Section 55 in The West Bengal Correctional Services Act, 1992
55. Wages.—
(1)The rate of wages payable to skilled, semi-skilled or unskilled prisoners put to hard labour, medium labour or light labour, as the case may be, shall be such as may be prescribed;Provided that—(a)the rate of wages payable to skilled, semi-skilled or unskilled prisoners put to hard labour, medium labour and light labour, shall be different; and(b)the minimum wage for one full day’s labour of any type shall not be less than one rupee.(2)Every prisoner shall be entitled to spend to the extent of 50% of the wages earned by him per month and the remaining 50% of such wages shall be kept reserved for payment to the prisoner at the time of release as deferred wages. The Superintendent shall open individual savings bank account in any branch of the State Bank of India or of any nationalised bank of Postal Savings Account wherein deferred wages earned by such prisoner shall be deposited.(3)If any under-trial prisoner or civil prisoner sentenced to simple imprisonment opts to undergo any type of labour, he shall be entitled to wages for such labour at such rate as may be prescribed, provided the rate so prescribed shall not be less than the rate prescribed for other prisoner under sub-section (1)(4)The Superintendent shall maintain, in such form as may be prescribed, a Register of Labour where in the particulars of the wages earned by every prisoner, the portion of the wages spent by the prisoner, the particulars of the deferred wages and the incidental matters shall be recorded.
