Section 9(10) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(10)On arrest, the child shall not be kept in the lock up of the police station or jail in order to conduct the preliminary inquiries. Instead, in the shortest possible time not exceeding eight hours, she/he shall be taken to observation home or a place of safety such as the Special Juvenile Police Unit or other such organization wherever such organization is present. When a child is kept in a place other than the special juvenile police unit, the officer in charge of the said place shall immediately inform the special juvenile Police unit of that jurisdiction and shall as far as possible work in co-ordination. All such places shall be child friendly places with an environment, services and facilities which respect the children as person and enable them to relax, play, express their opinions, participate in decisions concerning them and have access to caring and responsible adults. The Police/recognized voluntary organization shall be responsible to ensure the safety of the children apprehended or kept under their charge.
