Section 62(2) in The West Bengal Correctional Services Act, 1992
(2)No prisoner shall be released on parole under sub-section (1) unless,(a)he has served imprisonment for one year, if he has been sentenced to imprisonment for a period of two years but not exceeding five years; or(b)he has served imprisonment for two years, if he has been sentenced to imprisonment for a period of more than five years;and so such prisoner shall be released on parole during the remaining period of imprisonment.
