(1)Where a criminal lunatic falling under clause (b) of sub-rule (1) of rule 173 is detained in a prison, the Superintendent shall apply to the Magistrate who passed the order of his detention, for the transfer of the prisoner to an asylum.(2)The Superintendent of a prison shall report to the Inspector General all cases of criminal lunatics falling under clause (a) and (b) of sub-rule (1) of rule 173 who have been detained in the prison for more than a month.(3)Where in accordance with the orders of the Government, a criminal lunatic falling under clause (b) or clause (c) of sub-rule (1) of rule 173 is removed to an asylum, the Superintendent shall send with him a certificate in Form No. 3 in the Schedule annexed to the Indian Lunacy Act, 1912.
