Section 73 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
73. Procedure to be followed by a Magistrate empowered under the Act and by a Magistrate, not empowered under the Act.
(1)When any juvenile or child is produced before a Magistrate, and the Magistrate is of the opinion that such person is a juvenile or child, he shall record his reasons and send the juvenile or child to the appropriate institutions.(2)In case of a juvenile or a child, produced before a Magistrate not empowered under this Act, such Magistrate shall direct the case to be transferred to the Board for inquiry and disposal.(3)In case of a child in need of care and protection produced as a victim of a crime before a Magistrate, not empowered under the Act, such Magistrate shall transfer the matter concerning care and protection, rehabilitation and restoration of the child to the appropriate Committee.
