Section 10(1) in The Bombay Court of Wards Act, 1905
(1)Whenever the Collector receives information that any land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).] is, or should be, disqualified under sub-section (1) of section 5, or that any landholder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).] has died and that his heir is, or should be, so disqualified, he may apply to District Court and the District Court may authorize the Court of Wards to -(a)take such steps and make such order for the temporary custody and protection of the property as the court of Wards thinks fit; and(b)where the land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).] or heir is a minor, direct that the person (if any) having the custody of the minor shall produce him or cause him to be produced at such place and time and before such person as the Court of Wards may appoint, and make such order for the temporary custody and protection of the minor as the Court of Wards thinks fit:Provided that, where the minor a female and belongs to a class the females of which do not usually appear in public, her production shall be required only in accordance with the manners and customs of the country.
