Foreign Contribution (Regulation) Act, 1976

[Act No. 49 of Year 1976]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent, application and commencement
2	Definitions
3	Application of other laws not barred
Chapter II	Regulation Of Foreign Contribution And Foreign Hospitality
4	Candidate for election, etc., not to accept foreign contribution
5	Organization of a political nature not to accept foreign contribution except with the prior permission of the Central Government
6	Certain associations and persons receiving foreign contribution to give intimation to the Central Government
7	Recipients of scholarships, etc., to give intimation to the Central Government
8	Persons to whom section 4 shall not apply
9	Restrictions on acceptance of foreign hospitality
10	Power of Central Government to prohibit receipt of foreign contribution, etc., in certain cases
11	Application to be made in prescribed form for obtaining prior permission to accept foreign contribution or hospitality
Chapter III	Miscellaneous
12	Power to prohibit payment of currency received in contravention of the Act
13	Recipients of foreign contribution to maintain accounts, etc.
14	Inspection of accounts or records
15	Seizure of accounts or records
15A	Audit of accounts
16	Seizure of article or currency received in contravention of the Act
17	Seizure to be made in accordance with the Code of Criminal Procedure, 1973
18	Confiscation of article or currency obtained in contravention of the Act
19	Adjudication of confiscation
20	Opportunity to be given before adjudication of confiscation
21	Appeal
22	Penalty for article or currency obtained in contravention of section 12
23	Punishment for the contravention of any provision of the Act
24	Power to impose additional fine where article or currency is not available for confiscation
25	Penalty for offences where no separate punishment has been provided
25A	Prohibition of acceptance of foreign contribution
26	Offences by companies
27	Bar to the prosecution of offences under the Act
28	Investigation into cases under the Act
29	Protection of action taken in good faith
30	Power to make rules
31	Power to exempt
32	Act not to apply to government transactions
	Foot Notes

An Act to regulate the acceptance and utilization of foreign contribution or foreign hospitality by certain persons or associations, with a view to ensuring that parliamentary institutions, political associations and academic and other voluntary organizations as well as individuals working in the important areas of national life may function in a manner consistent with the values of a sovereign democratic republic, and for matters connected therewith or incidental thereto.

Be it enacted by Parliament in the Twenty-seventh Year of the Republic of India as follows:-