(1)Where a Juvenile Court is satisfied on inquiry that a juvenile has committed an offence, them, notwithstanding anything to the contrary contained in any other law for the time being in force, the Juvenile Court may, if it so thinks fit,-(a)allow the juvenile to go home after advice or admonition;(b)direct the juvenile to be released on probation of good conduct and placed under the care of any parent, guardian or other fit person, on such parent, guardian or other fit person executing a bond, with or without surety as that Court may require, for the good behaviour and well-being of the juvenile for any period not exceeding three years;(c)direct the juvenile to be released on probation of good conduct and placed under the care of any fit institution for the good behaviour and well-being of the juvenile for any period not exceeding three years;(d)make an order directing the juvenile to be sent to a special home,-(i)in the case of a boy over fourteen years of age or of a girl or sixteen years of age, for a period of not less than three years;(ii)in the case of any other Juvenile, for the period until he ceases to be a juvenile:Provided that the Juvenile Court may, if it is satisfied that having regard to the nature of the offence and the circumstances of the case it is expedient so to do, for reasons to be recorded, reduce the period of stay to such period as it thinks fit:Provided further that the Juvenile Court may, for reasons to be recorded, extend the period of such stay, but in no case the period of stay shall extend beyond the time when the juvenile attains the age of eighteen years, in the case of a boy, or twenty years, in the case of a girl:(e)order the juvenile to pay a fine if he is over fourteen years of age and earns money.
