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)[XXX];(b)[XXX] [Clause (a) and in clause (b) the words 'in other cases' were omitted by the Andhra Adaptation of Laws (Amendment) Order, 1954.] to the District Magistrate or Sub-divisional Magistrate to whom he is subordinate].(2)[The Magistrate to whom the proceedings are so submitted] [Substituted by the Madras Borstal Schools (Amendment) Act, 1938 (Madras Act XI of 1938).] 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.
