Section 21(1) in The West Bengal Correctional Services Act, 1992
(1)Where any person is sentenced by the High Court in exercise of its original, appellate or extraordinary criminal jurisdiction to imprisonment or death, the High Court shall cause such person to be delivered through any Court situated in Calcutta as defined in the Calcutta Municipal Corporation Act, 1980 (West Ben. Act 59 of 1980), to the Superintendent of the correctional home having jurisdiction to receive such person together with a warrant. The Superintendent shall execute such warrant and return it after execution to the Court issuing the same.
