Section 6(e) in Andhra Pradesh Borstal Schools Act, 1925
(e)any Magistrate of the first class or any bench of Magistrates constituted under section 15 of the Code of Criminal Procedure, 1898 invested with the powers of a Magistrate of the first class specially empowered by the State Government in that behalf and may be exercised by such Courts whether the case comes before them originally, on appeal, or in revision .
