Section 44(4) in The West Bengal Correctional Services Act, 1992
(4)If a prisoner confined in a district correctional home or subsidiary correctional home, is attacked with any infectious or contagious disease or if a person suffering from any such disease is admitted in a correctional home as aforesaid and is certified as such by the Medical Officer, such prisoner or person, as the case may be, shall be removed to the hospital of a central correctional home for proper medical care and treatment. Pending such removal, such prisoner or person, as the case may be, may be segregated from other prisoners.
