Section 12(2) in Hyderabad Children Protection Act
(2)On receipt of such report or on receiving information from any other source that there is no suitable arrangement for the care and maintenance of a registered child or that it is not being treated with justice and humanity or that any child has been received into, or is being maintained in any house in contravention of the provisions of section 5 or 6 or without making a report under section 7, the District Officer, after making such enquiry from the head of a household as he may consider fit, or, if he thinks fit, without making any such enquiry, may direct the Inspector to make preliminary investigation in the matter.
