FRRO Registration & Visa Extension

Foreign nationals staying beyond the notified period must register with the FRRO/FRO, and apply there for visa extension, change or exit formalities.

Who it is for

• Any foreign national whose continuous stay exceeds the notified period (commonly 180 days)
• Visa holders needing an extension, conversion, or registration of address

Key requirements

• Online registration on the e-FRRO portal within the prescribed time of arrival
• Supporting documents (passport, visa, proof of address, purpose documents)
• Timely application for any extension before the visa expires

Governing law

Registration and stay obligations of foreigners are governed by the Immigration and Foreigners Act, 2025 framework and administered by the FRRO/Bureau of Immigration.

Overstaying or failing to register carries penalties and can affect future entry — register on time via the official e-FRRO portal.