(2)In any other case, if the head of a household intends to keep or maintain a child under the age of 12 years in his house, except as specified in section 6, he shall inform the District Officer of his intention and the District Officer shall register the child under the Act, unless for reasons to be recorded, he thinks that the registration is unnecessary ;Provided that, a head of a household may maintain a student or keep him in his house, who is actually receiving instruction in a recognised school whether he be his relative or not.
