Section 38 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
38. Prohibited articles.
(1)No person shall bring into any child care institution the following prohibited articles, namely:-(i)intoxicants of any description, psychotropic substances, liquor, ganja, bhang, opium, smack etc;(ii)all explosives, poisonous substances, acid and chemicals, whether fluid or solid of whatever description;(iii)all arms, ammunition and weapons, knives and cutting implements of every kind and articles which are capable of being used as a weapon of whatever description;(iv)all obscene matter;(v)string, rope, chains and all materials which are capable of being converted into string or rope or chains, of whatever description;(vi)wood, bamboo, club, stick, ladder, bricks, stones and earth of every description;(vii)playing cards or other implements for gambling;(viii)tobacco items, pan-mas-ala or similar item;(ix)medicine that has not been specifically prescribed;(x)any other article specified in this behalf by the Government by a general or special order.(2)All bullion, metal, coin, jewellery, ornaments, currency notes, securities and articles of value of every description including electronic items such as mobile phone, digital camera, i-pad, etc., shall be deposited in safe custody.(3)The disposal of the prohibited articles shall be as per rule 39 of these Rules.
