Section 5(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)The juvenile shall be brought by the concerned police officer, to the Board within a period of twenty-four hours of taking the charge of such juvenile. The period required for journey shall be excluded from the above said period of twenty-four hours. In case of delay in production before the Magistrate or the Board, the details of not doing so be recorded in the police diary or general diary.
