Section 32(6) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(6)When a juvenile or child kept in an institution escapes therefrom or fails to return thereto after the expiry of the period of absence permitted to him, the property left by him and the amount deposited in his name shall be kept in safe custody by the Superintendent of such institutions for a period of six months from the date of escape of such juvenile/child or the date on which such juvenile/child should have return thereto, as the case may be. If within the said period such juvenile/child is not found and sent back or does not return to the institution, such property and amount shall be credited to the Fund set up under section 61.
