Section 10A in Andhra Pradesh Borstal Schools Act, 1925
10A. Power of State Government to transfer offenders sentenced to transportation to Borstal schools.
(1)The State Government may, if satisfied that any offender who has been sentenced to transportation either before or after the passing of the Madras Borstal Schools (Amendment) Act, 1939 and who at the time of conviction was not less than 16 and not more than 21 years of age, might with advantage be detained in a Borstal school, direct that such offender shall be transferred to a Borstal school, there to serve the whole or any part of the unexpired residue of his sentence. The provisions of this Act shall apply to such offender as if he had been originally sentenced to detention in a Borstal school.(2)Notwithstanding anything contained in Section 8, the term of detention of an offender who is transferred to the Borstal School under Sub-Section(1) shall be for a minimum period of two years.
