Section 13(1) in The Bombay Borstal Schools Act, 1929
(1)Every offender ordered to be detained in a Borstal school shall be detained in such Borstal School as the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council 'by the Adaptation of Indian Laws Order in Council.] Government] may, by general or special order, or in the prescribed manner, appoint for the reception of persons so ordered to be detained:Provided that, if accommodation in a Borstal School is not immediately available for such offender, he may be detained in a special ward, or such other suitable part of a prison as the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council 'by the Adaptation of Indian Laws Order in Council.] Government] may direct until he can be sent to a Borstal school The period of detention so undergone shall be treated as detention in a Borstal school.
