Section 17 in The Tamil Nadu Borstal Schools Act, 1925
17. Revocation of licence.
- Subject to any general or special directions of the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], a licence granted under section 15 may be revoked at any time by the Inspector-General and where a licence has been revoked, the person to whom the licence related shall return to the Borstal School.
