Section 11(1) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
(1)As soon as a juvenile in conflict with law is apprehended by police, he shall be placed under the charge of the special juvenile police unit or the designated police officer, who shall produce the juvenile before the Board without any loss of time but within a period of twenty-four hours of his apprehension excluding the time necessary for the journey, from the place where the juvenile was apprehended, to the Board:Provided that in no case, a juvenile in conflict with law shall be placed in a police lock-up or lodged in a jail.
