Section 10(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(1)As soon as a child alleged to be in conflict with law is apprehended by the police, such child shall be placed under the charge of the special juvenile police unit or the designated child welfare police officer, who shall produce the child before the Board without any loss of time but within a period of twenty-four hours of apprehending the child excluding the time necessary for the journey, from the place where such child was apprehended:Provided that in no case, a child alleged to be in conflict with law shall be placed in a police lockup or lodged in a jail.
