Section 52 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
52. Visitor's Book.
(1)A Visitors Book shall be maintained, in which the persons visiting the home shall record the dates of his visits with remarks or suggestions, which he may think proper.(2)The Officer-in-Charge shall forward a copy of every such entry to the designated authority, and local authority, with such remarks as he may desire to offer in explanation or otherwise; and thereon, the designated authority shall issue such orders as he may consider necessary.
