Section 81(1) in The West Bengal Correctional Services Act, 1992
(1)Any prisoner, who commits a major offence within the meaning of sub-section (2) of section 80, shall be punished, at the discretion of the Superintendent, with—(i)irksome work involving hard toil for a period not exceeding fifteen days; or(ii)forfeiture of remission for a period not exceeding fifteen days; or(iii)disentitlement to recreational activities for a period not exceeding fifteen days; or(iv)disentitlement to the privileges of writing letters to, and interviews with, relatives and friends for a period not exceeding two months; or(v)such other punishment as may be prescribed:Provided that no prisoner shall be punished with more than one punishment for a single offence.
