Section 19(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)Admission of a child/juvenile to the home shall be made round the clock and the Officer-in-Charge of the Home is authorized and bound to receive the child or juvenile irrespective of the time till the child or juvenile is produced before the Board or the Committee, as the case may be, up to the next day for obtaining an order. This is applicable to cases of babies and infants also.
