Section 58(8) in The West Bengal Correctional Services Act, 1992
(8)A male criminal prisoner who has attained the age of 75 years, or a female criminal prisoner who has attained the age of 45 years, while serving sentence in a correctional home, or a criminal prisoner who has completed seven years’ imprisonment, shall be entitled to ordinary remission at the rate of six days per month commencing from the date of attaining the age of 75 years in the case of a male criminal prisoner or 45 years in the case of a female criminal prisoner or from the date of completion of 7 years’ imprisonment, as the case may be, and if his conduct during imprisonment is unblemished, the Superintendent may grant him special remission for any period which shall not exceed three months during the entire period of his conviction.
