Section 13(5) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(5)If a registered Habitual Offender in respect of whom an order under section 10 of the Act has been passed changes his place of residence to another district, the Superintendent of Police of that District on receipt of an intimation from the Superintendent of Police of the district to whom the Habitual Offender originally belonged, shall submit the papers to the District Magistrate for nominating the officer to whom, and fixing the intervals at which, the habitual offender concerned should report himself.
