25. Contribution to be paid by parent or other person. Section 67(2)(k).
(1)The competent authority marking an order under sub-section (1) of Section 55 may direct the parent or other person liable to maintain the child to pay to the competent authority in advance in the beginning of each month such sum of money not exceeding fifty rupees in the aggregate per mensem, as the competent authority may think fit onwards the maintenance of such child.(2)All such recoveries shall be credited by the competent authority into Government Treasury as miscellaneous receipts of Government.
