(1)Juveniles Male convicts who are sentenced to imprisonment for a term exceeding three months, shall be transferred immediately on conviction to the Borstal Institution and Juvenile Jail.(2)In all cases not provided for in clause (1), juvenile male prisoners may ordinarily be detained in the jail to which they may, in the first instance, be committed, provided that if such jail does not possess suitable or adequate accommodation for the purpose, such prisoners may be transferred immediately, to the Borstal Institution and Juvenile Jail.
