Section 7 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
7. Contribution of parent or other persons under sub-section (1) of Section 8.
(1)The Court making an order under sub-section (1) of Section 8 may direct the parent or other person liable to maintain the person detained in a certified institution to pay in the Court in advance in the beginning of each month such sum of money as the Court deems fit but not exceeding Rs. 50 per month, towards maintenance of such persons.(2)All payments made under sub-rule (1) shall be credited by the Court into Government Treasury as Miscellaneous receipts to Government.
