301. Section 26 of the Central Provinces Children Act (C.P. X of 1928) forbids the imposing of a sentence of death or transportation on any child or youthful offender as defined in the Act and permits the passing of a sentence of imprisonment against a youthful offender as defined in the Act subject to rigorous limitations. Sections 27 to 30 of the Act provide means of dealing with youthful offenders, which are of great importance and should be carefully studied. Section 4 of the Central Provinces Probation of Offenders Act (C.P. I of 1936) also contains provisions modifying the ordinary' rules of punishment of persons under 21 years of age.
