The Indian Lunacy (Punjab Amendment) Act, 1956
Punjab Act No. 37 of 1956
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Received the assent of the President on the 27th September, 1956, and was first published in the Punjab Government Gazette (Extraordinary), dated the 17th October, 1956.
An Act on amend the Indian Lunacy Act, 1912 (Act IV of 1912), in its application to the State of Punjab.
Be it enacted by the Legislature of the State of Punjab in the Seventh Year of the Republic of India as follows :
1. Short title. - This Act may be called the Indian Lunacy (Punjab Amendment) Act, 1956.
| Statement of Objects and Reasons. - The main object of the Indian Lunacy (Punjab Amendment) Bill is to make provision for free treatment to poor mental patients. Hitherto dangerous mental patients only have been allowed free treatment. The Bill will help the poor mental patients in the preliminary stages of their disease thus affording them greater chances of speedy recovery.
Punjab Government Gazette Extraordinary, dated the 28-3- 1956.
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2. Insertion of section 89-C in Act IV of 1912. - After section 89-B of the Indian Lunacy Act, 1912 (IV of 1912), the following new section shall be inserted, namely:-
89-C. Exemption of cost of maintenance. - Notwithstanding any other provision of this Act, the State Government may, by rules prescribed, authorise the reception, detention or treatment of any lunatic who is unable or becomes unable to meet his cost of maintenance in any asylum.
