Section 489(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)On proof of a change in the circumstances of any person receiving under section 488 a monthly allowance, or ordered under the same section to pay a monthly allowance to his [wife, child, father or mother] [Substituted by Act IV of 1998, Section 2.] the Magistrate may make such alteration in the allowance as he thinks fit provided : that if he increases the allowance, the monthly rate of [two thousand rupees] [Substituted by Act IV of 1998 for 'five hundred rupees'.] in the whole be not exceeded.
