Section 13(3) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(3)When a Habitual Offender, who intends to change his residence presents himself to the officer who is authorised to receive reports under Rule 12, in order to notify the intended change, the officer shall fill up in quadruplicate departure report in Form No. 10 and shall have it signed or thumb-marked by the said Habitual Offender. One copy shall be made over to the said Habitual Offender, who shall personally present it for endorsement to the Station House Officer of the Police Station within the limits of which Police Station he intends to reside. The second copy with a copy of Register in Form No. 1 of the Habitual Offender concerned, shall be sent in by post to the Station House Officer of the Police Station concerned, who shall after noting on it the date on which the person to whom it relates reports his presence, return it to the officer, who issued the form, the third copy shall be sent to the Superintendent of Police of the original district for necessary action. If the Habitual Offender changes his residence to another district, the Superintendent of Police shall inform the district authorities of the district concerned. The fourth copy shall be retained by the issuing authority as recorded for reference. Should the Habitual Offender change the date of his departure, he shall appear before the officer specified in Form No. 9 and get necessary alteration made in Form No. 10.
