13. Removal and discharge of criminal lunatics detained under Chapter 34 of the Criminal procedure Code
- A Superintendent submitting for orders the report of the visitors on the case of a criminal lunatic detained under the provisions of Chapter 34 of the Criminal Procedure Code, shall forward there with to the Magistrate or Court concerned or the State Government, as the case may be, the medical history sheet of the lunatic in the form given in appendix IV accompanied by an abstract from the asylum case book detailing the chief event in his history, recorded opinion with dates regarding his mental attitude while under observation in the asylum and shall state his opinion as to the safety of the proposed procedure. When a report is submitted with reference to lunatic whom it is proposed to deal with under section 474 or 475 of the Criminal Procedure Code, the Superintendent shall also submit in detail his reasons for believing that it is safe to set the lunatic at liberty.
