Section 31 in The United Provinces Borstal Act, 1938
31. Application to Borstal Institution or certain provisions of the Prisons Act, 1894, and the Prisoners Act, 1900
Subject to the rules made under section 32 of this Act, the provisions of section 12 and Chapter XI of the Prisons Act, 1894, and of sections 35 to 50 (inclusive), and the rules made by the State Government under section 51 of the Prisoners Act, 1900, shall apply so far as may be to Borstal Institutions established under this Act, and all references to prisoners, imprisonment or confinement in the said sections, chapters and rules shall be construed as referring to inmates, Borstal Institutions and detention :Provided that the punishment of whipping or the imposition of cross bar fetters shall not be awarded to an inmates.
