- Where a criminal lunatic or a lunatic prisoner is found to be dangerous, noisy or filthy in his habits, he shall be confined in a cell and he shall be visited daily by the Medical Officer. The observations made by the Medical Officer regarding such prisoner shall be recorded in Form XXII. Other lunatics falling under clauses (a) to (c) of sub-rule (1) of rule 173 may be detained either in the prison hospital or in the criminal prison's ward at the discretion of the Medical Officer. A criminal lunatic or a lunatic prisoner confined in a cell shall at all times be under strict watch by a sufficient number of specially selected jail guards by day and by Head Guards by night.
