Section 69(2) in The West Bengal Correctional Services Act, 1992
(2)The Superintendent shall be responsible for proper care and nourishment of the child retained in the correctional home under sub-section (1). When the child attains the age of six years during the term of imprisonment of the female prisoner, the child shall be given to her husband or, in his absence, to any other relative according to her choice. In case the husband or other relative does not accept the child, the Superintendent shall send a notice to the Commissioner of Police or the District Magistrate, as the case may be, who shall make arrangement for the custody of the child in consultation with the Director of Social Welfare, West Bengal.
