Ministry of Home Affairs (MHA) Order No. 40—3/2020—DM—1(A) dated 29th April, 2020 and 1st May, 2020, had allowed movement of migrant workers, pilgrims, tourists, students and other persons who are stranded at different places due to lockdown.
In view of the above, MHA clarified that the previous MHA orders are meant to facilitate movement of such stranded persons, who had moved from their native places/ workplaces, just before the lockdown period, but could not return to their native places/ workplaces on account of restrictions placed on movement of persons and vehicles as part of lockdown measures. The facilitation envisaged in the aforesaid orders is meant for such distressed persons, but does not extend to those categories of persons, who are otherwise residing normally at places, other than the native places for purposes of work etc., and who wish to Visit their native places in normal course.
*Please click the following link to access the official letter:
Ministry of Home Affairs
[Letter dt. 03-05-2020]