- When any person is confined under the provisions of section 330 or section 335 of the Criminal Procedure Code, 1973. the Inspector-General of Prisons, if such person is confined in jail, or the visitors of mental hospital, or any two of them, if he is confined, in a mental hospital, may visit him in order to ascertain his state of mind and he shall be visited once at least in every six months by such Inspector-General or by two of such visitors as aforesaid and such Inspector-General or visitors shall make a special report to the State Government as to the state of mind of such person.
