Section 488(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)If any person having sufficient means neglects or refuses to maintain-(a)his wife, unable to maintain herself, or(b)his legitimate or illegitimate minor child, whether married or not, unable to maintain itself, or(c)his legitimate or illegitimate child (not being a married daughter) who has attained majority, where such child is, by reason of any physical or mental abnormality or injury finable to maintain itself, or(d)his father or mother, unable to maintain himself or herself, a Magistrate of the first class may, upon proof of such neglect or refusal, order such person to make a monthly allowance for the maintenance of his wife or such child, father or mother, at such monthly rate not exceeding two thousand rupees in the whole, as such Magistrate thinks fit, and to pay the same to such person as the Magistrate may from time to time direct :Provided that the Magistrate may order the father of a minor female child referred to in clause (b) to make such allowance, until she attains her majority, if the Magistrate is satisfied that the husband of such minor female child, if married, is not possessed of sufficient means.Explanation. - For the purpose of this Chapter, "minor" means a person who, under the provisions of the Majority Act, Sam vat 1977 is deemed not to have attained his majority"].
