94. Report of criminal, charge against ex-reformatory school boys. - All criminal charges laid before the police against boys licensed under section 18(1) of the Reformatory Schools Act, 1897 (VIII of 1897), adolescents licensed under section 12(1) of the Bengal Borstal Schools Act, 1928 (Bengal Act 1 of 1928), and ex-reformatory school boys, shall be reported by the Investigating Officer to the Divisional Deputy Commissioner, who shall inform the authorities of the Reformatory School concerned.
Note. - "Reformatory School boys" include "Borstal School boys".
