- The transfer of inmates from one Borstal Institution to another or to a hospital, or asylum, and from a Borstal Institution to a prison, or from a prison to a Borstal Institution shall be governed by Rules 1032 to 1042 and 1044 to 1053 in the Central Provinces and Berar Jail Manual, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.
