Section 18 in The United Provinces Borstal Act, 1938
18. Penalty for escape
If any inmate escapes from a Borstal Institution before the expiry of the period for which he was ordered to be detained or if any inmate absent on hence from a Borstal Institution escapes from the supervision or authority of any servant of the Govemment or secular institution or person or religious society in whose charge he was placed, or fails on the suspension or revocation of his licence to return to the Borstal Institution he may on conviction by a magistrate be punished with imprisonment of either description for term which may extend to two years or with fine or with both, and his licence, in any, shall be forfeited with effect from date of his escape or failure to return as the case may be. An offence under the section shall be deemed to be a cognizable offence within the meaning of the Code of Criminal Procedure, 1898.
