(2)When any male person, not less than sixteen or more than twenty-one years of age, having been ordered to give security for good behaviour and having failed to give such security is imprisoned under sub-section (1) of Section 123 of the [Code of Criminal Procedure, 1898 (V of 1898)] [See now the Code of Criminal Procedure, 1973 (2 of 1974).], and when by reason of Such person's criminal habits or tendencies Or association with persons of bad character it is expedient, in the opinion of the District Magistrate, that he should be detained, the District Magistrate, may order that the proceedings in this case shall be laid before the Sessions Judge and the provisions of sub-sections (2) and (3) of Section 6 shall apply as if the proceedings has been referred under that Section.
