Section 7(2) in The Karnataka Habitual Offenders Act, 1961
(2)The District Magistrate may, by order in writing, direct that any registered offender shall,-(a)report himself once in each month or where the District Magistrate for reasons specified in the order, so directs more frequently, to such authority and in such manner as may be specified in the order; and(b)notify any absence, or intended absence from his ordinary residence to the aforesaid authority:Provided that the District Magistrate may exempt any such offender from notifying any absence or intended absence from his ordinary residence for such period and on such conditions as may appear reasonable to him.
