Section 18 in The Bombay Borstal Schools Act, 1929
18. Arrest of offender escaping from Borstal School, or escaping from supervision.
- Any offender who, in contravention of the provisions of this Act, has escaped from a Borstal school [or has escaped from a civil hospital to which he was removed for treatment under section 13B] [These words, figures and letter were inserted by Bombay 39 of 1948, Section ll.] or has escaped from the supervision of any authority, institution, society or person under whose supervision he has been directed to remain, or has been permitted to live by licence under section 14, [or has committed a breach of any of the conditions imposed under section 17A] [These words, figures and letter were inserted by Bombay 3 of 1934, Section 5.] may be arrested by any officer of Police without warrant and without the order of a Magistrate and sent back to the Borstal school [or to the civil hospital] [These words, were inserted by 39 of 1948, Section 11.] or to such authority, institution, society or person, as the case may be.
