41. Procedure when Magistrate is not empowered to pass order under this Act.
- When any Magistrate not empowered to exercise the powers of a juvenile court is of opinion that a person brought before him is a child, he shall record such opinion and submit the proceedings and forward the child to the nearest juvenile court having jurisdiction in the case or where such court does not exist to the [Sessions Judge] [These words were substituted for the words 'District Magistrate' by Bombay 23 of 1951, Section 2, Schedule - Part 3.] to whom he is subordinate.
