Section 34 in The West Bengal Correctional Services Act, 1992
34. Clothing, bedding and dressing material of prisoners.—
(1)Every prisoner shall be supplied with clothings of such quality, type and quantity as may be prescribed. The Superintendent may permit a political prisoner or political detenue or civil prisoner or undertrial criminal prisoner to be supplied with traditional items of clothings at his own cost or with clothings supplied by his friends or relatives but such clothings shall not be used by any other prisoner except with the permission of the Superintendent.(2)Every prisoner shall be supplied with such bedding and dressing materials as may be prescribed. A blanket or other item of bedding used by a prisoner shall not be supplied to another prisoner unless the same has been disinfected with disinfectants. The Superintendent may permit a civil prisoner or an undertrial criminal prisoner to be supplied with beddings by his friends or relatives but no item of such beddings shall be used by other prisoner except with the express permission of the Superintendent.(3)If an undertrial prisoner is found unable to provide himself with necessary clothing and bedding, he shall be supplied with the same from the stock of the correctional home at the request of such prisoner.(4)Where a civil prisoner is committed to the correctional home in execution of a decree, the decree holder shall, immediately before the admission of such prisoner into the correctional home, deposit with the Superintendent such sum as has been fixed by the Court to be the subsistence allowance of such prisoner for a week and if the Court has ordered such detention for a period of more than a week, the decree-holder shall make further deposit, of such subsistence allowance subsequently but before the sum already deposited by him is expended. In case of failure by the decree-holder to deposit the aforesaid payment, the civil prisoner concerned shall be released by the Superintendent without reference to the Court. Whenever clothing or bedding is to be supplied to a civil prisoner, who has been committed to a correctional home in execution of a decree in favour of a decree-holder, such decree-holder or his representative shall, after admission of such prisoner and within 24 hours of the receipt by him of a demand in writing from the Superintendent, pay to the Superintendent the cost of clothing and bedding to be supplied to him; and in default of such payment by the decree-holder, the prisoner shall be released by the Superintendent.(5)In each correctional home there shall be arrangements for washing of clothings and bed-sheets in such manner as may be prescribed.
