Section 23 in The United Provinces Borstal Act, 1938
23. Powers to arrest for offences under section 22
When any person in the presence of any officer of a Borstal Institution commits any offence specified in the last foregoing section and refuses on demand of such officer to give his name and address or gives a name or address which such officer knows, or has reason, to believe, to be false, such officer may arrest him, and shall without unnecessary delay make him over to a police officer, and thereupon such police officer proceed as if the offence had been committed in his presence.
