Section 18(a) in Hyderabad Children Protection Act
(a)If any child under the age of 16 years is tortured or cruelly treated in any house, the head of the household shall be punishable with rigorous imprisonment for a term which may extend to 5 years unless he proves -(ii)that he had no sufficient ground for suspicion that the child was being tortured or cruelly treated; or(ii)that as soon as the facts had come to his knowledge, he had forthwith informed the District Officer or the nearest police station.
