Section 101 in The West Bengal Correctional Services Act, 1992
101. Custody of prisoners during transmission.—
A prisoner shall, during transmission from one correctional home to another or during performance of any extramural labour outside the boundary walls of a correctional home, be deemed to be under the custody of the correctional home by way of imprisonment and shall be subject to all the incidences of the correctional home as if he were actually confined in the correctional home.
