Section 22(1) in Rajasthan Habitual Offenders Rules, 1955
(1)Every [Registered offender] [Substituted by ibid] in respect of whom [an order in writing] [Substituted by ibid] under section 5 has been issued and is in force shall, if required by such [an order in writing] [Substituted by ibid] to notify the place of his residence and any change or intended change thereof or any absence or intended absence therefrom, communicate to the officer-in-charge thereof, or out-post concerned, the place of his permanent residence which shall be mentioned in the identity card in form No. 11.
