(a) at the time of his entry into India obtain from officer-in-charge of the Police post at the Indo-Tibetan frontier, a permit in the from specified in the annexed Schedule;

(b) comply with such instructions as may be prescribed in the said permit; and

(c) get himself registered as a foreigner and obtain a certificate of registration.

Serial No.

Mr. .son of .a foreigner of Tibetan nationality whose description* is given below having arrived in India from Tibet via .. is hereby permitted to stay in India for a period of . months from the date hereof and to travel to the places mentioned below. If he/she does not leave India before .. he/she will, unless he/she obtained the permission of the Central Government to remain for a longer period, be liable to prosecution for a contravention of the provisions of the Foreigners Act, 1946, punishable with imprisonment for a period of five years and with fine and will also be liable to expulsion from India. Application for an extension of this permit should be made at least fifteen days before ..and must be addressed to the Central Government through the State Government.

2. This permit must be produced on demand of any Registration Officer, Magistrate or Police Officer not below the rank of head constable.

3. This permit must be surrendered to the Officer-in-charge of the Police post at place of departure from India.

4. The contents of this permit have been explained to the holder thereof.

Description of holder:

(a) Age

(b) Sex

(c) Height

(d) Colour of eyes

(e) Occupation

Please permitted to visit (vide Para 2).

Note: No mention of Exit Permit requirement

Status of Tibetan in India. Tibetans who entered India up to 1959 will be entitled to rehabilitation benefits as temporary refugees in India.

Children born till 1987 to Tibetans who entered India up to 1959 will also be entitled to rehabilitation benefits as temporary refugees in India.

Tibetans who arrived in India till 30th May, 2003 but after 1959 are classified in a separate category of Long Term Stay and issued Registration Certificates by FRROs/FROs.

Tibetans Entry Process. Tibetans can enter India after 30.10.2002 on Special Entry Permits (SEP) issued by embassy of India Kathmandu.

Tibetans shall be permitted to enter India ONLY through the designated check-post at Sonauli in Uttar Pradesh and Raxual in Bihar with a Special Entry Permit (SEP) issued by the competent authority.

Further they may ensure that proper immigration stamp of entry is affixed on the SEP by the immigration authorities of the check post. All Tibetans are required to report about their arrival at TRC, Delhi or TRC, Dharamshala as the case may be.

Registration of Tibetan Refugee/National in India.

1. Tibetan entering on SEPs. All Tibetans, including children, arriving in India under the Special Entry Permit (SEP) scheme should report to the local FRRO/FRO having jurisdiction of the area within 14 days of their arrival in India for registration, irrespective of their purpose of visit and validity of SEP for registration along with the following documents

1. Valid Special Entry Permit with proper immigration stamp of entry of the check post,

2. Residential proof,

3. Recommendation letter from Tibetan Reception Centre/Tibetan Settlement Officer/CTA or any other authority so designated by the Central Government,

4. Valid bona fide certificate from a recognized Institute/School/University in case the purpose of visit to India is Education .

2. Tibetan born in India. Registration Certificate for Tibetan children born in India may be obtained from the concerned FRRO/FRO on production of the following documents

1. Birth Certificates issued by Tibetan Welfare Officer/Tibetan Settlement Officer issued till 1st January, 2003

2. Birth Certificate issued after 1st January, 2003 by the competent authority under the Registration of Births.

3. Registration Certificate of both the parents.

4. Proof of residence.

5. Letter from TSO (Tibetan Settlement Officer)

3. Tibetan entering India for education purpose. Tibetans entering India, on SEP, for the purpose of education are issued Registration Certificates for the duration of the course or one year, whichever is earlier.

4. No request for change in purpose specified in SEP is entertained. Tibetans coming to India for the purpose of education are allowed extension of stay by the concerned FRRO/FRO on year-to-year basis on production of the proof of registration, (ii) residential proof and (iii) bona fide certificate from the recognized/approved educational institution in India.

5. Tibetans entering India for pilgrimage purposes. Tibetans entering India, on SEP valid for one month are given Registration Certificate by the concerned FRROs/FROs for the duration of the SEP. No request for change in purpose of stay will be entertained.

6. Tibetans entering India for other purposes. Tibetans entering India, on SEP, for other purposes are given Registration Certificates for a period up to six months only.

Procedure for Tibetan refugees/Tibetans intending to visit abroad. They are required to obtain No Objection to Return to India (NORI) permission from the FRRO State Government if the intended visit abroad requires absence from India for a period less than 15 days. For more than 2 weeks, they would require to take exit permission.

Tibetan Refugees/Nationals may approach the concerned FRROs/FROs office and obtain an exit permit/NORI with the following documents

1. Duly filled Application Form,

2. One photograph,

3. Copy of Registration Book,

4. Copy of Identity Certificate,

5. Recommendation Letter from CTA or any other authority so designated by the Central Government,

6. Address proof and police report.

Tibetans Refugees/Tibetans who visit abroad on any travel document other than Identity Certificate as also without obtaining NORI from the FRRO/State Government concerned would cease to be eligible for Temporary Refugee/Long Term Stay Status in India.

Miscellaneous. Tibetans who enter Dharamshala on the SEPs may also visit other parts of the country. However, if he remains absent from the registered address for a continuous period of eight weeks or more or it he is changing his registered address, or if he is finally departing from India he shall inform the Registration Officer of his intention to leave either temporarily or permanently the jurisdiction of the Registration Officer and the Registration Officer shall stamp the same in his RC. He is also required to report to the concerned FRRO/FRO on arrival at the intended destination. Prior intimation in this regard shall be given by FRO, Dharamshala.

Extension of RC/RP. The Registration Certificate in respect of all Tibetan Refugees/Tibetans staying in India on long term basis are renewed annually by the concerned FRROs/FROs.

All Tibetans (Except physically challenged) should personally present their request for extension of stay with all the requisite documents to the concerned FRRO/FRO.

Extension of Stay. Tibetan refugees holding valid registration certificates (RC) can obtain extension of stay for 1 year on production of the following documents:

1. Visa Extension Form with one photo pasted on the form.

2. Copy of valid and notorised Lease/Rent agreement or copy of C-form from the Hotel or copy of recent electricity/telephone bill along with the letter from the landlord, towards proof of residence.

3. Registration Certificate book in original.

Fee. No fee is charged for extension of Residential Certificate/Residential Permit. However, penal action is taken for non-registration within the stipulated time-frame of 14 days [under Rule 6(1) and 7(a) of the Registration of Foreigners Rules, 1992] and non-extension of RCs [under Section 14(a) of the Foreigners Act, 1946].