Section 8(1) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
(1)The Court, which makes an order for the detention of any person in a certified institution under Section 5 or Section 6 may, make an order on the parent or other person liable to maintain him, to contribute to his maintenance, if able to do so, in the manner and to the extent prescribed.
