Section 614(6) in Criminal Courts - Rules and Orders
(6)When an offender has been sentenced to imprisonment and the sentence has been committed to one of detention in a reformatory school the sentence of imprisonment as well as the order for detention shall be shown in the appropriate column. But when an offender has been convicted and has in lieu of a sentence of transportation or imprisonment been ordered to be detained in a Borstal institution only the order of detention shall be shown.
