(a)Not less than fourteen days before any convict, in respect of whom an order under section 356 of the Code of Criminal Procedure, 1973, has been made, is to be released, the officer in charge of the jail or other place in which the prisoner is then confined shall explain to the prisoner nature of the order and the requirements of the rules made by the State Government under such section, and shall call upon him to state the place at which he intends after his release to reside.(b)Every convict in respect of whom an order has been made under section 356 of the Code of Criminal Procedure, 1973 shall, not less than fourteen days before the date on which he is entitled to be released, notify the officer in charge of the jail or place in which he may be for the time being confined, of the place in which he intends to reside, after his release.(c)The officer incharge of the Jail or other place of confinement shall thereupon report (Form No. 175) to the Superintendent of Police of the District in which such jail or other place of confinement is situated, the name and other particulars necessary for the identification of the prisoner and the place at which such prisoner intends, after his release, to reside.Note 1. - In every case in which a Criminal Court makes an order under section 356 of the Code of Criminal Procedure (directing a convict to notify his residence and every change of residence after release), a copy of such order will be transmitted by the court passing the sentence and order, with the warrant of commitment, to the officer incharge of the jail in which the prisoner is, or is about to be, confined.Note 2. - A re-convicted prisoner is not necessarily a habitual and a convict may be classified as a habitual on his first conviction.
