34. Detention in the case of certain crimes committed by children.
(1)When a child is found to have committed an offence of so serious a nature that the court is of opinion that no punishment which, under the provisions of this Act, it is authorised to inflict is sufficient, the court shall order the offender to be kept in safe custody in such place or manner as it thinks fit and report the case for the orders of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(2)Notwithstanding the provisions of section 27, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may order any such child to be detained in such place and on such conditions as it thinks fit, and while so detained the child shall be deemed to be in legal custody.Provided that no period of detention so ordered shall exceed the maximum period of imprisonment to which the child could have been sentenced for the offence committed.
