Section 25(1) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(1)Mentally ill prisoners who suddenly :-(a)Suffers a relapse of his active psychosis or becomes violent and unmanageable, or(b)Causes bodily injuries or becomes a threat to the personal safety of himself or others, or(c)Causes or is likely to cause loss of property,shall immediately be placed under such minimum physical or chemical restraint as may be directed by the medical officer, or the psychiatrist i/c of the Mental Health Rehabilitation Centre.
