Section 73(12) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(12)The Probation Officer while preparing his report shall consult the local police officer and the parent or guardian in whose jurisdiction the juvenile shall be sent for community based correction to ascertain any possibilities of a threat to the juvenile's safety or the release of the juvenile would be a threat to the peace in the locality or would expose the juvenile to further conflict with law.
