Section 22 in The West Bengal Correctional Services Act, 1992
22. Persons committed by Chief Metropolitan Magistrate.—
Where any person is sentenced by the Chief Metropolitan Magistrate to any term of imprisonment or where any person is ordered by a trial Court to be confined for failure to furnish security for keeping peace or being of good behaviour under the provisions of sections 107 to 110 of the Code of Criminal Procedure, 1973 (2 of 1974), the Magistrate who passed the sentence or order shall cause the person to be delivered along with the warrant to the Superintendent of the correctional home having jurisdiction to receive such person. The Superintendent shall execute the warrant and return it after execution to the Magistrate passing such order.
