(2)For breach of a bond taken under sub-section (1) the child shall be liabled to be committed to a [Classifying Centre] [These words were substituted for the words 'certified school' by Maharashtra 54 of 1975, Section 45.] or to the care of a fit person if found again in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.].
