Section 8(1) in The Goa, Daman and Diu Habitual Offenders Act, 1976
(1)Where any registered offender changes his ordinary residence to another district within the Union territory of Goa, Daman and Diu, the District Magistrate of the district in which the offender is registered shall inform the District Magistrate of the other district of such change, and at the same time furnish him with the name and other particulars relating to the registered offender in the register.
