Section 33 in The West Bengal Correctional Services Act, 1992
33. Prisoners’ food.—
(1)Every prisoner shall be served breakfast, midday meal and evening meal. The items and quality of articles to be issued for these meals and the mode of catering of the meals shall be such as may be prescribed.(2)The Superintendent of a correctional home shall depute one or more officers as he may consider necessary to supervise the weighing of the articles of food immediately before such articles are put in the cooking pot and to ensure that the articles are of good quality.(3)In every correctional home (other than a subsidiary correctional home), the Medical Officer shall inspect the quality of the articles of food before they are put in the cooking pot. If it appears to the Medical Officer that any article of food is sub-standard or defective in quality or is likely to be injurious to the health of the prisoners, he shall send a note to the Chief Controller of Correctional Services for replacement of that article by an article of good quality. In every subsidiary correctional home, such function of inspection of food shall be performed by the pharmacist of the correctional home and replacement of any food, if necessary shall be made by the Assistant Controller of Correctional Services.(4)The Chief Controller of Correctional Services may, with the consent of the prisoners’ panchayat, take out such quantity of rice and dal from the quantity of daily allotment thereof, and for such number of days, as may be prescribed. The value of the quantity so taken out shall be allowed to accumulate for supply to the prisoners on a particular day with superior quality of diet which may comprise articles not included in the diet table.(5)In every correctional home there shall be a dining shed for the prisoners.(6)The Superintendent of a correctional home may permit a political prisoner or political detenue or civil prisoner or under-trial criminal prisoner to be supplied with food at his own cost or with food supplied by his friends or relatives subject to inspection by the Superintendent. The Superintendent may disallow any item of food supplied to such prisoner in the aforesaid manner if he is of the opinion that such item of food should not be permitted to be brought inside the correctional home or shall not be supplied to the prisoner on grounds of health.(7)The State Government may provide such other amenities or privileges to the prisoners as may be prescribed.
