- Subject to any general or special directions of the State Government, a licence granted under Section 14 may be suspended for a period not exceeding three months by the Superintendent or revoked at any time by the visiting committee on the recommendation of the Inspector-General of Prisons. When the licence of any inmate has been suspended or revoked he shall return to the Borstal Institution and if he fails to do so he may be arrested without warrant and taken to the institution.
