Section 4(f) in The West Bengal Correctional Services Act, 1992
(f)to adopt measures—(i)to put the prisoners sentenced to rigorous imprisonment to labour in the manner prescribed;(ii)to put the prisoners to vocation-oriented labour so that after release they may find themselves equipped with bread-earning vocations;(iii)to provide for usual maintenance services such as cooking of food, washing of clothings, and sanitary services on roster basis enabling the maximum number of prisoners to get an opportunity of learning bread earning avocation;
