Section 15(4) in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
(4)While passing an order under sub-rule(1), directing the opposite party to pay maintenance to an applicant, the Tribunal shall take the following in to consideration,-(a)Amount needed by the applicant to meet his basic needs, especially food, clothing accommodation and healthcare,.(b)In come of the opposite party.,(c)value of, and actual and potential income from the property, if any, of the applicant, which the opposite party, would inherit or already in his possession; and(d)The Tribunal may, at any stage, ask the Maintenance Officer or any official to inspect the property of the applicant, evaluate it and verify income derived there from.
