6. Education and training of children whose parents are not discovered.
- The District Magistrate may direct that any such boy be delivered to his parents or guardian, if they can be discovered, and they are not eunuchs; if they cannot be discovered or they are eunuchs, the Magistrate may make such arrangement as he thinks necessary for the maintenance, education and training of such boy and may direct that the whole or any part of a fine inflicted under section 5 may be applied for such arrangement. The Government may direct that out of any Local or Municipal Fund or other amount the costs of such arrangement as is not met by the fine shall be defrayed.
