(14)It shall be mandatory for a developer of photographs or films, if he finds that the photos/films developed by him contain sexual/obscene depictions of children, [to report this to the Officer-in-Charge of the nearest police station] [Substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].], Failure to report the discovery of such photos/films shall attract a penalty of an imprisonment of either description which shall not be less than one year but which may extend to three years and/or a minimum penalty of Rs. 50,000/-.
