Every intended change of residence shall be notified by the convict in person to the officer-in-charge of the police station within the limits of which he is residing before whom he shall produce his report-book. But if a convict is so ill or infirm as to be unfit to travel, or if he has been exempted from personal report by the District Magistrate, the book may be produced and the notification be made by some person on his behalf.
