(1)[Any] [Inserted by Act 2 of 1926.] lunatic may, in accordance with any general or special order of the State Government be removed from any Government asylum to any other asylum within the State, or to any other asylum in any other State, with the consent of the State Government of that State:Provided that no lunatic admitted into an asylum a reception order made on petition shall be removed in accordance with the provisions of this subsection until notice of such intended removal has been given to the petitioner.(2)The State Government may make such general or special order as it thinks fit directing the removal of any person for whose detention an order has been made under Section 466 or Section 471 of the Code of Criminal Procedure, 1898 (5 of 1898) or under Section 103-A of the Indian Army Act, 1911 (8 of 19 J) from the place where he is for the time being [detained] [Halsbury's Laws of England, Vol. 19, p. 467.] to any asylum, jail or other place of safe custody in the State, or to any asylum, jail or other place of safety, in any other State with the consent of the State Government of the State.Escape and re-capture.
