Section 17(4) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
(4)In the event of any custodial rape or sexual abuse, the following action shall be taken, namely:-(a)In case a resident makes any complaint, or occurrence of such rape or abuse comes to the knowledge of the Officer-in-Charge, a report shall be placed before the Board, who shall order for special investigation and direct the local police station to register case against the person(s) found guilty under the relevant provisions of the Indian Penal Code, 1860.(45 of 1860).(b)The Special Juvenile Police Unit shall also take due cognizance of such occurrences and 'conduct necessary investigations.
