12. Reports by official visitors on criminal lunatics
- When the official visitors certify that a criminal lunatic detained under section 466 of the Criminal Procedure Code is capable of making his defence or that a criminal lunatic detained under the said code may be discharged, their certificate shall be forwarded to the Magistrate or court concerned or to the State Government, through the Superintendent who shall forward with it a report in the manner prescribed in rule 13. When the official visitors certify under section 473 of the said Code that a criminal lunatic is capable of making his deference, they shall at the same time state whether he may be safely discharged; a certified copy of their statement shall be forwarded by the Superintendent to the trying court.
