Section 1(c) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
(c)The idea is to allow certain benefits to a juvenile in conflict with law vis-a-vis his mental development assessed by the experts in the field through out the world as of eighteen years being the time of demarcation and with this end in view the yardstick can only be the date of occurrence because the whole spirit is to impart benefit to such juvenile on grounds of lesser development of his mental faculty.
