Report No. 263

Chapter VII
Rights of Access

25. Rights of access of person, institution or body in India.

A person, institution or any other body in India claiming that a child has been wrongfully removed to, or is being retained in, a Contracting State in breach of the rights of access of such person, institution or any other body, may apply to the Central Authority for assistance in organising or securing the effective exercise of the rights of access, in such form as may be prescribed.