Section 4 in The Orissa Restriction Of Habitual Offenders Act, 1952
4. Notified offenders to intimate residence and change of residence
As soon as a person is notified as habitual offender he shall(a)report himself at such intervals and notify his place of residence and any change or intended change of residence and any absence or intended absence from his residence in such manner and to such authority as may be prescribed ;(b)allow his finger impressions to be recorded by the prescribed authority:Provided that the District Magistrate or any officer authorised by him in this behalf may exempt any such offence or from reporting any temporary absence or intended absence from his residence, not exceeding such limit as may be prescribed.
