Section 32(5) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(5)When an inmate of an institution dies therein, the property left by the deceased and the money or articles deposited in his name shall be handed over by the Superintendent to any person who establishes his claim thereto and executes an indemnity bond. A receipt shall be obtained from such person for having received such property and the amount. If no claimant appears within a period of six months from the date of death of such inmate, the property and amount shall be credited to the fund created by the Government under section 61.
