Section 74(4) in The West Bengal Correctional Services Act, 1992
(4)No under-trial prisoner, who is sick or injured, shall be admitted to a correctional home having no arrangement for his treatment. A sick under-trial prisoner shall receive treatment in accordance with the provisions of sections 44 and 45. The Superintendent shall communicate the fact of illness of the under-trial prisoner to the Court before which his trial is pending, contact the local legal and committee, if any, for securing release of the prisoner on bail, and inform the relatives or friends of the prisoner as to the condition of his illness. In the case of probable delay in securing bail of the prisoner or in admitting him to a hospital, the Superintendent shall call in a doctor for the treatment of the prisoner at the cost of the correctional home. In the case of death of such prisoner, the Superintendent shall take steps in accordance with the provisions of section 46.
