(1)The court which makes an order for the detention of the child or youthful offender in a certified school or for the committal of a child or youthful offender to the care of a relative or other fit person may make an order to the parent or other person liable to maintain the child or youthful offender to contribute to his maintenance, if able to do so in the prescribed manner.(2)The court before making any order under sub-section (1) shall enquire into the circumstances of the parent of other person liable to maintain the youthful offender or child and shall record the evidence if any, in the presence of the parent or such other person, as the case may be, or, when his personal attendance is dispensed with, in the presence of his pleader.(3)Any order made under this section may from time to time be varied by the court.(4)The persons liable to maintain a child or youthful offender shall for the purposes of sub-section (1) include in the case of illegitimacy his putative father:Provided that where the child or youthful offender is illegitimate and an order for his maintenance has been made under section 488 of the Code, the court shall not ordinarily make an order for contribution against the putative father but may order the whole or any part of the payments accruing due under the said order for maintenance to such person or persons as may be named, to be applied by him or them, as the case may be, towards the maintenance of the child or youthful offender.(5)Any order under this section may be enforced in the same manner as an order under section 488 of the Code.
