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State of Punjab - Section

Section 791 in Punjab Jail Manual, 1996

791. Criminal lunatics how to be confined.

(1)Whenever a criminal lunatic is found to be dangerous, noisy or filthy in his habits, he shall be confined in a cell, and kept under strict and continuous supervision.
(2)Save as provided in clause (1), criminal lunatics, other than convicts who have become insane, may, in the discretion of the Medical Officer, be detained in the jail hospital or in a ward set apart for unconvicted criminal prisoners.