Section 83(2) in The West Bengal Correctional Services Act, 1992
(2)Any officer or other employee of a correctional home, who voluntarily causes hurt to a prisoner within the meaning of section 320 of the Indian Penal Code (45 of 1860), shall be punished with imprisonment for a term which may extend to five years, or with fine which may extend to five thousand rupees, or with both; any officer or other employee of a correctional home, who commits any offence punishable under the Indian Penal Code, shall be punished with imprisonment which may extend to three years, or with fine which may extend to three thousand rupees, or with both.
