21. Extra-mural custody, control and employment of inmates.
- An inmate when being taken to or from any Borstal Institution in which he may be lawfully detained or whenever he is working outside or he is otherwise beyond the limits of any such Borstal Institution, in or under the lawful custody or control of an officer belonging to such Borstal Institution, shall be deemed to be under detention and shall be subject to all the same incidents as if he were actually in a Borstal Institution.
