Section 70 in The West Bengal Correctional Services Act, 1992
70. Privileges of condemned prisoners.—
(1)For removal of doubt, it is hereby declared that for the purposes of this Act, a prisoner sentenced to death by a competent Court shall be called a condemned prisoner.(2)A condemned prisoner, who is placed in Division I before conviction, shall, on conviction, continue to enjoy the privileges of a Division I prisoner subject to such restrictions as may be prescribed.(3)A condemned prisoner, not classified during the period of confinement before conviction, shall, from the date of conviction to death sentence, be entitled to get such facilities admissible to a Division I prisoner as may be prescribed:Provided that the Superintendent may allow a condemned prisoner such changed diet to be chosen by the condemned prisoner within such price limit as may be prescribed.(4)The superintendent shall provide a condemned prisoner from the date of conviction to death sentence with full opportunity of recreation in such form as may be prescribed.(5)The procedure for accommodation and custody of, and facilities and amenities available to, a condemned prisoner shall be such as may be prescribed.
