Section 20 in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956
20. Duties to report arrival and departure
Any person, authorised or appointed in this behalf, shall forthwith report to the officer-in-charge of the nearest police station the arrival or departure of-(a)a person who has failed to give information in answer to a notice under section 5 of this Act,(b)a registered person under this Act.
