Section 13(1) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(1)Every registered Habitual Offender in respect of whom an order under section 10 has issued shall, if he intends to change his residence permanently, attend in person before the Officer specified in Form No. 9 and notify to him the place to which he intends to change his residence and the probable date of such change.
