Section 15 in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012
15. Maximum maintenance allowance.
- The maximum maintenance allowance which a Tribunal may order the opposite party to pay shall, subject to a maximum of rupees ten thousand per month, be fixed in such a manner that it does not exceed the monthly income from all sources of the opposite party, divided by the number of persons in his family, counting the applicant or applicants and also among the Opposite party's family members.
