Section 26(1) in Karnataka Borstal Schools Act, 1963
(1)Whoever, contrary to any rule under this Act,-(a)introduces or removes, or attempts by any means whatever to introduce into or remove from any Borstal School, or(b)supplies or attempts to supply to any inmate outside the limits of such school any prohibited article, or(c)being an officer of a Borstal School, knowingly suffers any such article to be introduced into or removed from any Borstal School to be possessed by any inmate or to be supplied to any inmate outside the limits of the Borstal School,or(d)communicates or attempts to communicate with any inmate.-shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to two hundred rupees or with both.
