Section 74 in The West Bengal Correctional Services Act, 1992
74. Under-trial prisoners.—
(1)Where the date for identification of an under-trial prisoner has been fixed by the Court, the prisoner shall be put to identification parade in such manner as may be prescribed.(2)Every under-trial prisoner shall be subjected to as little interference as is consistent with the order and discipline of a correctional home. He shall be allowed to change his clothes in such a way that his identification is not materially hampered and to retain with him his shoes, spectacles and other articles as, in the opinion of the Superintendent, may be permitted to be kept without impairing the discipline and safety of the correctional home.(3)If an under-trial prisoner volunteers for work, he shall receive wages for the work allotted to him at the prescribed rate and shall be supplied diet admissible to a labour prisoner of the division to which he belongs.(4)No under-trial prisoner, who is sick or injured, shall be admitted to a correctional home having no arrangement for his treatment. A sick under-trial prisoner shall receive treatment in accordance with the provisions of sections 44 and 45. The Superintendent shall communicate the fact of illness of the under-trial prisoner to the Court before which his trial is pending, contact the local legal and committee, if any, for securing release of the prisoner on bail, and inform the relatives or friends of the prisoner as to the condition of his illness. In the case of probable delay in securing bail of the prisoner or in admitting him to a hospital, the Superintendent shall call in a doctor for the treatment of the prisoner at the cost of the correctional home. In the case of death of such prisoner, the Superintendent shall take steps in accordance with the provisions of section 46.
