Section 12 in The Juvenile Justice (Punjab) Rules, 1987
12. Disposal of property.
(1)The property other than money or valuables belonging to a juvenile received or detained in an institution shall be disposed of in the following manner, namely :-(a)if it consists of obscene pictures or literature, tobacco, snuff, opium, drug or liquor or perishable articles of trivial value it shall be destroyed;(b)if it consists of perishable articles of more than trivial value, it shall be sold by auction as soon as possible and the proceeds kept in safe custody by the Superintendent;(c)the clothing, bedding or other articles of such juvenile shall be destroyed if the Superintendent considers it essential on hygienic grounds or considers to be worthless, or the clothing and bedding and the articles of juvenile found to be suffering from any infectious or contagious disease shall be burnt;(d)clothing, bedding, and other articles not covered by the provisions of clauses (a), (b) and (c) shall after being washed and disinfected. it necessary, be made up into a bundle or bundles and suitably stored. The Superintendent shall be responsible for their safe custody.(2)No person on the staff of the institution shall whether directly or indirectly bid at the auction of or purchase any property auctioned under these rules.(3)On the competent authority making an order other than directing the juvenile to be sent to an institution in respect of any juvenile, his money and valuables and such of his articles as are not destroyed or disposed of together with the proceeds of such of his articles as have been sold, shall at the time of his release be handed over to him in the presence of the Superintendent and the Superintendent shall take the signature or thumb impression of the parent or guardian of the juvenile or the juvenile or of both in the column provided for the purpose in the register maintained, in token of his having received such money, valuable articles and proceeds. If the clothings have been destroyed, he shall be provided with fresh clothing.(4)On an order made by the competent authority in respect of any juvenile directing the juvenile to be sent to an institution, the Superintendent shall deposit such juvenile's money together with the sale proceeds in the manner laid down from time to time in the name of the juvenile and the account book shall be kept with the Superintendent. His valuables, clothing, bedding and other articles, if any, shall be kept in safe custody.(5)When such juvenile is transferred from one institution to another, all his property, valuables, and account book in the custody of the Superintendent shall be sent along with him to the Superintendent of the institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof.(6)At the time of the release of such juvenile, the property or valuables kept in safe custody and the money deposited in his name shall be handed over to him or to his parent or guardian, as the case may be, and an entry made in that behalf in the register. Such entry shall be signed by the Superintendent.(7)When an inmate of an institution dies therein, the property left by the deceased and the money deposited in his name shall be handed over by the Superintendent to any person who establishes his claim thereto and executes an indemnity bond. A receipt shall be obtained from such person for having received such property and the amount. If no claimant appears within a period of one year from the date of death of such inmate, the property and amount shall be handed over to the police for disposal in accordance with the provisions of sections 25 to 27 of the Police Act, 1861.(8)When a juvenile kept in an institution escapes therefrom or fails to return thereto after the expiry of the period of absence permitted to him, the property left by him and the amount deposited in his name shall be kept in safe custody by the Superintendent of such institution for a period of one year from the date of escape of such juvenile or the date on which such juvenile should have returned thereto as the case may be. If within the said period such juvenile is not arrested and sent back or does not return to the institution, such property and amount shall be handed over to the police for disposal in accordance with the provisions of sections 25 to 27 of the Police Act, 1861.
