Section 6 in The United Provinces Borstal Act, 1938
6. Special powers of District Magistrates
When any person not less than fifteen or more than twenty-one years of age has been sentenced for an offence by a magistrate to rigorous imprisonment, or having ordered by magistrate to give security for good behaviour has failed to give such security and has been committed to or confined in prison and no appeal has been preferred against such sentence or order within the time prescribed by law, and when by reason of such persons, criminal habits or tendencies or association with persons of bad character it is expedient in the opinion of the District Magistrate, that he should be detained, the District Magistrate may order that such person shall in lieu of undergoing imprisonment be detained for for a period not less than two years and not exceeding three years:Provided that the total period of confinement in prison together with detention shall not exceed three years.
