752. Juvenile female convicts where to be confined.
(1)Juvenile female convicts who are sentenced to imprisonment for a term exceeding three months, shall be transferred immediately on conviction to the Women Jail.(2)In all cases not provided in clause (1) juvenile female prisoners may ordinarily be detained in the jail to which they may, in the first instance, be committed, provided that if such jail does not possess suitable and adequate accommodation for the purpose such prisoners may be transferred immediately to the jail meant for women.
