December 29,2018:

Pakistan Authorities have finalised a 14-point agreement on processes to be followed for visa-free pilgrimage to Darbar Sahib in Kartarpur, though document has not been shared with India yet.

The "Leaked" document, among other things seeks three day advance list of the pilgrims intending to visit shrine along with their security clearance papers.

The Document is as follows:

WHEREAS Government of Islamic Republic of Pakistan and Govt. of Republic of India (herein after referred to Individually as a ‘Party’ and collectively as the parties”) are desirous to provide easy access to the Sikh pilgrims, who are citizens and permanent residents of India (thereinafter referred to as the Pilgrims), to the Gurudwara, Darbar Sahib, Narowal, Pakistan (hereinafter referred to as Kartarpur Sahib), through a permit-based entry to the Pilgrims through the Kartarpur Corridor

AND NOW THE PARTIES AGREE AS FOLLOWS:

1. The objective of this agreement is to facilitate a visa-free travel of the pilgrims from India to Kartarpur Sahib.

2. In order to implement this agreement, the parties shall establish infrastructure in their respective territories, including facilitation centres and counters for running security checks and issuance of permits for the facilitation of pilgrims.

3. A database of the pilgrims shall be created by the parties having names, travel history and other relevant information of the pilgrims.

4. The Government of Pakistan may issue a permit to pilgrims desirous of paying visit to Kartarpur Sahib, subject to the following conditions:

a. The pilgrims must constitute a group of at least 15 people;

b. The pilgrims must carry Indian passports and individual security clearance certificates issued by the Government of India, in English, for the purpose of visiting Kartarpur Sahib.

c. The Government of India shall share with the Government of Pakistan details of the pilgrims and their respective security clearance certificates 3 days prior to their entry through the Kartarpur Corridor.

d. The permit shall only be issued for the purpose of visit to Kartarpur Sahib, subject to such further limitations as may be prescribed by the Government of Pakistan.

5. The number of permits granted may not be more than five-hundred (500) per day.

6. The Kartarpur Corridor shall remain open from 8 am to 5 pm daily.

7. The Government of Pakistan reserves the right to refuse entry into, reduce the period of stay or terminate the stay in its territory, of any pilgrim despite the grant of permit to such pilgrim, if It considers that the pilgrim is found undesirable for security or other purposes.

8. The agreement shall be implemented in accordance with the National laws of the parties.

9. This agreement shall not exempt the pilgrims from the obligation to respect the laws and regulations of Pakistan when entering into its territory, including but not limited to the laws and regulations concerning their entry, stay and exit.

10. This agreement does not affect the existing commitments under the agreements between the parties concerning border security.

11. All disputes arising from or in connection with the application or the interpretation of this agreement shall be amicably settled between the parties through the diplomatic channels.

12. This agreement may be amended, supplemented or modified by written mutual agreements of the parties.

13.This Agreement shall enter into force on the date of signatures by the parties and shall remain valid for a period of --- years, unless terminated earlier. The parties may extend the duration of this agreement for any period by mutual consent In writing.

14. Either party may terminate this agreement at any time by giving a notice of one month to the other party of its intention to terminate this agreement.

Source Hindustan Times

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