(2)An officer directing any person under sub-section (1) to remove himself from any specified area or areas in the State may further direct such person that, during the period the order made against him is in force, as and when he resides in any other areas in the State, he shall report his place of residence to the officer-in-charge of the nearest police station once in every month, even if there be no change in his address. The said officer may also direct that, during the said period, as and when he goes away from the State, he shall, within ten days from the date of his departure from the State, send a report in writing to the said officer either by post or otherwise, of the date of his departure, and as and when he comes back to the State, he shall, within ten days from the date of his arrival in the State report the date of his arrival to the officer-in-charge of the police station nearest to the place where he may be staying.Explanation.—For the purpose of this section “ an offence similar to that for which a person was convicted “shall mean—(i)in the case of a person convicted of an offence mentioned in clause (a) (i) an offence falling under any of the Chapters of the Indian Penal Code, and(ii)in the case of a person convicted of an offence mentioned in clause (a) (excluding sub-clause (1) thereof), (b) and (c), an offence falling under the provisions of the Acts mentioned respectively in the said clauses.
