Section 83(1) in The West Bengal Correctional Services Act, 1992
(1)Any officer or other employee of a correctional home, who—(i)wilfully commits a breach of any provision of this Act or the rules made thereunder; or(ii)neglects, or omits without reasonable excuse to perform, his duties under this Act or the rules made thereunder, or(iii)deliberately and unnecessarily indulges in any sort of harsh or cruel or humiliating behaviour to a prisoner, or(iv)voluntarily abets the commission of any act referred to in clauses (i), (ii) and (iii), shall, when such breach, negligence or omission, indulgence, or abetment causes substantial injury to the person or property of any prisoner or to any property of the correctional home, be punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
