(1)No inmate shall be discharged from prison against his will if labouring under any acute or dangerous distemper until, in the opinion of the Medical Officer, such discharge is safe.(2)The Superintendent shall forthwith report the case of any inmate whose discharge is not effected on grounds as aforesaid to the Court under whose writ, warrant or order the inmate is committed to prison as well as to the Court or authority, if different from the Court aforesaid, making the order for discharge of the inmate.Chapter-VII Legal Defence and Aid
