521. Juvenile prisoner to be escorted to their homes. [§ 12, Act V, 1861].
- All juvenile convicts shall, on release, be taken to their homes by the police and handed over to their relations in the presence of two respectable residents of the neighbourhood. Superintendents of Jails shall send notice of the approaching release of such convicts to the Superintendent of Police one day previously.VI. - Chemical examination of exhibits.
