Section 7 in The Karnataka Habitual Offenders Act, 1961
7. Registered offenders to notify every change of residence and to report themselves.—
(1)Every registered offender shall notify to such authority and in such manner as may be prescribed, any change or intended change of his ordinary residence:Provided that where such offender changes or intends to change his ordinary residence to another district, whether within the State of Karnataka or outside, he shall notify the change or intended change to the District Magistrate of the district in which he is registered.(2)The District Magistrate may, by order in writing, direct that any registered offender shall,-(a)report himself once in each month or where the District Magistrate for reasons specified in the order, so directs more frequently, to such authority and in such manner as may be specified in the order; and(b)notify any absence, or intended absence from his ordinary residence to the aforesaid authority:Provided that the District Magistrate may exempt any such offender from notifying any absence or intended absence from his ordinary residence for such period and on such conditions as may appear reasonable to him.
