Section 43 in The Maharashtra Borstal Schools Rules, 1965
43. Temporary detention of inmates pending admission in Borstal school.
(1)If accommodation for an adolescent offender, who has been directed by a Court to be detained in a Borstal school, is not immediately available in the Borstal school in the State, he may be sent for detention, to a juvenile section of any prison.(2)The period so spent in the juvenile section shall be computed towards the term of detention ordered by the Court.
