23. Penalty for introduction or removal of prohibited articles into or from Borstal Institutions and communication with inmates.
- Whoever, contrary to any rule under section 34, introduces or removes or attempts by any means whatever to introduce or remove, into or from any Borstal Institution, or supplies or attempts to supply to any inmate outside the limits of such Institution any prohibited article,and every officer of a Borstal Institution who contrary to any such rule, knowingly suffers any such articles to be introduced into or removed from any Borstal Institution to be possessed by any inmate, or to be supplied to any inmate outside the limits of Borstal Institution,and whoever contrary to any such rule communicates or attempts to communicate with any inmate,and whoever abets any offence made punishable by this section,shall on conviction [-] [Omitted by Punjab Act 25 of 1964.] be liable to imprisonment for a term not exceeding six months or to fine not exceeding two hundred rupees or to both.
