Section 12(1) in The Maharashtra Borstal Schools Act, 1929
(1)Where an offender detained [by a Court] [These words were inserted by Maharashtra 21 of 1960, Section 11(1).] in a Borstal school escapes, or is reported to the [ [State] [The words 'Provincial Government' were substituted for the word 'Government in Council' by the Adaptation of Indian Laws Order in Council.] Government] by the Inspector-General to be incorrigible or to exercise [or to be likely to exercise] [These words were inserted by Bombay 39 of 1948, Section 3.] a bad influence' on the other inmates of the school, [or to be more than twenty years of age] [The words 'or to be more than twenty years of age', were inserted by Bombay 10 of 1932, Section 2.]. [ [* * *] [This portion was inserted by Bombay 39 of 1948, Section 3.] ] or is, in the opinion of the [State] [This word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government otherwise unsuitable for training in a Borstal school] the [ [State] [The words 'Provincial Government' were substituted for the word 'Government in Council' by the Adaptation of Indian Laws Order in Council.] Government] may commute the unexpired residue of the term of detention to such term of imprisonment of either description as the [ [State] [The words 'Provincial Government' were substituted for the word 'Government in Council' by the Adaptation of Indian Laws Order in Council.] Government] may determine, but in no case exceeding the shorter of the following two periods:-(a)the unexpired residue of the term of detention, or(b)the maximum period of imprisonment provided by law for the offence of which the offender was found guilty or the failure to give security, as the case may be, in consequence of which the offender was ordered to be detained in a Borstal school [* * * * * *] [The words 'or ordered to be transferred to an detained in such school by the Inspector-General' were deleted by Maharashtra 21 of 1960, Section 11(3).]
