Section 54(1) in The West Bengal Correctional Services Act, 1992
(1)The Medical Officer shall, after conviction of a prisoner, examine him and endorse on his history ticket whether he is fit for hard labour, medium labour or light labour. The Superintendent shall on the recommendation of the Medical Officer as aforesaid, fix the work to be done by such prisoner, keeping in view his physical condition, personal taste and aptitude, and shall determine whether the prisoner should be employed in skilled, semi-skilled or unskilled labour. In case of a female prisoner, the work to be done by her shall not exceed two-thirds of the work involving hard labour, medium labour or light labour as the case may be, to be done by a male prisoner.
