Section 7 in Jharkhand Freedom of Religion Rules, 2017
7. Inquiries in other cases.
- Where on the basis of any complaint or any information laid before him, the District Magistrate is of the opinion, for reasons to be recorded(a)that force or inducement have been used or is likely to be used in any conversion within the local limits of his jurisdiction; or(b)that a conversion has taken place without notice in contravention of the provisions of this Act, he may cause an inquiry to be made in the matter and proceed in the manner as provided in Rule 3.Every such complaint so received shall be entered in the Register of Notices and Complaints of conversion in Form D.
