Section 32(14) in The United Provinces Borstal Act, 1938
(14)(i)for defining the acts, which shall constitute Borstal Institution offences;(ii)for determining the classification of Borstal Institution offences into major and minor offences;(iii)for fixing the punishments admissible under this Act which shall be awardable for the commission of the various Borstal Institution offences or the classes thereof;(iv)for declaring the circumstances in which acts constituting both a Borstal Institution offence and an offence under the Indian Penal Code may or may not be dealt with as Borstal Institution offence;(v)for the award of marks and the shortening of periods for detention;(v)for regulating the use of arms against any inmate or body inmates and the use of fetters in the case of an outbreak or attempt to escape ;(vii)for defining the circumstances and regulating the conditions under which inmates in danger of death may be released;(viii)for regulating the transfer from one part of the whole of India except Part B States to another of inmates whose term of detention is about to expire:
