(3)Procedure to be followed by Magistrate making recommendation for removal of a lunatic to another State - In all cases where a Magistrate recommends removal of a lunatic to another State he shall first satisfy himself that accommodation is available, and that the cost of maintenance will be paid (Section 11), In order to effect the earliest possible treatment of the Lunatic, action shall be taken as soon as possible, and the Magistrate shall furnish to the State Government in writing full details as to domicile, reasons for the admission fees agreed to, etc.
