Report No. 263

23. Arrangements to return a child to Contracting State.

Where an order is made under section 16 for the return of a child to the contracting State in which that child has his or her habitual residence, the Central Authority shall cause such administrative arrangements, as are necessary, to be made in accordance with the order for the return of the child to such contracting State within a period of sixty days from the date of such order.