Section 184(5) in Criminal Rules of Practice and Circular Orders, 1990
(5)Reasonable time to change his residence: - The Officer recording a notification under either sub-rule (2) or sub-rule (4) shall appoint such a period as may be reasonably necessary to enable the convict to take up his residence in the place notified. If the convict does not take up his residence in such place within the period so appointed, he shall, not later than the day following the expiry of such period, notify his actual place of residence to the Officer-In-charge of the Police Station within the limits of which he is residing.
