- (I) Subject to the provisions of sub-section (3), the petition shall be presented by the husband or wife of the alleged lunatic or, if there is no husband or wife or the husband or wife is prevented by reason of insanity, absence from India or otherwise from making the presentation, by the nearest relative of the alleged lunatic who is not so prevented.(2)If the petition is not so presented by the husband or wife, or, where there is no husband or wife, by the nearest relative of the alleged lunatic, the petition shall contain a statement of the reasons why it is not so presented/and of the circumstances under which he presents the petition.(3)No person shall present a petition unless he has attained the age of majority as determined by the law to which he is subject, and has within fourteen days before the presentation of the petition, personally seen the said lunatic.(4)The petition shall be signed and verified by the petitioner and the statement of prescribed particulars by the person making such statement.
