Section 20 in The West Bengal Correctional Services Act, 1992
20. Transfer of food, clothing, bedding, etc. and supply of food from outside.—
(1)No part of food, clothing, bedding or other articles belonging to a prisoner or issued to a prisoner from the correctional home for his own use shall be given, let out or sold by him to any other prisoner.(2)The Superintendent of a correctional home may permit any civil prisoner or any under-trial or convicted political prisoner or political detenu to have his food supplied by his relative or friend from outside. When such permission is granted, the Medical Officer of the correctional home shall examine the food so supplied and shall not allow such food to be issued to the prisoner if, in his opinion, the same is likely to be injurious to the health of the prisoner and thereupon the said food shall be returned to the supplier thereof.
