Section 11(3) in The Maharashtra Borstal Schools Act, 1929
(3)[ Where a person transferred to a Borstal school under this section is at any time found unsuitable for training in the school, the Inspector-General may, on the recommendation of the Visiting Committee, commute the unexpired residue of the term of detention to such term of imprisonment as he may determine but in no case exceeding [the term of imprisonment in consequence of which such person was transferred to the Borstal school reduced by the period of imprisonment already undergone and of the period of detention in the Borstal school] [Sub-section (3) was added by Maharashtra 21 of 1960, Section 10(1).] and issue a warrant for confinement of the offender in a prison and thereupon the provisions of sub-section (2) of section 12 shall apply to such offender as if he had been so ordered to be confined in the prison by warrant under the hand of a Secretary to the State Government.]
