Section 25(1) in Karnataka Borstal Schools Act, 1963
(1)The punishment which may be inflicted on an inmate of a Borstal School for offences specified in the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Prisons Act, 1963, and the rules made thereunder shall be in the following forms and in no other:-(i)formal warning;(ii)extra drill;(iii)deprivation of any of the privileges of the grade;(iv)reduction in grade.
