Section 82(3) in The West Bengal Correctional Services Act, 1992
(3)When a prisoner is prosecuted under sub-section (2), the Superintendent shall arrange for his legal aid at Government cost or shall allow the prisoner to defend his case by any legal practitioner at his own cost if the prisoner so desires, and such legal practitioner shall be allowed to interview the prisoner as often as he considers necessary and the provisions of section 51 shall apply to all such interviews.
