Section 11(4) in The Juvenile Justice (Punjab) Rules, 1987
(4)Entries shall be made in such register and attested by the Superintendent showing in respect of every such search and inspection, -(a)what articles, if any, are respectively, destroyed, sold and stored;(b)in the case of articles sold, the amount realised for them;(c)the return to him of any money, valuables or articles at the time of release or otherwise.
