(1)When any male person not less than sixteen or more than twenty-one years of age has been ordered to give security for good behaviour and fails to give such security and when by reason of his criminal habits or tendencies or association with persons of bad character it is expedient, in the opinion of the Magistrate, that he should be detained, the Magistrate may issue a warrant directing such person to be detained in prison pending the orders of the Sessions Judge; and the proceedings shall be laid as soon as possible before the Sessions Judge.
