Section 44(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)These incentives shall be deducted at the rate or rates decided by the management of the institution if,-(a)the child or juvenile does not show positive behaviour or attitude inspite of three warnings issued during the past.(b)the child or juvenile violates any of the rules, regulations of the institution(c)the child or juvenile indulges in unlawful activities such as bullying damaging the properties, stealing the belongings of others etc.(d)the child or juvenile possesses any of the prohibited articles.
