Section 4(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)In all cases under the Act, the proceedings shall be conducted in as simple a manner as possible. There shall be no raised dais, witness box etc. Care shall be taken to ensure that the child against whom the proceedings have been instituted is given a home-like atmosphere during the proceedings. The procedure prescribed under Section 5(2), (3) and (4) of the Act shall be followed by the Board.
