Section 30(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)No person shall, except with the written permission of the Superintendent or the medical officers of the institution, carry into the institution a prohibited article, like,-(i)Fire arms,(ii)Alcohol and spirit of every description,(iii)Bhang, ganja, opium and other narcotic drugs or psychotropic substances, or(iv)Any other article specified in this behalf by the Competent Authority by general or special orders.
