Section 10(4) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(4)If the Child Welfare Police Officer fails to produce the child before the Board even after the issuance of the directions for production of the child, the Board shall instead of issuing process under section 82 of the Code of Criminal Procedure, 1973 pass orders as appropriate under section 26 of the Act.
