Section 356(1) in The Code of Criminal Procedure, 1973
(1)When any person, having been convicted by a Court in India of an offence punishable under Section 215, Section 489-A, Section 489-B, Section 489-C or Section 489-D [or Section 506 (in so far as it relates to criminal intimidation punishable with imprisonment for a term which may extend to seven years or with fine or with both)] [ Inserted by Act 25 of 2005, Section 29 (w.e.f. 23-6-2006).] of the Indian Penal Code (45 of 1860), or of any offence punishable under Chapter XII [or Chapter XVI] [ Inserted by Act 25 of 2005, Section 29 (w.e.f. 23-6-2006).] or Chapter XVII of that Code, with imprisonment for a term of three years or upwards, is again convicted of any offence punishable under any of those sections or Chapters with imprisonment for a term of three years or upwards by any Court other than that of a Magistrate of the second class, such Court may, if it thinks fit, at the time of passing a sentence of imprisonment on such person, also order that his residence and any change of, or absence from, such residence after release be notified as hereinafter provided for a term not exceeding five years from the date of the expiration of such sentence.
