Section 5 in Madras Restriction of Habitual Offenders Act, 1948
5. Notified offenders to intimate residence and change of residence.
- Every notified offender shall intimate to such authority and in such manner as may be prescribed his place of residence, every change or intended change or intended change thereof, and every absence or intended absence there from:Provided that the District Magistrate or any officer authorized by him may exempt any such offender from reporting any temporary absence or intended absence from his residence, not exceeding such limit as may be prescribed.
