27. Form and conditions of licence. Sections 52 and 67(2)(1).
(1)The licence to be granted under sub-section (1) of Section 52 shall, as far as possible, be in form IX.(2)On the release of any child on licence, the information shall be sent by the Superintendent of an institution to the competent authority under whose orders the child was kept in the institution of the actual date of release of the child.(3)When a licence has been revoked under sub-section (3) of Section 52 and the child refuses or fails to return to the institution to which he was directed so to return, any police officer may on the advice of the authority revoking the licence arrest the child without warrant and send him to the institution.
