Section 6(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)When a child in conflict with law is apprehended by the Police, the police shall immediately place the child under the charge of the Special Juvenile Police unit or the designated police officer. The jurisdiction and powers of the police shall be limited to placing the child under the charge of Special Juvenile Police unit or the Child Welfare Officer, who will in turn take up the investigation.
