16. Special reports on criminal lunatic detained under the Criminal Procedure Code.
(a)Superintendent shall submit special half Yearly reports regarding criminal lunatic detained under the provisions of the Criminal procedure Code on the 1st January and 1st July of each year, a separate report being submitted in each case in the form given in Appendix V.(b)With these half-yearly reports an abstract statement shall be submitted in the form prescribed, the reports on individual cases being summarised therein.
