Section 64(1) in The West Bengal Correctional Services Act, 1992
(1)Notwithstanding anything contained in section 45, the Inspector General of Correctional Services may, in his discretion or on an application made to him, transfer any prisoner from one correctional home to another within West Bengal or from a correctional home in West Bengal to a correctional home or prison in any other State with the consent of the Inspector General of Prisons of that State. Such prisoner shall be given the facility of writing letters to his relatives and friends intimating his transfer to a different correctional home and the number of letters so written by him shall not be taken into account for the purpose of sub-section (1) of section 50.
