178. Criminal lunatics or lunatic prisoners to be transferred to Mental Hospital if fit.
(1)No criminal lunatic or lunatic prisoner shall be transferred to any Mental Hospital unless the Medical Officer certifies immediately before his transfer that he is fit both mentally and physically for travel, and such certificate of fitness shall be sent to the Superintendent of the Mental Hospital by post. Every precaution shall be taken to secure that the criminal lunatic or lunatic prisoner is properly looked after in respect of his food, clothing and bedding as prescribed in the rules relating to transfers except that two suits of clothing shall be provided instead of one.(2)It shall be the duty of the Prison Officer who transfers the criminal lunatic or lunatic prisoner to see that the escort is provided with sufficient means to purchase suitable and necessary articles of diet for the use of the criminal lunatic or lunatic prisoner during his journey to the Mental Hospital and to direct that in case the criminal lunatic or lunatic prisoner refuses food or becomes sick, he shall be taken to the nearest hospital for advice or treatment.(3)No handcuff shall be imposed unless they are absolutely necessary.
