Section 22 in Rajasthan Habitual Offenders Rules, 1955
22. Notification of chance of residence.
(1)Every [Registered offender] [Substituted by ibid] in respect of whom [an order in writing] [Substituted by ibid] under section 5 has been issued and is in force shall, if required by such [an order in writing] [Substituted by ibid] to notify the place of his residence and any change or intended change thereof or any absence or intended absence therefrom, communicate to the officer-in-charge thereof, or out-post concerned, the place of his permanent residence which shall be mentioned in the identity card in form No. 11.(2)Such [Registered Offender] [Substituted by ibid] shall, every month, submit a written report to the effect that the permanent place of his residence, continues to be the same as is mentioned in his identity card. Such report may be presented personally or may be sent to the Police Station or out-post concerned by post or otherwise. The report shall be sent so as to reach the police station or out-post concerned not later than the 7th day of each calendar month.(3)Any such [Registered offender] [Substituted by ibid] desiring to leave such place of residence either permanently or temporarily shall send an intimation in writing along with his identity card to the Officer-in-charge of the Police Station or out-post concerned, mentioning therein;-(a)the date on which he intends to leave such residence,(b)the place where he is going,(c)the reason for such change or absence,(d)in the case of absence, the period thereof,(e)the route by which he intends to proceed,(f)the time that is likely to be taken in travelling, and(g)if he is to return, the route and the time he will take for the return-journey.(4)The particulars mentioned in the intimation shall be noted on the identity card. In the case of an intimation for leaving the place of residence permanently, information shall also be given to the officer-in-charge of the police station or out-post within the limits whereof the new place of residence is situated.(5)No such [Registered offender] [Substituted by ibid] shall, without good sufficient cause:-(a)deviate from the route or exceed the time specified in the intimation sent by him, whether in going to or in returning from the place of destination, or(b)be absent for a longer period than that specified therein.
