Section 55(1) in The West Bengal Correctional Services Act, 1992
(1)The rate of wages payable to skilled, semi-skilled or unskilled prisoners put to hard labour, medium labour or light labour, as the case may be, shall be such as may be prescribed;Provided that—(a)the rate of wages payable to skilled, semi-skilled or unskilled prisoners put to hard labour, medium labour and light labour, shall be different; and(b)the minimum wage for one full day’s labour of any type shall not be less than one rupee.
