Section 11(8) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(8)In such cases where apprehension apparently seems to be in the interest of the juvenile, the police or the Juvenile or the Child Welfare Officer from the nearest police station, shall rather treat the juvenile as a child in need of care and protection and produce him before the Board, clearly explaining the juvenile's need for care and protection in its report and seek appropriate orders from the Board under rule 13 (1) (b) of these Rules.
