Section 28 in The Juvenile Justice (Punjab) Rules, 1987
28. Release on licence.
(1)The licence granted under sub-section (1) of section 49 of the Act shall as far as possible be in Form VIII.(2)After the order of release on licence in Form VIII is issued by the State Government/Administrator, it shall be read out to the licensee and his signature obtained. The conditions on which he has been released on licence shall be explained to him in detail. The copies of the order of release on licence shall be sent to the parent or guardian and the Probation Officer who will supervise the juvenile during the licence period. On the release of any juvenile on licence, information shall be sent by the Superintendent to the competent authority under whose orders the juvenile was kept in the institution.(3)When a licence has been revoked and the juvenile refuses or fails to report to the institution to which he was directed so to return, any police officer may on the advice of the authority revoking the licence arrest the juvenile without warrant and arrange him to be sent to the institution.
