Section 60(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)In every institution, a register of money, valuables and other articles, which the child wishes to entrust for safekeeping, shall be maintained which may be called the "Personal Belonging Register". The entries relating to each child shall be read over to child in the presence of a witness whose signature shall be obtained in token of the correctness of such entries. All such entries shall be countersigned by the Officer-in-Charge.
