Section 58(1) in The East Punjab Children Act, 1949
(1)It shall be the duty of the person in charge of any institution for the reception of poor children to send the prescribed particulars with respect to the institution to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government within the time notified by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.'] Government in the official Gazette, and to send such particulars in every subsequent year before such date as may be prescribed.
