Section 35 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
35. Authorized visitors for children.
(1)Visitors to children will be restricted to parents, family members, guardian with prior permission of the superintendent or any other higher authority.(2)Such authorized visitors shall be allowed to visit the children as per institution rules or in special circumstances like festivals, birthdays, sickness in family, death in family, etc.
