Section 45(3) in The West Bengal Correctional Services Act, 1992
(3)Immediately after the transfer of a sick prisoner under sub-section (1) or sub-section (2), as the case may be, the Superintendent shall write to the Commissioner of Police where the prisoner is transferred to a Government Hospital in Calcutta as defined in the Calcutta Municipal Corporation Act, 1980 (West Ben. Act 59 of 1980), or to the Superintendent of Police of the district where such prisoner is transferred to a Government Hospital situated in that district, to make arrangements for adequate vigilance on such prisoner at the hospital, and shall, untill such arrangements are made, appoint requisite number of warders for the purpose.
