Section 60(8) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(8)Prohibited Articles. - No person shall bring into institution the following prohibited articles-(a)Fire-arms or other weapons, whether requiring licence or not (like, lathi, spears, swords etc.);(b)Alcohol and spirit of every description;(c)Bhang, Ganja, Opium and other narcotic/psychotropic substances;(d)Tobacco; or(e)Any other article specified in this behalf by the State Government by general or special order.
