Section 18(1) in The West Bengal Correctional Services Act, 1992
(1)No prisoner or any other person shall be admitted into a correctional home for detention unless a warrant, writ or order authorising his detention signed by a competent authority and duly sealed, is produced before the officer who, for the time being, remains in charge of the correctional home.Explanation.—For the purpose of this section, the expression “competent authority” shall mean the officer or authority duly empowered under any law for the time being in force to issue warrant, writ or order for detention of a person in the custody of a correctional home.
