Section 12 in The Registration Of Foreigners Rules, 1992
12. Change in registered address
.-A foreigner shall be deemed to have changed his registered address-(a)if he departs from India;(b)if he changes his residence from one place to another place in India;(c)if, having no residence, he leaves his registered address knowing that he is not likely thereafter to return thereto within six months of leaving it; or(d)in any case to which the first proviso to sub-rule (3) of rule 6 applies, if either he or the Indian citizen whose address is deemed to be his registered address applies to the Registration Officer to be absolved from or fails at any time to discharge the obligations laid down upon them by sub-rule (4) of that rule:Provided that clause (c) of this rule shall not apply in any case in which in accordance with the second proviso to sub-rule (3) of rule 6 the foreigner's registered address is the office of the Registration Officer of the district in which he first registered upon his arrival in India.
