Section 93(3) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(3)Any juvenile in conflict with law, or a child shall be given the benefits under sub rule (1) of this rule, and it is hereby clarified that such benefits shall be made available to all those accused who were juvenile or a child at the time of commission of an offence, even if they cease to be a juvenile or a child during the pendency of any inquiry or trial.
