Section 82(2) in The West Bengal Correctional Services Act, 1992
(2)On receipt of a complaint under sub-section (1), the Sub-Divisional Judicial Magistrate or the Chief Metropolitan Magistrate, Calcutta, as the case may be, shall direct the Superintendent of Police or the Commissioner of Police, Calcutta, as the case may be, to investigate into the matter and frame charges against the prisoner under the provisions into the matter and frame charges against the prisoner under the provisions of the Code of Criminal Procedure, 1973 (2 of 1974).
