44. Custody of youthful offenders, young persons and children in places of detention.- (1) A copy of the order or judgment, in pursuance of which any youthful offender, young person or child is committed to custody in a place of detention provided under this Act, shall be delivered with him to the person in charge of the place of detention, and shall be a sufficient authority for his detention in that place in accordance with the terms thereof.
(2)Any such person shall during such detention and whilst being conveyed to and from the place of detention be deemed to be in legal custody, and, in he escapes, may be arrested without a warrant and be brought back to the place of detention where he was detained.
