Section 8 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
8. Contribution of parents.
(1)The Court, which makes an order for the detention of any person in a certified institution under Section 5 or Section 6 may, make an order on the parent or other person liable to maintain him, to contribute to his maintenance, if able to do so, in the manner and to the extent prescribed.(2)Before making any order under sub-section (1) the Court shall make inquiry into,-(i)the circumstances of the parent or other person liable to maintain him;(ii)whether the person has any property in his own right or is entitled to any share in any property or has any relative who is legally bound to maintain him;and shall record evidence, if any, in the presence of the parent or such other person or relative as the case may be :Provided that no order shall be passed against the parent, such other person or the relative without giving him an opportunity of being heard.(3)Any order made under this Section may, on an application made by the party liable or otherwise be varied by the Court.(4)Any 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 (No. 5 of 1898)] [See Now Code of Criminal Procedure, 1973 (2 of 1974).].
