Section 298(5) in Criminal Courts - Rules and Orders
(5)No boy should be sent to reformatory who has been convicted of an unnatural offence or of gross indecency indicative of habitual immorality.[Notification No. 4717, dated the 27th May, 1897, as amended by Notification No. 1330, dated the 16th June, 1910, and No. 1202-435-V, dated the 22nd June, 1934 and notification No. 13467, dated the 15th November, 1905.]
