(a)A person ordered to be detained under section 8 and 16 in any district in which there is no asylum shall be sent to a hospital or dispensary where suitable accommodation exists, or to a jail or lock-up,as may seem most appropriate to the Magistrate, regard being had to his apparent condition, the means of accommodation and guarding and the facilities for skilled observation available in each case.(b)The Magistrate may at his discretion make special provision for guarding the persons detained by police officer.
