Section 13 in Jammu and Kashmir Juvenile Justice Rules, 2007
13. Prohibited Articles.
- No person shall, except with the written permission of the Superintendent or the Medical Officer of the institution, bring into the institution the following prohibited articles, namely:(a)fire-arms or other weapons, whether requiring license or not (like La thi, spears, swords, etc);(b)alcohol and spirit of every description;(c)Bhang, Ganja, opium and other narcotic or psychotropic substances;(d)tobacco; and/or(e)any other article specified in this behalf by the Government by a general or special order.
