Section 5(2) in Mental Healthcare (Rights of Persons with Mental Illness) Rules, 2018
(2)The Chief Medical Officer, on receipt of the application for reimbursement of the costs of treatment from the person referred to in sub-rule (1), shall examine the application and issue an order to reimburse such costs by the officer in-charge of the Directorate of Health Services of that State Government:Provide that the cost of reimbursement shall be limited to the rates specified by the Central Government from time to time.
