this Act.

3. Power to make rules.-]l) The's[Cenhal Government] may make rules requiring that person entering 6[Indial shall be in possession of passports, and for all matters ancillary or incidental to that purpose.

(2) without prejudice to the generaliry or the foregoing power such rules may- (a) prohibit the entry into 6[India] or any part thereof of any person who

has not in his possession a passpo.i issued to him; &) prescribe the authorities by whom passports must have been issued or

renewed, and conditions with which they must compry, for the purposes of this Act; and

(c) provide for the exemption, either absolutely or on any conditiory of any person or class of persons from any provision of such rules.

(3) Rules made under this section may provide that any contravention thereof or of any order issued under the authoriiy of any such ruie shall be ,1p""ist-,aiie with imprisonment for a term which may extend to five year, ar with fine which

may extend to fifty thousand rupees, or with both]. Subs. by Act 36 of 1949, sec.2, for ,,the provinces of India,, (w.e.t. 2g_4_1949). subs. by Act 15 of 1967, sec. 2s, lor "the Indian passport Act, 1920,, (w.e.f. 5-5-1967). Subs. by Act 36 ol 7949, sec. 3, for ,,all the provinces of India,, (w.e.f. 2g_4_1949). ]he..wo1ds

"excluding the state of Hyderabad" omitted by Act 3 of 1951, sec. 3 and sch. Earlier the words "excluding the state of Hyderabad,, were substituted by the A.o: 1950. Subs. by the A.O. 1.937, lor ',Local Government,,. Subs. by Act 36 of 7949, sec. 4, for ,,the provinces., (w.e.f, 2g4-I94g). subs. by Act 47 oI 2000, sec. 2, lor the words "punishable with imprisonment for a termwhich may extend to three months or with fine, or with both,' (w.e.f. g-12-2000).

1Ai

Sec. 6l The Passport (Entry into lndia) Act, 1920

lns. by Act 4 ot 1986, sec. 2 and Sch. (w.e.f. LS-S-1986). Ins. by Act 47 of 2000, sec. 3 (w.e.f. S-12-2000). Subs. by the A.O. 1937, lor "Local Government,,. !_$s._by Act 47 of 2000, sec. 4 for "section 6L of the code of Criminal procedure, 1898(V of 1898)" (w.e.f. 8-12-2000).

(4) All rules made under this section shall be published in the Official Gazette, and shall thereupon have effect as if enacted in this Act.

. 't(t) -E"9.y rule, made under this Act shall be laid, as soon as may be, after it is made, before each House of Parliament, while it is in session, for a'total period of thirfy days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in riaking any modification in the rule or both Houses agree that the rule should not beLade, the rule shall thereafter have effect only insuch modified form or be of no effect. as the case may be; so, however, that any modification or annulment shall be without prejudice to the validity of anything previously done under that rulel.

2[3A. Punishment for subsequent offences.-Whoever having been convicted of an offence under any rule or order made under this Act is ag"aln convicted of an offence under this Acl. shall be punishable with doubel the fenalt,v provided for the later offence.l

4. Power to arrest.-(1) Any officer of police, not below the rank of a sub- Inspector, and any. officer of the customs Department empowered by a general or special order of the 3[Central Govemment] in this behalf *ry ui."rI without warrant any person who has contravened or against whorn a reasonable suspicion exists that he has contravened any rule or order made under section 3.

(2) Every officer making an arrest under this section shall, without unnecessary delay, take or send the person arrested before a Magistrate having jurisdiction in the case or to the officei-in-charge of the nearest pofce station, ani the provisions of a[sectionlT of the code of Criminal procedure, 7973 (z of l9z4)1, shall, so far as may be, apply in the case of any such arrest.

5. Power of removal.-The 3[Central Gov,emment] may, by general or special order, direct the removal or any p-erson from s[Irtdia] who, in con"traventio., or rr,y rule made under section 3 prohibiting entry into s[India] without passport, has entered thereiru and thereupon any officei of the Govemment sirall'have all reaeonable powers necessary to enforce such directions.

6. Application of Act to acceeding states.-[ omitted by the part B states (Inws) Act 1951 (3 of L951), sec. J and Schedule.l

THE PASSPORT (ENTRY INTO INDIA) ACT, 1920 (34 of 1920) [9th September, 1920] An Act to take powers to require passports of persons entering 1[ India ]. WHEREAS it is expedient to take power to require passports of persons entering 1[India]. It is hereby enacted as follows— 1. Short. title and extent.—( 1) This Act may be called 2[the Passport (Entry into India) Act, 1920]. ' (2) It shall extend 3[to the whole of 1[India]] 4[Wt]. 2. Definitions—In this Act, unless there is anything repugnant in the subject or context,— ”entry” means entry by water, land or air; ”passport” means a passport for the time being in force issued or renewed by the prescribed authority and satisfying the conditions prescribed relating to the class of passports to which it belongs; and ”prescribed” means prescribed by rules made under this Act. 3. Power to make rules.—(1) The ‘5[Central Government] may make rules requiring that person entering 6[India] shall be in possession of passports, and for all matters ancillary or incidental to that purpose. (2) Without prejudice to the generality of the foregoing power such rules may—— (a) prohibit the entry into 6[India] or any part thereof of any person who has not in his possession a passport issued to him; (b) prescribe the authorities by whom passports must have been issued or renewed, and conditions with which, they must comply, for the purposes of this Act; and (c) provide for the exemption, either absolutely or on any condition, of any person or class of persons from any provision of such rules. (3) Rules made under this section may provide that any contravention thereof or of any order issued under the authority of any such rule shall be 7[punishable with imprisonment for a term which may extend to five year, or with fine which may extend to fifty thousand rupees, or with both]. Subs. by Act 36 of 1949, sec. 2, for ”the Provinces of India” (w.e.f. 28-4-1949). Subs. by Act 15 of 1967, sec. 25, for ”the Indian Passport Act, 1920” (w.e.f. 5-5—1967). Subs. by Act 36 of 1949, sec. 3, for ”all the Provinces of India” (w.e.f. 28-4-1949). The words ”excluding the State of Hyderabad” omitted by Act 3 of 1951, sec. 3 and Sch. Earlier the words ”excluding the State of Hyderabad” were substituted by the AD: 1950. Subs. by the A0. 1937, for ”Local Government”. Subs. by Act 36 of 1949, sec. 4, for ”the Provinces” (w.e.f. 28-4—1949). 7. Subs. by Act 47 of 2000, see. 2, for the words ”punishable with imprisonment for a term which may extend to three months or with fine, or with both” (w.e.f. 8—12-2000). reserve O\U1 1AA Sec. 6] ~ The Passport (Entiy into India) Act, 1.920 141 (4) All rules made under this section shall be published in the Official Gazette, and shall thereupon have effect as if enacted in this Act. 1[(5) Every rule made under this Act shall be laid, as soon as may be, after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both HouSes agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any modification or annulment shall be Without prejudice to the validity of anything previously done under that rule]. 2[3A. Punishment for subsequent offences—Whoever having been convicted of an offence under any rule or order made under this ‘Act is again convicted of an offence under this Act shall be punishable with doubel the penalty provided for the later offence] 4. Power to arrest—(1) Any officer of police, not below the rank of a Sub- lnspector, and any officer of the Customs Department empowered by a general or special order of the 3[Central Government] in this behalf may arrest without warrant any person who has contravened or against whom a reasonable suspicion exists that he has contravened any rule or order made under section 3. (2) Every officer making an arrest under this section shall, without unnecessary delay, take or send the person arrested before a Magistrate having jurisdiction in the case or to the officer—in—charge of the nearest police station, and the provisions of 4[section 57 of the Code of Criminal Procedure, 1973 (2 of 1974)], shall, so far as may be, apply in the case of any such arrest. 5. Power of removal.—-The 3[Central Government] may, by general or special order, direct the removal of any person from 5[India] who, in contravention of any rule made under section 3 prohibiting entry into 5[India] without passport, has entered therein, and thereupon any officer of the Government shall have all reasonable powers necessary to enforce such directions. 6. Application of Act to acceeding States—[Omitted by the Part B States (Laws) Act 1951 (3 of1951), sec. 3 and Schedule] Ins. by Act 4 of 1986, sec. 2 and Sch. (w.e.f. 15—5-1986). Ins. by Act 47 of 2000, sec. 3 (w.e.f. 8-12-2000). Subs. by the AD. 1937, for ”Local Government”. Subs. by Act 47 of 2000, sec. 4 for ”section 61 of the Code of Criminal Procedure, 1898 (V of 1898)” (w.e.f. 8-12-2000). I: 01.1.2 L... A,| n/ r 1n4n . r 11.. “ FP’F’E

