On 25 June 2026, the Ministry of External Affairs, notified the Passports (Amendment) Rules, 2026, revising the fee structure for passport services and related travel documents.
These Rules will come into effect from 1 July 2026.
Key Takeaways:
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The amendment replaces Schedule IV of the Passport Rules, 1980, which outlines the fees for passport and related services.
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The revised fee structure applies to applications both within India and abroad, while the validity rules for passports remain unchanged:
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Adults: Up to 10 years
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Minors: Up to 5 years or until they turn 18 years of age, whichever is earlier.
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Revised passport fees are as follows:
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Adult Applicants
Type of Service
Normal Fee (₹)
Tatkaal Fee (₹)
Fresh/Reissue — 36 pages
2500
5000
Fresh/Reissue — 60 pages
3500
6000
Replacement (lost/damaged) — 36 pages
5000
7500
Replacement (lost/damaged) — 60 pages
6000
8500
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Minor Applicants
Type of Service
Normal Fee (₹)
Tatkaal Fee (₹)
Fresh/Reissue — 36 pages
1750
4250
Replacement (lost/damaged)
4250
6750
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Special Travel Documents
Service
Fee (₹)
Emergency Certificate
₹15 (abroad only)
Certificate of Identity
₹1000
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Miscellaneous Services
Service
Fee (₹)
Police Clearance Certificate / Surrender Certificate / Other verifications
₹750
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The validity of passports does not exceed ten years, and the validity of passports issued will be for five years or until the applicant attains the age of 18 years, whichever is earlier.
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There will be a discount of ten per cent in passport fee for fresh applications (and not for re-issue) in respect of:
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Minors up to the age of 8 years
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Senior citizens (persons above the age of 60 years)
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Read more: E-Passports Launched in India: Features, Cities, and Everything You Need to Know
Also Read: Born in India = Citizen by Birth: Delhi High Court grants Passport Relief to Tibetan-origin woman
[Passports (Amendment) Rules, 2026, dt 25-6-2026]

