(1)Where a child is found to have committed an offence punishable with fine and the court is of opinion that the case would be best met by the imposition of a fine, whether with or without any other punishment the court may in any case and shall, if the offender is a child under twelve years of age, order that the fine be paid by the parent or guardian of the child unless the court is satisfied that the parent or guardian cannot be found or that he has not conduced to the commission of the offence by neglecting to exercise due care of the child .(2)An order under this section may be made against a parent or guardian who, having been required to attend, has failed to do so, but save as aforesaid, no such order shall be made without giving the parent or guardian an opportunity of being heard.(3)Where a parent or guardian is directed to pay a fine under this section, the amount may be recovered in accordance with the provisions of the code of Criminal procedure, 1898.(4)A parent or guardian may appeal against any such order as if it had been an order passed in proceedings against him.
