Section 24 in The Juvenile Justice (Punjab) Rules, 1987
24. Prohibited articles.
(1)No person shall, except with the written permission of the Superintendent or the medical officer of the institution, carry into the institution a prohibited article.(2)The following shall be the prohibited articles, namely :-(a)fire arms;(b)alcohol and spirit of every description;(c)bhang, Ganja, opium and other narcotic drugs or psychotropic substances; or(d)any other article specified in this behalf by the State Government/Administrator by general or special orders.
