Section 50(1) in The West Bengal Correctional Services Act, 1992
(1)Every Division I prisoner shall have the facility of writing such number of letters, being not less than one letter in a week, to his relatives and friends as may be prescribed. Every Division II prisoner shall have the facility of writing such number of letters, being not less than one letter in a month, to his relatives and friends as may be prescribed. Every prisoner under death sentence shall be entitled to write such number of letters to his friends and relatives as may be prescribed. Ordinary inland letter forms shall be supplied to Division I prisoners, political prisoners and detenus and plain paper and envelopes shall be supplied to Division II prisoners at Government cost.
