Section 54(12) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(12)Reward. - Rewards to the children as may be fixed by the management of the home from time to time may be granted by the Officer-in-Charge as an encouragement to steady work and good behaviour. These rewards shall be presented to the child within a period of two months of his earning it after obtaining a proper receipt from the child.
