(2)Any breach of the said bond shall render the youthful offender, if found at any time at any place within the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] liable to be committed to [Classifying Centre] [These Words were substituted for the words 'Certified school' by Maharashtra 54 of 1975, Section 40.] or to the care of another fit person.
