Section 22(2) in The Juvenile Justice (Punjab) Rules, 1987
(2)At least half the amount earned by the juvenile shall be deposited in the manner prescribed by the concerned authority from time to time in his name (of the inmate) and the account book shall be kept with the Superintendent. The rest may be permitted to be spent by the inmates as pocket money on purchase of articles such as sweets, toys etc., on fixed days of the week.
