Section 15 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
15. Articles found on search and inspection.
(1)The Superintendent shall ensure that every juvenile received in the institution is searched, his personal effects inspected and any money or valuable found with or on the person of the juvenile is kept in the safe custody of the Superintendent.(2)Girls shall be searched by a female member of the staff with due regard to decency.(3)In every institution, a register of money, valuable and other articles found with or on the person of a juvenile received therein shall be maintained which may be called the "Personal Belonging Register".(4)The entries made in the Personal Belonging Register, relating to each juvenile, shall be read over to juvenile in the presence of a witness whose signature shall be obtained in token of the correctness of such entries and it shall be countersigned by the Superintendent.
