Section 34(2) in The East Punjab Children Act, 1949
(2)Notwithstanding the provisions of section 27, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may order any such child to be detained in such place and on such conditions as it thinks fit, and while so detained the child shall be deemed to be in legal custody.Provided that no period of detention so ordered shall exceed the maximum period of imprisonment to which the child could have been sentenced for the offence committed.
