Section 6(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)The Special Juvenile Police Unit or the Child Welfare Officer shall produce the child before the Magistrate or a Member of the Board as early as possible, but not later than 24 hours of his/her apprehension (excluding the time taken to bring the child from the police station/place of safety to the Board).
