Section 56(10) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(10)Giving or selling of intoxicating liquor, narcotic drugs or psychotropic substances or tobacco products within 200 meters of a Child Care Institution or any other home registered or recognised under the Act, or the office of a Committee or a Board shall be deemed to be an offence under section 77 of the Act.
