Section 11 in The Registration Of Foreigners Rules, 1992
11. Report of absence from address
.-(1) If at any time a foreigner proposes to be absent from his registered address for a continuous period of eight weeks or more or he is changing his registered address or he is finally departing from India, he shall, before he leaves, inform in person or through an authorised representative or by registered post his Registration Officer of his intention to leave either temporarily or permanently the jurisdiction of the Registration Officer. In case he is returning he should inform the Registration Officer of the date of return and in the case he is moving away, the change of address. Any changes made subsequently should also be intimated to the Registration Officer:Provided that nothing in this sub-rule shall apply in the case of any foreigner in respect of whom, in pursuance of the proviso to sub-rule (3) of rule 6, the address of Indian citizen is deemed to be his registered address.(2)Every foreigner, who stays for a period of more than eight weeks at any place in any district other than the district in which his registered address is situated, shall inform the Registration Officer of that district of his presence.(3)The information required under sub-rule (2) may be made in writing and the requirements of the said sub-rule shall be deemed to have been fulfilled if, prior to his arrival in a district other than that in which his registered address is situated, the foreigner furnishes to the Registration Officer of the said district intimation of the dates of his proposed arrival in and departure from the said district.
