12. Reception order in case of an European lunatic soldier, sailor or airman.
- When any European who is subject to the provisions of the Army Act (44 & 45 Vict., c. 58), [the Naval Discipline Act or that Act as modified by the Indian Navy (Discipline) Act, 1934 (34 of 1934)] [Substituted by A. L. O., 1950.], [the Air Force Act] [Halsbury's Laws of England, Vol. 19, p. 467.] or the [Indian Air Force Act, 1932 (14 of 1932)] [Substituted, by Act 11 of 1923, for 'confined'.] has been declared a lunatic in accordance with the provisions of the military [naval] [Substituted by A. L. O., 1950.] [or Air Force] [Substituted by A. X O. 1950.] regulations in force for the time being, and it appears to any administrative medical officer that he should be removed to an asylum, such administrative medical officer may, if he thinks fit, made a reception order under his hand for the admission of the said lunatic into any asylum which has been duly authorized for the purpose by the [Central Government] [Inserted by Act 32 of 1923.].
