Section 34(4) in The West Bengal Correctional Services Act, 1992
(4)Where a civil prisoner is committed to the correctional home in execution of a decree, the decree holder shall, immediately before the admission of such prisoner into the correctional home, deposit with the Superintendent such sum as has been fixed by the Court to be the subsistence allowance of such prisoner for a week and if the Court has ordered such detention for a period of more than a week, the decree-holder shall make further deposit, of such subsistence allowance subsequently but before the sum already deposited by him is expended. In case of failure by the decree-holder to deposit the aforesaid payment, the civil prisoner concerned shall be released by the Superintendent without reference to the Court. Whenever clothing or bedding is to be supplied to a civil prisoner, who has been committed to a correctional home in execution of a decree in favour of a decree-holder, such decree-holder or his representative shall, after admission of such prisoner and within 24 hours of the receipt by him of a demand in writing from the Superintendent, pay to the Superintendent the cost of clothing and bedding to be supplied to him; and in default of such payment by the decree-holder, the prisoner shall be released by the Superintendent.
