Section 30(2) in The United Provinces Borstal Act, 1938
(2)Where it appears to the State Government that an inmate so kept and treated has become of sound mind, the State Government shall, by a warrant directed to the person having charge of the inmate, remand him, if still liable to be detained, to the Borstal Institution from which he was removed, or to another Borstal Institution within the State or order him to be discharged on a licence or otherwise, or if he is no longer to be detained, order him to be discharged.
