Section 205 in Civil Court Rules of the High Court of Judicature at Patna
205.
When a person has been adjudged by a Civil Court to be a lunatic and the Court is satisfied that the lunatic is a proper person to be detained in a Lunatic Asylum] it shall obtain and forward with such person a certificate from the medical officer with whose assistance the person was so adjudged and a medical history sheet of the lunatic in Form no. (M) 18.The Administrator-Generals Act (Act III of 1913).
