(1)Where it appears to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that any person detained under any order is of unsound mind, the [State] Government may order his removal to a lunatic asylum or other place of safe custody within the [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] there to be kept and treated as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government directs during the remainder of the term for which he has been ordered to be detained or, if on the expiration of that term it is certified by a medical officer that it is necessary for the safety of the inmate or others that he should be further detained under medical care or treatment, then until he is discharged according to law.(2)Where it appears to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that an inmate so kept and treated has become of sound mind, the [State] Government shall, by a warrant direct to the person having charge of the inmate, if still liable to be detained, remand him to the Borstal Institution from which he was removed, or to another Borstal Institution within the [State] or, if he is no longer liable to be detained, order him to be discharged.(3)The provisions of section 31 of the Indian Lunacy Act, 1912, shall apply to every person confined in a lunatic asylum under sub-section (1) after the expiration of the term for which he was ordered to be detained and the time during which an inmate is confined in a lunatic asylum under that sub-section shall be reckoned as part of the term of detention which he may have been ordered to undergo.(4)In any case in which a [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government is competent under sub-section (1) to order the removal of an inmate to a lunatic asylum or other place of safe custody within the [State], the [State] Government may order his removal to any such asylum or place within [any other State] [Substituted for the words 'any other Province or within any Indian State' by the Adaptation of Laws (Third Amendment) Order, 1950.] by agreement with [the Government of such other State] [Substituted for the words 'the Government of such other Province or with that State or Rules thereof, as the case may be', by the Adaptation of Laws (Third Amendment) Order, 1951.] and the provisions of this section respecting the custody, detention, remand and discharge of an inmate removed under sub-section (1) shall so far as they can be made applicable, apply to an inmate removed under this sub-section.
