Section 7(2) in The Andhra Pradesh Habitual Offenders Act, 1962
(2)The District Collector may by order in writing direct that any registered offender shall-(a)report himself once in every month or where the District Collector for reasons specified in the order so directs, more frequently to such authority and in such manner as may be specified in the order; and(b)notify any absence or intended absence from his ordinary residence to the aforesaid authority:Provided that the District Collector may exempt any such offender from notifying any absence or intended from his ordinary residence for such period and under such conditions as may appear reasonable to him.
