Section 61(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)The body of the child shall be handed over to the parents or guardians, to perform the rituals as per their religious sentiments. The Government shall meet the expenditure if any to be incurred towards the removal of the body to the native place of the child or the guardian in full in the case the parents cannot meet the expenditure.
