Section 12(1) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(1)No prisoner with mental illness will be transferred unless certified by a medical officer to be fit to travel. The certificate of fitness will be sent by post to the Superintendent of the Rehabilitation Centre. Every precaution shall be taken to secure that the Mentally ill prisoner is properly cared for as regards his food, clothing and bedding in accordance with the provisions of the Madhya Pradesh Jail Manual except that two suits of clothing will be provided instead of one and ordinary clothing shall be permitted.
