The Central Provinces Borstal Act (C.P. IX of 1928) applies to male adolescents, i.e., offenders not less than 16 or more than 21 years of age and is intended to provide for the rehabilitation of male adolescents convicted of certain offences and who by reason of criminal habits, tendencies or association with persons of bad character are likely to benefit by detention in a Borstal Institution. The jail at Narsinghpur has been declared such an institution. Presiding officers should note that the Act has not been extended to females under Section 34 and that it is applicable only to a limited class of offences defined in Section 2 (4). In particular the Act is not applicable if the offence committed is punishable with death.
