Section 27(2) in The West Bengal Correctional Services Act, 1992
(2)A detenue shall be classified as a political detenue if—(a)the charges or any of the charges mentioned in the warrant or order of his arrest or in the memorandum of charges accompaying such warrant or order, indicate activities of a political nature, or(b)his arrest or order of detention has any connection with any political or democratic movement or any of the charges reveals his association with any such movement, or(c)he is a person usually associated with political activities and there is reason to believe that he has been arrested principally on political consideration.
