Section 11 in The Juvenile Justice (Punjab) Rules, 1987
11. Articles found on search and inspection.
(1)The Superintendent shall see that every juvenile received in the institution is searched, that he is cleansed, that his personal effects are inspected and that any money or valuables found with or on the person of the juvenile is kept in the safe custody of the Superintendent. Girls shall be searched by a female member of the staff and with due regard to decency.(2)In every institution a register of money, valuables and other articles found with or on the person of a juvenile received therein shall be maintained.(3)On a juvenile being received in the institution the money, valuables and other articles found with him or on his person on search and inspection and taken possession of, shall be entered in such register, and the entries relating to him shall be read over to him in the presence of a witness whose signature shall be obtained in token of the correctness of such entries. All such entries shall be countersigned by the Superintendent.(4)Entries shall be made in such register and attested by the Superintendent showing in respect of every such search and inspection, -(a)what articles, if any, are respectively, destroyed, sold and stored;(b)in the case of articles sold, the amount realised for them;(c)the return to him of any money, valuables or articles at the time of release or otherwise.
