Business Visa

For foreign nationals visiting India for business — meetings, setting up a venture, sourcing, or technical discussions — without taking up local employment.

Who it is for

• Foreign business persons, investors and consultants
• Those exploring or establishing a business in India

Key requirements

• A genuine business purpose with an Indian counterpart
• No local employment or payroll in India
• A passport valid for at least six months
• FRRO registration if the stay exceeds the notified period

Governing law

Administered by the Bureau of Immigration under the Immigration and Foreigners Act, 2025 framework.

Distinguish carefully from an Employment Visa — taking up a job on a business visa is not permitted.