Section 13A in The Bombay Borstal Schools Act, 1929
13A. [ Power to order detention in, or removal of offenders to, a Borstal School in another [State] [Section 13A was inserted by Bombay 2 of 1936, Section 5.].
(1)No order for the detention in or transfer or removal to a Borstal School in any other [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] in [ India] [The word 'British' was omitted, by the Adaptation of Laws Order, 1950.] [*] [The words 'or in an Acceding State' were omitted, by the Adaptation of Laws Order, 1950.] shall be passed except with the previous concurrence of the officer in charge of such Borstal School and unless the [[State] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation of Indian Laws Order in Council.] Government] of the said [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] [***] [The words 'or the Government of the said Acceding State 'were omitted by the Adaptation of Laws Order, 1950.] under any law in force therein or by general or special order, has consented, or is empowered, to receive such offender for detention in such Borstal School.(2)Power to accept transfers of offenders from another [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] to a Borstal school in the Presidency.- The officer in charge of a Borstal School established under this Act may, subject to the rules made in this behalf, give effect to any order for the detention therein of any person passed by any authority under any enactment in force in any other [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] [**] [The word 'British' was omitted, by the Adaptation of Laws Order, 1950.] India [* * * *] [The words 'or in an Acceding State' were omitted, by the Adaptation of Laws Order, 1950.] A person detained in such Borstal School under this provision shall be deemed to be an offender ordered to be detained under the provisions of section 6 and the provisions of this Act shall apply to such person accordingly.]
