(1)Whenever a Station House Officer receives any information from which he reasonably suspects that any person is missing and there are circumstances to believe that,-(a)such person is in danger or not under the protection of lawful guardianship; or(b)such person may be subjected to some dangerous offence ; or(c)such person is absconding himself to prevent someone from implementing a lawful right declared by any court, such officer shall register the information in a manner similar to the procedure prescribed for a cognizable offence and take immediate action to locate the missing person.
