Section 27(b) in The Gujarat Public Conveyances Act, 1920
(b)who after changing his residence, shall fail to give notice thereof in writing signed by himself to the Commissioner of Police within one week after such change has taken place, or(bb)[ who, before leaving the [Greater Bombay] [Clause (bb) was inserted by Bombay 7 of 1928, Section 9.] for a period exceeding fifteen days shall fail to give notice thereof in writing signed by himself to the Commissioner of Police, or]
