789. Detention of non-criminal lunatics. Procedure when period expires.
- The maximum period during which a non-criminal lunatic can be detained for observation is 14 days. Upon the expiry of this period, the Superintendent shall address the Magistrate or officer under whose warrant the person is detained, pointing out that the authorised period of detention has expired and requesting that an Order for the release of the person detained or his transfer to an asylum, be furnished. If by the end of seven days more the Superintendent has not received the Court's order, he shall report the matter to the Inspector-General.Note. - Non-criminal lunatics shall be entirely excluded from all statistical returns relating to jails. The maintenance charges for the period of observation shall be borne by the Jail Department. If the patients after the period of observation are duly certified and reception orders issued then the cost of maintenance from the date of the reception orders shall be met by the Medical Department, even though the patients be detailed in jails.
