Section 30 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
30. Articles found on search and inspection.
(1)The Officer-in-Charge shall see that every juvenile/child received in the Home is searched and his personal property are inspected. Any money or valuables found with or on the child shall be kept in the safe custody of the Officer-in-Charge. Girls shall be searched only by a female member of the staff and with due regard to decency.(2)No person shall, except with the written permission of the Superintendent or the medical officers of the institution, carry into the institution a prohibited article, like,-(i)Fire arms,(ii)Alcohol and spirit of every description,(iii)Bhang, ganja, opium and other narcotic drugs or psychotropic substances, or(iv)Any other article specified in this behalf by the Competent Authority by general or special orders.
