Section 6(28) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(28)Whenever the action of the juvenile in conflict with law is due to victimization or exploitation, and such issues are brought before the Board either by the child himself or through the report of the Medical Officer or the Probation officer, the Board shall enquire into, and direct the police to register a case, investigate and report for further proceedings forthwith.
