Section 17 in The United Provinces Borstal Act, 1938
17. Suspension and revocation of licence
Subject to any general or special directions of the State Government a licence granted under section 14 may be suspended for a period not exceeding three months by the Superintendent of a Borstal Institution or may be suspended or revoked at any time by the Visiting Committee. Where the licence of any inmate has been suspended or revoked, he shall return to the Borstal Institution, and if he fails to do so, he may be arrested without warrant and taken to the Institution.
