Section 118(iv) in The General Rules (Criminal), 1977
(iv)the record of cases of non-criminal lunatics shall be destroyed upon the expiry of three years from the date of non-criminal lunatic is either discharged from the hospital or is dead or from the date of application filed under Section 5 of the [Indian Lunancy Act, 1912] [See now Mental Health Act, 1987 (14 of 1987).] is dismissed under Section 10 (2) of the Act.
