Section 2(c) in The West Bengal Correctional Services Act, 1992
(c)“correctional home” means any place used permanently or temporarily under the orders of the State Government for detention of persons, whether under-trial or convicted, in accordance with any order for confinement under any law providing for preventive detention or any other law for the time being in force and includes any place declared by the State Government as prison under item (i) of clause (b) of section 266 of the Code of Criminal Procedure, 1973, but does not include a place for confinement of a person under the custody of the police;
