Section 23(1) in Rajasthan Habitual Offenders Rules, 1955
(1)Every [Registered offender] [Substituted by ibid] sending an intimation of leaving his place of residence under sub-rule (3) of rule 22 shall, on reaching the destination for a temporary stay immediately report himself in person to the officer-in-charge of the police station or out-post concerned and produce before him his identity card in form No. 11, which shall be initiated by such officer in token of such arrival.