The Passport (Entry into lndia).Rutes, lgSO

1. Subs. by G.S.R. 20(E), dated 17th January, 1990 (w.e.f. t7_7_19g0) 2. Ins. by c.S.R. 224(E), dated 11th aprit, 2005 (w.e.I. 11-4-2005). 3. Subs. by S.O. 871 (E), dated 28rh November, 1986. 4. Ins. by G.S.R. 95(E), dared 26th February, 199,0 (w.e.f. 26_2_1990). 5. Ins. by G.S.R. 56(E), dared 30th January, 7999 (w.e.l.3}-1_1,gg9)."

lRule 5 redching any place or country outside.India, permitting on each such ioumey soioqm of not rrrore than fifteen ,iuy r" krdia unressspecially extended by competent authority; and

(c) an ordinary visa, valid fo1 such period not exceeding ones l[five yearsl ar. Tuy..be specified therein, and for any"numb"i-ofjourneys to Lrdia;

2[(d) a multiple "lhy,

life long visa -for.

joumey to India to persons lSisterd as Overseas Citizen of Indii undei the provisions of the Citizenship Act, 1955J

3[(iva) lolllg 1n clgu.se (iv) shall apply to, or in retation to, any person hgEing the diplomatic or offiiiil passport issued by the Govemment of De'nmark;]

a[(ivb) Nothing in-clause (iv) shall apply to;, or in relation to, any person the duration of whose stay in Indii does not exceed nineiy diy's and whois in possession of a passport issued by, or on'behalf of, the Govemment of Maldivei;

Provided that the aforesaid period of ninety days shall include anv prior.period o.f.sta.y.of such person in lndia duiing a peiiod of srx

_ months immediately before the date of his entry in"to tndra.]s[(ivc) Nothing^in clause (iv) shal] apply_to, or in relation to, any person o{ south Asian Association for

- Regional gooperation " iouqfries,

namelp Bangladesh, Bhutan, MaldivE, Nepal, patistan and Sri LLnk; who is,- 9) a Judge of the Supreme Court or of the highest courg or(b) a Member of Parliament or of a similar highest legislative body;

or (c) a Head of National level university; or (d) Ministers of Foreign or External .Affairs of Member states, or, (e) F9".gig" secretaries or permanent secretaries dealing with foreign

affairs of Member States, er (0 SAARC secretary-General and Directors of the SAARC

Secretaria! or (g) Presidents of National Chambers of Commerce and Industry of

the Member States; or (h) Pe_rmanent secretaries in Trade Ministries and upto three other

officials "concemed with promotion of inha-sAARC trade arid economic cooperation from each Member states as nominated by them, or;

'(i) vice Presidents and Members of the Executive Committee of the SAARC Chamber of Commerce and Industry; or

(i) Members of the Executive Committee of the National Federations of Chambers of Commerce and Industry; or

Rule 5l The Passport (Entry into lndia) Rules, 1950

(k) Members of SAARC Preferential Trading Arrangement (SAptA) Committee of Participants; or

(l) AIl Central Govemrnent Ministers/Ministers of State/Deputy Ministers/Assistant lv{inisters in Member States; or

(m) Secretaries/Administrative Heads of Ministries of equivalent rank dealing with the subjects handled by eleven ^SAARC Technical Committees; or

(n) Secretaries involved in the SAARC theretier poverty alleviation mechanism Finarrce, planning Rural Development, Urban Development; or

(o) Heads of National Radio and TV Organisations or (p) Heads of National Sports Authorities and Federations; or (q) Chairmen of National and Intemational Air-lines; or (r) Heads of National academies and Institutions in the field of Art

and Culture and of National Museums; or (s) Heads of Boards of Customs and Revenue; or (0 SAARC National Focal Points (Head of SAARC Division of

Ministries of Foreign/Extemal Affairs) or (u)' President and Vice-Presidents or SAARC ,,LAW,,; and (v) Dependent children below 18 years of age and spouse or spouses

of the above categories while-accompanying thbm; Provided that they are in possession of valid visa Endorsement of

south'Asian Association foi Regional Cooperation Countries and respective national passports.

. Explanatio,n:*National level universities are those as are centrally funded or the national level academic body or bodies as set up by thi national Govemments.l

1[(iv-d) Nqtlil.s in clause (iv) shall apply to or in relation to any personholding persons of hrdian oiigin Card issued by the ientral Govemment. or by an- Indian diplomatic, consulai or passport Luthgrify o1 !y such authority as may be authorised in this f'ena* Uy the Central Government;]

l[(iv-e) The Central Govemment may for the purposes of clause (iv-d) issue Pewons of Indian -o!gi., card to a peison being a foreign citizen ofLrdian Origin settled outside India-subject to iuch coniitions as it may specify in this behalf.l

2[(iv-A) that when issued by or on behalf of the Govemment of pakistan, shall have been endorsed by a proper Indian diplomatic, consular or pa9sg91t authority or by such authority as may be authorised in this behalf .by the Central Govemment with a visa for India of any of the following categories, namely:- (a) (i) a Diplomatic V-isa valid for multiple entries and stay in India

for such period not exceeding one year as may be"specified therein;

(ii) a Diplomatic Visa valid for single entry and stay in India for such period not exceeding one rnonth as a.raf be specified therein;

Iru. by G.S.R. 223(E), dated 26th Marctu 1999 (w.e.f. 26-3-1999). Subs. b! G.S.R. 6(E), dated l4tir lanuary, 1975. .

The Passport (Entry into India). Rules, 1950 ~ [Rule 5 reaching any place or country outside India, permitting on each such journey sojourn of not more than fifteen days in India unless specially extended by competent authority; and (c) an ordinary visa, valid for such period not exceeding ones 1[five years] [as may be specified therein, and for any number of journeys to India; 2[(d) a multiple entry, life long visa for journey to India to persons 3[(iva) 4[(I’Vb) 5[(ivc) 999’N!‘ registerd as Overseas Citizen of India under the provisions of the Citizenship Act, 1955;] nothing in clause (iv) shall apply to, or in relation to, any person holding the diplomatic or official passport issued by the Government of Denmark;] Nothing in clause (iv) shall apply to, or in relation to, any person the duration of whose stay in India does not exceed ninety days and who is in possession of a passport issued by, or on behalf of, the Government of Maldives: ' Provided that the aforesaid period of ninety days shall include any prior period of stay of such person in India during a period of six , months immediately before the date of his entry into India] Nothing in clause (iv) shall apply to, or in relation to, any person of South Asian Association for Regional Cooperation Countries, namely, Bangladesh, Bhutan, Maldivs, Nepal, Pakistan and Sri Lenka who is,— (a) a Judge of the Supreme Court or Of the highest court; or (b) a Member of Parliament or of a similar highest legislative body; or (c) a Head of National level university; or (d) Ministers of Foreign or External Affairs of Member States, or’ (e) Foreign Secretaries or Permanent Secretaries dealing with foreign affairs of Member States, or (f) SAARC Secretary—General and Directors of the SAARC Secretariat; or (g) Presidents of National Chambers of Commerce and Industry of the Member States; or ' (h) Permanent Secretaries in Trade Ministries and upto three other officials "concerned with promotion of intra-SAARC trade arid economic cooperation from each Member States as nominated by them, or; . -(i) Vice Presidents and Members of the Executive Committee of the SAARC Chamber of Commerce and Industry; or (j) Members of the Executive Committee of the National Federations of Chambers of Commerce and Industry; or Subs. by G.S.R. 20(E), dated 17th January, 1990 (w.e.f. 17-1-1990); Ins. by G.S.R. 224(E), dated 11th April, 2605 (w.e.f. 11-4-2005). Subs. by 8.0. 871 (E), dated 28th November, 1986. Ins. by G.S.R. 95(E), dated 26th February, 1990 (w.e.f. 26-2-1990). ' ins. by G.S.R. 56(E), dated 30th January, 1999 (w.e.f. 30-1-1999). " Rule 5] 1[(iV—d) ‘llﬁV-e) 2[(iV-A) The Passport (Entry into India) Rules, 1950 145‘ (k) Members of SAARC Preferential Trading Arrangement (SAPTA) Committee of Participants; or (1) All Central Government Ministers/ Ministers of State/ Deputy Ministers/ Assistant Ministers in Member States; or (m) Secretaries/ Administrative Heads of Ministries of equivalent rank dealing with the Subjects handled by eleven SAARC Technical Committees; or (n) Secretaries involved in the SAARC theretier poverty alleviation mechanism Finance, Planning Rural Development, Urban Development; or (0) Heads of National Radio and TV Organisations or (p) Heads of National Sports Authorities and Federations; or (q) Chairmen of National and International Air—lines; or (r) Heads of National academies and Institutions in the field of Art . and Culture and of National Museums; or (8) Heads of- Boards of Customs and Revenue; or (t) SAARC National Focal Points (Head of SAARC Division of Ministries of Foreign/ External Affairs) or (u) ‘ President and Vice—Presidents or SAARC A”LAW”; and (v) Dependent children below 18 years of age and spouse or spouses of the above categories while accompanying them; Provided that they are in possession of valid visa Endorsement of South' Asian Association for Regional Cooperation Countries and respective national passports. Explanationz—hNational level universities are those as are centrally funded or the national level academic body or bodies as set up by the national Governments] Nothing in clause (iv) shall apply to or in relation to any person holding persons of Indian Origin Card issued by the central Government or by an Indian diplomatic, consular or passport authority or by such authority as may be authorised in this behalf by the Central Government;] The Central Government may for the purposes of clause (iv-d) issue Persons of Indian Origin Card to a person being a foreign citizen of Indian Origin settled outside India Subject to such conditions as it may specify in this behalf] that when issued by or on behalf of the Government of Pakistan, shall have been endorsed by a proper Indian diplomatic, consular or passport authority or by such authority as may be authorised in this behalf by the Central Government with a visa for India of any of the following categories, namely:— (a) (i) a Diplomatic Visa valid for multiple entries and stay in India for such period not exceeding one year as may be specified therein; (ii) a Diplomatic Visa valid for single entry and stay in India for such period not exceeding one month as may be specified therein; ' l. Ins. \by. G.S.R. 223(E), dated 26th March, 1999 (w.e.f. 26-3-1999). 2. Subs. by G.S.R. 6(E), dated 14th Ianuary, 1975. .

