Section 35 in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
35. Treatment of mental cases.
- When an inmate of a protective home is sent to a Government Mental Hospital for observation or treatment, action shall be taken by the Superintendent under Section 6(2) of the Indian Lunacy Act, 1912V (4 of 1912) for obtaining reception order. An inmate who is taken to the Government Mental Hospital with such reception order shall be treated as a "Civil patient".
