(1)Intimation to Superintendent that Lunatic is to be received - Any authority before making a reception order or an order for admission to any mental Hospital shall communicate direct with the Superintendent or if necessary, the Principal Medical and Health Officer, and ascertain if accommodation is available specifying at the same time the sex, race and cast of the lunatic.(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.(3)Procedure to be followed by Magistrate making recommendation for removal of a lunatic to another State - In all cases where a Magistrate recommends removal of a lunatic to another State he shall first satisfy himself that accommodation is available, and that the cost of maintenance will be paid (Section 11), In order to effect the earliest possible treatment of the Lunatic, action shall be taken as soon as possible, and the Magistrate shall furnish to the State Government in writing full details as to domicile, reasons for the admission fees agreed to, etc.(4)Report to Government in case of lunatic domiciled elsewhere than in the State - As soon as it is known that a lunatic, who has been admitted to asylum in the State of Rajasthan is domiciled elsewhere than in that State. the fact (with details of the case should be brought to the notice of the State Government so that action for the removal of the lunatic may, if admissible, be initiated early with the Government of the state of domicile, under section 35 of the Act.