. Latest . Accurate . Up-to-date . Reasonably priced ctvtL, cRtMtr., L.1

LABOUR & I c -----------] C-'1. Cable Tetevisjon Networks (Regutation) Act - - 1995 atong with aflied Rutes & {eguriti6ns-is ooC-2. Cantonments Act, 2006 120.00 C.4. Carrrage by Atr Act. lgZZ see

_ Carrier Laws (Land , Sea . Arr) C-44. Carriage by Road Act. 2007 C-4. Carriage of Goods by Sea Act, - Carrier Laws (Land .'Sea , Air)'C-4. Carriers Act, 1865 see

A-17. Actuaries Act, 2006 alongwilh Allied Rules 65,00 A-1 Administration of Evacu6e Property

along with alljed Rules 120.00 A l3 Arms Act, 19S9 atong with Rules, j96Z tt0.0O A-14. Army Act, 1950 with Rules, 1954 ZZO.OO 4-16 Atomic Energy Act, 1962 with altied Rut;:s 90.00 iBi

B-'1. Bankers' Books Evidence Act, 1891 25.00 B-2. Banking Companies (Acquiqition and

Iransfer of Undertakinqs) Act, 197G along with al{ied Act an"d'schemes g0.00

8.3. Banking Regulation Act, 1949 alor with allied Rules and Scheme 160.00

B-4. Bar Council of lndia Rules along ) th allied Rules and Advccates Actl 61 140.00

B-5. Beedi and Cigar Workers (ConC I ns of Employment) Act, 1966 atring r;ir , Weltare Cess and Welfare Fund Act-anc Rules O0.OO

B-6. Benami Transactions (prohibitioo

Carrier Laws (Land . Sea . Aio 60.00 C-4. Carrier Laws (Land . Sea . Arr) 75.00 C-5. Cattle Trespass Act, 1871 30 oo

C-43. Cenkal Educational lnstitutions (Reservation in Admission) Act, 2006 30.00

C4_8, Central Electricity Authority Regutations 32000 C-49. Central Ete_ctricity Regulat,ory Commission

Rutes and Regulations 2TS.OO C-6 Central Excise^Act 1944 as amended by

Ftnance Act, 2013 ' .100.00 C-7. Cenhal lndustrial Security Force

Act, 1968 along with Rulls 60.00 C-8. Central Reserve police Force Act, 1949

along with Rutes, 1955 75.00 C-9 Centrat.Sales Tax Act. 1956 along withRules,1957 60.00

60 00 40.00

1925 see 60.00

Act, 1950 with Rules, lgSO 70.00 A-2. Administrative Tribunals Act, i985

along_with CAT (procedure) Rutes, 1987, CAT Rules of practice. t993 and Contempt of Courts (C.A.T.) Rules, 1992 i 10.00

A-3. Advocates Act, 1961 50.00 A-4. Advocates' Welfare Fund Act, 2001 35.00 A-5 Aircraft Act, 1934 along with

allied Rules 195.00 A-6. AirForce Act, 1950 along with allied Act

and Rules 175.00 A-7 Alr (Prevention and Controt of pollutjon) - Act,198'l atong with Rules, 1982 55.00 A-15. Airport Authority of tndia Act, 1994 . along with Rules and Regulations 70.00 A-8. Ancient Monuments and Archaeological

Sites and Remains Act, 1958 atond wiin _ allied Acts & Rutes 110,00 A-9. Antiquities and Art Treasures Act, .1972

along with Rules, 1973 35.00 A-10. Apprentices Act, 1961 along with allied

Act and Rules 100.00 A-11 Arbitration and Conciliation Act, 1996 . along with Scheme, .1996 45.00 A-19. Architects Act, .1972, along with Rutes _ and Regulations 75.00 A-12. Armed Forces (Special power) Act, 19g8 - along with ailied Acts 30.00A-18. Armed Forces Tribunal Act, 2007

c-10

c-11

c-l1

c-42.

Central Vigitance Commiss,o4 Act, 2003 along wrth related Acts 50.00 Charitable and Religious frlrsts Act, 1920 along_with Charitable Endowments Act, 1890 and Religtous Endowments Act, i863 45.00 Chafltable Endowments Act, .1890 see Charitable and Reliqious Trusts Act, 1920 - 45.00 Chartered Accountants Act, 1949 50.00 Chemical Weapons Convention Act, 2000 along wjth Rules, 2005 12O.OO

C-12. Child Labour (prohjbitron and Reoutation) Act. 1986 atong with Rules, 19Bd and Children (Pledging of Labou0 Act, 1933 30.00

C-13. Child MarriagJRdstratnt Act, 1929 C-14. Chit Funds Act, .1982

25.00 40.00

B-Z Biologjcal Diversjty Act, 2002 along with Rules, 2004along with Rutes, 2oo+ 70.00

B-8. Boilers Act, 1923 along with allied Rules 55.00 B-9. Bonded Labour System (Abotition)

Act, 1976 atong with Rutes, 1926' B-10. Border Security Force Act, 1968

along with allied Rules B-1 1. B_uilding and Other Construction Workers

(Regutation of Employment and Conditions ot Service) Act, 1996 along with Rules,

C-15. Christian Marriage Act, 1872 40.00 C-16. Cigareltes and Other Tobacco products

(frohibition of Advertisement and Regulation of Trade and Commerce, productioi, Supply and Diskibution) Act, 2003 along with allied Rules 40.00

C-l 7. Cine-Workers.and Cinema Theatre Workers (Regutation of Employment) Act, 198l-

atong with Rules, 1984. Welfare Cess Act.-1981 atong with Rutes, 1984, Welfare Fund Act, 1981 and Rutes, 1984 60.00

C-18. Cinematograph Act, 1952 along with Cinematograph (Certifrcation) " Rules, 1983 60.00

C 19 Citizenship-qct, .1955 atong with Citizenship Hutes, 2009 85.00

C-20 Civil Defence Act, 1968 along with Rules and Regulations 35.00

C-50 Civil Liabitity for Nuclear Damage Act, 20'10 with Rules, 2011 50.00

C-47. Clinical Eslablishments (Registration and Regutatjon) Act, 20.10 with Rules, 2012 40.00

C-21. Code of Civil procedure, 1908 195.00 C-23. Code of Civit procedure, 1908 with

State Amendments (Hb) 320.00

Act, 1988 30.00

140.00

1998 wrth Cess Act ,nO iit"s 140 00 B-12. Bureau of lndian Standards Act, 19g6 , along with Rules and Regulatioris 90.00

Universal's Bare Acts & Rules-lst Choice of Bench & Bar Universal's Bare Acts & Rules*lst Choice of Bench & Bar

C-45.Code of.Civil procedure, 1908 with State & +iigh Court Amendments with

^ ^. Letters patent (Hb) 395.00

! 11 9qte ot Criminat procedure, 1979 180.00 C-26. COF_EPOSA Act, 1974 and

SAFEMFOP Act, 1926 with nutes, 2006 35 OO C-51 Coinage Act, ZO'11 3o.oo C-46 Collection of Statistics Act, 2008 with

Rules, 201 1 40.00 C-41. Commission for protection of ^ ^- Child Rights Acl 2005 atong with Rules 40.00C-27. Commissions.of lnquiry Aci 1952

along with Rutes, 1872 ZS.oO C-28 C^ommi,ssion of S_ati (prevention) Act,

1987 along with Rulei ZS.OO C-29. Companie! Act (Hb) 395.00 C-53. Company Secretarres Act, 1980 50.00 C-30. Competition Act, 2002 with ailied Rutes .175.00 C-31. Constitution of lndia 130.00 C-33 Conslmer protection Act, 1986 alono ^ - . with Rules, 1987 and Regutations,-ZdOS SO.OOC-34. Contempt of Courts Act.:t971 atono

with Rules to Requlate Proceedinos"for _ Contempt of the Supreme Court. "192S 40.00 C-35. Conkact Ac1,1872 50.00 C-36. Contra-ct-Labour (Regulation and Abotition)

