Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 178] [Entire Act]

State of Goa - Subsection

Section 178(2) in Goa Prisons Rules, 2006

(2)It shall be the duty of the Prison Officer who transfers the criminal lunatic or lunatic prisoner to see that the escort is provided with sufficient means to purchase suitable and necessary articles of diet for the use of the criminal lunatic or lunatic prisoner during his journey to the Mental Hospital and to direct that in case the criminal lunatic or lunatic prisoner refuses food or becomes sick, he shall be taken to the nearest hospital for advice or treatment.