Section 26(3) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
(3)A child, above two years of age, shall be produced before the Committee within forty eight hours of such admission, excluding the journey time taken by the person or the organization, and for children under two years of age, the person or the organization shall send a written report along with the photograph, within forty eight hours of admission, excluding the journey time.
