Section 15(4) in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
(4)While passing an order under rule (1) directing the opposite party to pay maintenance to an applicant the Tribunal shall take the following into consideration;(a)amount needed by the applicant to meet his basic needs especially food, clothing, accommodation and healthcare;(b)income of the opposite party;(c)value of and actual and potential income from the property if any of the applicant which the opposite party would inherit and / or is in possession of; and(d)Tribunal if required at any stage may ask the Maintenance Officer or any official to evaluate and verify the income by way of support inspection/visit.
