Section 49 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
49. Prohibited Articles.
- No person shall bring into the institution the following prohibited articles :-(a)fire arms or other weapons, whether requiring license or not (like knife, blades, lathi, spears, swords etc.);(b)alcohol and spirit of every description ;(c)bhang, ganja, opium and other narcotic or psychotropic substances;(d)tobacco ; or(e)any other article specified in this behalf by the Government by a general or special order.
