171. Release of civil prisoner suffering from disease.
- A civil prisoner who has been committed to prison may be released therefrom by the Government on the ground of his suffering from any infectious or contagious disease, or by the committing court, or any court, or any court to which that court is subordinate, on the ground of his suffering from any serious illness. Whenever a civil prisoner is found to be suffering from any serious illness to cause his death, the case shall be immediately reported by the Superintendent to the committing court.
