Section 27 in The United Provinces Borstal Act, 1938
27. Power of Officer-in-charge to give effect to orders of certain courts
Officer-in-charge of Borstal Institutions may give effect to any order for the detention of any person passed or issued--(a)by any Court or Tribunal in a Part A State or Part C State ; or(b)by any Court or Tribunal outside India acting under the authority of the Central Government, or(c)by any court or Tribunal in a Part B State, if the reception and detention in Uttar Pradesh of the persons ordered to be detained by such court or Tribunal is authorised by general or special order of the State Government.
