7. Provisions for giving report of children of less than 12 years of age and of birth of illegitimate children.
(a)Any head of a household in whose house, on the commencement of this Act, there be any child of less than 12 years of age, and who is not a near legitimate relation of himself or of any relation of his residing in his house or of any servant of his, or has not been adopted or is not in good faith intended to be adopted under section 5; or(b)any head of a household in whose house any illegitimate child may, after the commencement of this Act, be born to his knowledge to any maid servant or wife of any servant or to any female registered under this Act, shall forthwith report the fact or cause it to be reported to the District Officer in the prescribed manner. But such report shall not state the name of the reputed father of the child :Provided that, no report need be made if a child be born to a regular concubine of the head of a household or of his near legitimate relation except where such concubine is a female registered under this Act either at the time of such birth or within a period of four years preceding it.
