Section 7 in Andhra Pradesh Borstal Schools Act, 1925
7. Procedure when Magistrate is not empowered to pass sentence under this Act.
(1)When any Magistrate not empowered to pass sentence under this Act is of opinion that an adolescent offender is a proper person to be detained in a Borstal school he may, without passing sentence, record such opinion and submit his proceedings and forward the adolescent offender(a)[***];(b)[***] to the District Magistrate or Subdivisional Magistrate to whom he is subordinate.(2)The Magistrate to whom the proceedings are so submitted may make such further inquiry if any as he may think fit and may pass such sentence or order dealing with the case as he might have passed if such adolescent offender had originally been tried by him.
