Section 91(1) in The West Bengal Correctional Services Act, 1992
(1)Every prisoner accommodated in a ‘C’ type correctional home shall be—(a)supplied with food, free of cost, for three months from the date of his entry into such home;(b)assisted by the Superintendent in obtaining small trade loan from the State Bank of India or any nationalised bank guaranteed by the State Government for repayment of the loan to be utilised exclusively for the purchase of working implements and raw materials for cottage industry;(c)allowed to go to market or to probable customers for selling of goods produced by him;(d)allowed to go to a local me/a or other congregational amusement as a visitor or to display his products for sale;(e)allowed, on his release, to take with him the implements of work.
