Section 31(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(2)Shelter homes shall include:(a)short-stay homes for children needing temporary shelter, care and protection for a maximum period of one year,(b)transitional facilities for providing immediate care and protection to a child for a maximum period of four months,(c)24 hour drop-in-centres running for children needing day care or night shelter facility.
