(6)Where any such direction is not complied with, the District Magistrate in the mofussil of the Chief Presidency Magistrate in Greater Bombay may, on the complaint of any person appointed for the purpose by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, cause a summons to be served upon the person in charge of the [institution referred to in sub-section (1)] [These words, brackets and figure were substituted tor the words 'voluntary home' by Maharashtra 54 of 1975, Section 18(2).] and upon such other person as he may think fit and upon hearing the person summoned, may if he thinks fit, make an order for the removal of all children from the [said institution] [These words were substituted for the words 'voluntary home' by Maharashtra 54 of 1975, Section 18(3).],
