Section 34(2) in The West Bengal Correctional Services Act, 1992
(2)Every prisoner shall be supplied with such bedding and dressing materials as may be prescribed. A blanket or other item of bedding used by a prisoner shall not be supplied to another prisoner unless the same has been disinfected with disinfectants. The Superintendent may permit a civil prisoner or an undertrial criminal prisoner to be supplied with beddings by his friends or relatives but no item of such beddings shall be used by other prisoner except with the express permission of the Superintendent.
