Section 16(2) in The Bombay Borstal Schools Act, 1929
(2)[ The [State] [These sub-section was substituted for original sub-section (2) by Bombay39 of 1948, s.9 (ii).] Government may, after considering the report of the Investigating Committee forwarded to it under section 17B, direct that the offender who is under supervision in accordance with sub-section (1) shall(a)again be detained in a Borstal School for such period as it may think fit, or(b)if the Investigating Committee report that the conduct of the offender has been such that he is unfit for detention in a Borstal School, undergo imprisonment of such description and for such period as it may direct :Provided that the total period of supervision, detention and imprisonment, under this section shall not exceed one year.
