Section 40 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
40. Identity Photos.
(1)On admission to a home established under the Act, every juvenile or the child shall be photographed and three copies of the photograph shall be obtained.(2)One photograph shall be kept in the case file of the juvenile or the child, one shall be fixed with the index card and the third copy shall be kept in album serially with the negative in another album.
