5. Provisions as to keeping of children for purposes of maintenance.
(1)Except as provided in this Act, no head of a household shall keep or allow to keep or shall maintain or allow to maintain in his house, for any purpose whatsoever, any child under the age of 12 years who is not a near legitimate relation of himself or his servant, unless it has been adopted by himself or by a member of his family or by any of his servants in accordance with the tenets of his religion or any custom to which he is legally subject, so that it has become a son of the adopter in the eye of law and is treated in all respects as a legitimate son is or should be treated, or is intended in good faith to be adopted.(2)In any other case, if the head of a household intends to keep or maintain a child under the age of 12 years in his house, except as specified in section 6, he shall inform the District Officer of his intention and the District Officer shall register the child under the Act, unless for reasons to be recorded, he thinks that the registration is unnecessary ;Provided that, a head of a household may maintain a student or keep him in his house, who is actually receiving instruction in a recognised school whether he be his relative or not.
