Section 10(1) in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956
(1)The District Magistrate may, in respect of any registered person, give either one, or both, of the following directions, namely that every such person shall in the prescribed manner-(a)Report himself at fixed intervals, and(b)Notify his place of residence and any change or intended change of residence, and any absence or intended absence from his residence:Provided that no such order shall be made for a term exceeding three years, nor shall it be made unless the necessity for making it has been established to the satisfaction of the District Magistrate, after an enquiry held by such authority and in such manner as may be prescribed.
