Section 77(10) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(10)Whenever a Juvenile is produced before the Board the police should furnish the following details to the Board,-(a)Date and time of taking charge of juvenile, address of the child, offence said to he committed the place where the child was kept till such time the child was produced before the court.(b)Copy of the intimation letter sent to the Probation Officer or parent or guardian of the child.(c)Details of the property or any articles recovered from the juvenile at the time of taking charge.
