(1)When Magistrate has made an order under section 14 or 15 for the detention of a lunatic, in an asylum, he shall arrange in communication with the police, for the early despatch of such lunatic with a suitable escort, The reception order the medical history sheet in the form Appendix III, the evidence of the medical witness if taken, and any other papers that may be necessary or have a bearing on the lunatics state of mind shall be forwarded to the superintendent of the asylum by registered post, a duplicate of the order being also given to the escort. If for any reason the medical history sheet or other documents not prescribed by the Act cannot be forwarded at once, they should be furnished later; but the lunatics should not be allowed to remain in a civil hospital or lockup because these papers are not ready.(2)No lunatic shall be sent to an asylum unless a medical officer or medical practitioner certifies in the prescribed form (Appendix II) immediately before being sent that he is fit to travel. The originals of such certificates shall be sent to the Superintendent by post.(3)The Magistrate shall satisfy himself that the lunatic is provided with sufficient clothing and bedding for his protection and comfort during the journey. He shall provide the escort with sufficient means to purchase food for the lunatic on the journey and shall instruct the officer-in-charge to take the lunatic to the nearest hospital for treatment in the event of his becoming ill.(4)A female lunatic shall always be accompanied by a female attendant or relative.
