Section 33(4) in The West Bengal Correctional Services Act, 1992
(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.
