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State of Madhya Pradesh - Section

Section 421 in Criminal Courts - Rules and Orders

421.

An officer in charge of a police station to whom a notification is made under Rule 419 or 420 shall attest it in the convict's report book and, if so required, shall himself record the notification.Notification of..............convict under Section 565, Criminal Procedure Code.
Date Name of convict or of person reporting on hisbehalf Substance of report or notification Signature and rank of Police Officer receivingthe report
       
Note. - In applying the above rules to the case of any wandering man who has no residence in the sense of a fixed place of abode, they may reasonably be interpreted as meaning that he resides at the place where he sleeps, even if he remains there only for one night. On his release from jail he may therefore be asked under Rule 417 as to where he is going to stay, and he may be told under Rule 420, that if he moves about the country, he must always notify his place of temporary abode to the police.