Section 31(3) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(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.
