(1)A lunatic cannot be punished for any act committed by him, but such restraints can be imposed as are necessary to prevent him injuring himself or others, or causing inconvenience.(2)A person confined during the pleasure of Government (section 335 of the Criminal Procedure Code, 1973) when not actually insane, is subject to the same discipline as a convict sentenced to rigorous imprisonment, except that Tie cannot be made to labour.(3)A person who is confined under observation is, if sane, liable to jail discipline.Note. - Rules for the guidance of Executive and Judicial Officers in dealing with criminal lunatics will be found in Appendix No. XII.
