Section 5 in Andhra Pradesh Borstal Schools Act, 1925
5. Application of the Prisons Act, 1894, and the Prisoners Act, 1900
Subject to any alterations, adaptations and exceptions made by this Act and the rules framed under it, the Prisons Act, 1894 and the Prisoners Act, 1900, and the rules framed thereunder shall apply in the case of every Borstal school established under this Act as if it were a prison and the inmates prisoners.
