13. Power to order detention in or removal of offenders to a Borstal School in another State.
(1)No order for the detention in or transfer or the removal to a Borstal School in any other State shall be passed except with the previous concurrence of the officer in charge of such Borstal School and unless the Government of the said State under any law in force therein or by general or special orders has consented or is empowered to receive such offender for detention in such Borstal School.(2)The officer in charge of a Borstal School established under this Act may, subject to the rules made in this behalf, give effect to any order for detention therein of any person passed by any authority under any enactment in force in any other State in India. A person detained in such Borstal School under this provision shall be deemed to be an offender ordered to be detained under the provisions of section 5 and the provisions of this Act shall apply to such person accordingly.
