Section 7(1) in Andhra Pradesh Borstal Schools Act, 1925
(1)When any Magistrate not empowered to pass sentence under this Act is of opinion that an adolescent offender is a proper person to be detained in a Borstal school he may, without passing sentence, record such opinion and submit his proceedings and forward the adolescent offender(a)***(b)to the District Magistrate or Subdivisional Magistrate to whom he is subordinate.
