Section 6(1) in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
(1)A convicted offender who has been ordered by the court under Section 11 to notify his residence or any change of, or absence from, such residence shall, immediately after his release, report himself to the police officer having jurisdiction over his place of residence and shall also leave his correct address with such police officer. Thereafter, he shall report himself to such police officer once in every month till the expiry of the period for which he is required to notify his residence.
