841. Juvenile Indian female convicts where to be confined.
(1)Juvenile female convicts shall be transfered immediately on conviction to the Lahore Female Jail.(2)In all cases not provided for in clause (1) juvenile female convicts who are Indians may ordinarily be detained in the jail to which they may, in the first instance, be committed : Provided that if such jail did not possess suitable and adequate accommodation for the purpose, such convicts may be transferred immediately to the Lahore Female Jail.
