Section 13B in The Maharashtra Borstal Schools Act, 1929
13B. [ Removal of person detained to civil hospital in [State] [This section was inserted by Bombay 39 of 1948, Section 6.] for medical treatment.
(1)If an offender detained in a Borstal school is suffering from any illness and the Inspector-General is satisfied that it is not possible to render to him proper medical care or treatment in the school, the Inspector-General may provide for the removal of such offender to any civil hospital in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] for the purpose of undergoing medical treatment and for his return to the school after such treatment is undergone.(2)The period during which an offender is absent from a Borstal school under sub-section (1) shall, for the purposes of computing his term of detention in the school, be deemed to be part of that detention.]
