Section 8 in The United Provinces Borstal Act, 1938
8. When action may not be taken under section 7
No order shall be made under the provisions of section 7--(i)until time allowed by law for appeal against the sentence or order under which the prisoner is committed to or confined in prison, has expired or, if an appeal has been preferred until such appeal has been finally decided; or(ii)if an application made on appeal or otherwise to have the sentence altered into an order of detention, has been rejected by an Appellate Court or the High Court; or(iii)in the case of any person who has been sent to a Reformatory School in accordance with the provisions of the Reformatory Schools Act; or(iv)if the unexpired term of the transportation or imprisonment to which the prisoner was sentenced, or of the period for which security was required from him is less than one year.
