Foreign Contribution (Regulation) Act, 1976
4. Candidate for election, etc., not to accept
foreign contribution
(1) No foreign contribution shall be accepted
by any-
(a) candidate for
election,
(b) correspondent,
columnist, cartoonist, editor, owner, printer or publisher of a registered
newspaper,
(c) 3[Judge,
government servant] or employee of any corporation,
(d) member of any
Legislature,
(e) political party or
office-bearer thereof.
Explanation: In clause (c) and in
section 9, "corporation" means a corporation owned or controlled by
government and includes a government company as defined in section 617 of the
Companies Act, 1956 (1 of 1956).
(2) (a) No person, resident in India, and no
citizen of India resident outside India, shall accept any foreign contribution,
or acquire or agree to acquire any currency from a foreign source, on behalf of
any political party, or any person referred to in sub-section (1), or both.
(b) No person,
resident in India, shall deliver any currency, whether Indian or foreign, which
has been accepted from any foreign source, to any person if he knows or has
reasonable cause to believe that such other person intends, or is likely, to
deliver such currency to any political party or any person referred to in
sub-section (1), or both.
(c) No citizen of India resident outside India shall deliver any currency, whether Indian or foreign, which has been accepted from any foreign source, to
(i) any political party or any person referred to in sub-section (1), or both,
(ii) any other person,
if he knows or has reasonable cause to believe that such other person intends,
or is likely, to deliver such currency to a political party or to any person
referred to in sub-section (1), or both.
(3) No person receiving any currency, whether
Indian or foreign, from a foreign, source on behalf of any association,
referred to in sub-section (1) of section 6, shall deliver such currency-
(i) to any association
or organization other than the association for which it was received, or
(ii) to any other person, if he knows or has reasonable cause to believe that such other person intends, or is likely, to deliver such currency to an association other than the association for which such currency was received.
