Section 74(13) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(13)If any objectionable or prohibited article is found in the search conducted after the meeting:(i)the article shall be seized;(ii)in case of any illegal article being found warranting legal action, the article and the visitor shall be detained and the police informed. The visitor and such article shall be handed over to the police;(iii)a report of such visitor shall be prepared and placed in the case file of the child;(iv)a report of the incident shall be forwarded to the Board or court of competent criminal jurisdiction; and(v)copy of the report shall be placed in the case file of the child.
