Section 8(3) in The Karnataka Habitual Offenders Act, 1961
(3)Where a registered offender changes his ordinary residence to another district, outside the State of Karnataka, the District Magistrate of the first district shall, while furnishing the District Magistrate of the other district, with the name and the other particulars of the registered offender, make a request to that District Magistrate that he may be informed of the steps, if any, which may have been taken in relation to the offender under any law for the time being in force in that other district; and upon receipt of such information, the District Magistrate of the first district shall cancel from his Register the entry relating to that offender.
