(14)(i)for defining the acts, which shall constitute Borstal Institution offences;(ii)for determining the classification of Borstal Institution offences into major and minor offences;(iii)for fixing the punishment admissible under this Act which shall be awardable for commission of Borstal Institution offences or classes thereof;(iv)for declaring the circumstances in which acts constituting both a Borstal Institution offence and an offence under the Indian Penal Code may or may not be dealt with as Borstal Institution offence;(v)for the award of marks and the shortening of periods of detention;(vi)for regulating the use of arms against any inmate or body of inmates and the use of fetters in the case of an outbreak or attempt to escape;(vii)for defining the circumstances and regulating the conditions under which inmates in danger of death may be released;(viii)for regulating the transfer from one part of [the whole of India except Part B States] [Substituted for the words 'British India' by the Indian (Adaptation of Existing Indian Laws) Order, 1947, and by the Adaptation of Laws Order, 1950.] to another of inmates whose term of detention is about to expire.
