Section 9(9) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(9)For all other cases involving offences of non-serious nature (entailing a punishment of less than seven years imprisonment for adults) and cases where apprehension is not necessary in the interest of the juvenile, the police or the designated Juvenile or the Child Welfare Officer from the nearest police station, as the case may be, shall intimate the parents or guardian of the juvenile in conflict with law about forwarding the information regarding nature of offence alleged to be committed by their such juvenile along with his socio-economic background to the Board, which shall have the power to call such juvenile for subsequent hearings.
