Section 100 in The West Bengal Correctional Services Act, 1992
100. Codification of rules and orders etc.—
(1)The State Government shall codify the rules made and orders issued, from time to time governing the conduct of, and the amenities and privileges admissible to, the prisoners accommodated in correctional homes and make the same available to the prisoners in such manner as may be prescribed.(2)A brief summary of the rules and orders referred to in sub-section (1) shall, as far as practicable, be conspicuously displayed on a black board in legible hand so that the prisoners may have an opportunity or reading the same.
