11. Preliminary inquiry and finding as to age of adolescent offender.
(1)Before passing a sentence under section 8 the Court shall inquire into the age of the offender and, after taking such evidence (if any) as may be deemed necessary, shall record a finding thereon stating his age as nearly as may be.(2)A similar inquiry shall be made and finding recorded by every magistrate not empowered to pass sentence under section 8 before submitting his proceedings and forwarding an adolescent offender [to [XXX] [Substituted by the Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951) and the words 'the Chief Presidency or other salaried Presidency Magistrate or' were omitted by the Andhra Adaptation of Laws (Amendment) Order, 1954.] the District or Sub-divisional Magistrate] as required by subsection (1) of section 7.
