Section 19(iii) in The West Bengal Correctional Services Act, 1992
(iii)prisoner having a previous conviction for any offence coming under Chapter 18 of the Indian Penal Code (45 of 1860) or for any offence punishable under sections 366, 366A, 376 and 420 of the Indian Penal Code or for attempt to commit any such offence or for illicit storage, trade or manufacture of any contraband article or for adulteration of food or medicine, shall be kept separate as far as practicable from other classes of prisoner, whether convicted or under-trial;
