Section 5 in The Tamil Nadu Borstal Schools Act, 1925
5. Application of the Prisons Act, 1894 and the Prisoners Act, 1900.
- Subject to any alterations, adaptations and exceptions made by the Act and the miles framed under it, the Prisons Act, 1894 (Central Act IX of 1894), and the Prisoners Act, 1900 (Central Act III of 1900), and the rules framed thereunder shall apply in the case of every Borstal School established under this Act as if it were a prison and the inmates prisoners.
