Section 72(1) in The West Bengal Correctional Services Act, 1992
(1)(a)No non-criminal lunatic shall be confined in any correctional home and no Court or any other authority shall make an order committing a non-criminal lunatic to a correctional home for custody except in a case where immediate arrangement cannot be made for lodging such lunatic in a lunatic asylum or in any other place.(b)When a non-criminal lunatic is committed by a Court or any other authority to the custody of a correctional home under clause (a), the Superintendent shall admit such lunatic and request the court concerned for transfer of the lunatic to a lunatic asylum as early as possible. When a female non-criminal lunatic is so confined in a correctional home and is subsequently transferred under orders of the court to a lunatic asylum, the Superintendent shall arrange for a female attendant to accompany her in addition to the usual police escort.
