Section 6(4) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(4)Persons acquitted after trial on the ground of mental illness who have been found to have committed an act but for the incapacity it is found that he has constituted an offence and who have been detained under directions of the Court in safe custody, under Section 335 (1) (b) of the Code of Criminal Procedure, 1973.
