Section 12(8) in The Juvenile Justice (Punjab) Rules, 1987
(8)When a juvenile kept in an institution escapes therefrom or fails to return thereto after the expiry of the period of absence permitted to him, the property left by him and the amount deposited in his name shall be kept in safe custody by the Superintendent of such institution for a period of one year from the date of escape of such juvenile or the date on which such juvenile should have returned thereto as the case may be. If within the said period such juvenile is not arrested and sent back or does not return to the institution, such property and amount shall be handed over to the police for disposal in accordance with the provisions of sections 25 to 27 of the Police Act, 1861.
