Section 16 in The Maharashtra Devdasi System (Abolition) Act, 2005
16. Copy of judgment to be forwarded to District Committee.
(1)Every Court, wherein a case filed has resulted in conviction of the accused under this Act, shall, by order direct that a copy of the judgment or as the case may be, the final order thereof, shall forthwith be forwarded to the concerned District Committee.(2)It shall be the duty of the concerned District Committee, in co-ordination with the Devdasi Prevention Officer to take necessary followup actions to ensure due compliance with the Court orders by all concerned.(3)The District Committee shall, every three months review all cases within its area of jurisdiction for ensuring due implementation of the Court orders by all concerned, and shall submit a compliance report to the Control Board and to Government in the Women and Child Development Department.
