(1)Three of the visitors of any asylum, of whom one shall be a medical officer, may, by order in writing, direct the discharge of any person detained in such asylum, and such person shall thereupon be discharged :Provided that no order under this sub-section shall be made in the case of a person detained under reception order under Section 12, or, in the case of a criminal lunatic, otherwise than as provided by Section 30 of the Prisoners Act, 1900 (3 of 1900).
