Obtain a Domicile Certificate: Tripura

Eligibility

A Domicile Certificate in Tripura, also known as a Permanent Resident Certificate, is issued to a person who has a permanent home in the State, and includes a person who has been residing in the State for a period of not less than 10 years, immediately prior to the date of application for the certificate (As per GoT O.M. No. F.28(31)/REV/87 dated 11/01/1996).

Procedure

The applicant should put up his/her application at the e-Suvidha Centres situated in the Offices of Sub-Divisional Magistrates, in the area where the applicant permanently resides, on any working day, and obtain an Acknowledgement Receipt for the same. The applicant is also given a delivery date for his/her certificate, which is printed on the Receipt. The issuing authority, at his/her discretion, may initiate Field Enquiry by the relevant Tehsil/ Revenue Inspector/ Deputy Collector & Magistrate on the merit of the application. Alternatively, the applicant may also submit his application with the Tehsil after obtaining a receipt of the same. After proper verification, the respective Sub-Divisional magistrate will issue the Domicile Certificate to the applicant.

Concerned Authority

District Magistrate/ Additional District Magistrate/ Sub-Divisional Magistrate of the area where the candidate and/or his family permanently reside(s).

Necessary documents/papers

The following indicative list of documents may qualify to substantiate the applicant?s claim for Domicile Certificate:

·         Citizenship Certificate (mandatory)

·         Ration Card

·         Tehsil Enquiry

·         Land Document

·         School Certificate showing 10 years of continuous stay in Tripura

·         Certificate of parents showing 10 years of continuous stay in Tripura

·         School Certificate from Class I to XII (mandatory Joint Entrance Examinations)

A Common Application Form, introduced for applying for Certificates in Tripura

Fee

No fee is charged for this service.