Section 14 in The U.P. Habitual Offenders' Restriction Rules, 1957
14.
Every restricted person shall notify in writing the intended change of his residence to the officer-in-charge of the Police Station within the jurisdiction of which he is residing and also to the Pradhan of the Gaon Sabha if he is residing in a village. When notifying the intended change of residence, he shall intimate the location of his intended new residence and the day on which he proposes to move to such residence.
