Section 76(2) in The West Bengal Correctional Services Act, 1992
(2)In a correctional home,—(a)where the number of Division I prisoners does not exceed nine, the diet for them shall be cooked separately from that for Division II prisoners;(b)where the number of Division I prisoners exceeds nine, there shall be a separate kitchen for them and they shall be entitled to supervise the cooking and to suggest menu.
