Section 23 in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
23. Procedure in respect of Sections 23,24,25 and 26 of the Act.
- The offences against the juvenile or child specified in Sections 23,24,25, and 26 shall be either bailable or not-bailable besides being cognizable under the provisions of the Code of Criminal Procedure Act, 1973 (2 of 1974) and the provisions of bail or otherwise, shall apply on the Police, the Board and the concerned accordingly.
