30. Minor and Major Borstal Institution offences and punishments.
- The punishment awarded to inmates of a Borstal Institution shall be minor or major as described in paragraph 630 of the Punjab Jail Manual except in so far as they are inconsistent with the Punjab Borstal Act and these rules. A Borstal Institution offence shall be considered a minor or major offence according as it is dealt with by a minor or major punishment.
