Section 33 in Jammu and Kashmir Juvenile Justice Rules, 2007
33. Identity Photos.
(1)On admission to a home established under the Act, every juvenile or child shall be photographed and three copies of the photograph shall be obtained.(2)One photograph shall be kept in the case file of the juvenile or child, one shall be fixed with the index card and the third copy shall be kept in an album serially with the negative in another album.
