Section 50(6) in The West Bengal Correctional Services Act, 1992
(6)Notwithstanding anything contained in the foregoing provisions of this section the Superintendent shall hot censor any letter written by any prisoner to the Inspector General of Correctional Services or to any Minister of the State Government or to a Member of Parliament or of the State Legislature or to the Speaker of the LokSabha or to the Chairman of the RajyaSabha or to the Speaker of the State Legislature, and such letters shall not be taken into account while computing the number of letters admissible under the rules made under this Act.
