Section 81 in The West Bengal Correctional Services Act, 1992
81. Punishment for offences committed by prisoners within correctional home.—
(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.(2)Any prisoner, who commits a minor offence within the meaning of sub-section (2) of section 80, shall be punished, at the discretion of the Superintendent, with—(i)warning which shall be entered in his history ticket; or(ii)forfeiture of remission for a period not exceeding seven days; or(iii)disentitlement to the privileges of writing letter to, and interviews with, relatives and friends for a period not exceeding one month; or(iv)such other punishments as may be prescribed:Provided that no prisoner shall be punished for more than once for the same offence.(3)All punishments imposed on a prisoner during a spell of his imprisonment shall be entered in his history ticket as well as in the punishment register maintained by the Superintendent in such form as may be prescribed.(4)Notwithstanding anything contained in sub-section (1) or sub-section (2), the Superintendent shall suspend the punishment imposed by him on a prisoner under sub-section (1) or sub-section (2) for such period as may be recommended by the Medical Officer after medical examination of the prisoner.
