Section 80(2) in The West Bengal Correctional Services Act, 1992
(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.
