47. Keep in custody of insane persons, drunkards and persons with illness.-
(1)The Police may take into protective custody of any person who is found incapable of looking after himself due to insanity, lunacy, use of intoxicating substances or otherwise.(2)For the protection of the interest of the person taken into such protective custody, a medical institution may be requested to keep such person under observation or for treatment for a period not exceeding 24 hours if such an emergent action is necessary and the authorities of such institution shall be bound to comply with such request.(3)If any Magistrate competent under any existing law to decide on the treatment and custody of such person, the fact thereof shall be informed to such Magistrate without any delay and further action shall be taken in accordance with the order of the Magistrate.
