Section 59(2) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(2)Giving or agreeing to give, receiving or agreeing to receive any payment or reward in consideration of adoption, except as permitted under the adoption regulations framed by the Authority, towards the adoption fees or service charge or child care corpus by any prospective adoptive parent(s) or parent or guardian of the child or the Specialized Adoption Agency shall amount to an offense under section 81 of the Act and this rule.
