Section 15 in The Bombay Borstal Schools Act, 1929
15. Revocation of licence.
(1)Subject to the prescribed conditions, the Inspector-General may at any time [and in the case of a request made by] [These words were substituted for the words 'and shall, at the request of', by Bombay 39 of 1948, Section 8 (1) (i).] the institution, society or person, under whose supervision and authority the offender has by licence been permitted to live [shall, after considering the report of the Investigating Committee submitted to him under section 17B] [These words, figures and letter were inserted by Bombay 39 of 1948, Section 8(1) (ii).] revoke a licence granted under section 14, and upon such revocation the offender shall be detained in a Borstal school until the expiry of the term for which he was ordered to be detained in such school:[Provided that, if the Investigating Committee report that the conduct of the offender has been such that he is unfit for detention in a Borstal school, the Inspector-General shall forward the report of the Investigating Committee to the [State] [This proviso was added, by Bombay 39 of 1948, Section 8(1) (iii).] Government and the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may-(i)direct the Inspector-General to revoke the licence as provided in this subsection, or(ii)itself revoke the licence and commute the unexpired residue of the term of detention of the offender to a term of imprisonment as provided in section 12.](2)If an offender removes himself from the supervision of the institution, society or person under which he was by licence permitted to live, his licence shall be deemed to have been revoked from the date on which he has so removed himself.(3)[ On the revocation of a licence under sub-section (2), the period beginning from the date on which the offender removed himself from supervision till the date on which he is arrested shall, subject to the provisions of section 17, be excluded in computing the period for which he has been ordered to be detained in a Borstal School.] [This sub-section was inserted by Bombay 39 of 1948, Section 8(2).]
