Section 58(10) in The West Bengal Correctional Services Act, 1992
(10)If a prisoner released on parole under sub-section (1) of section 62 commits an offence publishable under any of the provisions of the Indian Penal Code or any other law for the time being in force and is committed by any court or other competent authority to rigorous imprisonment for any term, the period of imprisonment of such prisoner shall not entitle him to any remission admissible under this section.
