Section 31 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
31. Personal Property Register.
(1)In every institution a register of money, valuable and other articles found with, or on, the person of a juvenile or child received therein shall be maintained in the Personal Property Register.(2)On a juvenile/child being received in the institution or Home, the money, valuable and other articles found with him or on his person on search and inspection shall be taken in possession and shall be entered in such register, and the entries relating thereto shall be read over to the juvenile/child in the language in which he understands in the presence of a witness. The signature shall be obtained from the juvenile/child and the witness in token of the correctness of such entries. All such entries shall be countersigned by the Officer-in-Charge. These money, valuables and articles shall be returned to him when he leaves the institution or Home.(3)Entries shall be made of every such search and inspection in the register and attested by the Superintendent showing,-(a)List of articles, if any,(b)Articles destroyed, sold and stores;(c)In the case of sold articles the amount realised.(d)The return to him of any money, valuable or articles at the time of release or otherwise.
