Section 55(9) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(9)Medicines should be administered only for necessary treatment on medical groups and, when possible, after having obtained the informed consent of the child concerned. In particular, they must not be administered with a view to eliciting information or a confession, as a punishment or as a means of restraint. Children shall never be tested the experimental use of drugs and treatment. The administration of any drug should always be authorised and carried out by qualified medical functionaries.
