Section 69(1) in The West Bengal Correctional Services Act, 1992
(1)If a woman is arrested on a criminal charge and is confined in a correctional home as an under-trial prisoner or convicted prisoner and has a child who has not attained the age of six years, she shall be allowed to retain the child with her in the correctional home till the child attains the age of six years unless of her husband or any other relative offers to maintain the child during the period of her confinement in the correctional home.
