(1)The court which makes an order for the detention of a child or youthful offender in a [Classifying Centre] [These words were substituted for the words 'certified school', by Maharashtra 54 of 1975, Section 49.] or for the committal of a child or youthful offender to the care of a relative or other fit person may make an order or the parent or other person liable to maintain the child, or youthful offender, to contribute to his maintenance, if able to do so, in the prescribed manner.
