Section 32(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)The property other than money or valuable belonging to a juvenile or child received or detained in an institution shall be disposed of in the following manner, namely:-(a)On an order made by the Competent Authority in respect of any juvenile/child directing the juvenile/child to be send to an institution, the Officer-in-Charge shall deposit such juvenile's/child's money together with self proceeds in the manner laid down from time to time in the name of the juvenile/child.(b)If it consists of obscene pictures or literature, tobacco, snuff, opium, drug, liquor or perishable articles or trivial value, it shall be destroyed;(c)If it consists of perishable articles of more than trivial value, it shall be sold by auction as soon as possible and the proceeds kept in the child's account by the Superintendent;(d)The clothing, bedding or other articles of such juvenile or child shall be destroyed if the superintendent considers it essential on hygienic grounds or considers to be worthless, or the clothing and bedding and other articles of the juveniles or children are found to be suffering from any infectious or contagious disease shall be burnt;(e)Clothing, bedding and other articles not covered by the provisions of clauses (a), (b) and (c) shall, after being wash and disinfected, suitably stored. The superintendent shall be responsible for their safe custody. If the clothing's have been destroyed, he shall be provided with fresh clothing.
