Section 8 in Jammu and Kashmir Juvenile Justice Act, 1997
8. Procedure to be followed by a Magistrate not empowered under the Act.
(1)When any Magistrate not empowered to exercise the powers of a Board or a Juvenile Court under this Act is of opinion that a person brought before him under any of the provisions of this Act (otherwise than for the purpose of giving evidence) is a juvenile, he shall record such opinion and forward the juvenile and the record of the proceedings to the competent authority having jurisdiction over the proceedings.(2)The competent authority to which the proceeding is forwarded under sub-section (1) shall hold the enquiry as if the juvenile had originally been brought before it.
