Section 60(8) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(8)Prohibited Articles - No person shall bring into institution the following prohibited articles.(a)Fire-arms or other weapons, whether requiring license or not (like, lathi, spears, swords etc.);(b)Alcohol and spirit of every description;(c)Bhang, Ganja, Opium and other Narcotic/psychotropic substances;(d)Tobacco; or(e)Any other article specified in this behalf by the State Government by general or special order.
