Section 81(2) in The West Bengal Correctional Services Act, 1992
(2)Any prisoner, who commits a minor offence within the meaning of sub-section (2) of section 80, shall be punished, at the discretion of the Superintendent, with—(i)warning which shall be entered in his history ticket; or(ii)forfeiture of remission for a period not exceeding seven days; or(iii)disentitlement to the privileges of writing letter to, and interviews with, relatives and friends for a period not exceeding one month; or(iv)such other punishments as may be prescribed:Provided that no prisoner shall be punished for more than once for the same offence.
