Section 15 in The Maharashtra Devdasi System (Abolition) Act, 2005
15. Copy of information by police to be forwarded to District Committee.
(1)It shall be the duty of the Police Officer incharge of a Police Station who has received any information regarding the Commission of an offence under the provisions of this Act to forward a copy of that information forthwith to the concerned District Committee.(2)The District Committee, on receiving such information, in co-ordination with the Devdasi Prevention Officer, take all necessary followup actions in such matter to ensure that the culprits are brought to book and they are prosecuted and punished for the commission of the offence under this Act.
