Section 57 in The West Bengal Correctional Services Act, 1992
57. Industrial undertakings.—
The State Government may provide for such industrial undertakings in correctional homes as may be considered necessary in imparting training to prisoners in general and female prisoners in particular in bread-earning avocations such as handicrafts and works having aesthetic value as may help them in after-release life, and may, for that purpose, appoint such number of trainers or instructors as it may deem fit.
