Section 46(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)Any individual or a suitable place or institution, the occupier or manager of which is willing temporarily to receive a child in need of care, protection or treatment for so long a period as may be necessary and own the responsibility of a child, may be recognised by the Competent Authority, as Fit Person or Fit Institution, on the basis of the report of the Commissioner or his/her nominee.
