25. Power to order parent to pay fine, etc.- (1) When a child or young person is convicted of an offence punishable with fine and the Court is of opinion that the case would be best met by the imposition of a fine, whether with or without any other punishment, the Court may, in any case, and shall, if the offender is a child, order that the fine be paid by the parent or guardian of the child or young person, unless the Court is satisfied that the parent or guardian cannot be found or that he has not conduced to the commission of the offence by neglecting to exercise due care of the child or young person.
(2)An order under this section may be made against a parent or guardian who, having been required to attested, has failed to do so, but, save as aforesaid, on such order shall be made without giving the parent or guardian an opportunity of being heard,(3)Any order directing that a parent or guardian shall pay a fine under this section may be enforced as though it were an order passed under the Code of Criminal Procedure, 1898 (Act V of 1898).(4)A parent or guardian may appeal against any such order as if it had been an order passed in proceedings against himself.
