Section 32 in The West Bengal Correctional Services Act, 1992
32. Accommodation of prisoners.—
(1)The prisoners shall generally be accomodated in cells and wards. In every correctional home there shall be adequate number of cells for segregation of prisoners. In no case more than one prisoner shall be accommodated in one cell. The floor area and the cubical air area of a cell and the floor area to be allotted for every prisoner accommodated in a ward shall be such as may be prescribed.(2)The female prisoners shall be accommodated in the correctional home for female prisoners or in the female ward of a correctional home.(3)(a)The political prisoner and political detenus shall ordinarily be accommodated in the same ward separately from other prisoners.(b)The political prisoners, political detenus and other prisoners, who intend to undergo studies and acquire educational qualifications through the examinations of, or researches under, any university recognised as such under any law for the time being in force, shall be accommodated in the superior types of cells:Provided that the prisoners or the detenus have the basic qualifications and aptitude for study and research.(4)In every correctional home there shall be cells for condemned prisoners separetely walled up and enclosed on all sides and the provisions of sub-sections (1), (5) and (6) shall apply to such cells. Such cells shall have sufficient space inside the enclosure so that a condemned prisoner may have opportunity of taking daily walks outside his cell under proper guard.(5)In each subsidiary correctional home there shall be at least three segregated cells for accommodation of confessing accused persons or of other prisoners where segregation is deemed necessary for their safety or for any other reasons.(6)The cells and wards shall be well ventilated and the doors and windows thereof shall be fitted with iron bars and iron netting, and adequate anti-mosquito measures should be taken in such cells or wards.(7)In each cell or ward the residential portion shall be separated from the portion to be used as lavatory or urinal by brick walls or thick and durable screens.(8)Every ward shall be provided with suitable number of ceiling fans during the months of May to August so that there shall be one ceiling fan for six prisoners operating from 10 p.m. to 6 a.m. on every day except Sundays and holidays. On Sundays and holidays, it shall operate from 12 noon to 3 p.m. and from 10 p.m. to 6 a.m.
