Section 58(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
(1)The competent authority which makes an order for sending a juvenile or the child to a children's home or to a special home or placing the juvenile under the care of a fit person or fit institution may make an order requiring the parent or other person liable to maintain the juvenile or the child to contribute to his maintenance, if able to do so, in the prescribed manner according to income.
