Section 184(4) in Criminal Rules of Practice and Circular Orders, 1990
(4)intention to change residence to be notified: - Whenever he intends to change his residence he shall, not less than two days before making such change, notify his intention at the nearest Police Station, giving the date on which he intends to change his residence and the name of the village or the town and street in which he intends to reside, and on arrival at such residence, he shall, within 24 hours, notify at the nearest Police Station that he has taken up his residence accordingly.
