Section 19D in The Tamil Nadu Borstal Schools Act, 1925
19D. Punishment of offence.
(1)The punishments which may be inflicted on an inmate of a Borstal School for offences specified in the Prisons Act, 1894 (Central Act IX of 1894), 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;(v)Cuts on the hand by ratan not exceeding six on each hand;(vi)[x x x] [Omitted by section 6 of the Tamil Nadu Borstal Schools (Amendment) Act, 1959 (Tamil Nadu Act 15 of 1959).](2)No punishment shall be awarded to any inmate by an official of the school except by the Superintendent or in his absence his official exercising his functions.
