(a)Not less than fourteen days before any convict in respect of whom an order under section 565 of the Code of Criminal Procedure, 1898, 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 the nature of the order and the requirements of the rules made by the Local Government under such section, and shall call upon him to state the place at which he intends, after his release, to reside.
