23. Power to arrest for offences under Section 22.
- When any person in the presence of any officer of a Borstal Institution, commits any offence specified in Section 22, and refuses on demand of such officer to state his name and residence, or gives a name or residence which such officer knows, or has reason to believe, to be false, such officer may arrest him, and shall without unnecessary delay make him over to a Police Officer, and there upto such police officer shall proceed as if the offence had been committed in his presence.
