Section 5(1) in Mental Healthcare (Rights of Persons with Mental Illness) Rules, 2018
(1)Till such time as the services under sub-section (5) of section 18 are made available in a health establishment established or funded by the State Government, in the district where a persons with mental illness resides, such person may apply to a Chief Medical Officer of such District for reimbursement of costs of treatment at such mental health establishment.
