Section 53 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
53. Articles found on search and inspection.
(1)The Superintendent shall see that every juvenile received in the institution is searched, without adversely affecting the dignity of the juvenile, his personal belongings inspected and money or any valuables found with the juvenile is kept in the safe custody of the Superintendent/officer-in-charge.(2)The girls shall be searched by a female member of the staff and both the girls and boys shall be searched with due regard to decency and dignity.(3)In every institution, a record of money, valuables and other articles and found with a juvenile shall be maintained in the "Personal Belongings Register".(4)The entries made in the Personal Belongings Register, relating to each juvenile, shall be read over to juvenile in the presence of a witness, whose signature shall be obtained in token of the correctness of such entries and it shall be countersigned by the Superintendent.
