Section 13A(1) in Telangana Borstal Schools Act, 1925
(1)The State Government may, by general or special order notified in the [Telangana Gazette] direct that any specified Borstal school in this State shall be available for the reception of adolescent offenders in respect of whom a sentence of detention in a Borstal school or other school of a like nature has been passed by any Court or Magistrate in [any other part of India] [Substituted for the words 'any other State in India' by the Andhra Pradesh Adaptation of Laws Order, 1957.]; and thereupon, provision may be made for the removal of the adolescent offenders concerned accordingly:Provided that no such order shall be made without the consent of the Government of the other State concerned.
