Section 19D(1) in Andhra Pradesh Borstal Schools Act, 1925
(1)The punishments which may be inflicted on an inmate of a Borstal school for offences specified in the Prisons Act, 1894, and the rules made thereunder, shall be in the following forms and in no other:-(i)Formal warning.(ii)Extra drill.(iii)Deprivation of any of the privileges of the grade.(iv)Reduction in grade.(v)Cuts on the hand by a rattan not exceeding six on each hand.(vi)***
