Section 33(6) in The West Bengal Correctional Services Act, 1992
(6)The Superintendent of a correctional home may permit a political prisoner or political detenue or civil prisoner or under-trial criminal prisoner to be supplied with food at his own cost or with food supplied by his friends or relatives subject to inspection by the Superintendent. The Superintendent may disallow any item of food supplied to such prisoner in the aforesaid manner if he is of the opinion that such item of food should not be permitted to be brought inside the correctional home or shall not be supplied to the prisoner on grounds of health.
