497. Finger-print slips of non-P.R. prisoners admitted to a lunatic asylum. [§ 12, Act V, 1861].
- On receipt of information from jail that a non-P.R. convict is about to be sent to a lunatic asylum, his finger-print slips shall be prepared, endorsed in red ink, "non-P.R. prisoner sent to a lunatic asylum" and sent for record to -(i)the bureau of the province of conviction,(ii)the bureau of the province of which the lunatic is a native.The names of such persons shall be entered in the Court conviction register and the police-station concerned informed so that an entry may be made in the Village Crime Note-Book. If the lunatic is a convict or a resident of a different district, the finger-print slips so prepared shall be sent to that district for action. The words "non-P.R. prisoner admitted to a lunatic asylum" shall be noted in red ink at the top of these slips.
