Section 13A in Telangana Borstal Schools Act, 1925
13A. [ Reception of offenders from, and transfer of offenders to, other States in India. [Inserted by the Andhra Pradesh Borstal Schools (Amendment) Act, 1951 (Act XI of 1951).]
(1)The State Government may, by general or special order notified in the [Telangana Gazette] direct that any specified Borstal school in this State shall be available for the reception of adolescent offenders in respect of whom a sentence of detention in a Borstal school or other school of a like nature has been passed by any Court or Magistrate in [any other part of India] [Substituted for the words 'any other State in India' by the Andhra Pradesh Adaptation of Laws Order, 1957.]; and thereupon, provision may be made for the removal of the adolescent offenders concerned accordingly:Provided that no such order shall be made without the consent of the Government of the other State concerned.(2)The State Government may direct any inmate of a Borstal school in this State to be transferred to any Borstal school or other school of a like nature in [any other part of India] [Substituted for the words 'any other State in India' by the Andhra Pradesh Adaptation of Laws Order, 1957.]:Provided that no such transfer shall be made without the consent of the Government of the other State concerned.(3)The State Government may consent to the transfer to a Borstal school in this State, of a person detained in any Borstal school or other school of a like nature in [any other part of India.] [Substituted for the words 'any other State in India' by the Andhra Pradesh Adaptation of Laws Order, 1957.](4)The provisions of this Act shall apply to any person who is removed or transferred to a Borstal school in this State in pursuance of sub-section (1) or sub-section (3), as if he had been originally sentenced to detention in a Borstal school in this State.]
