Section 8 in The Maharashtra Habitual Offenders Rules, 1960
8.
(1)Every registered offender in respect of whom an order of restriction of report has been made shall, unless otherwise directed by the order, report himself between the hours of 7 and 9 p.m. to the Police Patel of the village or the Officer-in-charge of the Police Station within whose jurisdiction he resides -(i)for the first six months commencing on the date of the order of restriction, on every day,(ii)for the next six months, at an interval of not more than 4 days, and(iii)for the remaining period, at an interval of not more than 10 days:Provided that, if during any of the periods mentioned above, such offender -(a)is convicted of any non-bailable offence, or(b)is reasonably suspected in Greater Bombay by the Commissioner of Police and elsewhere by the District Magistrate concerned for reasons to be recorded in writing of having been concerned in the commission of a non-bailable offence,he shall report himself in the manner prescribed in clauses (i), (ii) and (iii) for the full periods mentioned therein, beginning, in the case mentioned in clause (a) with the date of the expiry of the sentence, and in the case mentioned in clause (b) with such date as the Commissioner of Police or the District Magistrate, as the case may be, may direct.(2)If such offender is a female, she may, if she so desires cause the required report to be made by any male relative. She shall not, however, hereby be exempted from any penalty to which she may be liable if such report is proved to be not true.(3)The place of report shall unless otherwise directed by the order of restriction of report, be such as the Commissioner of Police in Greater Bombay and the District Magistrate elsewhere may by general or special order direct, provided that if such offender resides outside the radius of two miles from the place appointed by the District Magistrate, he shall report himself to such person as the District Superintendent of Police may direct.
