Section 11(2) in Jammu and Kashmir Juvenile Justice Rules, 2007
(2)At least half the amount earned by the Juvenile shall be deposited in the manner prescribed by the concerned authority from time to time in his name (of the inmate) and the account book shall be kept with superintendent. The rest may be permitted to be spent by the inmate as pocket money on purchase of articles such as sweets, toys, etc on fixed days of the week.
