(2)Where it appears to [the Government] [Substituted by Act VII of 2001 for 'His Highness'.] that the prisoner has become of sound mind, [the Government] [Substituted by Act VII of 2001 for 'His Highness'.] shall, by a warrant directed to the person having charge of the prisoner, if still liable to be kept in custody, remand him to the prison from which he was removed, or to another prison within the province, or, if the prisoner is no longer liable to be kept in custody order him to be discharged.
