Section 9(1) in The Maharashtra Borstal Schools Act, 1929
(1)When any Magistrate not empowered to pass an order for detention under this Act is of the opinion that an offender who has been found guilty by him or who has failed to furnish the security which the Magistrate has ordered him to furnish under Chapter VIII of the Code of Criminal Procedure, 1898, is a proper person to be detained in a Borstal school, he may, without passing any order, record such opinion and submit his proceedings and forward the offender to the [Magistrate of the first class] [These words were substituted for the words 'District Magistrate' by Bombay 23 of 1951.] or the Chief Presidency Magistrate, as the case may be, to whom he is subordinate.
