(1)The Superintendent may, if, in his opinion, a prisoner requires special treatment in a hospital outside the prison or in a mental hospital or asylum as defined in the Indian Lunacy Act, 1912 (Central Act IV of 1912), send him to such hospital or asylum, subject to the prisoner or any relative or friend of the prisoner executing such bond and abiding by such conditions, if any, as the State Government may by rule or order prescribe. Any period during which the prisoner is undergoing treatment in such hospital or asylum or spent by him in going thereto, or returning therefrom shall be deemed to be part of the period of his detention in the prison.Explanation 1.—Nothing contained in this section shall be deemed to affect the operation of section 11 of the Karnataka Prisoners Act, 1963, in cases in which that section applies.Explanation 2.—In this section “prisoner” means a convicted criminal prisoner.
