Section 24 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
24. Punishment for cruelty to juvenile or child.
- Whoever, having the actual charge of, or control over, a juvenile or the child, assaults, abandons, exposes or wilfully neglects the juvenile or causes or procures him to be assaulted, abandoned, exposed or neglected in a manner likely to cause such juvenile or the child unnecessary mental or physical suffering shall be punishable with imprisonment for a term which may extend to one year, or fine, or with both.
