(5)Where a licence has been revoked or forfeited and the child or youthful offender refuses or fails to return to the school the court may, if satisfied on information on oath or solemn affirmation that there is reasonable ground for believing that his parent or guardian could produce the child or youthful offender, issue a summons requiring the parent or guardian to attend at the court on such day as may be specified in the summons and to produce the child or youthful offender and if he fails to do so without reasonable cause he shall, in addition to any other liability to which he may be subject under the provisions of this Act, be punished with fine which may extend to one hundred rupees.
