Section 49(3) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(3)Where action has been taken under sub-rule (1) in the case of the juvenile or a child suffering from an infectious or contagious disease, the authority empowered under sub-rule (1), before restoring the said juvenile or child to his partner in marriage or to the guardian or parent, as the case may be, shall where it is satisfied that such action will be interest of the said juvenile or child, call upon the partner in marriage or the guardian or the parent, as the case may be, to satisfy it that such partner or guardian or parent will not be re-infect the juvenile or child.
