Section 32(4) in The West Bengal Correctional Services Act, 1992
(4)In every correctional home there shall be cells for condemned prisoners separetely walled up and enclosed on all sides and the provisions of sub-sections (1), (5) and (6) shall apply to such cells. Such cells shall have sufficient space inside the enclosure so that a condemned prisoner may have opportunity of taking daily walks outside his cell under proper guard.
