Section 184 in Criminal Rules of Practice and Circular Orders, 1990
184. Notification of residence by released convicts:
(1)When an order has been passed under Section 356 of the Code, that a convict shall notify his residence and change of residence after release for a specified term, the Court or Magistrate passing such order shall enter a record thereof in the warrant of commitment issued under Section 418 of the Code in respect of such convict(2)Convict to state particulars of his intended residence: - A convict in respect of whom such an order has been passed shall, when called upon by the Officer-In-charge of the Jail in which he is confined, state before his release the place at which he intends to reside after his release naming the village or town and the street therein.(3)To notify to nearest Police Station: - After release and an arrival at his residence he shall within 24 hours notify at the nearest Police Station that he has taken up his residence accordingly.(4)intention to change residence to be notified: - Whenever he intends to change his residence he shall, not less than two days before making such change, notify his intention at the nearest Police Station, giving the date on which he intends to change his residence and the name of the village or the town and street in which he intends to reside, and on arrival at such residence, he shall, within 24 hours, notify at the nearest Police Station that he has taken up his residence accordingly.(5)Reasonable time to change his residence: - The Officer recording a notification under either sub-rule (2) or sub-rule (4) shall appoint such a period as may be reasonably necessary to enable the convict to take up his residence in the place notified. If the convict does not take up his residence in such place within the period so appointed, he shall, not later than the day following the expiry of such period, notify his actual place of residence to the Officer-In-charge of the Police Station within the limits of which he is residing.(6)Intimation of absence between sunset and sunrise: - Whenever a released convict intends to be absent from the residence between sunset and sunrise, he shall notify his intention at the nearest Police Station stating the time and purpose of such absence and the exact address where he can be found during that period.(7)Notice to he given to change: - Every notice required to be given by the foregoing rules shall be given by the released convict in person unless prevented from doing so by illness or other sufficient cause in which case the notice required shall be sent either by letter duly signed by him or by an authorised messenger on his behalf.(8)Officer to certify receipt of notice: - Whenever the released convict gives any notice required by the foregoing rules, he will be furnished with a certificate to the effect that he has given such notice by the Officer to whom he gives it.(9)Copy of order and rules to be served on convict: - A copy of the order specified in sub-rule (1) shall be served on the convict before his release from Jail A copy of these rules in English and the Regional language shall at the same time be given to him, and the substance thereof fully explained to him in a language he understands. He shall also be informed for what period he is bound to observe these rules, and that any neglect or failure to comply with them will render him liable to punishment as if he had committed an offence under Section 176 of the Indian Penal Code.(10)Police to call upon convict and serve notice: - If a convict in respect of whom an order has been passed under Section 356 of the Code shall have been released from Jail without a copy of the said Order having been served upon by him, and the other Formalities specified in these rules having been complied with, he may at any time, while the order remains in force, be called upon the Police to report himself on a given day at a Police Station near the place where he is found, and on his reporting himself, the copy of the order shall be served on him, and the other Formalities prescribed in sub-rules (2) and (4) shall be complied with.Note :- In applying the above rules to the case of a wandering man who has no "residence" in the sense of a fixed place of abode, they may be reasonably interpreted as meaning that he resides at the place where he sleeps, even if he remains there only one night On his release he may therefore, be asked under sub-rule (2) where he is going to stay, and he may be told if he moves about the country, he must always notify the place of the temporary abode to the police.Rules for levy of Fines
