Section 10(6) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(6)In cases of petty or serious offenses, the final report shall be filed before the Board at the earliest and in any case not beyond the period of two months from the date of information to the police, except in those cases where it was not reasonably known that the person involved in the offense was a child, in which case extension of time may be granted by the Board for filing the final report.
