Section 7(2) in Nagaland Habitual Offenders Act, 1967
(2)The Deputy Commissioner may, by order in writing, direct that any registered offender shall-(a)report himself once in each month or where the Deputy Commissioner for reasons specified in the order to direct, more frequently to such authority and in such manner as my be specified ;(b)notify any absence or intended absence from his ordinary residence to the aforesaid :Provided that the Deputy Commissioner may exempt any such offender from notifying any absence or intended absence from his ordinary residence for such period and under such conditions as to him may appear reasonable.
