Section 49(1) in The West Bengal Correctional Services Act, 1992
(1)Every prisoner shall be given facilities of having rest and recreation for such period as may be prescribed. The types of recreation shall be as follows:—(a)educative recreations, namely reading of books, newspapers and periodicals, hearing of radio broadcasts, participation in or attending cultural performances, paintings and the like;(b)recreation for mental exercise, namely participation in or witnessing of indoor and outdoor games;(c)recreation pertaining to physical health, namely participation in outdoor games and different types of physical culture including yoga;(d)recreation for entertainments, namely,(i)community song with musical instruments such as madal and kartal in respective wards or outside the wards with the approval of the Superintendent,(ii)folk dances and songs and other community entertainment on festival days and holidays,(iii)play of simple musical instruments by individual prisoner without disturbing others,(iv)dramatic performances in the form of jatra and theatre and variety entertainment programmes by prisoners on festival days and holidays, and(v)display of educative and entertaining films on different occasions with the assistance of the Information and Cultural Affairs Department of the State Government.
