(1)Non-criminal lunatics shall be detained in -(a)the mental hospital in districts where there is a mental hospital;(b)where there is no mental hospital but a civil hospital or dispensary where, in the opinion of the District Magistrate suitable accommodation and establishment for the reception and custody of lunatics exists, in such civil hospital or dispensary;(c)in other cases, in the District Jail.(2)When a lunatic is detained in a jail, the Superintendent should make the best arrangements in his power for the comfort of the lunatic having regard to his class and condition in life and should keep him as far as possible apart from the convicts.
