Section 8(18) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(18)The police or social workers or any individual at the time of handing over the child to the Competent Authority shall submit a written statement regarding the following matter, namely :-(a)the child was not kept in the police lock up or jail and was placed in a place of safety;(b)that the child has been produced before the Committee within a period of twenty-four hours;(c)the child is not ill-treated or harassed in the place of custody;(d)any other details if known.
