Section 12(2) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(2)The Jail Officer who despatches the prisoner with mental illness is held responsible that the escort is provided with sufficient means to purchase suitable and necessary articles of diet for the use of the patient during his journey and that orders are given that in case the patient refuse food or become sick he shall be taken to the nearest hospital for advice or treatment. No fetters shall be used in any case.
