Section 9(5) in The Hindu Adoptions And Maintenance Act, 1956
(5)Before granting permission to a guardian under sub-section (4), the court shall be satisfied that the adoption will be for the welfare of the child, due consideration being for this purpose given to the wishes of the child having regard to the age and understanding of the child and that the applicant for permission has not received or agreed to receive and that no person has made or given or agreed to make or give to the applicant any payment or reward in consideration of the adoption except such as the court may sanction.Explanation.—For the purposes of this section—(i)the expressions “father” and “mother” do not include an adoptive father and an adoptive mother; ***(ia)“guardian” means a person having the care of the person or a child or of both his person and property and includes—(a)a guardian appointed by the will of the child's father or mother; and(b)a guardian appointed or declared by a court; and (ii) “court” means the city civil court or a district court within the local limits of whose jurisdiction the child to be adopted ordinarily resides.(ii)"court" means the city civil court or a district court within the local limits of whose jurisdiction the child to be adopted ordinarily resides.
