- A court may, if it shall think fit, instead of directing any youthful offender [to be detained in a Classifying Centre under section 71] [These words and figures were substituted for the words and figures 'to be detained in a certified school or committed to the care of a fit person institution under section 71', by Maharashtra 54 of 1975, Section 39.] -(i)order him to be discharged after due admonition;(ii)without passing any final order, direct that he be released on probation of good conduct and committed to the care of his parent or guardian or other adult relative or other fit person on such parent, guardian, relative or person executing a bond, with or without sureties, as the court may require, to be responsible for, the good behaviour and well-being of the youthful offender for any period not exceeding three years and for the observance of such other conditions as the court may impose for securing that the youthful offender may lead an honest and industrious life:(iii)if the offence committed by the youthful offender is punishable with fine and the youthful offender himself is over the age of fourteen years, order the offender to pay a fine.
