Section 77(5) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(5)Police shall prevent taking charge of a juvenile in conflict with law between Sunset and Sunrise. Provided that in case of taking charge, instead of keeping the juvenile in the police station or lockup, shall arrange to keep the juvenile in a place of safety or Observation Home or in a fit institution or under the care of a fit person after recording the facts and circumstances.
