(1)On receipt of an order from the Government for the removal of a lunatic to a mental hospital, the Superintendent shall forward him to the mental hospital specified, with -(a)the Government order directing his transfer,(b)his descriptive roll in Form No. 9 of the Punjab Mental Hospital Manual,(c)a medical certificate in Form No. 3 of Schedule I of Act IV of 1912,(d)his history ticket and private property (if any),(e)warrant of imprisonment(f)remission sheet if a convict(g)a copy of the Court's Judgment in his case.(2)The Superintendent of a Jail while sending a condemned prisoner to Mental Hospital in the State for treatment or observation shall requisition special police Guard to escort the condemned prisoner to the Mental Hospital.Note 1. - If the court's judgment does not contain full particulars of the offence committed, a copy of the Police report on the arrest, or that of the Police roznamcha, should accompany the lunatic.Note 2. - All Government property accompanying a lunatic on transfer to a Mental Hospital should be returned to the despatching jail.
