Section 7 in The United Provinces Borstal Act, 1938
7. Power of Superintendent of jail to present prisoner less than 21 years of age before District Magistrate for detention in a Borstal Institution
Whenever it appears to the Superintendent of a Prison that any male person who is sentenced to transportation or rigorous imprisonment for an offence or committed to or confined in prison for failing to give security for good behaviour should, for the reasons described in sub-section (1) of section 5, be detained, he shall cause such prisoner to be produced before the District Magistrate in whose jurisdiction the prison is situated, ad if the District Magistrate, after making such inquiry as he may deem proper or as may be prescribed, is satisfied that the prisoner should for the reasons described in the said sub-section be detained, he may order the prisoner to be removed from prison and detained for a period equal to the unexpired term of the transportation or imprisonment to which he was sentenced, or of the period for which security was required from him, as the case may be :Provided that in no case shall be detained more than for five years.
