Section 5 in Mental Healthcare (Rights of Persons with Mental Illness) Rules, 2018
5. Reimbursement of the intermediary costs of treatment at mental health establishment.
(1)Till such time as the services under sub-section (5) of section 18 are made available in a health establishment established or funded by the State Government, in the district where a persons with mental illness resides, such person may apply to a Chief Medical Officer of such District for reimbursement of costs of treatment at such mental health establishment.(2)The Chief Medical Officer, on receipt of the application for reimbursement of the costs of treatment from the person referred to in sub-rule (1), shall examine the application and issue an order to reimburse such costs by the officer in-charge of the Directorate of Health Services of that State Government:Provide that the cost of reimbursement shall be limited to the rates specified by the Central Government from time to time.
