Section 5A in Rajasthan Habitual Offenders Act, 1953
5A. Procedure to be observed upon change of residence. - Where any registered offender changes his ordinary residence to another district within the State, the District Magistrate of the district in which the offender is registered shall inform the District Magistrate of the other district about such change and at the same time furnish him with the name and other particulars of the registered offender.] [Inserted by Act 30 of 1958]
(2)On the receipt of such information to District Magistrate of the other district shall enter in his register the name and other particulars of the registered offender and inform the District Magistrate of the first district about such registration and thereupon such District Magistrate shall cancel from his register the entry relating to that offender.(3)Where a registered offender changes his ordinary residence to another district outside the State, the District magistrate of the first district shall, while furnishing the District Magistrate of the other district with the name and other particulars of the registered offender, make a request to that District Magistrate that he may be informed of the steps, if any, which may have been taken in relation to the offender under any law for the time being in force in that other district and, upon the receipt of such information, the District Magistrate of the first district shall cancel from his register the entry relating to that offender.(4)Upon the entry of the name and other particulars of a registered offender under sub-section (2) the provisions of this Act and rules made there under shall apply to him as if he has been registered in the register of the district to which he has changed his ordinary residence.
