Section 9(5) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(5)As soon as a child in conflict with the law is apprehended by the Police, the Police shall place the child under the charge of the special juvenile police unit or the designated police officer. In case a recognized voluntary organization takes a child to the Juvenile Justice Board, the voluntary Organization shall also inform the concerned Police Station.