Acr. t9/0 atong with Rules, 1921 'SS.00 N-6. qontrol of National Hiqhwavs (Land and

.r ratfic) Act, 2002 see National - Htghways Act, 1956 120.00C-37. Copyright Act, 19S7 alonq with

Rules, 1958 and lnternati-onal , Copyright Order. 1 999 125.00 C-54 Cost and Works Accountants nct, fSSS 50.00 C-38. Court Fees Act, 1870 40 00 C-39 Credit lnformation Comoanies

(Regulation) Act, 2005 alonq with Rules and Regulations, 20d6 55.00

C-55 Criminal Law (Amendment) Acts andUrdtnances 95.00 C-56. Criminal Law (Amendment) Acts 2013 ^ -^ Fu,f. 03-02-2013) (New Anti-Rape Law) 3500C-40. Customs^Agt

-19q2 as amended byI-rnance Act, 2013 125.00 M-'18. Cutchi Memons Act. .1938

see Muslim laws 50.00

E-2. Electricity Act, 2003 along with Rules, 2005 and allied Rules and Orders

E-3. Electricity (Suppty) Act, 1948 E-5. Electricity Rutes, 2005

along with allied Rules and Orders E.6 Emblems and Names (prevention of

lmproper use) Act, 1950 along with allied Act and Rules

E-7 Emigration Act, 1983 along with Rules, 1983

E-19. Employee's Compensation Act, 1923 along with atlied Rules

E-8. Employees' Provident Funds and Miscellaneous Provisions Act, 19s2, a,ong with E.P.F. Scheme. I952 with allied Schemes, Rules and Forms

E-9. Employees' Provident Funds and Miscellaneous Provisions Act, 1952

E-'10. Employees' State Insurance Act, .1948 along with Rules and Regulations

E-11 Employment Exchanqes (Comoulsorv Notification of Vacaniies) Act, 19S9' along with Rules, 1960

E-l2. Employers' Liabitity Act, 1938 E-13. Energy Conservation Act, 2001

along with allied Rutes E-14. Environment (protection) Act, 1986

along with allia:d Rutes 24O.OO E-15. Equal Remuneration Act, 1976

along with allied Rules 25.00 E-16. Essential Commodities Act, 1955

along with allied Acts 40.00 E-17 Evidence Act, 1BZ2 60.00 E-ra. Exptosives Act, 1884 along with The

Explosive Substances Act, i90B and _ The Explosives Rutes, 20OB Z2S.OO

F-2. Family Courts Act, ,984 3O.OO F-3. Fatal Accidents Act, 1855 25.00

130.00 60.00

195.00

35.00

50.00

70.00

21 0.00

55.00

130.00

30.00 25.00

1 60.00

D-1

D-11 D-2

D-3. Designs Act. 2000 along with Rute5, 2001

D-10. Disaster Management Act, 2005 along with allie-d Rules

M-18. Dissolution of Muslim Marriages Act, 1939 see Muslim laws

D-4. Divorce Act, '1469

D-9. Drugs & Magic Remedies (Obiectionabte Advertisements) Act, 1954 atong with Rules, 1955

D-13. Drugs (Prices Control) Order,2013

40.00 70.00

P-24. Flag Code of lndia, 2OO2 see prevenlion of lnsult to National Honour Act, 1971

F-16. Food Safety and Standards Act, 2006 F-15. Food Safety and Standards Act, 2006

along with allied Rules, Regulations ano order

40.00 25.00

425.00

E-1. Easements Act, 1882 35.00

F-5. Foreign Contribution (Regutation) Act, 2010 along with Rules and Regulatiirns 75.00

F-6. Foreign Exchange Management Act, 1999 35.00 F-7 Foreign Exchange Management

Act, 1999 along with atlied Rules and Regulations & Orders 260.00

F-8. Foreign Exchange Regulation Act, 1973 along with Rules, 1974 55.00

F-9. Foreign Marriage Act, 1969 along with Foreign Marriage Rules, 1970 - 25.00

F.10. Foreign Trade (Development and Requlation) Act, 1992 along with Rutes, 1993 - 60.00

F-11. Foreigners Act, 1946 alonq wrth Foreioners Orders, 1948 with Reqistretion of Foreigners Act, 1939 and Rules, 1992 45.00

F-12. Forest Act, 1927 atonq with The Forest (ConservationiAct, 1 980 and Rules, 2003 85.00

F-14 Freedom of Information Act. 2002 alono with Provrsions of Relevant Documents" and The Official Secrets Act, 1923 30.00

G-'1. Gas Cylinders Rules, 2004 atong with Rules, 1981 and allied Orders - 1ZS.OO

G-2. General Clauses Act, 1897 30.00 l-12. General lnsurance Business (Nationalisation)

Act, 1972 see lnsurance Act, 1938 275.00

40.00

60.00

50.00 30.00

D-5. Dock Workers (Reoulation of Employment) Act, f948 alono with Rules, 1962, Advisorv Comftittee Rules 1962, Safety, Health-and Wetfare Act, 1986, Reoulation of EmDlovment (lnapplicabitity of Major ports) Ait, lgg7 125.OO

D-6. Dowry Prohibition Act, 1961 alono with Rules and Relevant provisions df lpc & Evidence and CrPC relating to Dowry 35.00

D-12. Dramatic Performances Acl, iB76 2S.Oo D-7. Drugs & Cosmetics Act, 1940 65.00 D-8. Drugs & Cosmetics Act, 1940

