Section 12(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)Where a juvenile In conflict with law is not apprehended, the Police or the Juvenile or Child Welfare Officer shall intimate the parents or guardian of the juvenile and hand over the custody of the juvenile to such parent or guardian on a written undertaking as prescribed in the Form-VI to produce the juvenile before the Board as and when required by the Board.
