Section 16 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
16. Maximum maintenance allowance.
- The maximum maintenance allowance which a Tribunal may order the opposite party to pay shall subject to a maximum of ten thousand rupees per month be fixed in such a manner that it does not exceed the monthly income form all source of the opposite party, divided by the number of person in his family counting the applicant or applicants also among the opposite party's family members.
