Section 18(3) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
(3)If an internee is seriously ill and in the opinion of the medical officer mentioned in his paragraph he requires to be transferred to the hospital, he may be transferred subject to the provisions governing such transfer. Each such transfer shall be reported by the Superintendent to the Government, through the Inspector-General.
