13. Production of neglected juveniles before Boards.
(1)If any police officer or any other person or organisation authorised by the State Government in this behalf, by general or special order is of opinion that a person is apparently a neglected juvenile, such police officer or other person or organisation may take charge of that person for bringing him before a Board.(2)When information is given to an office-in-charge of a police station about any neglected juvenile found within the limits of such station, he shall enter in a book to be kept for the purpose the substance of such information and take such action thereon as he deems fit and if such officer does not propose to take charge of the juvenile, he shall forward a copy of the entry made to the Board(3)Every juvenile taken charge of under sub-section (1) shall be brought before the Board without any loss of time but within a period of twenty-four hours of such charge taken excluding the time necessary for the journey from the place where the juvenile had been taken charge of to the Board.(4)Every juvenile taken charge of under section (1) shall, unless he is kept with his parent or guardian be sent to an observation home (but not to a police station or jail) until he can be brought before a Board.
