Section 7(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
(1)When any Magistrate not empowered to exercise the powers of a Board under the Act is of the opinion that a person brought before him under any of the provisions of the Act (other than for the purpose of giving evidence), is a juvenile or the child, he shall without any delay record such opinion and forward the juvenile or the child, and the record of the proceeding to the competent authority having jurisdiction over the proceeding.
