Section 11 in The Maharashtra Habitual Offenders Rules, 1960
11.
When a registered offender in respect of whom an order of restriction of report has been made fails to report himself as specified in the order or as laid down in rule 8 it shall be competent for the Police Patel of the village in case such offender is residing in a village or in other case for the Officer-in-charge of the Police Station, within whose jurisdiction such offender is residing, to pay a domiciliary visit by day or night to verify the presence of the registered offender in his place of residence. It shall then be the duty of such offender if he is present, to appear personally before the Police Patel or such officer, as the case may be or in the case of physical unfitness to appear, otherwise to satisfy the Police Patel or such officer of his presence.Note. - The provisions of this rule do not authorise the officer paying a visit to enter the residence of any registered offender.
