25. Admission and detention in psychiatric hospital or psychiatric nursing home .-(1) Application by Medical Officer-in-charge-
(a)The application for reception order may be made by the Medical Officer-in-charge of a psychiatric hospital or psychiatric nursing home in Form VII, or(b)by the husband, wife or any other relative of the mentally ill person in Form VIII.(2)Application from husband or wife.(a)Every application by the husband or wife, relative or friend by a person who is alleged to be mentally ill shall be accompanied by necessary medical certificates;(b)Such application shall be signed either by the husband or wife or a relative or a friend, as the case may be, and verified by two independent witnesses;(c)The name, address, occupation and other details of all the applicants and the attesting witnesses shall be clearly given in such application.
