Section 33(3) in The West Bengal Correctional Services Act, 1992
(3)In every correctional home (other than a subsidiary correctional home), the Medical Officer shall inspect the quality of the articles of food before they are put in the cooking pot. If it appears to the Medical Officer that any article of food is sub-standard or defective in quality or is likely to be injurious to the health of the prisoners, he shall send a note to the Chief Controller of Correctional Services for replacement of that article by an article of good quality. In every subsidiary correctional home, such function of inspection of food shall be performed by the pharmacist of the correctional home and replacement of any food, if necessary shall be made by the Assistant Controller of Correctional Services.
