Section 22(3) in Rajasthan Habitual Offenders Rules, 1955
(3)Any such [Registered offender] [Substituted by ibid] desiring to leave such place of residence either permanently or temporarily shall send an intimation in writing along with his identity card to the Officer-in-charge of the Police Station or out-post concerned, mentioning therein;-(a)the date on which he intends to leave such residence,(b)the place where he is going,(c)the reason for such change or absence,(d)in the case of absence, the period thereof,(e)the route by which he intends to proceed,(f)the time that is likely to be taken in travelling, and(g)if he is to return, the route and the time he will take for the return-journey.
