Section 15A(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)The State Government or the voluntary organisation certified by the State Government shall set up separate observation homes or maintain separate structures and enclosures for boys and girls in a way that they do not come in contact with each other in the same premises for the temporary reception of any child in conflict with law. During the pendency of any enquiry regarding him/her the child would stay in the Observation Home.
