Section 23(4) in Rajasthan Habitual Offenders Rules, 1955
(4)Where a [Registered offender] [Substituted by ibid] leaving his place of residence temporarily, or permanently; over-stays the period of absence mentioned in his intimation for any good and sufficient cause he shall forthwith send a report thereof in writing to the officer-in-charge of the police station or out-post within the limits whereof he happens to be.
