17. [ Revocation of licence. [Substituted by the Andhra Pradesh Extension of Laws Act, 1958 (Act XXIII of 1958).]
(1)Subject to the prescribed conditions, the Inspector-General may, at any time, and in the case of a request made by the officer, institution, society or person, under whose supervision and authority the offender has by licence been permitted to live, shall, after considering the report of the Investigating Committee submitted to him under section 19-F, revoke a licence granted under section 15, and upon such revocation the offender shall be detained in a Borstal school until the expiration of the term for which he was ordered to be detained in such school:Provided that, if the Investigating Committee reports that the conduct of the offender has been such that he is unfit for detention in a Borstal school, the Inspector-General shall forward the report of the Investigating Committee to the State Government who may,-(i)direct the Inspector-General to revoke the licence as provided in this sub-section, or(ii)themselves revoke the licence and commute the unexpired residue of the term of detention of the offender to a term of imprisonment as provided in section 14.(2)If an offender removes himself from the supervision of the officer, institution, society or person under which he was by licence permitted to live, his licence shall be deemed to have been revoked from the date on which he has so removed himself.]
