Section 7 in Nagaland Habitual Offenders Act, 1967
7. Registered offenders to notify change of residence and to report themselves.
(1)Every registered offender shall notify to such authority and in such manner as may be prescribed any change or intended change of his ordinary residence :Provided that where such offender changes or intended to change his ordinary residence to another district (whether within the same State or not) he shall notify the change or intended change to the Deputy Commissioner.(2)The Deputy Commissioner may, by order in writing, direct that any registered offender shall-(a)report himself once in each month or where the Deputy Commissioner for reasons specified in the order to direct, more frequently to such authority and in such manner as my be specified ;(b)notify any absence or intended absence from his ordinary residence to the aforesaid :Provided that the Deputy Commissioner may exempt any such offender from notifying any absence or intended absence from his ordinary residence for such period and under such conditions as to him may appear reasonable.
