Section 42(5) in The Juvenile Justice (Punjab) Rules, 1987
(5)Any place of safe custody in which the juvenile is kept shall be open to inspection by the District Magistrate, any Magistrate deputed by the District Magistrate, member of a Juvenile Welfare Board, Magistrate of a Juvenile Court, the Chief Inspector and his inspecting staff and any officer of the State Government/Administrator so empowered in this behalf.
