35. Contribution of parent or guardian for maintenance.
(1)The Court, which makes an order for sending a juvenile delinquent or other child to a reformatory, industrial or borstal school or for placing 'a juvenile delinquent or other child under the care of a fit person other than a parent on guardian may order the parent or the guardian who is responsible for the maintenance of such juvenile delinquent or child to pay such sum to such person or such authority(2)The Court, before making any order under sub-section (1), shall inquire into the circumstances of the parent or guardian in his presence, or when his personal attendance is dispensed with, in the presence of his pleader or agent.(3)Where an order for the maintenance of a juvenile delinquent or other child has been made under section 4188 of the Code of Criminal Procedure, 1898, the Court shall not make an order under sub-section (1) but may order the whole or any part of the sums accruing due under the said order for maintenance to be paid to such person or such authority as it may direct and such sums shall be applied by him or it towards the maintenance of the juvenile delinquent or other child.(4)An order made under this section may be enforced in the same manner as an order under section 488 of the Code of Criminal Procedure, 1898.Explanation. - The parent or guardian of a juvenile delinquent or other child shall, for the purposes of this section include, in the case of illegitimacy, his putative father.
