Section 11 in The Tamil Nadu Borstal Schools Act, 1925
11. Preliminary inquiry and finding as to age of adolescent offender.
(1)Before passing a sentence under section 8, the Court shall inquire into the age of the offender and, after taking such evidence (if any) as may be deemed necessary, shall record a finding thereon stating Iris age as nearly as may be.(2)A similar inquiry shall be made and finding recorded by even1 Magistrate not empowered to pass sentence under section 8 before submitting his proceedings and forwarding an adolescent offender [to the Chief Metropolitan Magistrate or other salaried Presidency Magistrate or the District or Sub-Divisional Magistrate] [Words were substituted for the words 'to the District Magistrate or Sub-divisional Magistrate' by section 3(1) of and the Second Schedule to the Tamil Nadu Repealing and Amending Act 1951 (Tamil Nadu Act XI of 1951).] as required by sub-section (1) of section 7.Notes. - According to clause (c) of sub-section (3) of section 3 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) any reference to a Presidency Magistrate or a Chief Presidency Magistrate shall be construed as a reference to a Metropolitan Magistrate are Chief Metropolitan Magistrate, as the case may be.
