Section 11(2) in Karnataka Borstal Schools Act, 1963
(2)Such offender may be confined in any prison in the [State of Karnataka] [Adapted by the Karnataka Adapatations of Laws Order. 1973 w.e.f. 01.11.1973.] by warrant under the hand of a Secretary to Government, and effect shall be given to such warrant and the sentence of imprisonment passed upon such offender shall be executed in the same manner as if such person had been sentenced by a competent Court of criminal jurisdiction.
