Section 15 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
15. Habitual criminals to intimate residence and change of residence.-
Every person notified as habitual criminal under the foregoing section shall intimate to such authority and in such manner as may be prescribed, his place of residence, every change or intended change thereof, and every absence or intended absence there from.Provided that the District Magistrate or any officer authorised by him may exempt any such criminal from reporting any temporary absence or intended absence from his residence, not exceeding such limit as may be prescribed.
