Section 212C in The Howrah Municipal Corporation Act, 1980
212C. [ Information respecting finding of new-born child. [Sections 212A to 212G inserted by W.B. Act 11 of 1999.]
- In case any new-born child is found exposed, it shall be the duty of any person finding such child or of any person in whose charge such child may be placed to give, to the best of his knowledge and belief, to the officer empowered under section 212B, within twenty-one days from the date of finding of such child, such information containing the particulars of birth of such child as such person possesses.]
