APPLICATION FOR RECEPTION ORDER UNDER S. 20 OF THE MENTAL HEALTH ACT 1987
To
The Sub-divisional Judicial Magistrate
Sir
I beg to lay that my wife Smt. ........................ aged ..........and mother of two children, has become mentally unsound for the previous several months. She was treated by local physicians, with any improvement in her condition. It is compulsory for patient to be admitted in a psychiatric hospital/nursing home for proper treatment/observation Medical certificates from two physicians one, being Government medical practitioner testifying to the mental condition, patient Smt. ................... are enclosed.
It may be stated that no prior application had been made either for investigating condition of patient or for her admission to any hospital.
The statements made above are true to my best knowledge.
Yours faithfully
