(1)When Magistrate has made an order under section 14 or 15 for the detention of a lunatic, in an asylum, he shall arrange in communication with the police, for the early despatch of such lunatic with a suitable escort, The reception order the medical history sheet in the form Appendix III, the evidence of the medical witness if taken, and any other papers that may be necessary or have a bearing on the lunatics state of mind shall be forwarded to the superintendent of the asylum by registered post, a duplicate of the order being also given to the escort. If for any reason the medical history sheet or other documents not prescribed by the Act cannot be forwarded at once, they should be furnished later; but the lunatics should not be allowed to remain in a civil hospital or lockup because these papers are not ready.
