Obtain a Domicile Certificate: Punjab

Department Concerned

Revenue Department Office of the Sub Divisional Magistrate/ Office of the Tehsildar

Eligibility Condition

Permanent Residents of the State, in accordance with Punjab Government Instructions contained in Letter No. 1-3-95/3 PP-II/9619, dated 06-06-1996.

Step by step Procedure

      i.        The applicant has to apply along with Rs.1.25/- stamp affixed on his application and give an affidavit stating that he is residing permanently at the mentioned address and that he has not availed such a certificate from, or applied for such a certificate to any other State before.

     ii.        The case is sent for examination to the concerned Patwari through the concerned Tehsildar.

    iii.        The Patwari, after examining the case, puts his Signatures and reports back to the Tehsildar.

    iv.        Statements of the applicant and the Lambardar of the village are recorded on the application and the case is sent to the Divisional Magistrate's Office.

     v.        On finding the report to be correct, the applicant is issued the certificate the next day.

Check List of Documents

      i.        Prescribed application form

     ii.        Affidavit in proof of residence

Verification Procedure

The Tehsil Office issues the certificate after getting the verification done from the Revenue Patwari.

Common Mistakes to avoid

      i.        Domicile Certificate can only be made at one place.

     ii.        Making of Domicile Certificate at more than one place is an offence.