Section 6A(3) in The Bengal Criminal Law Amendment Act, 1930
(3)Where a parent or guardian is ordered to pay a fine under this section, the amount may be recovered in accordance with the provisions of the Code of Criminal Procedure, 1898.Explanation.--In this section the word "guardian" includes any person who, in the opinion of the Court, has for the time being the charge of or control over the offender.
