Section 32(1) in The West Bengal Correctional Services Act, 1992
(1)The prisoners shall generally be accomodated in cells and wards. In every correctional home there shall be adequate number of cells for segregation of prisoners. In no case more than one prisoner shall be accommodated in one cell. The floor area and the cubical air area of a cell and the floor area to be allotted for every prisoner accommodated in a ward shall be such as may be prescribed.
