Section 75(8) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(8)The Officer-in-Charge shall order the discharge of any Juvenile/child, the period of whose placement has expired and inform the Board or the Committee within seven days of the action taken. If the date of release falls on a Sunday or another public holiday, the juvenile/child may be released on the preceding day, entry to that effect being made in the register of discharge. The Officer-in-Charge shall in appropriate cases, order the payment of travel expense, at such rate as may be fixed from time to time based on the railway or road, or both, fare, as the case may be.