along with Rules, 1945 4ZS.AO

25 00 65.00

CIVIL, CRIMIiv L COMMERCIAL, LABOUR 8. SERVICES __7 A ‘1 A-17. Actuaries Act, 2006 alongwith Allied Rules 65.00 A~1 Administration of Evacuee P'roperty Act, 1950 with Rules, 1950 70.00 A-2 Administrative Tribunals Act, 1985 along with CAT (Procedure) Rules, 1987, CAT Rules of Practice, 1993 and Contempt of Courts (CAT) Rules, 1992 110.00 A-3. Advocates Act, 1961 50.00 A-4. Advocates‘ Welfare Fund Act, 2001 3500 AS. Aircraft Act. 1934 along with a ' d Rules 195.00 A—6. Air Force Act, 1950 along with allied Act and Rules 175.00 A«7 Air (Prevention and Control of Pollution) Act,1981 along with Rules, 1982 55.00 A-15. Airport Authority of India Act, 1994 along with Rules and Regulations 70.00 A-8. Ancient Monuments and Archaeological Sites and Remains Act, 1958 along with al ed .Acts & Rules 110.00 A-9. Antiquities and Art Treasures Act, 1972 along with Rules, 1973 3500 A10. Apprentices Act, 1961 along with allied Act and Rules 100.00 A-11 Arbitration and Conc' ‘ation Act, 1996 along with Scheme, 1996 45.00 A-19. Architects Act, 1972, along with Rules and Regulations 75.00 A-123 Armed Forces (Spec l Power) Act, 1958 along with allied Acts 30.00 A-18. Armed Forces Tribunal Act, 2007 along with allied Rules 120.00 A—13. Arms Act, 1959 along with Rules, 1962 110.00 A-14. Army Act, 1950 with Rules, 1954 220.00 A-16. Atomic Energy Act, 1962 with a (1 Rules 90.00 I B _:l B-1. Bankers' Books Evidence Act, 1891 25.00 82 Banking Companies (Acqui on and Transfer of Undertakings) Act, 1970 along with allied Act and Schemes 80.00 8-3. B-4. 8-5, B-6. B—7. B-Q. B-10. B-11. B—12. Banking Regulation Act, 1949 aior with a ed Rules and Scheme 160.00 Bar Council of india Rules along ‘4 th allied Rules and Advocates Act, '61 140.00 Beedi and Cigar Workers (Cond' ins of Employment) Act, 1966 along wr. . Welfare Cess and Welfare Fund Act anc Rules 60.00 Benami Transactions (Prohibition Act, 1988 30.00 Biological Diversity Act, 2002 along with Rules, 2004 70.00 . Boilers Act, 1923 along with a ‘ed Rules 55.00 Bonded Labour System (Abolition) Act, 1976 along with Rules, 1976 30.00 Border Security Force Act, 1968 along with allied Rules 140.00 Building and Other Construction Workers (Regulation of Employment and Conditions of Ser ice) Act, 1996 along with Rules, 1998 with Cess Act and Rules 140.00 Bureau of Indian Standards Act, 1986 along with Rules and Regulations 9000 Universal’s Bare Acts 6? Rules—431‘ Choice of Bench 8: Bar List of Latest Universal’s Bare Acts & Rules - Latest - Accurate ' Up-to-date - Reasonably Priced [I] 01. Cable Television Networks (Regulation) Act, 02. C-4. C-44. C-4. C-4. C-4. C-5. 043. C48. C-49. C-6. C-7. C—8. C—9 010. C-11. C-11. 052 0-42. 0-12. 0-19. C—ZO. 0-50, C-47. 0-21. 0-23. 1995 along with "ed Rules 8 Regulations 5500 Cantonments Act, 2006 120.00 Carriage by Air Act, 1972 see Carrier Laws (Land - Sea - Air) 60.00 Carriage by Road Act, 2007 40.00 Carriage of Goods by Sea Act, 1925 see Carrier Laws (Land - Sea - Air) 60.00 Carriers Act, 1865 see Carrier Laws (Land - Sea - Air) 6000 Carrier Laws (Land - Sea - Air) 75.00 Cattle Trespass Act, 1871 30.00 Central Educational institutions (Reservation in Admission) Act, 2006 30.00 Central Elect ty Authority Regulations 320.00 ty Regulatory Commission Rules and Regulations Central Excise Act, 1944 as amended by Finance Act, 2013 100.00 Central Industrial Security Force Act, 1968 along with Rules 60.00 Central Reserve Police Force Act, 1949 along with Rules, 1955 75.00 Central Sales Tax Act, 1956 along with Rules, 1957 60.00 Central Vigilance Commission Act, 2003 along with related Acts 50.00 Charitable and Religious Trusts Act, 1920 along with Charitable Endowments Act, 1890 and Re ‘gious Endowments Act, 1863 45.00 Charitable Endowments Act, 1890 see Charitable and Religious Trusts Act, 1920 45.00 Chartered Accountants Act, 1949 50.00 Chemical Weapons Convention Act, 2000 along with Rules, 2005 120.00 Child Labour (Prohi ition and Regulation) Act, 1986 along with Rules, 1988 and Children (Pledging of Labour) Act, 1933 30.00 . Child Marriage Restraint Act, 1929 25.00 . Chit Funds Act, 1982 40.00 . Christian Marriage Act, 1872 40.00 . Cigarettes and Other Tobacco Products (Prohib' ion of. Advertisement and Regulation of Trade and Commerce, Production, » Supply and D'stribution) Act, 2003 along with a d Rules 40.00 , Cine-Workersand Cinema Theatre Workers (Regulation of Employment) Act, 1981 along with Rules, 1984, Welfare Cess Act, 1981 along with Rules, 1984, Welfare Fund Act, 1981 and Rules, 1984 65.00 .'Cinematograph Act,.1952 along with Cinematograph (Certiﬁcation) Rules, 1983 Citizenship Act, 1955 along with Citizenship 60.00 Rules, 2009 85.00 Civil Defence Act, 1968 along with Rules and Regulations 35.00 C' ' Lia ty for Nuclear Damage Act, 2010 with Rules, 2011 50.00 Clinical Establishments (Registration and Regulation) Act, 2010 with Rules, 2012 40.00 Code of Civil Procedure, 1908 195.00 Code of CNN Procedure, 1908 with State Amendments (Hb) 320.00 ‘ C—45.Code of Civil Procedure, 1908 with 0-24. 0-26. 0-51, C~46. C-41 . C-27. 0-28. C-29. C-53. 0-30. C—31. C~33. 0—34. C-35. State 8: High Court Amendments with Letters Patent (Ht?) 395.00 Code of Criminal rocedure, 1973 180.00 COFEPOSA Act, 1974 and SAFEMFOP Act, 1976 with Rules, 2006 35.00 Coinage Act, 2011 30.00 Collection of Statistics Act, 2008 with Rules, 2011 40,00 Commi ion for Protection of Child Rights Act, 2005 along with Rules 4000 Commissions of Inquiry Act, 1952 along with Rules, 1972 25.00 Commission of Sati (Prevention) Act, 1987 along with Rules 25.00 Companies Act (Hb) 395.00 Company Secretaries Act, 1980 50.00 Competition Act, 2002 with allied Rules 175.00 Constitution of India 130.00 Consumer Protection Act, 1986 along with Rules, 1987 and Regulations, 2 05 50.00 Contempt of Courts Act, 1971 along with Ru es to Re ulate Proceedings for Contempt of the upreme Court, 1975 40.00 Contract Act, 1872 50.00 C-36. Contract Labour (Regulation and Abo on) Act, 1970 along with Rules, 1971 55.00 N—6. Control of National Highways (Land and Trafﬁc) Act, 2002 see National Highways Act, 1956 120.00 037. Copyright Act, 1957 along with Ru es, 1958 and International Copyright Order, 1999 125.00 0-54. Cost and Works Accountants Act, 1959 50.00 0—38. Court Fees Act, 1870 40.00 0-39. Credit Information Companies Regulation Act, 2005 alon with ules and egulations, 20 6 55.00 C-55. Criminal Law (Amendment) Acts and Or ances 9500 0-56. Cr minai Law (Amendment) Acts, 2013 (wef. 03—02-2013) (New AntieRape Law) 3500 0-40. Customs Act, 1962 as amended by Finance Act, 2013 125.00 M-18. Cutchi Memons Act, 1938 see Muslim laws 50.00 I D I D-1. Dangerous Machines Regulation Act, 1983 along with ules, 200 40.00 D«11. Dentists Act, 1948 70.00 02 De ositories Act, 1996 along with Ru es, 1998 40.00 D-3. Designs Act, 2000 along with Rules, 2001 60.00 D-10. Disaster Management Act, 2005 along with allied Rules 60.00 M—18. Dissolution of Muslim Marriages Act, 1939 see Muslim laws 50.00 D-4. Divorce Act, 1869 30.00 D-5. Dock Workers (Re ulation of Employment) Act, 948 along with Rules, 1962, Advisory Committee Rules, 1962, SafeiE, Health and Welfare Act, 1986, egulation of Employment (lnapplicab’ity of Major Ports) Act, 1997 125.00 D-6. Dowry Prohibition Act, 1961 along with Rules and Relevant Provr ions of IPC 8 Evidence and CrPC relating to Dowry 35.00 D-12. Dramatic Performances Act, 1876 25.00 D-7. Drugs 8. Cosmetics Act, 1940 65.00 D—8. Drugs & Cosmetics Act, 1940 along with Rules, 1945 425.00 0-9. Drugs & Magic Remedies (Objectionable Advertisements) Act, 1954 along With Rules, 1955 25.00 D-13. Drugs (Prices Control) Order, 2013 65.00 E i E-1. Easements Act, 1882 35.00 E-2. Electricity Act, 2003 along with Rules, 2005 and allied Rules and Orders 130.00 E-3 Electricity (Supply) Act, 1948 60.00 E-5. Electr ty Rules, 2005 along with al ed Rules and Orders 195.00 E-6. Emblems and Names (Prevention of Improper use) Act, 1950 along with allied Act and Rules 3500 E-7 Emigration Act, 1983 along with Rules, 1983 50.00 E-19. Employee's Compensation Act, 1923 along with allied Rules 70.00 E-8. Employees’ Provident Funds and Misce aneous Provisions Act, 1952, along with E.P.F. Scheme, 1952 with a d Schemes, Rules and Forms 210,00 E-9. Empioyees' Provident Funds and Miscellaneous Provisions Act, 1952 55.00 E-10. Employees’ State Insurance Act, 1948 along with Rules and Regulations 130.00 E—11. Employment Exchanges (Compulsory Notiﬁcation of Vacancies) Act, 1959 along with Rules, 1960 30.00 E-12. Employers' Liabilty Act, 1938 25.00 E-13. Energy Conserve ion Act, 2001 along with allied Rules 160.00 E-14. Environment (Protection) Act, 1986 along with allied Rules 240.00 E-15. Equal Remuneration Act, 1976 along with allied Rules 25.00 E-16. Essential Commodities Act, 1955 along with allied Acts 40.00 E—17. Evidence Act, 1872 60.00 E-18. Explosives Act, 1884 along with The Explosive Substances Act, 1908 and The Explosives Rules, 2008 225.00 F i F—1. Factories Act, 1948 60.00 F-2. Family Courts Act, 1984 30.00 F-3 Fatal Accidents Act, 1855 25.00 P-24. Flag Code of indie, 2002 see Prevention of insult to National Honour Act, 1971 40.00 F-16. Food Safety and Standards Act, 2006 75.00 F-15. Food Safety and Standards Act, 2006 along with allied Rules, Regulations and order 425.00 F-5 Foreign Contribution (Regulation) Act, 201 0 along with Rules and Regulations 7500 F-6. Foreign Exchange Management Act, 1999 35.00 F-7, Foreign Exchange Management Act, 1999 along with allied Rules and Regulations & Orders 260.00 F-B. Foreign Exchange Regulation Act, 1973 along with Rules, 1974 55.00 F-9. Foreign Marriage Act, 1969 along with Foreign Marriage Rules, 1970 25.00 F-10. Foreign Trade (Development and Regulation) Act, 1992 along with Rules, 1993 60.00 F-11. Foreigners Act, 1946 along with Foreigners Orders, 1948 with Registration of . Foreigners Act, 1939 and Rules, 1992 45.00 F-12. Forest Act, 1927 along with The Forest (Conservation) Act, 1980 and Rules, 2003 8500 F14. Freedom of Information Act, 2002 along with Provisrons of Relevant Documents and The Official Secrets Act. 1923 30.00 e 7 . Gas Cylinders Rules, 2004 along with Rules, 1981 and a d Orders 125.00 General Clauses Act, 1897 30.00 General Insurance Business (Nationalisation) Act, 1972 see Insurance Act, 1938 275.00 Universal's Bare Acts & Rules—4st Choice of Bench & Bar 2

