Section 7 in The Delhi Prevention Of Begging Rules, 1960
7. Contribution of parent or other person.
(1)The court making an order under sub-section (1) of section 8 of the Act may direct the parent or other person liable to maintain the person detained in a Certified Institution, to pay in court, in advance, in the beginning of each month a sum of money as the court may think fit, not exceeding Rs.. 30 per month towards the maintenance of such person.(2)All such recoveries shall be credited by the courts into Government Treasury Miscellaneous Receipts to Government.
