Section 31(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)A child under two years of age shall be produced before the committee within twenty-four hours, excluding the journey time, unless the child is medically unfit. In that case, the person or the organization shall send a written report along with the photograph of the child to the committee within twenty-four hours and produce the child before the committee as soon as the child is medically fit.
