Section 6(b) in The Bombay Borstal Schools Act, 1929
(b)that by reason of his criminal habits or tendencies or association with persons of bad character it is expedient that he should be subject to detention for such term and under such instruction and discipline as appears most conducive to his reformation, it shall be lawful for the Court, if empowered in this behalf, to pass, in lieu of a sentence of transportation or imprisonment or of an order of imprisonment under section 123 of the Code of Criminal Procedure, 1898, (V of 1898), an order for the detention of the offender in a Borstal School [established under this Act or subject to the provisions of section 13-A, in a Borstal School in any other] [These words, figures and letter were inserted by Bombay2 of 1936, Section 2 (1).] [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] in [India] [The word 'British' was omitted by the Adaptation of Laws Order, 1950.] for such term, not being less than [three] [The word 'three' was substituted for the word 'two' by Bombay 17 of 1935, Section 2.] years nor more than five years, as the Court subject to rules made under this Act, thinks fit :
