Section 8(3) in The Andhra Pradesh Habitual Offenders Act, 1962
(3)Where a registered offender changes his ordinary residence to another district outside the State, the District Collector of the district in which the offender is previously registered shall, while furnishing the District Collector of the other district with the name and other particulars of the registered offender, request that District Collector to inform him of the steps, if, any which may have been taken in relation to the offender under any law for the time being in force in that other district, and upon the receipt of such information the District Collector of the district in which the offender is previously registered shall cancel from his register the entry relating to that offender.
