Section 12(1) in The Juvenile Justice (Punjab) Rules, 1987
(1)The property other than money or valuables belonging to a juvenile received or detained in an institution shall be disposed of in the following manner, namely :-(a)if it consists of obscene pictures or literature, tobacco, snuff, opium, drug or liquor or perishable articles of trivial value it shall be destroyed;(b)if it consists of perishable articles of more than trivial value, it shall be sold by auction as soon as possible and the proceeds kept in safe custody by the Superintendent;(c)the clothing, bedding or other articles of such juvenile shall be destroyed if the Superintendent considers it essential on hygienic grounds or considers to be worthless, or the clothing and bedding and the articles of juvenile found to be suffering from any infectious or contagious disease shall be burnt;(d)clothing, bedding, and other articles not covered by the provisions of clauses (a), (b) and (c) shall after being washed and disinfected. it necessary, be made up into a bundle or bundles and suitably stored. The Superintendent shall be responsible for their safe custody.
