Section 4 in The Code Of Criminal Procedure (West Bengal Amendment) Act, 1992
4. Amendment of section 125. -
In sub-section (1) of section 125 of the principal Act,-(1)for the words "five hundred rupees", the words "one thousand and five hundred rupees" shall be substituted;(2)after the existing proviso, the following proviso shall be inserted:-"Provided further that where in any proceeding under this section it appears to the Magistrate that the wife referred to in clause (a) or the minor child referred to in clause (b) or the child (not being a married daughter) referred to in clause (c) or the father or the mother referred to in clause (d) is in need of immediate relief for her or its or his support and the necessary expenses of the proceedings, the Magistrate may, on the application of the wife or the minor child or the child (not being a married daughter) or the father or the mother, as the case may be, order the person against whom the allowance for maintenance is claimed, to pay to the petitioner, pending the conclusion of the proceeding, the expenses of the proceeding, and monthly during the proceeding such allowance as, having regard to the income of such person, it may seem to the Magistrate to be reasonable.".
