Section 13A in Andhra Pradesh Borstal Schools Act, 1925
13A. Reception of offenders from and transfer of offenders to, other States in India
(1)The State Government may, by general or special order notified in the Andhra Pradesh Gazette, direct that any specified Borstal school in this State shall be available for the reception of adolescent offenders in respect of whom a sentence of detention in a Borstal school or other school of a like nature has been passed by any court or magistrate in 4any other part of India; and thereupon, provision may be made for the removal of the adolescent offenders concerned accordingly:Provided that no such order shall be made without the consent of the Government of the other State concerned.(2)The State Government may direct any inmate of a Borstal school in this State to be transferred to any Borstal school or other school of a like nature in any other part of India;Provided that no such transfer shall be made without the consent of the Government of the other State concerned.(3)The State Government may consent to the transfer to a Borstal school in this State, of a person detained in any Borstal school or other school of a like nature in any other part of India;(4)The provisions of this Act shall apply to any person who is removed or transferred to a Borstal school in this State in pursuance of sub-section (1) or sub-section (3), as if he had been originally sentenced to detention in a Borstal school in this State.
