Report No. 263

Chapter V
Procedure for Application to High Courts

14. Power of Central Authority to apply to the High Court.

Without prejudice to any other means for securing the return of a child in respect of whom an application has been made under section 8, the Central Authority may apply to the High Court within whose territorial jurisdiction the child is physically present or was last known to be present for an order directing the return of such child to the contracting State in which the child has his or her habitual residence.