Section 56 in The West Bengal Correctional Services Act, 1992
56. Working hour.—
(1)The working hour of a prisoner put to any type of labour shall not be more than seven hours a day. Besides, there shall be break for at least one hour for lunch, bath and rest. The timetable of the period of labour shall be such as may be prescribed.(2)The State Government shall, in every calender year, prepare a list of holidays in correctional homes. No prisoner, other than a prisoner engaged in essential services declared as such by the State Government, shall be put to work on Sundays and in other holidays.
