Section 72(3) in The West Bengal Correctional Services Act, 1992
(3)When a court commits a non-criminal lunatic to a correctional home for custody by a writ, warrant or order which is not in accordance with the provisions of sub-section (1) or sub-section (2), the Superintendent shall not comply with such writ, warrant or order and shall invite the attention of the court to the said provisions for reconsideration of the writ, warrant or order, as the case may be.
