Section 18(6) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(6)(i)The producing agent on his own or with the assistance of any other person shall immediately inform the parents or guardian. The producing agent shall ensure that the parents/guardian of the child is present at the time of preliminary enquiry. An exception may be made when it is considered by the case worker/Probation Officer in consultation with the child who has specifically expressed his/her right not to inform the parents/guardian, that it is against the best interest of the child to do so. Reasons for these exceptions shall be expressed in writing.(ii)Where a child's parents or guardian cannot be contacted earlier, or as mentioned in clause (1), if the child specifically wishes that they not be contacted, any other fit person accepted by the child and considered appropriate by the case worker/probation officer, shall be informed of the child's desire to seek assistance under the Act so that he or she can attend the preliminary inquiry.
