Section 22 in The United Provinces Borstal Act, 1938
22. Penalty for introduction or removal of prohibited articles
Whoever contrary to any rule under section 32 introduces or removes, or attempts by any means whatever to introduce or remove, into or from any Borstal Institution or supplies or attempts to supply to any inmate outside the limits of such Institution any prohibited articles, and every officer of a Borstal institution who, contrary to such rule, knowingly, suffers any such articles to be introduced into or removed from any Borstal Institution to be possessed by any inmate, or to be supplied to any inmate outside the limits of Borstal Institution and whoever, contrary to any such rule, communicates or attempts to communicate with any inmate, and whoever, abets the commission of any of the aforesaid acts, shall on conviction before a magistrate, be liable, to imprisonment for a term not exceeding six months or to a fine not exceeding two hundred rupees or to both.
