22. Penalty for introduction or removal of prohibited articles into or from Borstal Institution and communication with inmates.
- Whoever, contrary to any rule under Section 33, introduces or removes, or attempts by any means whenever to introduce or remove into or from any Borstal Institution, or supplies attempts to supply to any inmate outside the limits of such institution any prohibited article, and every officer of a Borstal Institution who, contrary to any such rule, knowingly suffers any such article to be introduced into or removed from any Borstal Institution, to be possessed by any inmate, or to be supplied to any inmate outside the limits of Borstal Institution.and whoever, contrary to any such rule, communicates or attempts to communicate with any inmate.and whoever abets any offence made punishable by this Section, shall, on conviction before a Magistrate, be liable to imprisonment of either description for a term not exceeding six months, or to fine not exceeding two hundred rupees, or to both.
