21. Restrictions on punishment of children and young persons.- Notwithstanding anything to the contrary contained in any law, no child or young person shall be sentenced to death, transportation or imprisonment or committed to prison in default of payment of a fine or in default or furnishing security:
Provided that a young person may he sentenced to imprisonment or committed to prison as aforesaid when the Court certifies that he is of so unruly or so depraved a character that he is not a the person to be sent to a reformatory school and that none of the other methods in which the case may legally be dealt with is suitable.Mode of sending youthful offenders to reformatory or industrial schools.