146 The Passport (Entry into lndia) Rules, lgSO

1. Added by G.S.R. 333, dated 23rd February, 1963. 2. Ins. by c.S.R. 4 (E), dared Sth January, 1973. 3. Ins.Ay5.R.O. L627, dated 12th Juty,L9S6. 4. Subs. by G.S.R. 1208, dated 6th November, 19g0. 5. Subs. by G.S.R. 1367, dated 12th October, 1962.

[Rule 5 (b) a non-Diplomatic Visa validJor multiple entries and stay in Indiafor such period not exceeding one year as may b;'specified

therein; (c) an official visa valid for single entry and stay in L"rdia for such . - period not exceedin-g one month as may be dpecified u,r"r"i.,;

(d) (i) a visitor visa valid for single entry ahd stay in India for such period not exceeding tlrree months as *ay be specified therein;

(ii) a visitor visa valid for multiple entries and stay in India for such -period not exceeding one year as may'be specifieJ therein;

(e) a transit visa for gingle entry and stay.in the city or port of entryin India. for such period r,ot exceedin g z2 iouri as may b6 specified therein.l

(iv-B) that when i:.r""{.py9r on beharf of the Govemment of Nepal, it shall be specifically va)id for entry into India or shall have been ip".iii.rfiy endorsed by.a competent authority as valid for entry into tndia:

r 1[Provided ihat in the case of L person

""t"ri"g" India over the

Tibetan or _Bhutanese Frontier, it shail also be endoised ry u propu.

Indian Diplomatic, consular or passport authority by way of u ,ta'o, a transit visa;l

2[(iv-C) that when issued by or on behatf of the Govemment of Bangladesh, shall have been endorsed by a proper Indian diplomatic,

"o.irrrry o,

passport authority with a visa for India of one or more of the following kinds namely:- (a) a Diplomatic or an official_rrisa

{91 single journey or a speqifiednumber of joumeys to rndia, valid forltiy for dr"n p"r^ioa .oi exceeding one year as may be specified th"erein;

(b) a short-term viia for a single jodmey to India, valid for stay for such period not exceedin[ thr;; ;ofth"-lJ'*uy U" rp"i'iri"a therein;

(c) a long-term visa for a single joumey or a specified number of joumeys, varid for stay for such period not e^xceeding one year;(d) a transit visa for one district jouiney through India ilndertlken for the.purpose-of reaching airy_praie or covuntry outside India permitting.breaks of joumey,_su6ject to a total Jojourn in I^ai; not exceeding 15 g1y9 from the date of entry into India;(e) a re-entry visa valid for re-entry into India;]'

- (v) that it shall not have been obtained by misrepresentation or fraud. ,,-.,'!?:1 Ty diplomatic,. corrsular.or pagspor! aittroriry referred a * n[.]*r.(rvL ctause (iv-A), clause (iv-B) or clause (iv_C)l of Rule 5 *uy, at anv time and ::,lg,I:r:tflTq any reason make u, oide.'that the.endor(;il ty;;;fvrsa '[made.on a passport] shall be of no effect and may for this purpose reouire rne procl-uctron ot the passport before it and cancer the visa endbrsement niade thereon.l

Sch.l The Passpoft (Entry into;lndia) Rutes, tgSO

. 6. Any person lvho.-(a) contravenes or abets the contravention of the provisions of Rule 3, or(b) does, or attempts to do, any act in contravehtion of ,"y "."aiii.i.prescribed under sub-rule (2) of Rule 4, r[orl

'l (c) enters or attempts to enter, India on a forged passport or visa,l3[shall be punishable.with'imprisonment for a term iuruch :nay extend to five yeary or with fine which may extend to-fifty thousand rupees, or with uotnl.-4[eA. IArhoever having been convicted of 'an

"ff.".;;d-;any rure or ordermade under the passport lEntry inro India) Act, 1920 tgi-il igio,; i, ;;;i" convi\ted of an offenci under the said Act, sirall be punisirabt" *itr.r .i."f"iiri" penalt| provided for the later offence.l

THE SCHEDULE

(see Notification of "o,r".r,*"lrt:ffla,

Ministry of Home Affairs, No. 4/1/68-F. 1., dated 28th Iune, i968.)

1. Name (in full) 2. Father's name 3. Ageldate of birth 4. Place of birth 5. Sex 6. Nationality t 7. Permanent Address 8. Tribe and occupation 9. Marks of identification 1.0. Places intended to be visited s[1.1. Purpose of visit] 5[12' The amount of cash and merchandise being carried across the international

border]. 6[13.] Route:

(a) for inward joumey ft) for return journey

6[14.] Signature or thumb-impression of holder This Permit is valid upto.........the day of.............20.......

Date

Seal

(Issuing Authority) Signature...... (Name in BLOCK LETTERS). Designation..

Place

aaa

1. Added by S.O. 7794, dated 18rh July, 1960. 2. Ins. by S.O. 1794, dated 18th Jdy,7960. 3,. lubs by G.S.R. 322(E), dated 2nd May, 2001 (w.e.f. 2-5-200I). !. Jns. by c.S.R. 322(E), dated 2nd May, 2001 (w.e.f. 2-5-2001).5. Ins. by G.S.R. 601 (E), dated 30th October, 1979. 6. ltems 11 and 12 re.umbered as items 13 and 14, respectively by G.s.R. 601(E), dated 30th

October,7979.

146 The Passport (Entry into India) Rules, 1950 [Rule 5 (b) a non-Diplomatic Visa valid for multiple entries and stay in India for such period not exceeding one year as may be specified therein; (c) an official visa valid for single entry and stay in India for such period not exceeding one month as may be specified therein; . (d) (i) a visitor visa valid for single entry and stay in India for such period not exceeding three months as may be specified therein; (ii) a visitor visa valid for multiple entries and stay in India for such period not exceeding one year as may be specified therein; (e) a transit visa for single entry and stay in the city or port of entry 'in India for such period not exceeding 72 hours as may be specified therein] (iv-B) that when issued by or on behalf of the Government of Nepal, it shall be specifically valid for entry into India or shall have been specifically endorsed by a competent authority as valid for entry into India: 1[Provided that in the case of a person entering India over the Tibetan or Bhutanese Frontier, it shall also be endorsed by a proper Indian Diplomatic, consular or passport authority by way of a visa or a transit Visa;] . 2[(iv—C) that when issued by or on behalf of the Government of Bangladesh, shall have been endorsed by a proper Indian diplomatic, consular or passport authority with a visa for India of one or more of the following kinds namely:—— (a) a Diplomatic or an official-visa for single journey or a specified number of journeys to India, valid for stay for such period not exceeding one year as may be specified therein; ‘ (b) a short-term visa for a single journey to India, valid for stay for such period not exceeding three months as may be specified therein; (c) a long-term visa for a single journey or a specified number of journeys, valid for stay for such period not exceeding one year; ((1) a transit visa for one district journey through India undertaken for the purpose of reaching any place or country outside India. permitting breaks of journey, subject to a total sojourn in India not exceeding 15 days from the date of entry into India; (e) a re—entry visa valid for re-entry into India;] (V) that it shall not have been obtained by misrepresentation or fraud. 3[S-A. Any diplomatic, consular or passport authority referred to in 4[clause (iv), clause (iv-A), clause (iv-B) or clause (iv—C)] of Rule 5 may, at any time and Without assigning any reason make an order that theiendorsement by way of visa 5[made on a passport] shall be of no effect and may for thispurpose require the production of the passport before it and cancel the visa endorsement made thereon] 1. Added by G.S.R. 333, dated 23rd February, 1963. 2. Ins. by G.S.R. 4 (E), dated 5th January, 1973. 3. Ins. 'by ,S.R.O. 1627, dated 12th July, 1956. 4 Subs. by G.S.R. 1208, dated 6th November, 1980. 5 Subs. by G.S.R.. 1367, dated 12th October, 1962. Sch.] The Passport (Entry intxoglndfa) Rules, 1950 147 6. Any person who—— (a) contravenes or abets the contravention of the provisions of Rule 3, or » (b) does, or attempts to do, any act in contravention of any condition prescribed under sub-rule (2) of Rule 4, 1[or] 2[(c) enters or attempts to enter, India on a forged passport or visa,] 3[shall be punishable with imprisonment for a term which may extend to five years, or with fine which may extend to fifty thousand rupees, or with both]. 4[6A. Whoever having been convicted of an offence under any rule or order made under the Passport (Entry into India) Act, 1920 (34 of .1920), is again convicted of an offence under the said Act, shall be punishable with doubel the penalty provided for the later offence] THE SCHEDULE PERMIT (See Notification of Government of India, Ministry of Home Affairs, N0. 4/1/68-F. 1., dated 28th June, 1968.) . Name (in full) ' . Father’s name . Age/date of birth . Place of birth Sex . ' Nationality " . Permanent Address . Tribe and occupation . Marks of identification 10. Places intended to be visited 5[11. Purpose of visit] 5[12. The amount of cash and merchandise being carried across the international border]. 6[13.] Route: (a) for inward journey (b) for return journey 6[14.] Signature or thumb—impression of holder \ooouoxgnemwp—x This Permit is valid upto........;the day of ............. 20 ....... Date .................... . (Issuing Authority) Seal Signature... ....................................... . ............ Place .................... (Name in BLOCK LETTERS) ..................... Designation ............................ O C O . Added by 8.0. 1794, dated 18th July, 1960. Ins. by 5.0. 1794, dated 18th July, 1960. Subs. by G.S.R. 322(E), dated 2nd May, 2001 (w.e.f. 2—5-2001). Ins. by G.S.R. 322(E), dated 2nd May, 2001 (w.e.f. 2-5-2001). Ins. by G.S.R. 601 (E), dated 30th October, 1979. Items 11 and 12 renumbered as items 13 and 14, respectively by G.S.R. 601(E), dated 30th October, 1979. .G‘S’IPP’N?‘

