Section 20(2) in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980
(2)In respect of a detenue detained in a hospital under sub-clause (1) the preceding provisions of the order shall apply as far as may be, as if-(a)all references to the jail were references to the hospital or(b)all references to the Superintendent were references to the Principal Medical Officer or the Medical Officer-in-charge of the hospital as the case may be.
