Section 13A(1) in The Bombay Borstal Schools Act, 1929
(1)No order for the detention in or transfer or removal to a Borstal School in any other [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] in [ India] [The word 'British' was omitted, by the Adaptation of Laws Order, 1950.] [*] [The words 'or in an Acceding State' were omitted, by the Adaptation of Laws Order, 1950.] shall be passed except with the previous concurrence of the officer in charge of such Borstal School and unless the [[State] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation of Indian Laws Order in Council.] Government] of the said [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] [***] [The words 'or the Government of the said Acceding State 'were omitted by the Adaptation of Laws Order, 1950.] under any law in force therein or by general or special order, has consented, or is empowered, to receive such offender for detention in such Borstal School.
