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[Cites 0, Cited by 0] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(1) in The Mental Healthcare Act, 2017

(1)Every officer in-charge of a police station shall have a duty-
(a)to take under protection any person found wandering at large within the limits of the police station whom the officer has reason to believe has mental illness and is incapable of taking care of himself; or
(b)to take under protection any person within the limits of the police station whom the officer has reason to believe to be a risk to himself or others by reason of mental illness.