Section 52 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
52. Prohibited Articles.
- No person shall bring into the institution the following prohibited articles, namely:(a)fire-arms or other weapons, whether requiring license or not (like knife, blades, lathe, spears and swords);(b)alcohol and spirit of any description;(c)bhang, ganja, opium or other narcotics or psychotropic substances;(d)tobacco, cigarette, gutkha; or(e)any other article specified in this behalf by the State Government by a general or special order.
