(4)Report to Government in case of lunatic domiciled elsewhere than in the State - As soon as it is known that a lunatic, who has been admitted to asylum in the State of Rajasthan is domiciled elsewhere than in that State. the fact (with details of the case should be brought to the notice of the State Government so that action for the removal of the lunatic may, if admissible, be initiated early with the Government of the state of domicile, under section 35 of the Act.
