17. Procedure for dealing with acts constituting both a Borstal offence and an offence under the Indian Penal Code.
(1)When in the opinion of the Superintendent, any of the following offences are established against any inmate, he shall refer the case to the Magistrate exercising jurisdiction for enquiry in accordance with the [Code of Criminal Procedure, 1898] [See Now Code of Criminal Procedure, 1973 (2 of 1974).] :(a)offences punishable under Sections 147, 148 and 152 of the Indian Penal Code;(b)offences punishable under Sections 212, 223 and 224 of the Indian Penal Code;(c)offences punishable under Sections 304-A, 309, 325 and 326 of the Indian Penal Code;(d)any offence triable exclusively by the Court of Sessions.(2)It shall be in the discretion of the Superintendent to determine, with respect to any other act which constitute both a prison offence and an offence under the Indian Penal Code, whether he will use his own powers of punishment or move the Magistrate exercising jurisdiction to enquire into it in accordance with the [Code of Criminal Procedure, 1898] [See now Code of Criminal Procedure, 1973 (2 of 1974).] :
