Section 51(5) in The West Bengal Correctional Services Act, 1992
(5)Notwithstanding anything contained elsewhere in this section, in the case of a correctional home in any district the Chief Judicial Magistrate of that district and, in the case of a correctional home in Calcutta as defined in the Calcutta Municipal Corporation Act, 1980 (West Ben. Act 59 of 1980), the Chief Metropolitan Magistrate, may, at his discretion and subject such to conditions as he may dem fit to impose, allow any person to interview any prisoner confined in a correctional home in that district or in Calcutta, as the case may be.
