- If any intimate escapes from a Borstal Institution before the expiry of the period for which he was ordered to be detained or if any inmate absent on license from a Borstal Institution escapes from the supervision or authority of any [Government officer] [Substituted for the words 'servants of the Crown' by the Adaptation of Laws (Third Amendment) Order, 1951.] or (secular) institution or person or religious society in whose charge he was placed or fails on the suspension or revocation of his license to return to the Borstal Institution, he may on conviction by a Magistrate be punished with imprisonment of either description for a term which may extend to two years or with fine or with both, and his license shall be forfeited with effect from the date of his escape or failure to return, as the case may be.An offence under this section shall be deemed to be a cognizable offence within the definition of that term in the Code of Criminal Procedure, 1898.
