Report No. 263

9. Transfer of applications to contracting State.

Where, on receipt of an application under section 8, the Central Authority has reason to believe that the child in respect of whom the application has been made is in another contracting State, it shall forthwith transmit the application to the appropriate authority of that contracting State, and shall accordingly inform the appropriate authority or as the case may be, the applicant referred to in sub-section(1) of section 8.