(1)When any male person, not less than Sixteen or more than twenty-one years of age, has been sentenced for an offence to rigorous imprisonment or transportation and when by reason of such person's criminal habits or tendencies or association with persons of bad character it is expedient, in the opinion of the District Magistrate, that he should be detained, the District Magistrate may order that such person shall, in lieu of undergoing imprisonment or transportation, be detained for a period of two years or if the unexpired term of his sentence of transportation or imprisonment exceeds two years, for a period equal to the unexpired term :Provided, however, that the period of detention shall in no case exceed five years.
