(1)In computing the amount payable on account of the costs of maintenance of lunatic detained in any asylum for the cost of whose maintenance any State Government is liable, charges may be included on account of the upkeep of the asylum of the capital cost of establishment thereof.(2)In the case of any such lunatic under detention immediately before the commencement of Part III of the Government of India Act, 1935 (26 Geo. 5 c. 2), the amount payable by State Government on account of the cost of his maintenance shall be determined in accordance with any general or special orders of the President-in- Council in force immediately before that date and applicable to his case.
