Section 23 in Rajasthan Habitual Offenders Rules, 1955
23. Change of residences and formalities in the course of journey.
(1)Every [Registered offender] [Substituted by ibid] sending an intimation of leaving his place of residence under sub-rule (3) of rule 22 shall, on reaching the destination for a temporary stay immediately report himself in person to the officer-in-charge of the police station or out-post concerned and produce before him his identity card in form No. 11, which shall be initiated by such officer in token of such arrival.(2)Such offender shall, on return to his original place of residence report himself in person to the officer-in-charge of the police station or out-post concerned, who shall not the fact on the identity card. The 1[Registered offender] shall produce his identity card for the purpose.(3)Where such [Registered offender] [Substituted by ibid] has left the place of his residence permanently for taking up residence in another district, he shall report himself in person to the officer-in-charge of the police station or out-post within which his new place of residence is situated. This shall be done immediately on reaching his destination and the identity card in form No. 11 shall also be produced. The Officer to whom the report is made shall keep a record thereof, take steps for registration in his district through the Superintendent of Police and procure a fresh identity card for the [Registered offender] [Substituted by ibid]. The [Registered offender] [Substituted by ibid] shall then surrender his old identity card in exchange for the new identity card.(4)Where a [Registered offender] [Substituted by ibid] leaving his place of residence temporarily, or permanently; over-stays the period of absence mentioned in his intimation for any good and sufficient cause he shall forthwith send a report thereof in writing to the officer-in-charge of the police station or out-post within the limits whereof he happens to be.
