Section 48 in Jammu and Kashmir Juvenile Justice Act, 1997
48. Transfer of juvenile of unsound mind or suffering from Leprosy or addicted to drugs.
(1)Where it appears to the Government that any juvenile kept in a special home or juvenile home or institution in pursuance of this Act is suffering from leprosy or is of unsound mind or is addicted to any narcotic drug or psychotropic substance, the Government may order his removal to a Leper asylum or Mental Hospital or treatment centre for drug addicts or other places of safe custody for being kept there for such period not exceeding the period for which he is required to be kept in custody under the orders of the competent authority or for such further period as may be certified by the Medical Officer to be necessary for the proper treatment of the juvenile.(2)Where it appears to the Government that the juvenile is cured of leprosy or of unsound mind or drug addiction it may, if the juvenile is still liable to be kept in custody, order the person having charge of the juvenile to send him to the special home or juvenile home or institution from which he was removed or, if the juvenile is no longer liable to be kept in custody, order him to be discharged.
