Section 7(1) in The Delhi Prevention Of Begging Rules, 1960
(1)The court making an order under sub-section (1) of section 8 of the Act may direct the parent or other person liable to maintain the person detained in a Certified Institution, to pay in court, in advance, in the beginning of each month a sum of money as the court may think fit, not exceeding Rs.. 30 per month towards the maintenance of such person.
