Section 22(2) in Rajasthan Habitual Offenders Rules, 1955
(2)Such [Registered Offender] [Substituted by ibid] shall, every month, submit a written report to the effect that the permanent place of his residence, continues to be the same as is mentioned in his identity card. Such report may be presented personally or may be sent to the Police Station or out-post concerned by post or otherwise. The report shall be sent so as to reach the police station or out-post concerned not later than the 7th day of each calendar month.
