Section 184(10) in Criminal Rules of Practice and Circular Orders, 1990
(10)Police to call upon convict and serve notice: - If a convict in respect of whom an order has been passed under Section 356 of the Code shall have been released from Jail without a copy of the said Order having been served upon by him, and the other Formalities specified in these rules having been complied with, he may at any time, while the order remains in force, be called upon the Police to report himself on a given day at a Police Station near the place where he is found, and on his reporting himself, the copy of the order shall be served on him, and the other Formalities prescribed in sub-rules (2) and (4) shall be complied with.Note :- In applying the above rules to the case of a wandering man who has no "residence" in the sense of a fixed place of abode, they may be reasonably interpreted as meaning that he resides at the place where he sleeps, even if he remains there only one night On his release he may therefore, be asked under sub-rule (2) where he is going to stay, and he may be told if he moves about the country, he must always notify the place of the temporary abode to the police.Rules for levy of Fines
