Report No. 263

18. Rights of access of person, institution or any other body to a child in India.

(1) The appropriate authority, or a person, institution or any other body of a contracting State, may make an application to the Central Authority for assistance in securing effective exercise of rights of access of a person, specified in the application, to a child, who is in India.

(2) An application made under sub-section (1) shall be in such form and in such manner as may be prescribed.