Section 82(1) in The West Bengal Correctional Services Act, 1992
(1)Where a prisoner commits within a correctional home an offence punishable under the Indian Penal Code (45 of 1860) or any other law for the time being in force, and if the Superintendent finds the said offence to be of a serious nature, he shall not impose any punishment on the said prisoner under sub-section (1) or sub-section (2) of section 81 but shall lodge a complaint to the Sub-Divisional Judicial Magistrate having jurisdiction or to the Chief Metropolitan Magistrate, Calcutta, if the correctional home is situated within his jurisdiction, praying for trial of the prisoner by a competent Court.
