Section 38(1) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)No person shall bring into any child care institution the following prohibited articles, namely:-(i)intoxicants of any description, psychotropic substances, liquor, ganja, bhang, opium, smack etc;(ii)all explosives, poisonous substances, acid and chemicals, whether fluid or solid of whatever description;(iii)all arms, ammunition and weapons, knives and cutting implements of every kind and articles which are capable of being used as a weapon of whatever description;(iv)all obscene matter;(v)string, rope, chains and all materials which are capable of being converted into string or rope or chains, of whatever description;(vi)wood, bamboo, club, stick, ladder, bricks, stones and earth of every description;(vii)playing cards or other implements for gambling;(viii)tobacco items, pan-mas-ala or similar item;(ix)medicine that has not been specifically prescribed;(x)any other article specified in this behalf by the Government by a general or special order.
