(9)[The district police, airport police, traffic police, border police, Labour Inspectors and railway police shall immediately take cognizance of all reports or information's or petitions or complaints of offences of child labour or child trafficking and shall investigate into the matter for further necessary action. They shall also intimate in writing every such suspected case or report or information or petition or complaint of child labour and of child trafficking to the nearest Special Officer. The Special Officer may pass such orders, under section 15, as deemed fit in the best interest of such victim child.] [Substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].]
