Section 7(1) in The Bombay Habitual Offenders Act, 1959.
(1)Every registered offender shall notify to such authority, and in such manner, as may be prescribed, any change or intended change of his ordinary residence:Provided that where such offender changes, or intends to change, his ordinary residence to another district (whether within the State or not) he shall notify the change or intended change to the District Magistrate.
