Section 11 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
11.
The removal of inmates of the Rehabilitation Centre to a Jail, other psychiatric hospital or such other place of safe custody shall be governed by the Sections 47 to 49 of the Mental Health Act, 1987 and the rules made thereunder insofar as they are not inconsistent with these rules.
