Section 12(2) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(2)The Court or the Board or the Committee as the case may be shall decide the juvenility or otherwise of the juvenile or the child or as the case may be the juvenile in conflict with law, prima facie on the basis of physical appearance or documents, if available, and send him to the observation home or children home or in jail.
