5. Application of the Prisons Act, 1894 and the Prisoners Act, 1900.
- Subject to any alterations, adaptations, and exceptions made by this Act and the rules framed under it, the [Prisons Act, 1894] [See Central Acts.], (IX of 1894), and the [Prisoners Act, 1900] [See Central Acts.] (III of 1900), and the rules framed thereunder shall apply in the case of every Borstal School established under this Act as if it were a prison and the inmates prisoners.
