Section 63 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
63. Visitor's Register.
(1)It shall be the duty of Officer Incharge to keep a visitor's register at the entrance of the institution at all times, in which the person visiting the institution shall record the date and time of his visit, his particulars, purpose of such visit, his remarks or suggestions, which he may think proper.(2)A copy of the visitor's register shall be forwarded to the Principal Magistrate of the concerned Board and Chairperson of the concerned Committee at the end of the every month by the Officer Incharge for their perusal and passing of any necessary direction, if required.
