Section 10(1) in The Maharashtra Habitual Offenders Rules, 1960
(1)When any registered offender in respect of whom an order of restriction of report has been made intends to absent himself from his residence for one or more nights, he shall notify his intended absence -(a)if he is residing in a village -(i)to the Police Patel of the village, when the period of intended absence does not exceed seven days;(ii)to the Police Patel of the village and the Officer-in-charge of the Police Station concerned when the period of intended absence exceeds seven days;(b)if he is residing in a place other than a village to the Officer-in-charge of the Police Station within whose jurisdiction he is residing.
