Section 75 in The West Bengal Correctional Services Act, 1992
75. Accommodation for Division I prisoners.—
(1)A Division I prisoner shall, without prejudice to the other provisions of this Act, be accommodated as far as possible in a cell which shall not amount to punishment or solitary confinement. Such prisoner, whether accommodated in a cell or ward, shall be provided with chair, table, light, iron cot, mattress, cotton pillow with cover blanket mosquito net, mirror, comb and such other items and at such scales as may be prescribed.(2)A Division I prisoner, who is a student or an examinee or is in the habit of spending time in reading or educational pursuits shall be provided with a table lamp.(3)Each cell or ward for accommodation of Division I prisoners shall be provided with such type and such number of electric fans to be operated for such period of a year and for such hours of a day as may be prescribed.
