Section 32 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
32. Prohibited Articles.
- No person shall bring into the institution the following prohibited articles:(1)Firearms or other weapons, where requiring licence or not (like lathi, spear, swords etc.,)(2)Alcohol and spirit of every description.(3)Bhang, ganja, opium and other narcotic/psychotropic substances.(4)Tobacco (cigarettes, bidi, gutka etc.,)(5)Any inciting/obscene/prohibited literature/Books and provocative material etc.(6)Any other article specified in this behalf by the State Government by general or special order.Such articles will be seized and destroyed or disposed of in accordance with the procedure described in Schedule 9. Firearms and other weapons shall be dealt with under the Arms Act.
