Section 15B(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)The Government may establish and maintain exclusive one or more Special Home for boys and girls in every district or a group of districts for the reception, care, treatment and rehabilitation of children in conflict with law. The Government may establish and maintain either an exclusive institution or exclusive living premises to different age group of children as follows:-(i)the age group of children between 8-12 years;(ii)the age group of children between 13 to 16 years;(iii)the age group of children between 17-18 years;(inclusive of both the ages).
