Section 37 in The West Bengal Correctional Services Act, 1992
37. Hygienic and sanitary measures.—
(1)Subject to overall control of the Superintendent, the Medical Officer of a correctional home shall be in charge of maintaining proper sanitary services and introducing hygienic measures as may be deemed necessary. The Medical Officer shall inspect daily all wards, barracks, sheds, cells or rooms, hospitals, places of cooking, lavatories and the surroundings thereof to ensure that the inside and outside of those places and the surroundings are kept clean and no garbage or filth are accumulated anywhere. If at any time due to rain, storm or any other cause, there is sudden accumulation of garbage or filth or dust, the Medical Officer shall take speedy action for removal of such garbage, filth or dust.(2)The cells or rooms and wards and the places where the prisoners work shall be kept clean by such sweeping and washing measures as the Medical Officer may consider necessary.(3)In areas where there is prevalence of mosquitoes, the Medical Officer shall arrange for spraying disinfectants and anti-mosquito liquid or powder in the surroundings of the correctional home and at such places which are likely to facilitate breeding of mosquitoes. The State Government shall supply mosquito nets for Division I prisoners and for prisoners in hospitals.(4)The Superintendent, the Medical Officer, the Chief Controller of Correctional Services and other officers of the correctional home shall be responsible for paying due attention to conservancy and taking adequate measures for quick removal of night soil and refuse.(5)There shall be constructed in each correctional home adequate number of sanitary privies and latrines to meet the needs of the prisoners. Any service privy or latrine existing in any correctional home on the date immediately before the date of commencement of this Act shall be replaced by sanitary privy or latrine, as the case may be, within the shortest possible time.(6)The Superintendent, the Medical Officer, the Chief Controller of Correctional Services and other officers shall ensure cleanliness in the correctional home in such manner as may be prescribed.(7)There shall be provisions for adequate and continuous supply of pure water in correctional homes. Where water supply is dependent on electrically operated mechanism, adequate number of tube wells shall be sunk to meet the requirement of continuous supply of water.(8)The State Government may, in the manner prescribed, provide for such other hygienic and sanitary measures as it may deem fit.
