58. Notification of particulars with respect to voluntary homes (i.e. institution for the reception of poor children)
(1)It shall be the duty of the person in charge of any institution for the reception of poor children to send the prescribed particulars with respect to the institution to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government within the time notified by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.'] Government in the official Gazette, and to send such particulars in every subsequent year before such date as may be prescribed.(2)If default is made in sending the prescribed particulars with respect to any institution for the reception of poor children in accordance with the requirements of sub-section (1), the person in charge of the institution shall on conviction, be liable to a fine not exceeding fifty rupees and to a further fine not exceeding ten rupees in respect of each day during which the default continues after conviction.
