Section 14 in Andhra Pradesh Borstal Schools Act, 1925
14. Transfer of incorrigibles, etc. to prisons
Where a person detained in a Borstal school is reported to the State Government by the Superintendent of such school to be incorrigible or to be exercising a bad influence on the other inmates of the school or in the case of a person directed to be sent to a Borstal school before the commencement of the Madras Borstal schools (Amendment) Act, 1936, to be over twenty-three years of age, the State Government may commute the unexpired residue of the term of detention to such term of imprisonment of either description as the State Government may determine, but in no case exceeding-(a)such unexpired residue, or(b)the maximum period of imprisonment fixed for the offence or the failure to give security, as the case may be, or(c)the maximum period of imprisonment which the Court that tried him had authority to award under the Code of Criminal Procedure, 1898 whichever is shortest.
