(1)If any inmate escapes from a Borstal Institution before the expiry of the period for which he was ordered to be detained, or if any inmate absent on licence from a Borstal Institution escapes from the supervision or authority of any servant of the Government or any secular institution or person or religious society in whose charge he was placed, or fails on the suspension or revocation of his licence to return to the Borstal Institution, he may, on conviction by a Magistrate, be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both, or may be ordered to be detained, for a term which may extend to two years, in addition to the residue of detention, and his licence shall be forfeited with effect from the date of his escape or failure to return, as the case may be.(2)An offence under this Section shall be deemed to be a cognizable offence within the definition of that term in the [Code of Criminal Procedure, 1898 (V of 1898)] [See now the Code of Criminal Procedure, 1973 (2 of 1974).].
