Section 21 in The United Provinces Borstal Act, 1938
21. Extra-mural custody, control and employment of inmates
An inmate when being taken to or from any Borstal Institution in which he may be lawfully detained or when working outside or being otherwise beyond the limits of any such Borstal Institution in or under the lawful custody or control of an officer belonging to such borstal Institution shall be deemed to be under detention and shall be subject to same incidents as if he were actually in a Borstal Institution.
