902. Procedure when prisoner is reported capable of making his defence.
- If such person is confined under the provisions of Section 466 of the Criminal Procedure Code, and such Inspector-General or visitors shall certify that in his or their opinion such person is capable of making his defence he shall be taken before the Magistrate or Court, as the case may be, at such time as the Magistrate or Court appoints, and the Magistrate or Court shall deal with such person under the provisions of Section 468, and the certificate of such Inspector-General or visitors as aforesaid shall be to receivable as evidence.
