Section 14 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
14. Prohibited articles.
- No person shall bring into the institution the following prohibited articles, namely :-(a)fire-arms or other weapons, whether requiring licence or not (like lathi, spears, swords etc.);(b)alcohol and spirit, of every description;(c)bhang, ganja, opium and other narcotic or psychotropic substances;(d)tobacco; or(e)any other article specified in this behalf by the State Government by a general or special order.
