68. Factors to be taken into consideration in passing orders by courts.
- For the purposes of any order which a court has to pass under this Act, the court shall have regard to the following factors -(a)the age of the child ;(b)the circumstances in which the child is living ;(c)the reports made by the Reformation Officer; and(d)such other matters as may, in the opinion of the court, require to be taken into consideration in the interest of the child;Provided that where a juvenile delinquent is found to have infringed the law, the above factors shall be taken into consideration after the court has recorded a finding against the juvenile delinquent that he has infringed the law.
