Section 6(8) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(8)The Police at the time of handing over the child to the Board shall submit the copy of the police diary or written statement to confirm that -(a)the juvenile was not kept in the police lock up or jail.(b)the juvenile has been produced before the board within a period of twenty-four hours.(c)any other charge-sheet or inquiry papers that are available with them.(d)the Police on taking charge of the juvenile has intimated to the Parents or guardians of the Juvenile, if available, and the concerned Probation Officer, as required under section 13, in Form II and III, respectively.
