Section 12 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
12.
(1)No prisoner with mental illness will be transferred unless certified by a medical officer to be fit to travel. The certificate of fitness will be sent by post to the Superintendent of the Rehabilitation Centre. Every precaution shall be taken to secure that the Mentally ill prisoner is properly cared for as regards his food, clothing and bedding in accordance with the provisions of the Madhya Pradesh Jail Manual except that two suits of clothing will be provided instead of one and ordinary clothing shall be permitted.(2)The Jail Officer who despatches the prisoner with mental illness is held responsible that the escort is provided with sufficient means to purchase suitable and necessary articles of diet for the use of the patient during his journey and that orders are given that in case the patient refuse food or become sick he shall be taken to the nearest hospital for advice or treatment. No fetters shall be used in any case.(3)Every female patient shall be accompanied by a female attendant or relative in addition to the usual escort. The Police Department shall in the absence of a female relative, make arrangements for a female attendant and shall bear the travelling and other expenses incurred on behalf of the said attendant.
