Section 18(9) in The West Bengal Correctional Services Act, 1992
(9)After a prisoner or person is admitted into a correctional home on the basis of a warrant, writ or order issued by a Court or other competent authority, the Superintendent of the correctional home shall cause to be sent information about such admission through postal service to any relative or friend of the prisoner of person to whom the prisoner or person seeks to communicate information of his detention in the correctional home.
