Section 37(5) in The West Bengal Correctional Services Act, 1992
(5)There shall be constructed in each correctional home adequate number of sanitary privies and latrines to meet the needs of the prisoners. Any service privy or latrine existing in any correctional home on the date immediately before the date of commencement of this Act shall be replaced by sanitary privy or latrine, as the case may be, within the shortest possible time.
