Report No. 98

5.5. Earlier Report of the Law Commission as to criminal liability.-

While on the subject of maintenance orders and their enforcement we may mention that some years ago, the Law Commission made a recommendation1 for imposing, in certain circumstances, criminal liability for failure to pay maintenance or permanent alimony granted to the wife by the court under certain enactments or rules of law. The Report awaits implementation.

1. Law Commission of India, 73rd Report (Criminal Liability for failure to pay maintenance or permanent alimony granted to the wife by the Court under certain enactments or rules of law).