Section 52 in The West Bengal Correctional Services Act, 1992
52. Interrogation by Police.—
A police-officer may interrogate a prisoner in a room of the officer of the correctional home in the presence of the Chief Controller of Correctional Services who shall, if so desired by the police-officer, keep himself beyond the hearing distance. For the purpose of investigation of a case under the Opium Act, 1878 (1 of 1878) or the Dangerous Drugs Act, 1930 (2 of 1930) or the Bengal Excise Act, 1909 (Ben. Act 5 of 1909), a police-officer, or excise officer, not below the rank of Sub-Inspector of Police, may interrogate a prisoner with the written permission of a Court having jurisdiction, subject to such condition as the Court may impose.
