Section 18(b) in Hyderabad Children Protection Act
(b)Punishment for not caring etc., in manner compatible with statutes of parents etc. - If the arrangement for the care, maintenance and medical treatment of child such as is not compatible with the status of its parents and relations, the head of the household shall be punished with fine which may extend to one thousand rupees and in default of payment of fine with simple imprisonment which may extend to 3 months.
