Section 13(4) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(4)Every registered Habitual Offender in respect of whom an order under Section 10 of the Act has been passed who changes his residence shall within 48 hours unless, prevented by unavoidable circumstances on arrival at his new place of residence, report himself to the Station House Officer of the Police Station, within the limits of which he has arrived.
