Section 23 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
23. Procedure in respect of Sections 23, 24, 25 and 26 of the Act.
- The offences against the juvenile or child specified in Sections 23, 24, 25 and 26 shall be either bailable or non bailable besides being cognizable under the provisions of the Code of Criminal Procedure, 1973 (2 of 1974) and the provisions of bail or otherwise, shall apply on the police, the Board and the concerned accordingly.
