Section 73(8) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(8)During the period of license if the juvenile is not able to adopt to the conditions, and the parent or guardian are not able to exercise any control over the juvenile, then the Probation Officer shall recommend to the competent authority to revolve the license. Provided the revocation shall be ordered after conducting a hearing of the probation officer.
