Section 8 in The Andhra Pradesh Habitual Offenders Act, 1962
8. Action to be taken when registered offender changes his ordinary residence from one district to another within or outside the State
(1)Where any registered offender changes his ordinary residence from one district to another district within the State, the District Collector of the district in which the offender is registered shall inform the District Collector of the other district about such change and at the same time furnish him with the name and other particulars of the registered offender.(2)On the receipt of such information, the District Collector of the other district shall enter in his register the name and other particulars of the registered offender and inform the District Collector of the district in which the offender is previously registered about such registration and thereupon the District Collector of that district 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 Collector of the district in which the offender is previously registered shall, while furnishing the District Collector of the other district with the name and other particulars of the registered offender, request that District Collector to inform him 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 Collector of the district in which the offender is previously registered shall cancel from his register the entry relating to that offender.(4)Upon registering the name and other particulars of a registered offender under sub. section (2) the provisions of this Act and the rules made thereunder shall apply to him as if he is registered, in pursuance of a direction given, under Section 3 in the register of the district to which he has changed his ordinary residence.
