15. Borstal offences and their classification into major and minor offences.
- The following offences shall be considered Borstal offences :(1)Footing.(2)Assaulting a public servant.(3)Escape or aiding escape.(4)Sodomy or attempted sodomy.(5)Attempts to commit suicide.(6)Voluntary causing grievous hurt.(7)All other offences against discipline and good order, with the exception of such as must be dealt with by prosecution under the Indian Penal Code.The offences included in sub-heads (1) to (6) and offences under the Indian Penal Code, shall be major Borstal Offences. Those included under sub-head (7) shall be minor Borstal offences.
