Section 83(5) in The West Bengal Correctional Services Act, 1992
(5)An offence under sub-section (1) or sub-section (2) or sub-section (3) or sub-section (4) shall be triable by a Metropolitan Magistrate if it is committed in a correctional home within Calcutta as defined in the Calcutta Municipal Corporation Act, 1980, (West Ben. Act 59 of 1980) or by a Judicial Magistrate having jurisdiction if it is committed in a correctional home situated in a district.
