11. Further provisions as to reception orders on petition.
- No reception order shall be made under section 7 or section 10, save in the case of a lunatic who is dangerous and unfit to be at large, unless-(a)the Magistrate is satisfied that the person in charge of an asylum is willing to receive the lunatic, and(b)the petitioner or some other person engages in writing to the satisfaction of the Magistrate to pay the cost of maintenance of the lunatic.
