(1)It shall be duty of a police officer immediately after effecting the arrest of a child to inform a [Child Welfare Officer (Probation)] [These words and brackets were substituted for the words 'Probation Officer' by Maharashtra 54 of 1975, Section 47(1).] and officer incharge of [an Observation Home] [These words were substituted for the words 'a remand home', by Maharashtra 54 of 1975, Section 47(2).] for the purpose stated in section 66.
