Section 35 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
35. Treatment mental cases [Section 23(2)(g)].
- When an inmate of a protective home is sent to a Government Mental Hospital for observation or treatment, action shall be taken by the Superintendent under sub-section (2) of Section 6 of the Indian Lunacy Act, 1912 (4 of 1912) for obtaining a reception order. An inmate who is taken to the Government Mental Hospital with such receptor order shall be treated as a "Civil patient"
