Section 23(3) in Rajasthan Habitual Offenders Rules, 1955
(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.
