Section 13A(1) in The Maharashtra 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 'Province' by the Adaptation of Laws Order, 1950.] in [* *] [The word 'British' was omitted by the Adaptation of Laws Order, 1950] India [* * *] [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 'Government in Council' by the Adaptation of Indian Laws Order in Council.] Government] of the said [State] [This word was substituted for the word 'Province' 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.Power to accept transfers of offenders from another [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] to a Borstal School in the Presidency.
