Section 11(6) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(6)The Police or the Juvenile or the Child Welfare officer from the nearest Police Station, shall provide the appropriate assistance like medical aid, food, assistance of interpreter (if child cannot understand the language) and also record the social background of the juvenile and circumstances of apprehension and offence alleged to have been committed in the case diary of each juvenile, which shall be forwarded to the Board forthwith.
