Section 11 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
11. Apprehension of juvenile in conflict with law
(1)As soon as a juvenile in conflict with law is apprehended by police, he shall be placed under the charge of the special juvenile police unit or the designated police officer, who shall produce the juvenile before the Board without any loss of time but within a period of twenty-four hours of his apprehension excluding the time necessary for the journey, from the place where the juvenile was apprehended, to the Board:Provided that in no case, a juvenile in conflict with law shall be placed in a police lock-up or lodged in a jail.(2)The Government may make rules consistent with the Act,-(i)to provide for person through whom (including registered voluntary organisation) any juvenile in conflict with law may be prescribed before the Board;(ii)to provide the manner in which such juvenile may be sent to an observation home.
