Section 2A(4) in The Bengal Criminal Law Amendment Act, 1930
(4)When, in the opinion of the District Magistrate, a person in respect of whom an order under sub-section (1) has been made attains the age of twenty-one years the District Magistrate shall report the case to the State Government and the order shall be deemed to continue in force for six months from the date of such report unless it is cancelled in the meantime.Explanation 1.--In this section the word "guardian" includes any person who, in the opinion of the District Magistrate, has, for the time being the charge of or control over the person in respect of whom the order is made.Explanation 2.--For the purpose of sub-section (1) a student of any educational institution shall be deemed to be ordinarily resident, not only within the district in which he ordinarily resides, but also within the district in which such institution is situated.
