Section 49(1) in Jammu and Kashmir Juvenile Justice Act, 1997
(1)When a juvenile is kept in a juvenile home or special home the Government may, if it so thinks fit, release the juvenile from the juvenile home or special home and grant him a written licence for such period and on such conditions a may be specified in the licence permitting him to live with, or under the supervision of any responsible person named in the licence willing to receive and take charge of him with a view to educate him and train for some useful trade or calling.
