(2)Where it appears to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that an inmate so kept and treated has become of sound mind, the [State] Government shall, by a warrant direct to the person having charge of the inmate, if still liable to be detained, remand him to the Borstal Institution from which he was removed, or to another Borstal Institution within the [State] or, if he is no longer liable to be detained, order him to be discharged.
