1. (1) This Order may be called the Foreigners (Restriction on Chinese Nationals) Order, 1962.

2. In this Order

(a) Registration Officer , means a Registration Officer as defined in the Registration of Foreigners Rules, 1939, or such other officer as may be authorised by him to perform the functions of the Registration Officer under this Order;

(b) the expression registered address has the meaning assigned to it in Rule 2 of the Registration of Foreigners Rules, 1939.

2[3. No Chinese national shall

(a) leave the district in which his registered address is situated, or

(b) absent himself from his registered address for a period exceeding seven days, without obtaining the prior permission in writing of the Registration Officer concerned and any such permission shall be subject to such conditions as the Registration Officer may think fit to impose.

Explanation. For the purposes of Clause (a), the following areas in the State of West Bengal, namely

(i) the city of Calcutta;

(ii) Dhapa areas, Jassore Road, Barangore, Dum Dum Airport, Jadavpur and Behala in the district of 24-Parganas; and

(iii) the town of Howrah including the Howrah Railway Station in the district of Howrah;

shall be deemed to be with the same district of registration.]

3[4. No Chinese national shall leave India by land, sea or air to a destination outside India except in accordance with such conditions, including those in regard to route, time and place of departure, as may be specified in a permit issued in relation to any Chinese national by the Registration Officer having jurisdiction at the place of his registered address:

Provided that this shall not apply to Chinese national, employed in a Chinese Diplomatic or Consular Mission in India or the wife or any child of any such person.]

5. No Chinese national shall leave India by air or sea except from the ports at Bombay, Calcutta, Madras and New Delhi.

1. Vide Noti. No. GSR 1414, dated 25-10-1962.

2. Subs. by GSR 813, dated 21-6-1972.

3. Subs. by GSR 313(E), dated 26-3-1987.