Section 9(1) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
(1)When the Court has ordered the detention of a person in a certified institution under Section 5 or Section 6 it may, after making such inquiry as it thinks fit, order any other person who is wholly dependent on such person to be detained in a certified institution for a like period :Provided that before such order is made, such dependent person shall be given an opportunity of showing cause why it should not be made.
