Section 9(1) in The Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
(1)A child below seven years of age in the care of its mother who is detained or ordered to be kept in the protective home may also be admitted to the home along with her, if it cannot be placed with its relatives or otherwise properly provided for. If any question arises as to whether a child is below seven years of age or not, such question shall be determined by the Superintendent.
