Section 83(3) in The West Bengal Correctional Services Act, 1992
(3)Any officer or other employee of a correctional home who,—(i)causes diminution in the quantity, or deterioration in the quality, of diet to be served to a prisoner under this Act or the rules made thereunder with a motive of personal gain for himself or any other person or out of malice to a prisoner, or(ii)wilfully participates or connives entry into, or despatch from, the correctional home of any narcotic drug or intoxicating or explosive substance or of any prohibited article,shall be punished with imprisonment for a term which may extend to three years, or with fine which may extend to three thousand rupees, or with both.
