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31. Authority for reception order.- A reception order made under this Chapter shall be sufficient authority- (i) for the applicant or any person authorised by him, or (ii) in the case of a reception order made otherwise than on an application, for the person authorised so to do by the authority making the order, to take the mentally ill person to the place mentioned in such order or for his admission and treatment as an inpatient in the psychiatric hospital or psychiatric nursing home specified in the order or, as the case may be, for his admission and detention therein, or in any psychiatric hospital or psychiatric nursing home to which he may be removed in accordance with the provisions of this Act, and the medical officer in charge shall be bound to comply with such order: Provided that in any case where the medical officer in charge finds accommodation in the psychiatric hospital or psychiatric nursing home inadequate, he shall, after according admission, intimate that fact to the Magistrate or the District Court which passed the order and thereupon the Magistrate or the District Court, as the case may be, shall pass such order as he or it may deem fit: Provided further that every reception order shall cease to have effect- (a) on the expiry of thirty days from the date on which it was made, unless within that period, the mentally ill person has been admitted to the place mentioned therein, and (b) on the discharge, in accordance with the provisions of this Act, of the mentally ill person.    |
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