Section 41 in Jammu and Kashmir Juvenile Justice Act, 1997
41. Punishment for cruelty to Juvenile.
(1)Whoever, having the actual charge of, or control over, a juvenile, assaults, abandons, exposes or wilfully neglects the juvenile or causes or procures him to be assaulted, abandoned, exposed or neglected in a manner likely to cause such juvenile unnecessary mental or physical suffering, shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.(2)No Court shall take cognizance of an offence, punishable under sub-section (1) unless the complaint is filed with the previous sanction of the Government or an officer authorised by it in this behalf.
