Section 6(31) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(31)In case of breach of bond by the institution or Home or parent or guardian during the period of leave or probation or license or bail or community correction, the Board may call upon the concerned party to produce the juvenile before the Board by issuing a show cause notice in Form XIV. The juvenile shall be taken back into the Home. And if it appears to the Board that the juvenile is likely to be removed from its jurisdiction or to be concealed, the Board may revoke the license or leave or probation by making an order in Form XVI for the removal of the juvenile and may issue a search warrant in Form XV.
