Section 9(8) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(8)In such cases where apprehension apparently seems to be in the interest of such juvenile, the police or the designated Juvenile or the Child Welfare Officer from the nearest police station, as the case may be, shall rather treat the juvenile as a child in need of care and protection and produce him before the Board, clearly explaining the juveniles need of care and protection in its report and seek appropriate orders from the Board .
