(2)Inquiry as to the domicile of the Lunatic - A Magistrate making a reception order under section 14 or 15 of the Act shall after ascertaining that accommodation is available, direct the reception of the lunatic into the nearest asylum affording suitable accommodation. He shall in all cases, make strict enquiry as to the domicile of the lunatic and shall see that entry to that effect is made in the medical history sheet (Appendix III) or is communicated as soon as possible to the Superintendent of the Asylum in which the lunatic is to be admitted.
