Section 22(iii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(iii)The Committee shall satisfy that the child was not kept in police lock-up or in prison prior to the production of the child before the Committee and produced the child before the Committee within twenty four hours of taking charge of the child, excluding the time required for travel from the place, where the child was found, to the place of production of the child before an individual member or Committee;
