4. Sections of a Borstal Institution and number of inmates to be detained in a Borstal Institution.
(1)There shall be two sections of a Borstal Institution, namely:-(a)for the detention of habitual adolescent offenders with definite criminal tendencies.(b)for the detention of habitual post-adolescent offenders with definite criminal tendencies.(2)Except with the special sanction of the [State] [Substituted by the Adaptation of Laws Order, 1951.] Government which will be granted very sparingly and only for urgent reasons of administrative necessity, not more than 500 inmates shall be detained in any Borstal Institution.
