Section 69(3) in The West Bengal Correctional Services Act, 1992
(3)If a child is born of a female prisoner in a correctional home, the Superintendent shall make all hygienic arrangements as are necessary, both for the mother and the child, provide facilities for the performance of such ceremonies as are customary to the community to when the female prisoner belongs, and grant such amount to meet the cost of the ceremony as may be prescribed.
