Section 25 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
25. Dealing with patients with violent symptoms.
(1)Mentally ill prisoners who suddenly :-(a)Suffers a relapse of his active psychosis or becomes violent and unmanageable, or(b)Causes bodily injuries or becomes a threat to the personal safety of himself or others, or(c)Causes or is likely to cause loss of property,shall immediately be placed under such minimum physical or chemical restraint as may be directed by the medical officer, or the psychiatrist i/c of the Mental Health Rehabilitation Centre.(2)Such mentally ill prisoner as referred to in sub-rule (1) shall be kept in isolation or removed to a mental hospital, psychiatric ward of a medical college or district hospital as may be directed by the medical officer or the psychiatrist in this regard.(3)On such a mentally prisoner being adequately treated and capable of coming back to the Mental Health Rehabilitation Centre, he shall be transferred back :Provided that the opinion of the psychiatrist shall be necessary before such a transfer can take place.The transfer of inmates from one Rehabilitation Centre to another or from one hospital to another hospital or a mental hospital shall be governed by the Rules 791,801 to 813 of the Madhya Pradesh Jail Manual, except insofar as they are not inconsistent with these rules.
