Section 46(1) in The West Bengal Correctional Services Act, 1992
(1)If a prisoner confined in a correctional home or a prisoner sent to an outside Government Hospital for treatment dies, the Medical Officer or the Chief Medical Officer of the Government Hospital, as the case may be, shall communicate the fact of such death to the Superintendent and the Superintendent shall send intimation of such death to the relatives of such prisoner if the name of any such relatives is known from the records of the correctional home.