R-4 Registration Act, igOB 05.00R-5. Registration of Births and Deaths A^r lo^o and The Births, Deaths anO MairiaJ."'"""

_ .. r{egtstration Act, 1886 " 30.00F-11 Registration of Foreroners Act 1q?o along with Rules, 19d2 see

--' --" Foretgners Act, 1946 45 0oC-11. Religrous Endowments Act, 1863 see unantable and Relioious Trusts Act, 1920 " no nn

R-6 Representation of the peoole Act. 19SO and Representation ot tne-peopij nci"

- 1951 along with allied Act & Rules

-- 225 00

R-2. Repatriatjon of prisoners Act, 2000 * atong with aflied Acts 50.00 R-12. Requisitioning and Acquisition of _ - lmmovable

property Act, 1952 35.00 ri-u. Research and Development Cess Act,

- 1986 atong with Rutes, 1996 30.00R-10. Reserve Bank of lndia Act, 1934 90 00 R-14 Right of Chjldren to Free and Compulsory _ Education Act, 2009 ' 45.00 R-9. Rjght to lnformation Act, 2005

along with allied Rules and Regulatjons S0.00 R.'t 1. Road Transport Corporation A;t, 19S0 30.00,l-s C 26. SAFEMFOP Act, 1976 see ^ COFEPOSA Act. 1s74 35 00S-1 Sate of coods Act, .1930 30.00 S,2 Sales promotion Employees (Condjtions

ot Servtce) Act, i9Z6 atong wilh Rules, 1926 25.00

S-23. Sarais Act, 1862 25.00 5-26. Sashastra Seema Bal Act, 2007 atong

with Rules,2009 trn nn S-3 Scheduled Castes and Scheduted

Tribes (prevention of Atrocitiesi - Act, 1989 along wrth Rutes 65 O0S-25 . Scheduled Tflbes and Other Traditional

Forest Dwellers (Recognifion of Forest Rights) Act. 2006 35.00

S-4 SecuritieJand Exchange Board of lndia Act, 1992 40.00

S-5. Securities Contracts (Reoulation)

^ ^ 4"t, 1956 atong wfh Altidd Rure6 60 00b-r' Uecur(rsation and Reconstruction of Financial Assets and Enforcement of Security Interest Act. 2002 alono'

_ with Allied Rules and O.ders " 80.00 S-7 Selds Act, '1966 atong wjth Rutes

d Orders, 1983 40.00 S-8 Semiconductor lntegrated Ci.cuits

Layout-lJesign Act, 2000 along _ with Rules, 2001 85.00 S-27. S_exual Harassment of Women at Workpface

(Prevention, prohibition and Redressil; - ---

Act, 2013 35.00 S-9. Sick.lnduskial Companies (Special

F,rovtstons) Act, 19BS along with - BIFR and other ailied Rute"s 20.00S-10. Slum Areas (lmprovement and Clearance) ^ lcr, t95O atong with Rutes, 1957 30.00S-11. Small lndustnal Devetopment Bank of ^ _^ lldi?

Act, 1989 atong with Rutes. iOOC 70 00o-rz. bocte_fles Registration Act, 1960 with State Arnendments 40.00

S-13. Spec,al Economic Zones Act, along - with Rutes, 2006 120.00S-14. Special Marriage Act. 1954 50 00 !-21 lneciat Proteciion Group Act. 1988 ,; o0 S-15 Specific Relief Act, 1963 ZS OO 5-16. Stamp Act, 1Bg9 S0.C0

S-17 Standard-s oI Wergilrs ap ,,__- 8sAct. 1976 along with aflied Ruies ano Act, 1985 95.00

P-13. Slate Armed potice Forces (Extension ^ - of taws) Ad, te52 """ ForidE'niij'- 55.00: ]1 ltr!" Bank of tndia Act, 1s5s 45.00i- tv. state I-lnancial Corporations Act, ^ ^- 1951 atong wrth Ruies, 200i

- ' 40.00

S-zu. Succession Act, 1925 85.00 S-21 Suits vatuation Act, 1887 with ^ _ . State Amendments 30.00S.22 Supreme Court Rules, 1966 alono withneguta!ons Regardina Advocate-in_Record

Exarntnation and Rule-s to nJoulaie_ x lg.c_e g0llg s

for _c ontem pt of

"s u preme

,L_o-yl te/s and-The Supreme Cciurt

(r:nrargement. of Crimindl Appellate _ Jurtsdrctton) Act, 1970

, 9000

I - r reteco^m .Regulatory Authorjty of IndiaAct, 199/ along with Rutes &xeguratrons 3s0.oo T-2. Tetegraph Act, 1885 with The lndian

vvrretess Ietegraphv Act, 1933 along with allred Rut"es 50.00

f-10. T_errorist Affected Areas _ (Special Courts) Act. 1984 30.00 I .i, I rade Marks Act. i 999 75 00T-4 Tradel/larks Act, 1999 along wrth

ailied Rutes i 80.00 T-5. Trade and Merchandise Marks Act, 19SB 40 00 T-6 Trade Unjons Act, 1926 along with Central

_ -- traoe unrons Regulations 1038 35.00p.zu I ransler of prisoners Act, 1950 see Prisoners Acts 50.00

T-7 Transfer of property Act. 1882 50.00t-8 transplantatron-of Human Organs and _ ttssuesAct,1994 along with Rules, 1995 55.00 T-9. Trusts Act, 1BB2 40.00

I u--l U- I Unlawful Activitres (prevention)

Act, 196Z along with Rules, 19'68 50.00 U-3. Unorganised Workers, Social Securitu

Act, 2008 alongwith Rules, 2O0g- ' 35.00 U-2 U{ban_Land jggitfns and"Regutation) Act,

1976 atong wiirr nu"puirl nii'r*siii"' ""'' 50.00

W-l Wakf Act, 1995 along with Central Wakf Council Rules, 1998 "

W-9 Warehousing (Development and Regutation) Act. 2007 with allied Rules an0 Requlations

65.00

75.00

125.00

25.00 30,00

175.00

W-2 f/jte,r^qp,re-yentron and Controt _of

poilution)

l"!, l?21 atons with nrr"s,'iszs, CeJsAcl, 1977 and Cess Rules. 1978Act, 1977 and lless nutes.'fS78 W-3. Wealth-tax Act, 1957 as amen.tpl.j^J357 as amended byFinance Act, z-br:

- *" sirrerlvvu w'

W.4 Weapons of Mass Destruction and rnerr Uelivery Systems (prohtbition of Unlarvful Activitibs) Act, 2005

W-5. Weekty Hotidays Act,1942 w 6

){vll^d _\jfe,(protectionl Act 1e12 aronswrln ailted Rules W-7 Working Jorrrnalists and Other Newsoaoer

Emptoyees (Conditions or Servicei -Jrij-'

tuflsceilaneous provtsions Act, 1gsb atong with alljed Acts & Rules 50 00

I,rr., = Y IY-l . Y.oung persons (HarmfuiFGlication$-

Act, 1956 25.00 Prices are subject to change witnoit nAice

[/niversaIs Compendium

RTPORTS OF THT LAWCOMMISSION 2ndEdn OF II\DIA Foreword bv DT. IUSTICE AR. LAKSHMANAN Chairman, Law Commission ol India Former Judge, Supreme Court of Intlia

HABYANA CIVIL SECRETARIAT CHANDIGARH

" .\ Complete Reference Source f,r the Refirts of the Luw Commisslon

oilndia since .t956 to date,,

ilagazin''

Starting fi'om Add<3

L r11:,&fr.8i e#I? Books may be retained for a Period not exceeding 15 days.

