(3)Where an order for the maintenance of a juvenile delinquent or other child has been made under section 4188 of the Code of Criminal Procedure, 1898, the Court shall not make an order under sub-section (1) but may order the whole or any part of the sums accruing due under the said order for maintenance to be paid to such person or such authority as it may direct and such sums shall be applied by him or it towards the maintenance of the juvenile delinquent or other child.
