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State of Haryana - Section

Section 13 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

13. Report to be made by registered Habitual Offenders under section 10 of the change or intended change of residence. [Section 16(2) (d)].

(1)Every registered Habitual Offender in respect of whom an order under section 10 has issued shall, if he intends to change his residence permanently, attend in person before the Officer specified in Form No. 9 and notify to him the place to which he intends to change his residence and the probable date of such change.
(2)The period of notice of the intended change shall be as follows, that is to say, if the new residence is :-
  Days
(a) within the same Police Station 3
(b) outside the Police Station butin the same district 7
(c) in another district in the sameState 10
If for any reason such member subsequently changes his intention to take up his residence at the place and on the date specified in the notice, he shall at once inform the officer, specified in Form No. 9.
(3)When a Habitual Offender, who intends to change his residence presents himself to the officer who is authorised to receive reports under Rule 12, in order to notify the intended change, the officer shall fill up in quadruplicate departure report in Form No. 10 and shall have it signed or thumb-marked by the said Habitual Offender. One copy shall be made over to the said Habitual Offender, who shall personally present it for endorsement to the Station House Officer of the Police Station within the limits of which Police Station he intends to reside. The second copy with a copy of Register in Form No. 1 of the Habitual Offender concerned, shall be sent in by post to the Station House Officer of the Police Station concerned, who shall after noting on it the date on which the person to whom it relates reports his presence, return it to the officer, who issued the form, the third copy shall be sent to the Superintendent of Police of the original district for necessary action. If the Habitual Offender changes his residence to another district, the Superintendent of Police shall inform the district authorities of the district concerned. The fourth copy shall be retained by the issuing authority as recorded for reference. Should the Habitual Offender change the date of his departure, he shall appear before the officer specified in Form No. 9 and get necessary alteration made in Form No. 10.
(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.
(5)If a registered Habitual Offender in respect of whom an order under section 10 of the Act has been passed changes his place of residence to another district, the Superintendent of Police of that District on receipt of an intimation from the Superintendent of Police of the district to whom the Habitual Offender originally belonged, shall submit the papers to the District Magistrate for nominating the officer to whom, and fixing the intervals at which, the habitual offender concerned should report himself.