Section 75(1) in The West Bengal Correctional Services Act, 1992
(1)A Division I prisoner shall, without prejudice to the other provisions of this Act, be accommodated as far as possible in a cell which shall not amount to punishment or solitary confinement. Such prisoner, whether accommodated in a cell or ward, shall be provided with chair, table, light, iron cot, mattress, cotton pillow with cover blanket mosquito net, mirror, comb and such other items and at such scales as may be prescribed.
