Section 54(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(3)On receipt of information of a non- cognizable offence against a child, the police shall make an entry in the Daily Diary which shall be transmitted to the Magistrate concerned forthwith who shall direct appropriate action under sub-section (2) of section 155 of the Code of Criminal Procedure, 1973.
