Section 51 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
51. Prohibited Articles.
- No person shall bring into the institution the following prohibited articles, namely: -(a)fire-arms or other weapons, whether requiring license or not (like knife, blades, lathi, spears and swords);(b)alcohol and spirit of any description;(c)bhang, ganja, opium or other narcotic or psychotropic substances;(d)tobacco; or(e)any other article specified in this behalf by the State Government by a general or special order.
