Section 46 in The West Bengal Correctional Services Act, 1992
46. Death of a prisoner to be communicated.—
(1)If a prisoner confined in a correctional home or a prisoner sent to an outside Government Hospital for treatment dies, the Medical Officer or the Chief Medical Officer of the Government Hospital, as the case may be, shall communicate the fact of such death to the Superintendent and the Superintendent shall send intimation of such death to the relatives of such prisoner if the name of any such relatives is known from the records of the correctional home.(2)On the occurrence of death of a prisoner as aforesaid, the Medical Officer or the Chief Medical Officer of the Government Hospital, as the case may be, shall record in the Death Register to be maintained by him the prescribed form such particulars about the dead prisoner as may be prescribed.
