Section 14(3) in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012
(3)While passing an order under sub-rule (1), directing the opposite party to pay maintenance to an applicant, 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, and(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.
