Section 96(8) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(8)When under the above rules any of the records contained in Part A, B, C or D are destroyed, a note to the effect shall be made at the time of destruction, against the entry of the case in the Goshwara. When the above record is destructed partially, entry to that effect shall be made accordingly. All notes made above shall be attested by the Record-Keeper.
