Section 14(3) in The West Bengal Correctional Services Act, 1992
(3)Any officer of the correctional home may, in the case of any suspicion about the entry into the correctional home of any prohibited article or about the carrying out any property belonging to the correctional home, stop and search or cause to be searched any person suspected or bringing such prohibited article or of carrying out such property and shall immediately report to the Chief Controller of Correctional Services about the discovery of such article or property.
