Section 7(1) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
(1)The Court making an order under sub-section (1) of Section 8 may direct the parent or other person liable to maintain the person detained in a certified institution to pay in the Court in advance in the beginning of each month such sum of money as the Court deems fit but not exceeding Rs. 50 per month, towards maintenance of such persons.
