Section 8(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(2)Immediately conduct an investigation on the point of age of such child and may form an opinion about possibility of a person being a child based on physical appearance or any easily available documents which indicates age of such child. In case of doubt in age for borderline cases, Child Welfare Police Officer, will record the age in Form 47 and submit it to the Board.
