Section 3(1) in Mental Healthcare (Rights of Persons with Mental Illness) Rules, 2018
(1)The Central Government or the State Government, as the case may be, shall establish such number of half-way homes, sheltered accommodations and supported accommodations, at such places, as it deems fit, for providing services required by persons with mental illness, having regard to the following, namely:-(a)the expected or actual workload of the facility to be established;(b)the number of mental health establishments existing in the State;(c)the number of persons with mental illness in the State;(d)the geographical and climatic conditions of the place where such facility is to be established.
