(1)Where it appears to [the Government] [Substituted by Act VII of 2001 for 'His Highness'.] that any person detained or imprisoned under any order or sentence of any Court is of unsound mind, [the Government] [Substituted by Act VII of 2001 for 'His Highness'.] may, by a warrant setting fourth the grounds of belief that the person is of unsound mind, order his removal to a lunatic asylum or other place of safe custody with in the State, there to be kept and treated as [the Government] [Substituted by Act VII of 2001 for 'His Highness'.] directs during the remainder of the term for which he has been ordered or sentenced to be detained or imprisoned, or if on the expiration of that term it Is certified by a medical officer that it is necessary for the safety of the prisoner or others that he should be further detained under medical care or treatment, then until he is discharged according to law.
