Report No. 263

19. Application to the High Court for exercise of rights of access of any person to a child in India.

(1) Without prejudice to any other means for securing the exercise of rights of access of any person, institution or any other body of the contracting State to a child in India, the Central Authority may apply to the High Court, for an order of the Court, for securing the effective exercise of those rights.

(2) Where the High Court is satisfied, on an application made to it under sub-section (1), that the person who, or on whose behalf, such application is made has rights of access to the child specified in the application, the court may, subject to such conditions as may be considered necessary, make an order to secure the effective exercise of those rights of access.