Section 62(4) in The West Bengal Correctional Services Act, 1992
(4)No prisoner shall be released on parole under sub-section (1) if—(a)he is habitual offender, or(b)his release in the ordinary course is due within six months from the date on which he applies for release on parole, or(c)he has been convicted for an offence punishable under chapter XII or chapter XVII (excluding the offence of criminal breach of trust and mischief), or for an offence of forgery punishable under section 465 of the Indian Penal Code (45 of 1860) or for an offence involving violation of the provisions of the Imports and Exports (Control) Act, 1947 (18 of 1947) or of any other law regulating or controlling the essential services and supplies or regulating or prohibiting the adulteration of food and medicine.
