Foreign Contribution (Regulation) Act, 2010

Contents
Sections	Particulars
	Preamble
Chapter I	Preliminary
1	Short title, extent, application and commencement
2	Definitions
Chapter II	Regulation of Foreign Contribution and Foreign Hospitality
3	Prohibition to accept foreign contribution
4	Persons to whom section 3 shall not apply
5	Procedure to notify an organisation of a political nature
6	Restriction on acceptance of foreign hospitality
7	Prohibition to transfer foreign contribution to other person
8	Restriction to utilise foreign contribution for administrative purpose
9	Power of Central Government to prohibit receipt of foreign contribution, etc., in certain cases
10	Power to prohibit payment of currency received in contravention of the Act
Chapter III	Registration
11	Registration of certain persons with Central Government
12	Grant of certificate of registration
13	Suspension of certificate
14	Cancellation of certificate
15	Management of foreign contribution of person whose certificate has been cancelled
16	Renewal of certificate
Chapter IV	Accounts, Intimation, Audit and Disposal of Assets, Etc.
17	Foreign contribution through scheduled bank
18	Intimation
19	Maintenance of accounts
20	Audit of accounts
21	Intimation by candidate for election
22	Disposal of assets created out of foreign contribution
Chapter V	Inspection, Search and Seizure
23	Inspection of accounts or records
24	Seizure of accounts or records
25	Seizure of article or currency or security received in contravention of the Act
26	Disposal of seized article or currency or security
27	Seizure to be made in accordance with Act 2 of 1974
Chapter VI	Adjudication
28	Confiscation of article or currency or security obtained in contravention of the Act
29	Adjudication of confiscation
30	Procedure for confiscation
Chapter VII	Appeal and Revision
31	Appeal
32	Revision of orders by Central Government
Chapter VIII	Offences and Penalties
33	Making of false statement, declaration or delivering false accounts
34	Penalty for article or currency or security obtained in contravention of section 10
35	Punishment for contravention of any provision of the Act
36	Power to impose additional fine where article or currency or security is not available for confiscation
37	Penalty for offences where no separate punishment has been provided
38	Prohibition of acceptance of foreign contribution
39	Offences by companies
40	Bar on prosecution of offences under the Act
41	Composition of certain offences
Chapter IX	Miscellaneous
42	Power to call for information or document
43	Investigation into cases under the Act
44	Returns by prescribed authority to Central Government
45	Protection of action taken in good faith
46	Power of Central Government to give directions
47	Delegation of powers
48	Power to make rules
49	Orders and rules to be laid before Parliament
50	Power to exempt in certain cases
51	Act not to apply to certain Government transactions
52	Application of other laws not barred
53	Power to remove difficulties
54	Repeal and saving