Section 44(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)Rewards to the juvenile, at such rates as may be fixed by the management of the institution from time to time, may be granted by the Officer-in-Charge as an encouragement to steady work and good behaviour, and at the time of release the reward shall be handed over after obtaining a receipt from the parent or the guardian who comes to take charge of the juvenile.
