Section 5 in The Maharashtra Habitual Offenders Rules, 1960
5.
Every registered offender shall notify any change or intended change of his ordinary residence by reporting in person to the Officer-in-charge of the Police Station within whose jurisdiction he is residing and also the village Police Patel if he is residing in a village. When making the report for change or intended change of residence, he shall notify the location of his intended new residence and the day on which he proposes to move to such residence.
