Section 6 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
6. Production of a child.
(1)When a child in conflict with law is apprehended by the Police, the police shall immediately place the child under the charge of the Special Juvenile Police unit or the designated police officer. The jurisdiction and powers of the police shall be limited to placing the child under the charge of Special Juvenile Police unit or the Child Welfare Officer, who will in turn take up the investigation.(2)The Special Juvenile Police unit/the Child Welfare Officer to whom the child is brought, shall inform the probation officer concerned of the same and obtain information regarding the antecedents and family background of the child and other material circumstances likely to be of assistance to the Board for making the inquiry. Such information shall be placed before the Board at the time of enquiry by the Board. The Special Juvenile Police unit/the Child Welfare Officer shall try to contact the parent/guardian of the child and inform them of the apprehension of the child and that they can be present before the Board, where the child is due to appear and inform them of the time, date and venue of the hearing.(3)The Special Juvenile Police Unit or the Child Welfare Officer shall produce the child before the Magistrate or a Member of the Board as early as possible, but not later than 24 hours of his/her apprehension (excluding the time taken to bring the child from the police station/place of safety to the Board).(4)Prior to production of a child before the Board, the child may be placed in a 'Place of safety' or a safe place within the Police Station (which shall not be a lockup).(5)The State Government shall recognise only such voluntary organisations which can provide the services of probation, counselling, case work, a place of safety and also associate with the Special Juvenile Police Unit, for the purpose of producing a child before the Board under Section 10(2).(6)The recognised voluntary organisation shall prepare a report narrating the circumstances of apprehending the child and the offence alleged to have been committed by the child and produce the child before the Board along with the report, within 24 hours of being apprehended, excluding journey time.(7)When a child is produced before an individual member of the Board, the order given by the member shall be subject to its ratification in the next meeting of the Board.(8)The police / recognised voluntary organisation shall be responsible for the safety and providing basic amenities to the child apprehended or kept under their charge during such period of keeping the child under their charge.(9)While dealing with children under the provisions of the Act or these Rules, except at the time of apprehending the child, the Police Officers shall wear plain clothes and not the police uniform.(10)The Board shall satisfy itself that the child has not been subject to any ill treatment by the police or by any other person and take corrective steps in case of such ill treatment.(11)No child shall be handcuffed or fettered.(12)Any police officer found guilty, after due enquiry, of torturing a child, mentally or physically, shall be liable to be removed from service, besides being prosecuted for the offence.
