Section 15 in The Maharashtra Borstal Schools Act, 1929
15. [ Suspension or revocation of licence. [Section 15 was substituted for the original by Maharashtra 21 of 1960, Section 12.]
(1)Subject to any general or special directions of the State Government, a licence granted under section 14 may at any time be suspended by the Principal of the Borstal School or the Inspector-General for a period not exceeding three months or be revoked by the Inspector-General in consultation with the Visiting Committee. For the purposes of such revocation, the Inspector-General of the Visiting Committee may make such enquiry as he or it deems necessary, either through a Probation Officer or otherwise.(2)If an offender removes himself from the supervision of the institution, society or person under which he was by licence permitted to live, his licence shall be deemed to have been revoked from the date on which he has so removed himself.(3)When any licence is suspended or revoked or deemed to be revoked, the offender shall forthwith return to the Borstal School and if he fails to do so he may be arrested by any Police Officer without a warrant and sent back to the school.(4)On the suspension or revocation of a licence, the period beginning from the date on which the licence is suspended or revoked or deemed to be revoked till the date on which the offender returns to the school or is arrested, whichever is earlier, shall, subject to the provisions of section 17, be excluded in computing the period for which he has been ordered to be detained in a Borstal School.]
