Section 19 in The West Bengal Correctional Services Act, 1992
19. Segregation of prisoners.—
Subject to the rules made under this Act, the prisoners shall be segregated in the following manner:—(i)female prisoner shall be completely segregated from the male prisoner;(ii)convicted prisoner shall be segregated from under-trial prisoner;(iii)prisoner having a previous conviction for any offence coming under Chapter 18 of the Indian Penal Code (45 of 1860) or for any offence punishable under sections 366, 366A, 376 and 420 of the Indian Penal Code or for attempt to commit any such offence or for illicit storage, trade or manufacture of any contraband article or for adulteration of food or medicine, shall be kept separate as far as practicable from other classes of prisoner, whether convicted or under-trial;(iv)political prisoner and political detenu shall be kept separate from all other classes of prisoner;(v)female prisoner convicted for any offence involving grave moral depravity or having any previous conviction for any such offence shall be kept completely separate from other female prisoners;(vi)prisoner suffering from any contagious or infectious disease shall be kept completely separate from other prisoners;(vii)civil prisoner shall be kept separate from criminal prisoner.
