Section 27(4) in The West Bengal Correctional Services Act, 1992
(4)(i)All unsocial elements, professional goondas and economic offenders remanded to correctional homes by way of preventive detention under any law for the time being in force, shall be classified as general detenus.(ii)Any person in respect of whom an order of preventive detention has been made for his involvement in an act which incites or tends to bitterment of feeling between different communities or in any act or movement which may lead to the secession of any part of the territory of India, shall also be classified as a general detenue.
