Section 184(2) in Criminal Rules of Practice and Circular Orders, 1990
(2)Convict to state particulars of his intended residence: - A convict in respect of whom such an order has been passed shall, when called upon by the Officer-In-charge of the Jail in which he is confined, state before his release the place at which he intends to reside after his release naming the village or town and the street therein.
