Section 26(3) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)A child, above two years of age, shall be produced before the Committee within forty-eight hours of such admission, excluding the journey time taken by the person or the organization; and for children under two years of age, the person or the organization shall send a written report along with the photograph, within forty-eight hours of admission, excluding the journey time.
