Section 19D in Telangana Borstal Schools Act, 1925
19D. Punishments for offences.
(1)The punishments which may be inflicted on an inmate of a Borstal school for offences specified in the Prisons Act, 1894, and the rules made thereunder shall be in the following forms and in no other:-(i)Formal warning.(ii)Extra drill.(iii)Deprivation of any of the privileges of the grade.(iv)Reduction in grade.(v)Cuts on the hand by a rattan not exceeding six on each hand.(vi)[ [XXX]] [Item (vi) was omitted by Act XXIII of 1958.](2)No punishment shall be awarded to any inmate by any official of the school except by the Superintendent or in his absence the official exercising his functions.
