Section 8 in The U.P. Habitual Offenders' Restriction Rules, 1957
8.
If the restricted person resides in a rural area, the Superintendent of Police shall cause a notice to be given to the Pradhan of the Gaon Sabha having jurisdiction in the area in which the restricted person resides, inviting his attention to the duties imposed on him under Rules 11 (a) and 12. In the case of restricted persons residing in urban areas full particulars shall be furnished to the officer-in-charge of the police station within whose jurisdiction the person concerned resides.
