32. Discharge of lunatics in other cases and of European military lunatics.
(1)A lunatic detained in any asylum under a reception order, made on petition, shall be discharged if the person on whose petition the reception order was made so applies in writing to the person in charge of the asylum :Provided that no lunatic shall be discharged under the provisions of sub-section (1) if the officer-in-charge of the asylum certifies in writing that the lunatic is dangerous and unfit to be at large.(2)A person detained in any asylum under a reception order made under Section 12 shall be detained therein until he is discharged therefrom in accordance with the military naval or air force regulations in force for the time being or until the officer making the order applies for his transfer to the military naval [or air force] [Substituted by A. O., 1937, for 'any asylum established by Government.'] authorities in view to his removal to England.(3)Whenever it appears to the officer-in-charge of an asylum that the discharge of a person therein detained under an order made under Section 12 is necessary either on account of his recovery, or for any other purpose, such person shall be brought before the visitors of the asylum, and on the visitors recording their opinion that the discharge should be made, the general or other Officer Commanding the division, district, brigade or force, or other officer authorized to order the admission of such persons into an asylum, shall forthwith direct him to be discharged, and such discharge shall take place in accordance with military naval or air force regulations in force for the time being.
