Section 10(2) in Punjab Habitual Offenders (Control and Reform) Act, 1952
(2)Where a registered person in respect of whom the District Magistrate has issued a direction under sub-section (1) changes his place of residence to a district other than that in which he has been registered the provisions of this Act shall apply to him as if he had been registered in that district in pursuance of a direction made under Section 3.
