Section 6(7) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(7)In case of any doubt with regard to the age of the juvenile, the Board shall pass an order to obtain the medical opinion regarding the age and mental conditions of the child. The Board shall pass an order in such cases after taking into consideration the medical opinion and such other evidence as may be available and then record the finding in respect of his age.
