Section 38(1) in The East Punjab Children Act, 1949
(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.
