Section 49(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)Where it appears to the authority ordering the removal of the child under sub-rule (1) that child is cured of the disease or physical or mental complaint, he may, if the juvenile is still liable to be kept in custody, order the person having charge of the juvenile to sent him back to the Home or institution or fit person from where or from whom he was removed, or if the juvenile or child is no longer liable to be kept in home, order him to be discharged.
