Section 55(2) in The West Bengal Correctional Services Act, 1992
(2)Every prisoner shall be entitled to spend to the extent of 50% of the wages earned by him per month and the remaining 50% of such wages shall be kept reserved for payment to the prisoner at the time of release as deferred wages. The Superintendent shall open individual savings bank account in any branch of the State Bank of India or of any nationalised bank of Postal Savings Account wherein deferred wages earned by such prisoner shall be deposited.