Books may be renewed on request if there is no demand bY others.

Marking or writing on the Pages of a book with ink or Pencil; tearing or t: o' nn, o:t,-'t:

.,, l'-n-"^t^..:: "::",Yi::

lst to

274th RePort ffiffi (Set in 18 Vols')

r,1-f-l

Payment by Money Orde/Bank

lst to R4. Registration Act, 1906 55.00 3.17. Standards orvveigma New... es 2 34th R-5. Registration of Births and Deaths Act, 1969 Act, 1976 along with allied Rules and The Births, Deaths and Marriages and Act. 1985 95-00 Report Registration Act, 1886 30,00 P-13. State Armed Police Forces (Extension 7 F-11. Registration of Foreigners Act, 1939 Of laws) Act, 1952 see Police Acts 55-00 ].956-—009 along with Rules, 1992 see 8—18. State Bank of india Act, 1955 45-00 (Set in 18 Vols.) Foreigners Act, 1946 45.00 8-19. State Financial Corporations Act, 011. Rel gious Endowments Act, 1863 see 1951 along with Rules, 2003 4000 Charitable and Reli ious Trusts 8-20. Succession Act, 1925 85.00 Act, 1920 4500 8-21. Suits Valuation Act, 1887 with R—6. Representation of the People Act, 1950 State Amendments 30.00 and Representation of the People Act, 822. Supreme Court Rules, 1966 along with 1951 along with 9 ‘ed Act & Rules 275.00 Regulations Regarding Advocate—on-Record Re7. Repatriation of Prisoners Act, 2003 Exgmlngﬁlon ?ndCRUl?S totRegSuiate a. U ' ’ 1' along with allied Acts 5000 l cee ”198 or on emp of upreme ': 7 R-12. Requis ioning and Acquisition of Court 1975 and The Supreme Court HIV ersa S lmmovable Property Act, 1952 35.00 SEn'adrgeinenl 0f Criminal Appellate . . R—8. Research and Development Cess Act, ””5 who”) Act, 197° 9000 CO endlu . was alone well Rllee lees E: 111 111 R-10. Reserve Bank of india Act, 1934 90.00 T-1 Tele . - R-14. Right of Children to Free and Compulsory ’ Act, ﬁ‘g'g‘ﬂﬁgﬁéam, [$35239 0f india .1 Education ACT, 2009 45.00 Regulations 35000 . R-9- Right t0. linfﬁrmailon Act 2005 I , T2. Telegraph Act, 1395 with The lndian along Wlt a led Rules and Regu atlons 50.00 ereless Telegraphy Act, 1933 along 1 12.11. Road Wort Corporation Act. 1950 30.00 with 21 led Rules 50.00 - 211d Edl'l. L s :[ T~10. Terrorist Affected Areas 0926. SAFEMFOP Act, 1976 see (Spec'a' COWS) Act 1934 3000 COFEPOSA Act, 1974 3500 T—3. Trade Marks Act, 1999 . 75.00 S-1. Sale of Goods Act, 1930 30,00 T4 lﬁ;%eRhfla;:s Act. 1999 along With 180 00 ?17995 S—2.S| P t' E | C d" ' ofa §ZM£ZTX§F1991§ Stiff: ,fmﬁn ”'0“ To. Trade and Merchandise Marks Act, 1958 40.00 forfztll set of] 8 Deluxe Bound Volzmzer Rules, 1975 25,00 T-6. Trade Unions Act, 1926 along with Central 323' Sarais Act, 1867 2500 Trade Unions Regulations, 1938 35.00 ForeWOI‘d bV “ A Complete Reference SOUTCQ 8—26. Sashastra Seema Bat Act, 2007 along P-29. Transfer 0f Prisoners Act, 1950 see D UST'ICE AR LAKSHMANAN . . with Rules. 2009 140.00 Prisoners Acts 5000 1‘ - I '. . . . for the Reports of the Law Commisszon 5-3, Scheduled Castes and Scheduled T-7. Transfer of Property Act, 1882 50.00 Chairman, Law Commtssron 0t India , , ” Tribes (Prevention of Atro es) T-8. Transplantation of Human Organs and Former Judge, Supreme Court of India OfITldld smce 1956 to date Act, 1989 along with Rules 65.00 Tissues Act, 1994 along with Rules, 1995 55.00 8-25. Scheduled Tribes and OtherTraditional T-9. Trusts Act, 1882 45.00 Forest Dwellers (Recognition of _ _ _ __ m- Forest Rights) Act, 2006 35.00 E . , . U , J Magazum— " 8—4. Securities and Exchange Board of india U‘l Unlawful ACt'V't'es. (Prevention) . Act, 1992 4000 Act, 1967 along With Rules, 1968 . 50.00 S-5. Securities Contracts (Regulation) U-3. Unorganlsed Workers‘ Socral Security Act, 1956 along with Allied Rules 6000 Act, 2008 alongwllh Rules. 2009. 3500 5—6. Securitisation and Reconstruction U-2. Urban Land (Ceiling and Regulation) Act. .4 N,” of Finan lAssets and Enforcement 1976 along wrlh Repeal Act, 1999 50.00 of Sec rity interest Act, 2002 along with A ed Rules and Orders 80.00 L W , 3 S-7. Seeds Act, 1966 along with Rules, W" gvgﬁ‘rzcﬁcéugsg51ggoang W‘th Central Wakf 65 00 ETARIAT & Orders, 1983 40.00 . . . Se8. Semiconductor integrated Circuits W‘9~ Warehousmg (Development and HARVANA C'VIL SECR Layout-Design Act, 2000 along Regulation) Act, 2007 Wlth allied Rules DIGARH with Rules, 2001 35.00 W2 Wdthaglatlont? u c t I {P H t. 7)5.00 CHAN S~27. Sexual Harassment of Women at Workplace ‘ . a er reven '0",a“ 0" r0 0 0 U '0" ﬁ (Prevention, Prohibition and Redressal) Act, 1974 along With Rules. 1975, Cess L I B R . Act, 2013 3500 Act, 1977 and Cess Rules, 1978 75.00 . S-9. Sick industrial Companies (Special W‘S' gileaalth-tan {121611557 as amended by 125 00 “““ Provisions) ACt‘ 1985 along With W4 Vii/roarptoens :1 Mass Destruction and I ‘ d f a period BlFR and other allied Rules 70.00 - - . . . .. retaine or 8-10. Slum Areas (improvement and Clearance) {hellrwlgelllxery Systems (gsoigbltlon Of 1' BOOks may be Act, 1956 along with Rules, 1957 30.00 ”a U C '93) CL 0 2500 not GXCeeding 15 days. 841. Small Industrial Development Bank of W: Wigkll-Yf H(0P“rd&tzyst'Ar$)t'A9?21972 l 30-00 f lndia Act, 1989 along with Rules, 2003 70.00 - . ,l 'e 0 ec '0 c, aong i. S-12. Societies Registration Act, 1860 W7 whk?“ 6‘: Rules t 0 0th N 175-00 2. Books maY be renewed :n requeSt with State Amendments 40.00 ' - or “'19 ourn S. 3“ er ﬂ eWSpapei . I'S- S-13. Special Economic Zones Act, along Employees (Conditions Of Servrce) and there Is no demand by at e with Rules, 2005 12000 Miscellaneous Provrswns Act, 1955 _ . f 3.14. Specr l Marriage Act, 1954 30.00 along With all'ed AC‘S 8* RU'SS 500° 3 Marking or writing on the pages 0 a 8-24. Special Protection Group Act, 1988 25.00 L Y I ' . . c“. tearing a; s-15. Speciric Relief Act, 1963 25.00 . . book With Ink of pen r 8-16 Stam Act 1899 50 00 Y~1. Young Persons (Harmful Publications) , thenNiSO ‘ p - - Act, 1956 25.00 taking out its pages or 0- Prices are subject to change without notice. Dr l‘wlfnkAu/s - :. ...:u --n-o:+..cn an ininm

Haryana act 15 of 1967 : The Passport Act 1967

SECTIONS