Section 6(1) in The Juvenile Justice (Punjab) Rules, 1987
(1)The competent authority making an order placing a juvenile under the care of a parent, guardian or fit person as the case may be under sub-section (1) of section 16 or clause (b) of sub-section (1) of section 21 may direct such parent, guardian or fit person to enter into bond in Form V with or without sureties and in such sum of money as the competent authority may think fit to keep the juvenile under proper care and control and to be responsible for his good behaviour.
