347. Report of criminal charges against ex-reformatory school boys.
- The officer-in-charge of a police-station shall report to the Superintendent all cases in which criminal charges are laid before the police against boys licensed under section 8(1) of the Reformatory Schools Act, 1897 (VIII of 1897), by their pro tempore employers and against adolescents licensed under section 12(1) of the Bengal Borstal Schools Act, 1928 (I of 1928) and shall proceed to deal with such cases in the usual manner according to law. All cases in which ex-reformatory school boys are concerned shall be similarly reported. (See regulation 453.)Note. - "Reformatory School boys" include "Borstal School boys".
