(1)Whoever having the actual charge of, or control over, a child wilfully assaults, illtreats, neglects, abandons or exposes him or causes or procures him to be assaulted, illtreated, neglected, abandoned or exposed or negligently fails to provide adequate food, clothes, or medical aid or lodging for a child in a manner likely to cause such child unnecessary mental and physical suffering shall, on conviction, be punished with imprisonment of either description for a term not exceeding two years or with fine which may extend to one thousand rupees or with both :Provided that, in case of married juveniles the court trying the offence under this section may sanction its composition for reasons to be recorded in writing :[Provided further that, in cases where such assault results in maiming the child, such imprisonment shall, in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the court, be not less than six months and not more than ten years] [This proviso was inserted by Maharashtra 54 of 1975, Section 29.],
