Section 11(3) in The Juvenile Justice (Punjab) Rules, 1987
(3)On a juvenile being received in the institution the money, valuables and other articles found with him or on his person on search and inspection and taken possession of, shall be entered in such register, and the entries relating to him shall be read over to him in the presence of a witness whose signature shall be obtained in token of the correctness of such entries. All such entries shall be countersigned by the Superintendent.
