Section 15(2) in The West Bengal Correctional Services Act, 1992
(2)There shall be deployed at least two night watchmen in each ward. One shall be on duty from the time of evening lock-up till 12 p.m. and the other shall be on duty from 12 p.m. till the lock-up is opened in the morning. A night watchman shall be entitled to patrol inside the ward to perform his duties and shall generally be entrusted with the task of—(i)counting of prisoners under lock-up in the ward between the time of evening lock-up and opening the lock-up in the morning;(ii)maintaining vigilance inside the ward in which he is placed on duty during night and seeing that nothing which is punishable or prohibited under any law for the time being in force is done inside the ward;(iii)bringing to the notice of the warder on duty any culpable act which is likely to be committed but cannot be prevented by him.
