Section 14 in The Tamil Nadu Prevention Of Begging Act, 1945
14. Contribution by parents.—
(1)The Magistrate who makes an order for the detention of any person in a work-house or a special home under this Act may make an order requiring the parent or other person liable to maintain the person detained to contribute to his maintenance, if able to do so, in the prescribed manner.(2)The Magistrate before making any order under sub-section (1) shall inquire into the circumstances of the parent or other person liable to maintain the person detained and shall record evidence if any, in the present of the parent or such other person, as the case may be.(3)Any order made under this Section may at any time be varied by the Magistrate on an application made to him by the party affected by the order.(4)Any order made under this Section may be enforced in the same manner as an order under Section 488 or the Code of Criminal Procedure, 1898 (Central Act 5 of 1898)58.
