Section 10(6) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(6)In cases of petty or serious offences, the final report shall be filed before the Board at the earliest and in any case not beyond the period of two months from the date of information to the police, except in those cases where it was not reasonably known that the person involved in the offence was a child, in which case extension of time may be granted by the Board for filing the final report.
