Section 80 in The West Bengal Correctional Services Act, 1992
80. Offence committed by a prisoner in correctional home.—
(1)A prisoner shall be deemed to have committed an offence in a correctional home, if he—(i)wilfully disobeys any rule or regulation relating to internal administration of the correctional home without any lawful excuse; or(ii)assaults or uses criminal force upon any other prisoner or an officer of the correctional home; or(iii)deliberately or persistently uses insulting or abusive words to any other prisoner or an officer of the correctional home; or(iv)shows any conduct, or deliberate and disorderly behaviour, outragious to normal sense of normality and decency; or(v)wilfully injures himself or pretends his own illness with the ulterior motive to avoid labour; or(vi)refuses to work without any reasonable excuse; or(vii)wilfully causes damage or mischief to any property of the correctional home; or(viii)wilfully mismanages his work or causes loss or diminution of the product of his labour through unfair means or tampers with any implement of work without any lawful excuse; or(ix)tampers with or defaces any history ticket or record or document relating to the correctional home; or(x)receives or possesses any prohibited article or transfers or attempts to transfer any prohibited article for despatch outside the correctional home; or(xi)wilfully malingers; or(xii)wilfully withholds any information or refuses or omits to disclose any information which has come to his knowledge about the occurrence or chance of occurrence of any danger to any other prisoner or any conspiracy for escape from the correctional home or preparation thereof or any attack or preparation of attack upon any other prisoner or any officer of the correctional home; or(xiii)attempts to escape, or conspires with any other prisoner to escape, or assists any other prisoner to escape, from the correctional home or abets any of the aforesaid acts; or(xiv)commits such other act as may be prescribed.(2)Each of the acts referred to in clauses (ii), (v), (vi), (viii), (ix), (x) and (xiii), or the mischief referred to in clause (vii) (if and when it involves a loss of one hundred rupees or more at any one time), of sub-section (1) shall constitute a major offence, and each of the other acts referred to in that sub-section shall constitute a minor offence:Provided that if a prisoner commits a major offence on more than two occasions, he shall be deemed to have committed a major offence and shall be punished under sub-section (1) of section 81.
