42. Police Officer [Child Welfare Officer (Probation) and authorised person] to make report if child has parent. - If the child requiring care and protection on any of the grounds mentioned in clauses (a) to (e) of section 40, has a parent or guardian who has the actual charge of, or control over, the child, the police officer [or the Child Welfare Officer (Probation)] or other person authorised under section 40 shall, in the first instance make a report to the juvenile court established for the area or if one has not been established to the nearest magistrate empowered under section 8 to exercise the powers of a juvenile court or to any other nearest magistrate.
