59. For disobeying order of Court. - Any person who disobeys any lawful order of the Court shall be liable, on conviction before a Magistrate, to a fine not exceeding five hundred rupees and, if he is a manager or guardian appointed by the Court, to a fine not exceeding one thousand rupees.
[59A. Persons employed by Court to be "public servants". - Every person employed by the Court under this Act shall for the purposes of the Indian Penal code, be deemed to be a public servant.]
